Section 29 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
29. Renewal of licence [Sections 13 (3) and 35 (2) (f)].
(1)Every contractor shall apply to the Licensing Officer for renewal of the licence.(2)[ Every contractor shall upload the renewal application with proof of prescribed fee on portal notified by the Labour Department, Uttarakhand Government. The licence shall be deemed renewed for the next one year if it is applied online with the prescribed fee. For such deemed renewal the applicant shall apply thirty days before the date of expiry of the current licence.] [Substituted by Notification No. 876/VIII-I/20-21(Labour)/2017, dated 14.10.2020.](3)The fees chargeable for renewal of the licence shall be the same as for the grant thereof:Provided that if the application for renewal is not received within the time specified in sub-rule (2) a fee of 25 per cent, in excess of the fee ordinarily payable for the licence shall be payable for such renewal:Provided further, that in case where the licensing Officer is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of contractor, he may reduce or remit as he thinks fit the payment of such excess fee.
