(3)(a)Every licence shall be granted for a period of one year. The licence lee shall be Rs. 500.(b)On expiry of the licence, the licensing authority may renew the licence on payment of renewal fee of [Rs. 100] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.], The application for renewal shall be made at least [15 days] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] before the expiry of the licence and shall be accompanied by a treasury challan of having paid the prescribed fee under head "0030-Stamps and Registration-Miscellaneous" and shall bear a court-fee label of Rs. 5 (Rupees five only).(c)The licence can be renewed for 3 years at a time if the applicant deposits renewal fee of [Rs. 300] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] by a challan.
