- An extension of license may be granted for a period not exceeding 3 months at a rate of one-sixth of the annual license fee per month or part of a month :Provided that no such extension shall be granted until the flat or boat has been surveyed and found to be in good order and suitable for the purpose for which it is intended.Notwithstanding anything contained in this rule, an extension of license for a period not exceeding three months may be granted without a survey in case of a boat held up outside the Port of Calcutta and its navigable river and channels.
