Section 2A(7) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(7)Renewal of registration certificate [Section 4-C]. - (i) Every application for renewal of a registration certificate may be made on plain paper stating therein the name of owner, name and address of shop/commercial establishment and number of employees to the Inspector concerned and shall be accompanied by the prescribed fee. The renewal of the registration certificate shall be in Form 'M'.(ii)The fee chargeable for renewal of a registration certificate shall be the same as for the grant thereof.
