Section 4(3) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(3)Every licence granted under sub-paragraph (i) shall be valid up to the 31st of December next following the date of issue and may be renewed for a period not exceeding three years at a time on an application made in this behalf to the licensing authority before the expiry of the period of validity of the licence and on payment of a fee in non-judicial stamp at the rate of Rs. 100/- (Rupees one hundred) per year; provided that the period of validity of a licence shall not be deemed to have expired, if an application for its renewal made in accordance with the provisions of this sub-paragraph is pending with the Licensing Authority.
