Section 353(7) in Karnataka Municipal Corporations Act, 1976
(7)Applications for renewal of such licences shall be made not less than thirty days [before the expiry of the period of licence.] [Inserted by Act 42 of 2015 w.e.f.23.12.2015] The licence may be renewed to such conditions or restrictions as may be specified by the Commissioner or he may refuse to renew if it is likely to cause nuisance in the neighbourhood.
