(4)Where an application for the renewal of a driving licence is made more than [one year] after the date of its expiry, the fee payable for such renewal shall be such amount as may be prescribed by the Central Government:Provided that the fee referred to in sub-section (3) may be accepted by the licensing authority in respect of an application for the renewal of a driving licence made under this sub-section if it is satisfied that the applicant was prevented by good and sufficient cause from applying within the time specified in sub-section (3):Provided further that if the application is made more than [one year after the driving licence has ceased to be effective, the licensing authority shall] refuse to renew the driving licence, unless the applicant undergoes and passes to its satisfaction the test of competence to drive referred to in sub-section (3) of section 9.
