33. [ Registration of growers of Virginia tobacco. [Rules 33 to 40 were amended vide Tobacco Board (Amendment) Rules 1988 published in the Gazette of India (Extraordinary) Part II, Section 3(i), dated 16-5-1988 and came into force with effect from 16-5-1988.]
(1)Every person intending to grow Virginia tobacco shall apply to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf for a certificate of registration or for renewal of certificate of registration, five months before the commencement of operations for growing Virginia tobacco in any State in any year, but not later than -(a)the 31st January in the case of growers of Virginia tobacco in the States of Karnataka, [Orissa] and [Tamil Nadu.] [The word 'Orissa' inserted vide Notification, F.No.8/11, 189-EP(Agm VI) published vide Gazette of India (Extra-ordinary) Part II, Section 3(i), dated 22-12-89 and came into force w.e.f.22-12-89.](b)the 31st March in the case of growers of Virginia tobacco in the states of Gujarat and Uttar Pradesh; and(c)the 31st May in the case of growers of Virginia tobacco in the States of Andhra Pradesh, Maharashtra and West Bengal.(2)The Board may, taking into consideration the conditions of marketing, past years production, expected production of Virginia tobacco in the ensuing year and other related factors, extend the last date for receiving applications for certificate of registration or for renewal of certificate of registration under sub-rule (1), from time to time, in all the states or in any State or States.(3)Every application for certificate of registration and renewal of such certificate shall be in Form 1 and shall contain the particulars specified therein.(4)Every application for certificate of registration and renewal of such certificate shall be accompanied by a fee of rupee one for every 0.4 hectare of the land of part thereof in relation to which such application is made.(5)Every certificate of registration granted under section 10 shall be in Form 2 and shall be valid for a period of one year specified in such certificate.(6)The renewal of certificate of registration shall be for a period of one year, at a time, endorsed on such certificate.(7)Every certificate of registration or renewal of registration shall be valid only for the year for which it was granted.]
