Section 5(2) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(2)[ The application for renewal shall be decided by the Licensing Authority within 15 days of its submission, failing which the licence shall be deemed to have been renewed.] [Inserted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3)]
