Section 5 in Sikkim Industries Licensing Act, 1982
5. Duration and renewal of Licence.
(1)Every licence granted under this Act shall be valid for a period of ten years from the date on which it is granted and may he renewed as provided in this section.(2)An application for renewal of licence shall be made to the licensing authority not later than three months before the date of its expiry in such form and shall be accompanied by such fees not exceeding rupees five thousand as may be prescribed.
