(2)Every application for the renewal of a licence shall be made in triplicate, in Form No. 2 together with the receipt of payment of fees for a period of one year or five years, as the case may be, and shall be submitted not less than thirty days before the date on which the licence expires. If the application, complete in all respects, is so made, the premises shall be held to be duly licensed until such date as the Chief Inspector or as the case may be, the officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, renews the licence.
