Section 4B(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(3)The Chief Inspector shall, on being satisfied that the prescribed fee has been deposited, register the shop or commercial establishment in the register maintained under Section 4-A and shall issue a certificate of registration to the owner in such form and in such manner, as may be prescribed..[4C. Validity of registration certificate. [Substituted by U.P. Act 18 of 2019]- The registration certificate granted under Section 4-B shall be valid for the duration for which the shop and commercial establishment is in existence.].
