142. Period for which licenses may be granted or renewed
.-(1) A license in Form III or Form XVII may be granted for such period as the licensing authority may deem necessary subject to a maximum of one year.(2)Every other license granted or renewed under these rules will remain in force until the 31st day of December of the year up to which the license is granted or renewed subject to a maximum of three years.(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2), the licensing authority where it is satisfied that a license is required for a specific work or festival which is not likely to last up to the 31st day of December of the year up to which the license is granted or renewed, may grant or renew a license for such period as is actually necessary.
