(13)Where tenders are invited for licence fee, a licensee shall, by the 7th of the month in which he begins his business under his licence and thereafter by the 7th of every subsequent month, pay in advance one-twelfth of the annual fee till the whole fee is paid. The twenty-five per cent. advance paid under sub-rule (2) shall be adjusted at close of the year. He may, however, at any time, pay the whole amount due if he so wishes.
