Section 8 in The U.P. Document Writers Licensing Rules, 1977
8. [ Period of licence and fee. [Substituted by Notification No. 1821/IV-344, dated 6th March, 1990, published in U.P. Gazette, Part I, Section (Kha), dated 31st March, 1990.]
(1)A licence shall be granted for a period of three years and on the written application of the Licence may be renewed for further period of one year, two years or three years at a time.(2)An application for renewal of licence shall be made at least one month before the expiry of the licence and where the application is so made but not disposed off till the expiry of the licence, the licensee may continue to work till the licence is renewed or the application is rejected.(3)A licence fee of Rs. 50 per year for which the licence is granted, or renewed, shall be paid to the Government through the sub-Registrar concerned.]
