Section 19 in The Coir Industry (Registration) Rules, 2008
19. Renewal of registration .-An exporter may apply for renewal of registration as an exporter in Form VII to the Secretary, Coir Board with a fee of Rs. 10 on or before 30th of the month succeeding the one in which the validity of the certificate expires:
Provided that the Chairperson may entertain an application for renewal after one month of expiry of the existing certificate on payment of an additional fee of Rs. 10 for the delay of each month or part thereof:Provided further that if the exporter does not carry on any export business during the period in which he holds a valid certificate, the renewal certificate as an exporter for the next three years may not be considered:Provided also that if the exporter enters into an export contract, he may apply to the Board for a fresh registration.
