Section 8 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
8. Application for renewal of licences for cargo boats.
(1)Application for the renewal of a licence for a Class I cargo boat shall be made by the owner or his agent in writing to the Conservator. The Conservator may at his discretion before renewing the licence require the cargo boat to be produced for examination, and if he is of opinion that the vessel satisfies the conditions specified in Rule 5 shall grant a renewal licence for which a fee shall be payable in accordance with the scale prescribed by Appendix IV to these rules.(2)Application for the renewal of a licence for a Class II cargo boat shall be made in person by the owner or Majhi of the boat.(3)If the- owner, agent or Majhi fails to make application for the renewal of the licence for the cargo boat within two months from the date of expiry of the old licence, he shall be charged licence fees at double rate.
