10. [ Renewal of Licence. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
(1)A licence shall be renewed by the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government.(2)Every application for the renewal of a licence shall be made in triplicate, in Form No. 2 together with the receipt of payment of fees for a period of one year or five years, as the case may be, and shall be submitted not less than thirty days before the date on which the licence expires. If the application, complete in all respects, is so made, the premises shall be held to be duly licensed until such date as the Chief Inspector or as the case may be, the officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, renews the licence.(3)The fees for renewal of licence for one yer shall be the same as for the grant thereof. In case an application for renewal has been made for a period of five years, the renewal fees shall be five times the fees payable for renewal of licence for one year, as specified in the Schedule given below sub-rule (2) rule 8 :Provided that if the application for renewal, complete in all respects, is not received within the time specified in sub-rule (2), the licence shall be renewed only on payment of a fee twenty-five per cent in excess of the fees ordinarily payable for the renewal of a licence for one year or five years, for which the application has been received late.]
