Section 55(5) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(5)Every application for the renewal of a license shall be made so as to reach the licensing authority on or before the date on which it expires, and if the application is so made, the license shall be deemed to be in force until such date as the licensing or renewing authority renews the license or until an intimation that the renewal of the license is refused has been communicated to the licensee.
