Section 6 in The Rajasthan Shops and Commercial Establishment Rules, 1959
6. Renewal of Certificate.
(1)A certificate may be renewed by the Inspector.(2)Every application for the renewal of certificate shall be in Form 5 and shall be made by the certificate holder within one month from the date on which the certificate expires and if the application is so made the premises shall be deemed to be duly certified until the Inspector renews the certificate.(3)The same fee shall be charged for the renewal of a certificate as for the grant thereof:Provided that if the application for renewal of a certificate is not received within one month after the expiry of the date of the expiry of the certificate, the Certificate shall be renewed only on payment of an additional fee of Re. 1/- over and above the fee ordinarily chargeable for grant or renewal of a certificate.(4)[ If an application for renewal of registration certificate is not received by the Inspector within time specified in the foregoing rules, the registration certificate of the establishment shall be renewed on payment of fee @ 50% for each subsequent three months or part thereof in excess of the fee prescribed for the purpose:Provided that the total amount of such fee shall not exceed the amount chargeable for one time renewal of certificate of registration of shop or commercial establishment as provided under sub-rule (2) of rule 4 of these rules.] [Substituted by Dated 25-1-2001, published in Rajasthan Gazette Extraordinary, part IV-C, dated 12-11-2001, page 145.]
