(1)Application for the renewal of registration of fish seed farm and hatchery shall be presented in such form, in such manner and accompanied by such fees as may be prescribed, before the State Fish Seed Centre either directly or through the Regional Centres or sub-centres before two months of the expiry of such registration.(2)Applications for renewal of registration shall be allowed only for every period of five years.(3)The State Fish Seed Centre on receipt of such application may hand it over to the Regional Fish Seed Centre for further enquiry and verification.(4)The Regional Fish Seed Centre on receipt of these applications shall make enquiries directly or through the sub-centres regarding performance of previous years and if satisfied that the registration is to be renewed, prepare and forward a report as such or otherwise with reasons for the refusal to the State Fish Seed Centre.(5)On receipt of the application together with the connected records, and the reports forwarded by the Regional Fish Seed Centre, the State Fish Seed Centre shall renew the registration in such form as may be prescribed after realizing the renewal fee as may be prescribed or refuse to renew the registration and intimate the reason for the refusal in writing to the applicant within ten days after passing such orders.(6)The State Fish Seed Centre shall enter the renewal details of such registration in the register kept in its office in such form as may be prescribed.
