Section 11(1) in Punjab Regulation of Wood Based Industries Rules, 2019
(1)Any person who has been granted license or registration under these rules shall apply for renewal of the same in Form I or Form II, as the case may be, atleast six months before the expiry of the period for which the licence or registration certificate was granted. Person seeking renewal shall pay such renewal fee, as may be specified by the State Level Committee from time to time.
