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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in The Tamil Nadu Catering Establishments Rules, 1959

(3)If the application for renewal is not sent within the time specified in sub-rule (1), but is sent after the expiry of such period, the registration certificate may be renewed only on payment of the additional fee specified below in addition to the fee payable under sub-rule (2) for the renewal of the registration certificate.
(a) If the application for renewal is sent within aperiod of one month from the date of expiry of the registrationcertificate. 25 per cent of the fee payable under sub-rule(2).
(b) If the application for renewal is sent after theexpiry of one month but within two months from the date of expiryof the registration certificate. 50 per cent of the fee payable under sub-rule(2).
(c) If the application for renewal is sent after theexpiry of two months from the date of expiry of the registrationcertificate. 100 per cent of the fee payable under sub-rule(2).