Section 25 in The Tamil Nadu State Agricultural Council Act, 2009
25. Renewal of registration.
(1)For the retention of a name in the register, there shall be paid in every ten years to the Council, such renewal fee not exceeding one thousand rupees as may be provided in the regulation and such renewal fee shall be due to be paid before the first day of April of the year to which it relates.(2)Where a renewal fee is not paid within the said date, the Secretary shall remove the name of the defaulter from the register after giving a notice in such manner as may be provided in the regulation:Provided that a name so removed may be restored to the register on payment of such fee in such manner as may be provided in the regulation.(3)On payment of the renewal fee, the Secretary shall issue a Certificate of renewal and such certificate shall be proof of renewal of registration.
