Section 93 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
93. Renewal of licence.
(1)A licence granted under section 54, shall be valid for period for which it is granted and shall, subject to any order passed under section 54, be renewed on application made in Form 'T' appended hereto to the authority granting it on payment of fee as applicable to grant of licence.(2)An application for renewal of a licence shall be made at least thirty days before the date on which the licence is due to expire:Provided that the authority competent to renew a licence may, on the payment of a fine of Rs. 5,000/- (Rupees five thousand only), by the applicant, entertain an application for renewal made after the expiry of the period of licence but within a period of three months after its expiry.Note: Every renewal of licence granted under this rule shall be deemed to have come into effect from the day following the date on which the licence expires.
