- [(1) Any licensing authority may, on application made to it, renew a licence issued under the provisions of this Act with effect from the date of its expiry:Provided that in any case where the application for the renewal of a licence is made more than thirty days after the date of its expiry, the driving licence shall be renewed with effect from the date of its renewal: ] [Substituted by Act 100 of 1956, section 10, for the former sub-section (w.e.f. 16-2-1957).][Provided further that where the application is for the renewal of a licence to drive as a paid employee or to drive a transport vehicle or where in any other case the original licence was issued on production of a medical certificate, the same shall be accompanied by a fresh medical certificate in Form C as set forth in the First Schedule, signed by a registered medical practitioner, and the provisions of sub-section (5) of section 7 shall apply to every such case.] [Inserted by Act 56 of 1969, Section 5 (w.e.f. 2-3-1970).](2)An application for the, renewal of a [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).] shall be made in Form B as set 'forth in the First Schedule and shall contain the declaration required by that form; provided that where the applicant does not or is unable to subscribe to the said declaration the provisions of sub-section (5) of section 7 shall apply.(3)[ Where an application for the renewal of a driving licence is made previous to, or not more than thirty days after, the date of its expiry, the fee payable for such renewal shall be [the amount specified in the rules made by the Central Government in this behalf"] [Substituted by section 10, Act 100 of 1956, for the former sub-section (w.e.f. 16-2-1957)](3A)Where an application for the renewal of a driving licence is made more than thirty days after the date of its expiry, the fee payable for such renewal shall be [the amount specified in the rules made by the Central Government in this behalf] [Substituted for the words 'eleven rupees' by Act 27 of 1977, section 3 (w.e.f. 1-1-1978).]Provided that the fee referred to in sub-section (3) may be accepted by the licensing authority, if it is satisfied that the applicant was prevented by good cause from applying within the time specified in that subsection:Provided further that if the application is made more than five years after the driving licence has ceased to be effective, the licensing authority may refuse to renew the driving licence, unless the applicant undergoes and passes to its satisfaction the test of competence to drive specified in the Third Schedule.](3B)[ When the authority to whom an application for the renewal of a licence to drive as a paid employee or to drive a transport vehicle is made, is not the authority which issued the licence sought to be renewed, it may, for the purpose of deciding whether the application for such renewal may be granted, verify the antecedents of the applicant in such manner as may be prescribed and pending the verification, such authority may grant a provisional licence for such period or periods not exceeding six months in the aggregate, subject to the condition that every such provisional licence shall cease to be effective immediately on the renewal of the licence sought to be renewed, or, as the case may be, on the refusal to renew the licence, and(i)where the application for renewal has been rejected, the fee paid shall be refunded to such extent and in such manner as may be prescribed,(ii)where the application for renewal has not been rejected within the said period, the licence shall be renewed.](4)When the authority renewing the [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).] is not the authority which issued the [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).], it shall intimate the fact of renewal to the authority which issued the (2) An application for the, renewal of a [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).] shall be made in Form B as set 'forth in the First Schedule and shall contain the declaration required by that form; provided that where the applicant does not or is unable to subscribe to the said declaration the provisions of sub-section (5) of section 7 shall apply.
