- [Where an application for grant or renewal of licence is duly made in accordance with these rules and if no licence has been issued or renewed within a period of four months, the factory in respect of which the licence is to be granted or renewed shall be deemed to be duly licenced.] [Substituted by G.N. dated 4th August, 1998][Provided that in respect of application for grant or renewal of licence which has already been refused, if it is made again, the factory in respect of which it is made, shall not be deemed to be licensed until the licence is actually granted or renewed.] [Inserted by G.N. dated 26.7.1991 p. 300]Explanation. - For the purpose of this rule, an application for the grant or renewal of a licence shall be deemed to have been duly made only if it is in the prescribed form and is filled in with all relevant particulars and further is accompanied by a treasury receipt or a cheque or an invoice for book adjustment, as the case may be, for payment of the fees in accordance with the Schedule annexed to rule 5.
