Section 113(2) in The M.P. Public Health Act, 1949
(2)The registration, or the renewal of the registration, of a person as a keeper of a lodging-house shall expire at the end of the year for which it is granted unless, for special reasons, the Executive Authority considers that it should expire at an earlier date, when it shall expire at such earlier date which shall be specified in the certificate of registration or of renewal of registration.
