Section 12(3) in Punjab Petition Writers (Revenue) Rules, 1982
(3)[If the application for renewal is not made within a period of three months from the date of expiry of the licence, a penalty of rupees two for each month or part thereof, shall be charged.] [Subrule (3) Substituted vide Punjab, Notification No. G.S.R., 33/P.A. 16/1887/Section 106/A/Amendment (1)96., dated 2nd April, 1996.]
