(1)Where the Controller decides in favour of the applicant, the applicant shall pay the unpaid renewal fees and the additional fee specified in the First Schedule, within a month from the date of the order of the Controller allowing the application for restoration.(2)[ The Controller shall publish his decision.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (2) (w.e.f. 1.1.2005).]
