Section 8 in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
8. [ Validity of Licences. [Substituted by Notification No. G.S.R. 1088(E), dated 5.11.2018 (w.e.f. 6.7.1998).]
- Every Licence specified under rule 3 shall be issued initially, for validity and fee mentioned as under, as per the option exercised by the licencee, namely:(i)twenty years validity on payment of Rs. 5000/-; or(ii)for life time validity on payment of Rs. 10000/-,from the date of issue of the certificate for such licence.Explanation. - For the purposes of this rule, the expression "life time" means till the licence holder attains the age of eighty years:Provided that after attaining the age of sixty-five years, the licence holder shall intimate the licensor about the use of the licence for every five years.(2)On the expiry of the validity of licence issued for twenty years under clause (i) of sub-rule (1), the licence may be renewed for another twenty years or life time on payment of fee as provided under sub-rule (1) and to consider the renewal, if the holder of the licence applies for renewal of the licence within a period of one year before the date of expiry of the licence, except as provided in rule 8A, upon a specific request by the applicant for the purpose:Provided that, if a holder of a licence, in the opinion of the central Government has willfully or negligently furnished incorrect or false information for the purpose of renewal of the licence, the Central Government may endorse, suspend or cancel the licence;Provided further that no order to suspend or cancel the licence under this rule shall be made unless the holder of the licence has given a reasonable opportunity of making a representation against the action proposed to be taken.]
