(5)The [Superintendent of Central Excise] [Substituted (w.e.f. 16.07.2001) by M.F. (D.R.) Notification No. 5/2001-ST, dated 09.07.2001.] shall after due verification of the application form, [or an intimation under sub-rule (5A), as the case may be,] [Inserted by Notification No. 01/2007-ST, dated 01.03.2007.] grant a certificate of registration in Form ST-within seven days from the date of receipt of the application [or the intimation] [Inserted by Notification No. 01/2007-ST, dated 01.03.2007]. If the registration certificate is not granted within the said period, the registration applied for shall be deemed to have been granted.
