Section 5 in Tamil Nadu Sandalwood Possession Rules, 1970
5. Grant of duplicate licences and the renewal of licences and fee for the same.
(1)When a licence is lost by the licensee a duplicate thereof shall be issued by the District Forest Officer after due verification.(2)The fee chargeable for the grant of a duplicate licence shall be Rs.50.(3)The licence shall be renewed for every financial year. Applications for renewal shall be made thirty days before the expiry of the existing licence. The licensing authority may, at his discretion, entertain an application for renewal preferred up to a period of thirty days from the date of expiry of the existing licence. All applications received after the said period shall be treated only as applications for the issue of fresh licence.(4)The fee chargeable for the renewal of a licence for financial year shall be Rs. 100.
