Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(1)(b) in Telangana State Electrical Licensing Regulations, 2018

(b)The applications for renewal shall also be accepted upto 90 days after the date of expiry on payment of prescribed late fee. But if the applications are received for renewal after this grace period of 90 days, the permits are to be treated as lapsed and fresh permits are to be issued for a further period of 5 years on payment of prescribed penalty.