Section 8 in Bihar Deed Writers Licensing Rules, 1996
8. Renewal.
(1)A licence granted under these Rules shall remain in force upto 31st day of December of the year of issue, subject to a renewal on or before the date of expiry.(2)Non-observance of any of the conditions of the licence or any misconduct on the part of the licence during the continuance of the licence shall be deemed to be a disqualification to obtain a renewal of the licence.(3)In case of non-renewal within stipulated period under rule 8(i) renewal can be done upto 31st March with late fee of Rs. 10.
