Section 5 in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
5. Renewal of licence.
(1)Every licensee shall apply to the licensing officer for renewal of the licence at least one month before the expiry of the calendar year for which the licence is valid.(2)[ The application fee for renewal of licence for saw mill shall be rupees fifteen hundred] [[Substituted by Notification No. F-30-8-2000-X-3, dated 22-9-2005. Prior to substitution it read as under:'(2) The application fee for renewal of licence for saw mill shall be rupees one hundred and saw pit shall be rupees ten.']].(3)The licensing officer after making such enquiry as it may deem fit, may renew or may by order in writing for reasons in brief to be stated therein, refuse to renew licence :Provided that no order refusing to renew the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.(4)The licence shall be renewed [for three calendar years] [Substituted by Notification No. F-30-8-2000-X-3, dated 22-9-2005, for the words 'for a calendar year'.] only ;Provided that for the period during which application for renewal of licence is pending for consideration, it shall be deemed as if such licence was renewed under the Act and the licensee was operating the saw mill or saw pit accordingly.(5)The licence shall be renewed on the same conditions on which it was granted :Provided that unless there are reasons to the contrary, the licence will ordinarily be renewed.
