Section 6(6) in The Rajasthan Money-Lenders Act, 1963
(6)An application for renewal of a licence previously granted under this Act shall be made within *[one month] before the expiration of the term thereof to the Assistant Registrar referred to in sub-section (1) in the prescribed form and containing the prescribed particulars;[Provided that where such application is made after the expiration of the period specified in this sub-section, it shall also be accompanied by a late fee calculated by multiplying the amount of licence fee with the number of months of delay:Provided further that the licence shall be liable to cancelled after three months of such expiration] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.].
