Section 7 in The Coir Industry (Registration) Rules, 2008
7. Application for renewal .-Every application for renewal of registration shall be made within thirty days in Form III along with the certificate of registration already granted before the date of expiry of registration:
Provided that the Secretary or, as the case may be, the Officer may, if he is satisfied that there was sufficient cause for not making the application in time, entertain an application made within thirty days from the date of expiry of registration:Provided further that the Chairperson may, if he is satisfied that there were sufficient reasons for not making the application within the period as referred in the first Proviso, entertain the application within thirty days from the expiry of such period.
