Where an application for the grant or for renewal of licence is duly made in accordance with these rules, the factory in respect of which the licence is to be granted or renewed, as the case may be, shall be deemed to be duly licensed until such licence is granted or renewed or until an intimation that the licence is granted or renewal of the licence has been refused is communicated to such person.Explanation.- For the purpose of this rule, an application for the grant of renewal of a licence shall be deemed to have been duly made only if it is in the prescribed form and is filled in with all relevant particulars and further is accompanied by a Treasury receipt [x x x] [Omitted by No.2. dated 25.2.1985 [1-4-85].] or a Bank Draft [x x x] [Omitted by No. 2. dated 25.2.1985 [1-4-85].], as the case may be, for payment of the fees in accordance with the Schedule annexed to rule 4.
