Section 4 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
4. Application for renewal.
(1)Every application for renewal of a licence under Section 4 shall be made in Form I. The application shall be accompanied by the following documents, namely :(a)the licence sought to be renewed;(b)the treasury receipt showing that the appropriate fee for the renewal of the licence specified in rule 8 has been paid.(2)The application together with the document specified in sub-rule (2) shall be sent by registered post or delivered by hand under acknowledgement to the competent authority.(3)The provisions of sub-rule (4) of rule 3 shall, so far as may be, apply to an application made under this rule.
