Section 17 in The Coir Industry (Registration) Rules, 2008
17. Application for registration .-(1) Every application for registration as an exporter under rule 16 shall be made to the Chairperson or, as the case may be, other Officer authorised by him in Form V and shall be accompanied by,--
(a)a certificate regarding financial status issued by any bank, copy of PAN Card and copy of Importer-Exporter Code, and(b)a fee of Rs. 10 (Rupees Ten only).(2)The fee once remitted to the Board shall not be refunded under any circumstances.(3)If the application is not in the proper Form as annexed to these rules or does not contain or accompany the required particulars, the application shall be summarily rejected.(4)The Board may, if satisfied as to the suitability of the application, issue a certificate to the effect of having registered the applicant as an exporter in Form VI.(5)The applicant shall furnish within the period specified in this behalf such additional information in respect of the application as the Chairperson or the officer authorised by him in this behalf may require.
