5. [ Grant of proprietor's certificate. [Section 5 re-numbered as sub-section (1) of Section 5 by Bihar Act 20 of 1950.]
(1)The Controller shall, on the application of any person who is a proprietor [and on payment by such person of a fee of two hundred and fifty rupees], grant to such person a proprietor's certificate. [Such certificate shall remain in force up to the 31st day of December following the date on which it is granted:Provided that the certificate may be renewed every year on payment of the annual fee in accordance with the provision of sub-section (2)] [Added by Bihar Act 28 of 1953.].(2)[ There shall be paid to the Controller in respect of every certificate granted under sub-section (1) an annual fee of one hundred and fifty rupees. Such annual fee shall be paid on the 1st day of January next following the date on which the certificate is granted and on the 1st day of January in each succeeding year.] [Inserted by Bihar Act 20 of 1950.](3)If the fee payable under sub-section (2) in respect of any certificate is not paid within one month of the date on which it is required by that sub-section to be paid, such certificate shall cease to be in force.(4)If at any time a certificate granted under sub-section (1) is lost by the proprietor or is destroyed, the proprietor shall forthwith report the fact in writing to the Controller and shall explain the circumstances in which the certificate has been lost or destroyed. Upon the receipt of such intimation, the Controller shall make such inquires as he may think fit, and if he is satisfied that the certificate has been lost or destroyed, he may issue a duplicate certificate on payment of a fee of five rupees by the proprietor. Such a certificate shall be stamped with the word "Duplicate'].
