(3)[ Where the fees for the grant or renewal of a licence for the year [1998] [Added by G.N. 31.1.1981] are paid before the [1st January 1998] [Substituted by G.N. of 20.10.1998] and the fees so paid are less than the fees payable in accordance with rates prescribed in the Schedule in sub-rule (2), then the licensee shall pay the difference on or before the [31st day of October, 1998.] [Substituted by G.N. of 20.10.1998] If the licensee fails to pay the difference on or before the [31st day of October, 1998] [Substituted by G.N. of 20.10.1998], he shall be deemed to have paid the fees after the expiry of the due date and an additional fee of 25 per cent, of the difference shall be payable by him.]
