Section 6(2) in The West Bengal Factories Rules, 1958
(2)The fee that shall be charged for the renewal of a licence shall be subject to the scale of fees laid down in Schedule A or Schedule B or Schedule C as may then be applicable to the factory in respect which application for renewal of licence is submitted to the Chief Inspector:Provided that if the fee for renewal of licence is not deposited within the time specified in Sub-rule (1), then, notwithstanding any other action which may be taken, the amount of the fee payable for renewal of the Licence shall be 25 per cent in excess of the amount which would otherwise be payable, if the payment is made within three calendar months of the time specified and shall be 50 per cent in excess of the amount which would otherwise be payable for further default beyond three calendar months. The Chief Inspector may, however, waive payment of excess fee if he is satisfied that there was sufficient reason for delay in payment:Provided further that if part of the renewal fee is paid within the due date then the excess fee shall only be payable on the balance due.
