(1)Save as otherwise expressly provided in, or may be prescribed under this Act, every application for any licence or permission under this Act or any rule or byelaw made there under or for the renewal thereof, shall be made not less than thirty and not more than ninety days before the earliest date with effect from which, or the commencement of the period ([being three years or such lesser period as is mentioned in the applications] [Substituted 'being a year of such less period as is mentioned in the application' by Act No. 32 of 2005.] ) for which the licence or permission is required.
