Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in Soil Explorator's and Testing Laboratory's Registration Rules, 2001

8.

(a)The registered Sub-soil Explorator and Testing Laboratory who wishes to renew the Certificate of Registration shall apply to Registering Authority not less than one month before the expiry date of Certificate in Form C accompanied with the Treasury Chalan showing deposit of the following fees :-
(i) Sub-soil Explorator .. Rs. 5,000.00
(ii) Testing Laboratory .. Rs. 5,000.00
Renewal may be granted by endorsement of the Certificate of Registration as a matter of course unless any information has been received necessitating an enquiry in which case the Registering authority may after such enquiry refuse renewal for reasons to be recorded in writing.
(b)No registered Sub-soil Explorator, Testing Laboratory shall be eligible for renewal of Certificate of Registration unless he continuous to possess the required Tools, Plants and Equipments to be certified by Deputy Director, Research & Quality Control and his performance is satisfactory. He has to enclose list of works executed with satisfaction duly certified by the Divisional Officer.
(c)Failure to apply renewal in time will render Sub-soil Explorator, Testing Laboratory liable to a penalty equal to the renewal fees for first 4 months of default or part thereof. Thereafter the amount of penalty will be equal to the renewal fees for every 2 months of default or part thereof.