Section 9 in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
9. Grant of refusal of Certificate of Registration.
- The Registering Authority or as the case may be the Controller shall grant a Certificate of Registration within 30 (thirty) days of the receipt of the application to any person in the manner prescribed:Provided that no Certificate of Registration shall be granted to a person,-(i)if his previous Certificate of Registration is under suspension: or(ii)if his previous Certificate of Registration has been cancelled within a period of one year immediately preceding the date of making the application; or(iii)If he has been convicted of any offence under his Act or any order made thereunder within three years immediately preceding the date of making the application; or(iv)if he fails to enclose with the application, a certificate of source; or(v)if the application is incomplete in any respect.
