(3)The fees for renewal of licence for one yer shall be the same as for the grant thereof. In case an application for renewal has been made for a period of five years, the renewal fees shall be five times the fees payable for renewal of licence for one year, as specified in the Schedule given below sub-rule (2) rule 8 :Provided that if the application for renewal, complete in all respects, is not received within the time specified in sub-rule (2), the licence shall be renewed only on payment of a fee twenty-five per cent in excess of the fees ordinarily payable for the renewal of a licence for one year or five years, for which the application has been received late.]
