Section 11(2) in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
(2)On receipt of such application together with such fee and certificate of source, the Registering Authority, or as the case may be, the Controller may renew the certificate of registration as may be prescribed:Provided that a Certificate of registration shall not be renewed if the holder of the certificate of registration did not sell any bio-fertiliser during the period of one year immediately preceding the date of expiry of the period of validity of the Certificate of registration sought to be renewed.
