Section 6 in The Milk and Milk Product Order, 1992
6. Registration and its renewal.
(1)The registration certificate issued under this Order shall be valid for a period of [five years] [Substituted by S.O. 639 (E), dated 27th August, 1993, for 'three years'.] from the date of issue.(2)Where an application for registration is made under sub-paragraph (3) of Paragraph 5, the existing terms and conditions of the licence referred to in that paragraph shall remain valid until an order for registration is passed on such application.(3)Every application for renewal of registration certificate shall be made to the registering authority in the form as specified in the Third Schedule at least sixty days before the expiry of the period of the registration:Provided that the registering authority may entertain an application received after the expiry of the said period, if he is satisfied that there was sufficient and reasonable cause for not making the application within the said period.(4)In the case of an application for renewal of registration certificate, referred to in sub-paragraph (3) of Paragraph 5, the renewal shall not be refused unless there has been a violation of the terms and conditions of the registration under this Order:Provided that no such application shall be rejected unless the applicant has been given a reasonable opportunity for showing cause against the rejection:Provided further that a copy of the order rejecting the application shall be communicated to the applicant.
