(1)(a)An application for the renewal of a licence shall be made to the Chief Inspector in Form No. 4, in duplicate, not less than 30 days before the date on which the licence expires. The application shall be accompanied by the treasury chalan as the proof of the payment of the amount of fees as specified in the Schedule given under Rule 6 :Provided that the State Government may by general or special order, extend the period for application for renewal of a licence.(b)No application for the renewal of licence made after the expiry of the period specified in sub-rule (a), or if the period is extended, after the expiry of such extended period, be entertained and the licence renewed unless it is accompanied by a treasury chalan as the proof of payment of the amount of fees specified in the Schedule referred to sub-rule (a) and an additional fee equal to 25 per cent fees payable for the licence which is to be renewed.(2)[(a) On receipt of the application under sub-rule (1), the Chief Inspector may if he is satisfied that there is no objection to the renewal of the licence, renew the same for a period not exceeding one year or may after recording the reasons, refuse the renewal thereof on any of the grounds specified in the proviso to sub-rule ((2) of the Rule 6.(b)The Chief Inspector may also refuse the renewal of the licence on the ground that the applicant has been guilty of repeated contraventions of the provisions of the Act or these rules or both, or the applicant has obtained the licence by fraud or by misrepresentation :Provided that, in any case falling under clause (a) and (b) before refusing any licence, the applicant shall be given an opportunity to show cause as why licence should not be refused :Provided further that, where the Chief Inspector refused to grant or renew a licence, he shall record in writing the reason for such refusal and communicate the same to the applicant.] [Renumbered/Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
