Section 11(5) in The Fertilizer (Control) Order, 1985
(5)If an application for renewal of a certificate of registration is not made within one month of the date of expiry of the period of validity of the certificate of registration, the certificate of registration shall be deemed to have lapsed on the date on which its validity expired and any business carried on after that date shall be deemed to have been carried on in contravention of Clause 7.V. Manufacture Of Mixtures Of Fertilizers
