(2)Where an application for renewal is made after the expiry of the license with late fee, the applicant shall be deemed to have been carrying on his business in accordance with the expired license (from the date of expiry) till the date of communication of the final order on that application.] [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ](c)[ The license shall continue to be in force until it is renewed or revoked. Where an appeal is preferred under section 15, the license shall continue to be revoked until disposal of appeal or as ordered by the appellate authority pending disposal of the appeal.] [Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 30.7.1971). ](d)A license officer may, after giving an opportunity of being heard, refuse to renew the license [for reasons to be recorded in writing] [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).].
