Section 6(3) in The Assam Cinemas (Regulation) Rules, 1960
(3)The licence granted shall be valid for three years unless renewed earlier by the Licensing Authority. It may be renewed on the expiry of the validity of the existing licence each time for a period not exceeding three years at a time, on receipt of any application in writing from the licensee tor such renewal accompanied by a fee as provided in Rule 7, and the certificates mentioned in Rule 5. Application for renewal shall be submitted to the Licensing Authority at least one month before the date of expiry of the existing licence.
