Section 7(3) in Orissa Kerosene Control Order, 1962
(3)[ Every certificate granted under this order shall, unless revoked or expired be valid for a period of one year or more but not exceeding five years ending on the 31st day of March and may be renewed for a period of one year or more but not exceeding five years at a time. Every application for renewal shall be submitted to the registering authority within a period of thirty days before the date of expiry of such certificates accompanied with the requisite fee deposited into Government Treasury to the credit of the State Government through Treasury Challan.] [Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).]Provided that a certificate already granted under Sub-clause (1) before the issue of this amendment the period of validity of which expires before the end of this calendar year, may for the remaining period of the year be renewed on an application made therefore accompanied with a fee of fifty paise on or before the date of expiry of the validity of the certificate sought to be renewed.(a)unsuitable for want of financial stability; or(b)unnecessary for the number of retail dealers a particular local area being in excess of the required number; or(c)carrying out the purposes of the order].
