Section 35(3) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(3)[ For making any alteration in the registration certificate issued under sub-rule (1), a fee of rupees one hundred shall be paid by the concerned manufacturer or packer or importer to the Director.(3-A) On receipt of the application made under sub-rule (1), the Director, who shall be the Registering Authority, shall- ] [Inserted by G.S.R. 16(E), dated 12-1-2005 (w.e.f. 12-1-2005).](a)[ if the application is not complete in all respects, return the same to the applicant within a period of seven working days from the date of receipt of the applications; ] [Substituted by G.S.R. 572(E), dated 8-9-2005 (w.e.f. 8-9-2005).](b)[ if the application is complete in all respects, register the applicant and grant a registration certificate to the applicant to that effect. ] [Inserted by G.S.R. 16(E), dated 12-1-2005 (w.e.f. 12-1-2005).]
