Section 6 in The Kerala Lifts and Escalators Act, 2013
6. Renewal.
(1)Every application for the renewal of a licence granted under this Act shall be made not less than three months before the date of expiry of the period of such licence.(2)The provisions of the Act shall, as far as may be, apply in relation to the renewal of a licence as they apply in relation to the grant of a licence under section 4.
