(4)[ The Area validity granted under sub-rule (3) shall not terminate with the validity period of the licence and the renewing authority shall not vary the area validity at the time of renewal of licence:Provided that where in any case, the renewing authority on the basis of some material evidence, is satisfied that area validity for the whole of India is not required anymore, it may send the recommendations to the licensing authority concerned for review of the area validity.] [Inserted by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]
