Section 40(2) in Rules under the Pharmacy Act, 1948
(2)A person desiring to continue his registration after the date mentioned in sub-rule (1), shall submit to the Registrar an application for renewal together with the fee prescribed in that behalf in Rule 47. Such applications should preferably be made previous to the abovementioned date, but may be made so as to reach the Registrar not later than 31st March following.
