Section 9 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
9. Period of validity and renewal. Section 66-A(2)(a).
(1)A licence shall be valid for a period of three years from the date of its grant or renewal, as the case may be.(2)It may be renewed on an application made to the licensing authority not less than thirty days before the date of its expiry.(3)The renewal of licence shall be by an endorsement to that effect by the licensing authority on the licence.
