Section 5 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
5. Renewal of Licence.
- [(1)] [Re-numbered by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3)] An application for renewal of a licence shall be made alongwith the fees determined under clause 6, to the Licensing Authority in Form 'B'. The licence may be renewed for a period upto [20 years] [Substituted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3)] at a time. In case the licensee fails to furnish the application alongwith fee [upto] [Substituted by S.O. 217, dated 17.3.87] 31st March, the Licensing Authority may entertain an application upto 30th April, upon the payment of late fee as specified below: -(i)[ For the first fortnight Rs. 10/- [Substituted by G.S.R. 48, dated 29.1.88](ii)For the second fortnight Rs. 25/-].(2)[ The application for renewal shall be decided by the Licensing Authority within 15 days of its submission, failing which the licence shall be deemed to have been renewed.] [Inserted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3)]
