Section 7(3A) in Orissa Kerosene Control Order, 1962
(3A)[ Every certificate granted under Sub-clause (1) shall unless cancelled be valid for a financial year ending on 31st day of March of the said year a part of the year in which it is issued and may be renewed for a period of one year at a time or an application in that behalf accompanied with a fees of Rs.24/- deposited into a Government Treasury to the credit of the State Government through the Treasury Challan.] [Inserted by Ori. Extraordinary Gazette No. 814-dated 12.7.1994.]Provided that the certificate which have been issued before publication of this notification in the official Gazette shall be renewed till 31st March of the succeeding year on payment of a proportionate fee as prescribed in Sub-clause (3).
