Section 6 in Punjab Cinemas (Regulation) Rules, 1952
6.
An application for the renewal of [a three years] [Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.] licence shall be made at least [three months] [Punjab Government Gazetted Legislative Supplement Part III, dated 22.4.1963.] before the date of the expiry of the old licence :Provided that if the application for renewal is made after the prescribed date the licensing authority may nevertheless renew the licence on payment of the fee chargeable for a new licence.
