Section 12 in Punjab Document Writers Licensing Rules, 1961
12. Validity of licence.
- A licence issued under these rules shall be valid till the 31st December of the year in which the same is issued and shall be renewable on payment of a fee of [rupee five] [Substituted for 'rupees ten' by ibid] by making an application for the same to the Licensing Authority at least fifteen days before the date of expirty of the licence.Provided that the Licensing Authority may, if satisfied that the licensee was prevented from applying for renewal for sufficient cause, entertain an application for renewal of licence made after the expiry of the prescribed period and renew the same.
