Section 5 in The Sailing Vessels (Members Of Crew) Rules, 1967
5. Renewal of permits/identity cards.
(1)The holder of a permit or an identity card may present it for renewal together with an application for that purpose and a renewal fee of [Rupees three] [Substitued by G.S.R. 150, dated 25th January, 1984] to the Issuing Authority within thirty days of the expiry of such permit or identity card.(2)The Issuing Authority shall renew the permit or identity card for a period of [Three years] [Substitued by G.S.R. 150, dated 25th January, 1984] by making a suitable endorsement thereon :Provided that such Authority may, for reasons to be recorded in writing, renew the permit or identity card for a period less than '[three years] or refuse ro renew the same.(3)Where the Issuing Authority refuses to renew a permit or an identity card under this rule or where he renews such permit or identity card for a period less than [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] he shall inform the holder of such permit or identity card in writing stating the reason therefor and in the case of refusal shall return to the holder the fee paid by him.(4)Where the Issuing Authority refuses to renew a permit or an identity card under this rule, he shall send a report to the Director-General stating briefly therein the reason for such refusal.
