Section 5 in Prize Competitions Punjab Rules, 1957
5. Period of validity of licence and its renewal.
- Every licence shall be valid initially for a period of one year from the date of its issue and shall lapse on the expiry of that period, but the licensing authority may, on application made by the licensee in this behalf in Form A within thirty days before the expiry of the period of validity of the licence, renew it from time to time for such further period not exceeding one year in each case as may be decided by that authority in its discretion.
