Section 13 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
13.
Notwithstanding anything contained in clause 12, a licence granted under this order may be renewed on an application made after the period specified in the said clause for such application, subject to payment of such late fee over and above the fee prescribed thereof in Schedule II as the State Government or the Licensing Authority may by any general or special order direct a dealer or a class of dealers to pay.
