Section 21 in The Punjab Agricultural Produce Markets (General) Rules, 1962
21. Renewal of licence and issue of duplicate thereof.
- [Section 43 (2) (viii) and (ix)] (1) A licence granted under section 10 or 13 of the Act shall be valid for the period for which it is issued and shall, subject to any order passed under section 10 (2) of the Act or rule 19 (5) be renewable by the authority granting it, on payment of the annual fee prescribed for the issue of such licence. Renewal applicaiton shall be made in Form F for licences under section 10 and in Form G for those under section 13.(2)If any area is excluded from any notified market area and included in another, the licences issued under sections 10 and 13 for the area so excluded shall be deemed to have been issued by the Committee of the notified market area in which the area is included and shall be renewable by the Committee of that area.(3)An application for the renewal of licence shall be made at least thirty days before the date on which the licence is due to expire :[Provided that 30 days period of grace will be allowed for getting an annual licence renewal] [Substituted GSR-10-PA-23/61/S.43/Amd. (1)/63 dated 3.1.63.].[Provided further that the authority competent to renew a licence may, on the applicant's paying a penalty equal to the amount or annual licence fee, grant an application for renewal made within thirty days after the date of expiry of the licence or in the case of an annual licence within thirty days of the expiry of the period of grace. The authority competent to renew a licence may remit the penalty in whole or in part if it is satisfied that the delay was for the reasons beyond the control of the applicant.] [Substituted vide ibid.][Provided further than no licence shall be renewed for a part of the year.] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4th May, 1988.](3A)[ "Notwithstanding anything contained in sub- rule (3), the period of six months, commencing with effect from the 1st day of April, 2007 to the 30th day of September, 2007, shall be demed to be allowed as a grace period for getting the licences renewed for the year 2007-08 as a special case.] [Insered vide Notification No. 11.12.07-M-S/7193 dated 13.12.07 published vide Gazettee dated 14.12.07.](4)Every renewal of a licence granted under this rule shall be deemed to take effect from the date following that on which the licence expired.(5)Except as provided in sub-rule (3), every application for renewal of a licence made after the date of expiry thereof shall be treated as an application for the grant of a fresh licence.(6)If a licence granted under section 10 or 13 of the Act, or renewed under Sub-rule (1) above is lost, a duplicate may be issued by the authority which issued the orginal, on payment by the licensee of a fee of [ten rupees.] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4th May, 1988.](7)The fee payable for the renewal of a licence under section 10 or section 13 for its duplicate shall be paid to the Committee concerned.
