(3)[ Where an application for the renewal of a driving licence is made previous to, or not more than thirty days after, the date of its expiry, the fee payable for such renewal shall be [the amount specified in the rules made by the Central Government in this behalf"] [Substituted by section 10, Act 100 of 1956, for the former sub-section (w.e.f. 16-2-1957)]
