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State of Uttar Pradesh - Section

Section 4 in U.P. Cable Television Network (Exhibition) Rules, 1997

4. Renewal of the permission.

(1)The District Magistrate may, on application being given to him, renew the permission granted under Rule 3 before the expiry of its term for a period of three financial year at a time. Such renewal shall be given in Form 2.
(2)Application for renewal under sub-rule (1) shall be given in Form 1 at least sixty days before the expiry of the term of the permission.
(3)The District Magistrate may, for reasons to be recorded in writing and communicated to the applicant, refuse to renew the permission.
(4)The order under sub-rule (3) shall be passed before the expiry of the term of the permission.