Section 6(4) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(4)[ If an application for renewal of registration certificate is not received by the Inspector within time specified in the foregoing rules, the registration certificate of the establishment shall be renewed on payment of fee @ 50% for each subsequent three months or part thereof in excess of the fee prescribed for the purpose:Provided that the total amount of such fee shall not exceed the amount chargeable for one time renewal of certificate of registration of shop or commercial establishment as provided under sub-rule (2) of rule 4 of these rules.] [Substituted by Dated 25-1-2001, published in Rajasthan Gazette Extraordinary, part IV-C, dated 12-11-2001, page 145.]
