Section 7(4) in Punjab Prevention of Food Adulteration Rules, 2004
(4)Licence granted or renewed under these rules, unless suspended or cancelled, shall be valid up to 31st of March of the year following the year in which it is granted or renewed, as the case may be :Provided that if the application for renewal of the licence is made before the date of expiry of the licence together with fees as specified in Appendix 'A' appended to these rules or where such application is made after the date of expiry but within a period of six calendar months from the date of such expiry together with fees specified in the said Appendix 'A' and appropriate amount of additional fees, if any, the licence shall be treated in force until orders are passed on the applications :Provided further that one application in Form-A to these rules giving particulars for different establishments or premises and nominees may be made to the Licensing Authority, alongwith fees as specified in Appendix 'A' appended to these rules for each establishment if different establishments or premises are situated in the same local area within the jurisdiction of the same Licensing Authority.
