Section 5(2) in The M.P. Shops and Establishments Rules, 1959
(2)If the application for renewal is not received within the time specified in sub-rule (1) the Registration Certificate shall be renewed only on payment of a fee of [Ten rupees] [Substituted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).] in excess of the fee ordinarily payable for the purpose unless the Labour Commissioner by general or special order extends the time for application for renewal.
