Section 7(iv) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(iv)[ The license shall be granted initially for a period of five years and thereafter renewed by the licensing officer on an application made by the licensee to this effect for every subsequent five years. Such application shall be made at least three months before the expiry of period of license. The licensee shall have to pay license fee afresh. In case licensee fails to submit his application for renewal within the stipulated period and submit application for renewal after expiry of stipulated period but within three month of expiry of the license, the licensing authority may consider renewal of license on payment of fee equal to double the prescribed fee. If licensee does not apply for a renewal of license within three months after the expiry of the license, renewal of license shall not be considered.] [Added by ibid.]
