(4)A license granted under this section shall be valid for the period specified therein and may be renewed from time to time for such period and on payment of such fee as may be prescribed:Provided that where a license has been granted to any person who has made an application under [the first proviso or, as the case may be, the second proviso] [ Substituted by Act 46 of 1972, Section 4, for " the proviso" (w.e.f. 1.8.1971).] to sub-section (1), that license shall be deemed to be cancelled in relation to any insecticide, the application for registration whereof has been refusedor the registration whereof has been cancelled, under this Act, with effect from the date on whichsuch refusal or cancellation is notified in the Official Gazette.
