Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 18 in The Fertilizer (Control) Order, 1985

18. Renewal of certificate of manufacture for preparation of mixtures of fertilizers [* * *] [Omitted b S.O. 354(E), dated 3rd June, 1993.].

(1)Every holder of a certificate of manufacture for preparation of a mixture of fertilizers' [* * *] [Omitted b S.O. 354(E), dated 3rd June, 1993.] desiring to renew the certificate, shall, before the date of expiry of the said certificate of manufacture make an application to the registering authority in Form D in duplicate, together with the fee prescribed for this purpose under Clause 36.
(2)On receipt of an application for renewal as provided in sub - clause (1), and keeping in view the performance of the applicant and other relevant circumstance, the registering authority may, if he so decides, renew the certificate of registration by endorsement on Form F and in case the certificate of registration is not renewed, the registering authority shall record in writing his reasons for not renewing the certificate of registration.
(3)If an application for renewal is not made before the expiry of the certificate of registration but is made within one month from the date of expiry of the certificate of registration the certificate of registration may be renewed on payment of such additional fee as may be prescribed by the State Government for this purpose.
(4)Where the application for renewal is made within the time specified in sub - clause (1) or sub - clause (3), the applicant shall be deemed to have held a valid certificate of registration until such date as the registering authority passes order on the application for renewal.
(5)If an application for renewal of a certificate of manufacture is not made within the period stipulated under sub - clause (1) or, as the case may be, under sub - clause (3), the certificate of manufacture shall be deemed to have expired immediately on the expiry of its validity period, and any business carried on after that date shall be deemed to have been carried on in contravention of Clause 12.VI. Restrictions On Manufacture, Sale, Etc. Of Fertilizers