(1)All applications for the renewal of licences shall be received in the office of the Deputy Commissioner of the district (Excise Branch) on or before the last day of November every year along with all requisite documents as may be determined by the State Government from time to time but without the licence fee, payable for the renewal of licence for the next year.(2)The Deputy Commissioner shall cause to be scrutinized all such renewal proposals received before the last day of November and will send such proposals along with a consolidated statement with his specific comments thereto to the Excise Commissioner before the 15th day of December every year.(3)The Excise Commissioner shall, after due scrutiny, send such list prepared by the Deputy Commissioner, to the State Government with his specific comments thereto before 15th day of January every year.(4)The sanction for renewal to such licences shall be granted by the State Government at its discretion and such sanction or rejection, as the case may be, shall be communicated to the Deputy Commissioner before 15th day of February every year.(5)On receipt of such sanction, the Deputy Commissioner shall order the concerned licensees in whose favour sanction for renewal has been received, to deposit the licence fee on or before 15th day of March through treasury challan or by any other method as may be determined by the State Government, for the renewal of licence for the next year.
