Section 72(5) in The Rajasthan Agricultural Produce Markets Rules, 1963
(5)The licence shall remain in force from the date on which it is granted till 31st of March following and may be renewed [upto a maximum period of five years] [Substituted by Notification No. F. 10(19)/Agriculture/Group II-B/78, dated 12.3.1987-Rajasthan Gazette, Part IV-C, dated 9.4.1987, p. 24, dated 12.3.1987.] thereafter on a written application and after such inquiries as are referred to in sub-rule (3) as may be considered necessary and on payment of fees prescribed in the bye laws.
