Section 16(1) in The Foreign Contribution (Regulation) Act, 2010
(1)Every person who has been granted a certificate under section 12 shall have such certificate renewed within six months before the expiry of the period of the certificate.Provided that the Central Government may, before renewing the certificate, make such inquiry, as it deems fit, to satisfy itself that such person has fulfilled all conditions specified in sub-section (4) of section 12.
