Section 23(3) in Tripura Contract Labour (Regulation and Abolition) Rules 1978
(3)The fees chargeable for the renewal of the licence shall be the same as for the grant therefor :Provided that if the application for renewal is not received within the time specified in sub-rule (2) a fee of 25 per cent in excess of the fees ordinarily payable for the licence shall be payable for such renewal:Provided further that in case where the Licensing Officer is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of the contractor, he may reduce or remit as he thinks fit the payment for such excess fee.
