(1)The registration of every person registered shall hold good till the 31st December of the year following the year in which registration or renewal thereof is made.(2)A person desiring to continue his registration after the date mentioned in sub-rule (1), shall submit to the Registrar an application for renewal together with the fee prescribed in that behalf in Rule 47. Such applications should preferably be made previous to the abovementioned date, but may be made so as to reach the Registrar not later than 31st March following.(3)When the requirements of sub-rule (2) have been complied with and the renewal entered in the Register, the Registrar shall issue to the applicant a renewal slip in Form D (1) appended to these Rules, signed by the Registrar with the seal of the State Council, with direction to the applicant to affix it on the original registration certificate.Every such renewal shall be entered in the Register and attested by the Registrar with his signature.
