31. Period for which licences may be granted or renewed. - (1) Every licence granted or renewed under these rules shall remain in force until the 31st day of December of the year upto which licence is granted, or renewed subject to a maximum of three years.
(2)Notwithstanding anything contained in sub-rule (1), the licensing authority where it is satisfied that a licence is required for a specific work of festival which is not likely to last upto the 31st day of December of the year for which the licence is granted or renewed, may grant or renew a licence for such period as is actually necessary.
