.-(1) A license may be renewed by the authority empowered to grant such a license:Provided that a license which has been granted by the Chief Controller may be renewed without alteration by a Controller duly authorised by the Chief Controller.(2)Every license granted under these rules, other than a license in Form III or Form XVII may be renewable for three calendar years where there has been no contravention of the Act or of the rules framed thereunder or of any conditions of the license so renewed.(3)Where a license which has been renewed for more than one year, is surrendered before its expiry, the renewal fee paid for unexpired portion of the license shall be refunded to the licensee provided that no refund of renewal fee shall be made for any calendar year during which-(a)the licensing authority receives the renewed license for surrender, or(b)any petroleum is received or stored on the authority of the license.(4)Every application under sub-rule (2) shall be made in Form VII, Form VIII, Form IX or Form X, as the case may be, and shall be accompanied by the license which is to be renewed together with approved plans attached to the license, wherever applicable and the renewal fee paid in the manner specified in rule 13.(5)Every application for the renewal of license shall be made so as to reach the licensing authority at least thirty days before the date on which it expires, and if the application is so made, the license shall be deemed to be in force until such date as the licensing authority renews the license or until an intimation that the renewal of the license is refused, has been communicated to the applicant.(6)Where the renewal of a license is refused, the fee paid for the renewal shall be refunded to the licensee after deducting therefrom the proportionate fee for the period beginning from the date from which the license was to be renewed up to the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of license for each calendar year as for the grant thereof:Provided that-(i)if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5), the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(ii)if such an application with accompaniments is received by the licensing authority after the date of expiry but not later than 30 days from the date of expiry, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of twice the fee ordinarily payable:Provided further that in case of an application for the renewal of a license for a period of more than one calendar year at a time, the fee prescribed under clause (i) or clause (ii) of the first proviso, if payable, shall be paid only for the first calendar year of renewal.(8)No license shall be renewed if the application for renewal is received by the licensing authority after thirty days of the date of its expiry.
