Section 8 in The M.P. Motor Transport Workers Rules, 1963
8. Renewal of certificate of registration.
(1)No undertaking shall operate unless it registration certificate is renewed by the Chief Inspector or an Inspector duly authorised by him in this behalf before its validity expires.(2)Every application for the renewal of the certificate of registration shall be in Form I in duplicate, and shall be made not less than sixty days before the date on which the certificate of registration expires and if the application is so made, the undertaking shall be deemed to be duly registered until such date as certificate of registration is renewed :Provided that where an undertaking is registered on or after the 1st day of November in any year, application for renewal of the certificate of registration shall be made on or before the 1st day of January next following.(3)The fee chargeable for the renewal of the certificate of registration shall be the same as for the grant thereof :Provided that if the application for renewal is not received within the time specified in sub-rule (2), the certificate of registration shall be renewed on payment of fee of 25 per cent in excess of the fee ordinarily payable for the certificate of registration.
