Section 9 in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
9. Renewal.
- An Application for the renewal of Registration in Form-IV accompanied by a challan of the Treasury of the amount of fee as is paid for registration under clause 5 shall be made so as to reach the Registration Authority not less than thirty days before the date on which the registration expires Provided that the Registration Authority may entertain an application after the expiry of the said period but not later than fifteen days after the expiry of the period of registration if it is satisfied that the applicant was prevented by sufficient cause from applying for renewal within time.
