Section 11 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
11. Renewal of a licence.
(1)An application in Form-I for the renewal of a licence together with such fees as is payable under rule 7 shall be made so as to reach the licensing authority not less than thirty days before the date on which the licence expires:Provided that the licensing authority may entertain the application after the expiry of the said period but not later than fifteen days after the expiry of the licence if it is satisfied that the applicant was prevented by sufficient cause from applying for renewal within time.(2)If, on an application for renewal of a licence the licensing authority does not, for any reason, before the expiry of the licence, either renew or refuse to renew, it shall grant a temporary permit to the applicant subject to the conditions of the licence sought to be renewed and such temporary permit shall be valid for such period not exceeding two months as the licensing authority may direct and during the period so specified it shall be deemed to be a licence for the purposes of these rules.
