Section 2A(8) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(8)[ Late fee on application for Registration Certificate and its renewal. - If an application for registration of a shop or commercial establishment is-not received within the period specified under sub-section (1) of Section 4-B of the Act or an application for renewal of the registration is not received within the period specified in sub-rule (7) such registration or renewal, as the case may be, shall be made only on the payment of a late fee at the rate of 12 ½ per cent of the fee of registration or renewal, per month or part thereof, in addition to the prescribed fee. The late fee shall accompany the application.] [Substituted by Notification No. 1036 (I)/XXXVI-3-712(S)-80, dated 20th August, 1994, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.]
