- [[(a) A licence to manufacture insecticides, if any, issued on the basis of provisional registration granted under subsection (3B) of section 9, shall expire on the date of expiry of the provisional registration. A licence granted by endorsement on the main licence shall expire along with the main licence] [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ].Provided that the license to manufacture insecticides, if any, issued on the basis of provisional registration granted under sub-section (3-B) of section 9, shall expire on the date of expiry of the provisional registration:Provided further that the license granted by endorsement on the main license under clause (iii) of sub-rule (8) or rule 9 or under clause (iii) of sub-rule (4) of rule 10 under sub-rule (3) of rule 10-A shall expire or be renewable along with the main license.[Provided also that a licence for retail selling of household insecticides shall be issued for a period of ten calendar years.] [Inserted by Notification G.S.R 474(E) dated 11.7.2013 (w.e.f. 30.10.1971)](b)An application for the renewal of a license [in case of pest control operators] [Inserted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] shall be made before its expiry and if such an application is made after the date of expiry but within three months from such date, a late fee of -](i)[ rupees five hundred for the first month or part thereof, rupees one thousand for the second month or part thereof and rupees one thousand and five hundred for the third month or part thereof, in case of license [* * *] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).] to carry pest control operations;[* * *] [Deleted '(ii) rupees one hundred for the first month or part thereof, rupees two hundred for the second month or part thereof and rupees three hundred for the third-month or part thereof, in case of any other license shall be paid along with the application for renewal:' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).]Provided that where the main pest control operation unit or the place of sale is located in the rural areas, the late fee shall be one-fifth of the said late fee:Provided further that in case of death or disability or the licensee, the Licensing Officer may after recording reasons in writing, exempt the applicant from payment of the late fee.][Explanation. - (1) Where an application for renewal is made before the expiry of the license and the order regarding refusal or renewal is passed after the expiry of the license, the applicant shall be deemed to have been carrying on his business in accordance with the expired license till the date ofcommunication of the final order on that application.(2)Where an application for renewal is made after the expiry of the license with late fee, the applicant shall be deemed to have been carrying on his business in accordance with the expired license (from the date of expiry) till the date of communication of the final order on that application.] [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ](c)[ The license shall continue to be in force until it is renewed or revoked. Where an appeal is preferred under section 15, the license shall continue to be revoked until disposal of appeal or as ordered by the appellate authority pending disposal of the appeal.] [Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 30.7.1971). ](d)A license officer may, after giving an opportunity of being heard, refuse to renew the license [for reasons to be recorded in writing] [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).].
