Section 13 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
13. Renewal of Registration.
- The registered dealers seeking renewal of their registration shall apply in the prescribed form (Annexure "C") with a renewal lee of Rs. 10.00 (non-refundable) remitted into the Treasury or Bank as per procedure laid down in Rule 6 above earliest by the 1st January and latest by 31st January each year to the Superintendent who shall issue Renewal Registralion Card (Annexure B) or refuse renewal of registration of such dealer who had put in a bad record in which case the remitted revised registration fee shall be refunded. Applications for renewal or registration received after 31st January shall only be considered if the defaulter shall credit a late fee of Rs. 5 under the Head of Account cited in Rule 6 above. Applications for the renewal of registration received after the end of February each year shall not be considered though the defaulters concerned shall have right to apply for a fresh or new registration under Rule 6 above. The Security Deposits of all such dealers who have been issued renewed registration cards shall be valid for the renewed period of registration and that of all the unrenewed registered dealers shall be refunded only on their request to that effect to the Superintendent.
