Section 25A in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
25A.
Every application for the grant of renewal of a licence shall be accompanied by a Government treasury receipt for the payment of fees at the prescribed rates.In the case of refusal of the grant of renewal of a licence, one-half of the fee collected shall be refunded to the applicant, provided that the application for such refund is made by the applicant within one month from the date of receipt of the order of rejection of his application for grant of renewal of licence.
