Section 8 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
8. Renewal of Licence.
(1)Every Dealer shall make an application for renewal of the licence within a period of 30 days before the date of expiry of the licence to the licensing authority in the form specified in Schedule-II together with the fee specified by the State Government.(2)On receipt of application under sub-clause (1) the licensing authority may renew the licence for a further period of one year or part thereof.(3)Notwithstanding anything contained in sub-clause (1) and (2), the licence issued or renewed under this order shall be valid till a decision on the application for its renewal is taken by the licensing authority.
