(4)Every licence granted or renewal under this rule shall, subject to the provision contained in this rule regarding cancellation, be effective for a period not beyond the 31st day of December next following the date of its issue or renewal.[(4-a) Notwithstanding anything contained in sub-rule (4), in case the renewal fee is paid for ten years at a time under sub-rule (6A) then, every licence granted or renewed under this rule shall, subject to the provision contained in this rule regarding cancellation, be effective for a period not beyond the 31st December of the 10th year of following the date of its issue or renewal.] [Sub-rule (4-a) was added by G.N. dated 6.11.1998.]
