(1)Every holder of licence desiring to renew the licence shall make an application for renewal in duplicate to the Licensing Officer in Form 'C' together with such fees as are payable under clause 5 of the original grant of the licence, on or before the 31st October.(2)On receipt of such application together with such fees, the Licensing Officer may either renew the licence or refuse to renew the licence.(3)Where the application for renewal is refused, the reasons for such refusal shall be recorded in writing and copy of the same shall be furnished to the applicant and the fees paid by the applicant along with the application shall be refunded to him.
