(2)Every application for the renewal of licence shall be in the prescribed Form No.2 in triplicate, and shall be made to the Competent Authority not less than two months before the date on which the licence expires and if the application is so made the premises shall be held to be duly licenced until such date as the Competent Authority under sub-rule (1) renews the licence or till the Competent Authority intimates the applicant in writing his refusal to renew the licence as the case may be.
