Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 6 in The Tamil Nadu Catering Establishments Rules, 1959

6. [ Renewal of registration certificate. [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]

(1)The employer shall send to the Inspector an application in Form No. I for the renewal of the registration certificate. The application shall be sent in duplicate before the date of expiry of the registration certificate together with such fee for the renewal of the registration certificate. On receipt of such application together with such fee, the Inspector may renew the registration certificate.
(2)The fees to be paid for the renewal of the registration certificate shall be as specified in the Table under sub-rule (2) of rule 3.
(3)If the application for renewal is not sent within the time specified in sub-rule (1), but is sent after the expiry of such period, the registration certificate may be renewed only on payment of the additional fee specified below in addition to the fee payable under sub-rule (2) for the renewal of the registration certificate.
(a) If the application for renewal is sent within aperiod of one month from the date of expiry of the registrationcertificate. 25 per cent of the fee payable under sub-rule(2).
(b) If the application for renewal is sent after theexpiry of one month but within two months from the date of expiryof the registration certificate. 50 per cent of the fee payable under sub-rule(2).
(c) If the application for renewal is sent after theexpiry of two months from the date of expiry of the registrationcertificate. 100 per cent of the fee payable under sub-rule(2).
(4)When the application for renewal is sent within the time specified in sub-rule (1) or sub-rule (3), the catering establishment shall be deemed to be duly registered until the Inspector passes orders on the application for the renewal of the registration certificate.]