Section 18 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
18. Renewal of licence and issue of duplicate thereof.
(1)A licence shall be valid for the period for which it is issued and shall/subject to any order passed, be renewable by the competent authority on payment of fee prescribed for the issue of such licence. Renewal application shall be made in Form 'F' or 'C', whichever relevant.(2)If any area is excluded from any market area and included in another one, the licences issued for the area so excluded shall be deemed to have been issued by the committee of the market area in which the area is included and shall be renewable by the committee of that area.(3)An application for the renewal of licence shall be made at least thirty days before the date on which the licence is due to expire:Provided further that the authority competent to renew a licence may, on the applicant's paying a penalty equal to the amount of annual licence fee, grant an application for renewal made within thirty days after the date of expiry of the due date. The authority competent to renew a licence may remit the penalty in whole or in part, if it is satisfied, by recording in writing that the delay was for reasons beyond the control of the applicant :Provided further that no licence shall be renewed for a part of the year.(4)Every renewal of a licence granted under this rule shall be deemed to take effect from the date following that on which the licence has expired.(5)Except as provided in sub-rule (3), every application for renewal of a licence made after the date of expiry thereof shall be treated as an application for the grant of a fresh licence.(6)If a licence is lost, a duplicate may be issued by the authority which issued the original, on payment by the jicencee of a fee of one hundred rupees.(7)The fee payable for the renewal of licence or its duplicate shall be paid to the committee concerned.
