(1)A licence granted under Section 3-A shall be valid for the period of twelve months commencing from October 1. each year, but may on application made, not less than thirty days before expiry of the said periods be renewed from time to time for a period not exceeding twelve months reckoning from October 1, subject to payment of such fees as may be prescribed.(2)A licence granted or renewed under this Act may on payment of such later fee as may be prescribed, be also renewed in cased where the application for renewal has been made beyond the period fixed therefor under sub-section (1).
