Section 14(3) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(3)The fees chargeable for renewal of the licence shall be same as for grant thereof:Provided that if the application for renewal is not received within the time specified in sub-rule (2), a fee of twenty-five per cent for every quarter in excess of the fee ordinarily payable for the licence shall be payable for such renewal:Provided further that in case where the Licensing Officer is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the contractor, he may reduce or remit as he deems fit the payment of such excess fee.
