(7)The same fee shall be charged for the renewal of a license for every twelve months for the grant of such renewal:Provided that-(a)if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5) but received not later than three months, the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(b)if such an application with accompaniments is received by the Chief Controller or Controller after three months from the date of expiry but not later than one year 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 late fee at the rate of one year license fee for every delay of three months or part thereof:Provided further that in the case of an application for the renewal of a license for a period of more than one year at a time, the fee prescribed under the first proviso, if payable, shall be paid only for the first year of renewal.
