Section 11 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
11. Renewal of Certificate of Registration.
(1)Every holder of a Certificate of Registration desiring to renew the Certificate of Registration granted under section 9 shall, before the date of expiry of such certificate of registration make an application for renewal to the Registering Authority or as the case may be, to the Controller as may be prescribed in duplicate, together with the fee prescribed under section 30 of the Act for such renewal and a certificate of source as required under section 8 of the Act.(2)On receipt of such application together with such fee and certificate of source, the Registering Authority, or as the case may be, the Controller may renew the Certificate of Registration as may be prescribed:Provided that a Certificate of Registration shall not be renewed if the holder of the Certificate of Registration did not sell any Bio-fertilizer during the period of one year immediately preceding the date of expiry of the period of validity of the Certificate of Registration sought to be renewed.(3)If any application for renewal is not made before the expiry of the period of validity of the Certificate of Registration but is made within one month from the date of such expiry, the Certificate of Registration may be renewed on payment of such additional fee as may be prescribed by the Government, or as the case may be the Controller, in addition to the fee for renewal of the certificate of registration.(4)Where the application for renewal is made within the time specified in sub section (1) or sub section (3) the applicant shall be deemed to have held a valid Certificate of Registration, until such date as the Registering Authority or as the case may be the Controller passes orders on the application for renewal.(5)If an application for renewal of a Certificate of Registration is not made within one month from the date of expiry of the period of validity of the Certificate of Registration, the Certificate of Registration shall be deemed to have lapsed on the date on which its validity expired and any business carried on or after that date shall be deemed to have been carried on in contravention of section 7 of the Act.Chapter - IV Restriction on Manufacture, Sale etc of Bio-fertilizers
