Section 55(7)(ii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

[Cites 0, Cited by 0] [Section 55(7)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(7)(ii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(ii)if such an application with accompaniments is received by the Licensing or renewing authority after three months from the date of expiry of the license but not later than one year from the date of expiry of the license, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of late fee at the rate of one year license fee for every delay of three months or part thereof:

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Union of India - Subsection

Section 55(7)(ii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016