Section 55(7) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(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.
