(1)(a)Every license granted or renewed under these rules shall, save as herein otherwise expressly provided, be chargeable with the fee (if any) specified in Schedule IV.(b)In any case where fee is prescribed for a year, fee for a fraction of a year shall be the same as for a whole year.(2)Where a licensee submits his application for renewal of his license after the expiry of the period for which the license was granted, the licensing authority may, if he decides to renew the license, at his discretion, levy -(a)full fee as for initial grant of the license; and(b)a late fee of rupees two thousand, if he is satisfied that the delay is not justifiable or excusable, nor serious enough to warrant revocation of the license or prosecution of the licensee:Provided that if an application for renewal for a license in Form III is made within one month from the date on which the license expires, no late fee may be leviable.(3)The Central Government may, by issuance of a general or special order and for reasons to be recorded in writing and subject to such conditions, if any, as it may specify in the order, grant exemption from, or reduction of, the fee payable in respect of any license:Provided that it shall be a condition of every exemption from payment of the fee chargeable in respect of the grant or renewal of any license in Form III that if application for renewal of such license is not made within one month from the date on which the license expires, the licensing authority may, unless the applicant satisfies the licensing authority that he had sufficient cause for not making the application within that period, levy renewal fee at the rate specified in Schedule IV.(4)Differential fee shall be chargeable in respect of a change of type of the arm or ammunition entered in a license granted for its acquisition under second proviso to rule 18, if the license fee in respect of the arm or ammunition so changed is higher than that for the original arm or ammunition.
