Section 55(8) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(8)No license shall be renewed if the application for renewal is received by the licensing or renewing authority after one year of the date of its expiry and in such case, the applicant has to seek fresh license by submitting all documents again including fresh no objection certificate from District Authority, if not obtained earlier and late fee for the entire period along with prescribed license fee.
