Section 4(3) in The Orissa Cement Control Order, 1973
(3)The application for renewal of a licence shall be so made as to reach the Licensing Authority not less than thirty days before the date on which the licence is to be renewed :Provided that the Licensing Authority may entertain an application made either under Sub-clause (2) or Sub-clause (3) after expiry of the period of time mentioned therein if it is satisfied that the applicant was prevented by sufficient cause from submitting the application in time.
