Section 7(2) in M.P. Document Writers Licensing Rules, 1966
(2)[ On expiry of the licence, the Licensing Authority may renew the licence on payment of a renewal fee of Rs. 150. The application for renewal shall be made at least 30 days before the expiry of the licence and shall bear a Court-Ice label of Re. 5. The application for grant of renewal of licence shall be made to the Licensing Authority and shall be accompanied by a treasury challan showing the payment of the prescribed fee in the treasury under the head- "0030-Stamp and Registration Miscellaneous". the licence can be renewed for a period of 3 years at a time if the applicant, holding the licence for continuous three years, deposits renewal fee of Rs. 450/- by Challan] [Substituted by Notification No. 1616-1-Tec-96, dated 17-5-1996.].
