(2)Where a licensee submits his application for renewal of his licence after the expiry of the period for which the licence was granted, the licensing authority may, if he decides to renew the licence, at his discretion levy(a)full fee as for initial grant of the licence, and(b)if he is satisfied that the delay is not justifiable, or excusable, nor serious enough to warrant revocation of the licence or prosecution of the licensee, a late fee not exceeding the amount of the licence fee is charged, or [Rs. 100] [Substituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.] in other cases.
