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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(11) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(11)An application for renewal of authorization shall be submitted to the Controller before the expiry of the authorization alongwith the authorization renewal fee as specified in sub-clause (6):Provided that the Controller may entertain an application upto 31st March, upon the payment of late fee as prescribed below:-
  Wholesaler Sub-wholesaler Retailer /Fair Price Shop Holder
(i) For the first fortnight 100/- 50/-
(ii) For the second fortnight 150/- 75/-
(iii) For each subsequent fortnight 200/- 100/-
Provided further that if the authorization is not got renewed within 3 months after the expiry of the validity period i.e. upto 31st March of the year, the same shall stand cancelled and the security shall also stand forfeited to the Government. The cancellation of authorization and forfeiture of security in lieu of non-renewal of the authorization will not affect the right of wholesaler/fair price shop holder for revival of authorization after deposit of the usual authorization fee. However, authorization issued to a fair price shop holder /wholesaler shall stand cancelled, if the Fair Price Shop holder/ wholesaler fails to renew the authorization for more than two occasions:Provided further that if the authorized wholesaler/ fair price shop holder discontinues his business during the validity of the authorization, he shall have to surrender his authorization to the Controller to claim the refund of the security deposits.