Section 4B(2) in The U.P. Cement Control Order, 1973
(2)Every licence granted under this Order shall be valid for the financial year or part thereof ending on 31st day of March of the year in which it is granted and, on an application made at least 30 days prior to the date of expiry of the licence, it may be renewed for a period of one year at a time:Provided that where an application for renewal of a licence has not for any reason been disposed of until the 31st day of March, the licence shall be deemed to be valid as if renewed until the time of its renewal is refused or till the end of the year for which the application is made, whichever is earlier.
