Section 13(1) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(1)The registration granted under section 9 of the Act may be renewed as provided in section 6 of the Act, on an application made by the real estate agent in Form 'J' which shall be minimum one month prior to expiry of the registration granted. The Authority may condone the delay for filing the renewal application after the date of expiry upon collection of late fee of Rs.500/- and Rs.5000/- (10 per cent of renewal fee) in case of individual and other than individual respectively.
