Section 13 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
13. Renewal of Registration. - (1) The Authority may, on an application for renewal made to it [* * *] [Omitted words "in duplicate" by Notification No. G.S.R. 191(E), dated 13.3.2015(w.e.f. 8.11.2010)], renew the registration.
(2)Every such application for renewal shall be in Form A-1.(3)[ Any registered warehouseman desirous of renewal of registration, may make an application in duplicate to the Authority in Form A-1 within three months before the expiry of the period of registration.] [Substituted by Notification No. G.S.R. 191(E), dated 13.3.2015(w.e.f. 8.11.2010)](4)The provision of Rules 3, 4 and 5 shall apply in relation to renewal of registration as they apply in relation to grant of registration.
