Section 3(6) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
(6)Every certificate shall be valid for a period of one year from the date of its issue. An application for renewal of the certificate shall be submitted in Form I, Form II or Form III, as the case may be, and the foregoing provisions, mutatis mutandis, shall apply. Every such application shall be accompanied by a treasury challan under which the prescribed fee has been paid.
