Section 18(5) in The Fertilizer (Control) Order, 1985
(5)If an application for renewal of a certificate of manufacture is not made within the period stipulated under sub - clause (1) or, as the case may be, under sub - clause (3), the certificate of manufacture shall be deemed to have expired immediately on the expiry of its validity period, and any business carried on after that date shall be deemed to have been carried on in contravention of Clause 12.VI. Restrictions On Manufacture, Sale, Etc. Of Fertilizers
