(1)A licence may be renewed by the Competent Authority.(2)Every application for the renewal of licence shall be in the prescribed Form No.2 in triplicate, and shall be made to the Competent Authority not less than two months before the date on which the licence expires and if the application is so made the premises shall be held to be duly licenced until such date as the Competent Authority under sub-rule (1) renews the licence or till the Competent Authority intimates the applicant in writing his refusal to renew the licence as the case may be.(3)The fee for the renewal of a licence shall be the same as that for the grant of licence:Provided that if the application for renewal is not received within the time specified in sub-rule (2), the licence shall be renewed only on payment of an additional fee of :-(i)25% of the fee ordinarily payable if the application is received before the expiry of the licence;(ii)50% of the fee ordinarily payable if the application is received after the expiry of the licence;Provided further that the State Government or subject to the Control of the State Government, the Chief Inspector may waive the payment of additional fee by a written order for valid reasons.(4)An application for renewal of licence may be refused by the Competent Authority:(a)On any of the reasons stated in rule 5;(b)If the applicant is guilty of repeated contravention of the provisions of the Act or Rules or both;(c)If the applicant has obtained the licence by fraud or by misrepresentation;(d)If the licensee has violated the conditions of the licence:Provided that, in any case falling under clauses (a), (b) or (c) before refusing the renewal of any licence, the applicant shall be given an opportunity to show cause why the renewal of licence shall not be refused.(5)Every licence renewed under this Rule shall remain in force up to 31st December of the year(s) for which the licence is renewed:Provided that the Chief Inspector or the Competent Authority may renew the licence for more than one year not exceeding five years at a stretch if an application is so made along with chalan receipt towards the payment of the required fee in lumpsum.
