Section 6(2) in Punjab Sweets (Manufacture) Rules, 1955
(2)An application for the renewal of the license shall be made at [by the licensee to the Excise Commissioner so as to reach him] [Legislative Supplement Part III 26.10.71.] atleast 60 days before the expiry of the license:Provided that if such application is not made within such period the [Excise Commissioner] [Legislative Supplement Para III dated 28.10.71.] may renew the license on payment of the fee chargeable for a new licence.
