(1)The licensing authority, while granting or renewing a license or at the time of providing any allied service to any licensee under these rules shall ensure that the data of the transaction approved by him, is simultaneously updated in the electronic format locally and on the NDAL system under its log-in ID:Provided that the licensee shall not be held accountable for failure on the part of the licensing authority to update such data in the electronic format.(2)The licensing authority shall ensure compliance of delivery of different services specified in column (2) of Schedule V, within the time specified in column (4), of the said Schedule.
