Section 12(5) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(5)The fees payable for the licences referred to in sub-rules (1) and (2) shall be as specified in Schedule IX :Provided that an additional fee at half the rates specified in Schedule IX shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence.
