Section 51 in The Prevention of Food Adulteration Rules, 1955
51. [ Duration of licences. [Substituted by G.S.R. 832(E), dated 21st October, 2003 (w.e.f. 21-10-2003).]
- A licence shall, unless sooner suspended or cancelled, be in force for a period of five years or for such period as the State Government may prescribe:Provided that the licensee shall make an application for renewal of licence at least three months before the expiry of the period of validity of the licence and the licensing authority shall pass orders on the application before the expiry period of validity of the licence in force.]
