(1)An application for the renewal of licence [for a period not exceeding [five years] [Inserted by G.N. of 13th October, 1981] shall be made to Chief Inspector [or the Deputy Chief Inspector authorised by the State Government in this behalf] [Inserted by G.N. of 23rd August, 1969] in Form 3 accompanied by a treasury receipt or a cheque or by an Indian Postal Order or an invoice for book adjustment, as the case may be, for payment of the fees specified in the Schedule attached to rule 5, so as to reach him not later than two months before the date on which the licence is due to expire:Provided that where a factory commences work on or after the 1st day of November in any year, application for renewal of the licence shall be made on or before the 1st day of January next following.
