Section 55 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
55. Renewal of license .-(1) A license granted under these rules may be renewed by the Chief Controller.
(2)Every license granted under these rules, [* * *] may be renewable for three financial years where there has been no contravention of the Act or the rules framed thereunder or of any conditions of the license so renewed.(3)Where a license which has been renewed for more than one year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the license shall be refunded to the licensee, provided that no refund of renewal fee shall be made for any financial year during which the Chief Controller receives the renewed license for surrender.(4)[ Every application for renewal of the license shall be made in Form I, or Form I-A or Form II, as the case may be, and shall be accompanied by the license and prescribed fee.] [Substituted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000). ](5)Every application for the renewal of a license shall be made so as to reach the licensing authority at least thirty days before the date on which it expires, and if the application is so made, the license shall be deemed to be in force until such date as the Chief Controller renews the license or until an intimation that the renewal of the license is refused has been communicated to the applicant.(6)Where the renewal of a license is refused, the fee paid for the renewal shall be refunded to the licensee after deducting therefrom the proportionate fee for the period beginning from the date from which the license was to be renewed up to the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of a license for each financial year as for the grant thereof:Provided that-(i)if the application with accompaniments required under sub-rule (4), is not received within the time specified in sub-rule (5), the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(ii)if such an application with accompaniments is received by the Chief Controller after the date of expiry but not later than thirty days from that, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of twice the fee ordinarily payable:Provided further that in the case of an application for the renewal of a license for a period of more than one financial year at a time, the fee prescribed under clause (i) or clause (ii) of the first proviso, if payable, shall be paid only for the first financial year of renewal.(8)No license shall be renewed if the application for renewal be received by the Chief Controller after thirty days of the date of its expiry.
