(4)Every application for the renewal of a licence shall be made so as to reach the licensing authority or the authority empowered to renew the licence on or before three months (i.e. 31st December) before the date on which the licence expires together with the licence fees:Provided that the application received after the 31st December till the date of expiry of the licence shall be treated as late application and the licences shall be renewed with the late fees equivalent to one year's licence fee.
