(1)Every person intending to grow Virginia tobacco shall apply to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf for a certificate of registration or for renewal of certificate of registration, five months before the commencement of operations for growing Virginia tobacco in any State in any year, but not later than -(a)the 31st January in the case of growers of Virginia tobacco in the States of Karnataka, [Orissa] and [Tamil Nadu.] [The word 'Orissa' inserted vide Notification, F.No.8/11, 189-EP(Agm VI) published vide Gazette of India (Extra-ordinary) Part II, Section 3(i), dated 22-12-89 and came into force w.e.f.22-12-89.](b)the 31st March in the case of growers of Virginia tobacco in the states of Gujarat and Uttar Pradesh; and(c)the 31st May in the case of growers of Virginia tobacco in the States of Andhra Pradesh, Maharashtra and West Bengal.
