8. [ [Legislative Supplement Part III dated 6.9.66.]
[(1) A license granted under these rules will be valid for a period of one year from the date of issue unless it is cancelled, determined or surrendered earlier and shall be renewable annually [by the excise Commissioner] on application on the payment of [sixty lac rupees] [Substituted by Punjab Notification No. G.S.R. 17/P.A.1./1914/Ss. 21 and 59/Amd. (31)/2018, dated 22.3.2018 (w.e.f. 21.10.1962).].]Provided that such a license may be cancelled for breach of the terms thereof or may be determined by the [Financial Commissioner] [Substituted vide Punjab Notification dated 16.4.1999.] after giving the license six months' notice.(2)An application for the renewal of the license shall be made [by the licensee to the Excise Commissioner so as to reach him] [Legislative Supplement Part III dated 26.10.71.] at least 60 days before the expiry of the old license :Provided that if such application is not made within such period, the [Excise Commissioner with prior approval of Financial Commissioner] [Substituted vide Punjab Notification dated 16.4.1999.] may renew the license on payment of the fee chargeable for a new license.[9. Rule 9 deleted for Punjab vide Ist Amendment Rules, 1967.] [Substituted vide Legislative Supplement Part III dated 7.3.67.]
