(1)After the direction is issued by the State Government under subsection (1) of section 39, the name of every person registered under the Act, shall subject to the provisions contained in the Act as to the removal of names from the register, remain entered therein and the registration of such person shall hold good for the period ending on the 31st day of December of the year following the year in which his name is first entered in the register.(2)Any person desiring to continue his registration shall submit to the Registrar an application before 1st April of the year to which it relates and shall forward with such application the fee prescribed in that behalf in rule 73 [and after the renewal of his registration, the Registrar shall issue to such persons a certificate of renewal in Form C-3.] [Substituted by Notification 1371/77-19/PH-10, dated 6th April, 1977.](3)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register :Provided that, a name so removed may be restored to the register under sub-section (2) of section 39 on payment of renewal fee and additional fee as penalty as prescribed in that behalf in rule 73.
