Section 9 in Securities and Exchange Board of India (Underwriters) Regulations, 1993
9. Renewal of certificate:-
(1)An underwriter may, if he so desires, make an application in form A for renewal of certificate before three months of the expiry of the period of certificate.(1A)[ An application for renewal made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1449(E), dated 7.9.2006](2)The application for renewal of certificate under sub-regulation (1) shall be dealt with in the same manner as if it were an application for grant of a certificate made under regulation 3.
