(1)A licensee desiring to renew the licence granted under rule 4 shall make an application in the same Form as in the case of original application for licence, affixed with a Court-fee stamp of Rs.2/- (Rupees two only) along with a treasury receipt in proof of having remitted Rs.500/- (Rupees five hundred only) towards renewal fee under the Head of Account specified by the Licensing Authority, on or before 31st March of the financial year in which the licence would expire.
