(2)[(a) On receipt of the application under sub-rule (1), the Chief Inspector or the Deputy Chief Inspector authorised under sub-rule (1), may, if he is satisfied that there is no objection to the renewal of the licence, renew the same for a period not exceeding [five] [Substituted by G.N. of 24th July, 1964] years or may, after recording his reasons, refuse the renewal thereof on any of the grounds specified in the proviso to sub-rule (1) of rule 6.](b)The Chief Inspector may also refuse the renewal of the licence on the ground that the applicant has been guilty of repeated contraventions of the provisions of the Act or these rules or both, or the applicant has obtained the licence by fraud or by misrepresentation:Provided that, in any case falling under clause (a) or (b) before refusing any licence, applicant shall be given an opportunity to show cause why the licence should not be refused:[Provided further that if the period for which the renewal of licence is applied is one year or more but does not exceed three years, the fees payable under this sub-rule therefor per year, shall be at the rates specified in the Schedule attached to rule 5:] [Inserted by G.N. of 13th Oct, 1981][Provided also that where the application for the renewal of the licence is made after the expiry of the due date specified in this sub-rule, the additional graded fees at the percentage of the fees payable for the renewal of the licence specified in column 2 of the Schedule hereto shall be payable for such renewal of the licence for the period of delay specified in column 1 of that Schedule.] [Substituted by G.N. of 13.3.1985 MGG Part I-L Extraordinary P.98.]
