Section 7(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
(2)If the application is so made, the applicant shall be deemed to be a duly registered dealer until orders have been passed on his application for renewal and subject to the provisions of the proviso to sub-section (1) of Section 5 of the Act and the considerations mentioned in Rule 6, the registration certificate shall be renewed.
