(8)Period of validity and Renewal. - (i) An agent's licence shall be valid for a period of one year from the date of its grant or renewal, but can be revoked or suspended at any time at the discretion of the licensing authority after giving an opportunity to the licensee of being heard.(ii)It may be renewed on an application made to the licensing authority not less than sixty days before the date of its expiry.(iii)The renewal of licence shall be by endorsement of the renewal thereof by the licensing authority on the original licence, renewal fee shall be Rupees two thousand only in case of Head Office and Rupees five hundred only for each branch office and it shall be renewed for a period of one year at a time.
