Section 4 in The Coir Industry (Registration) Rules, 2008
4. Application for registration .-(1) Every application for registration under rule 3 shall be made to the Secretary or, as the case may be, the Officer authorised by him in this behalf in Form I:
Provided that the Secretary or, as the case may be, the Officer may, if he is satisfied that there was sufficient cause for not making the application in time, entertain an application made after one month as referred to in sub--rule (1) of rule 3.
