(1)Every person intending to cure Virginia tobacco by a process other than flue curing shall apply to the Secretary of such other officer of the Board as may be authorized by the Chairman in this behalf, for registration as a curer with the Board, three months before the commencement of curing of such tobacco. If the curer is also seeking a certificate or registration as grower under section 10, the application for registration as a curer shall be made at the same time as the application for registration or renewal of registration as a grower.(2)(a)The registration as a curer has to be renewed every year and, unless so renewed, the registration shall cease to be effective on the expiry of the year for which it was granted.(b)The application for such renewal shall be made to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf.(3)Every application for registration including every application for renewal of such registration shall be in Form 9.(4)Every application for registration or renewal of registration as curer shall be accompanied by a fee of five rupees. Provided that any grower of Virginia tobacco to whom a certificate or registration has been granted by the Board and who intends to grow Virginia tobacco shall not be required to pay any separate fee as such curer.(5)Every certificate of registration, where granted shall be in Form 10.
