Section 4 in The General Grading and Marking Rules, 1988
4. Renewal of Certificate of Authorisation.
(1)The Certificate of Authorisation shall be valid for a period of five years from the date of issue and thereafter, will be renewed on the basis of grading performance and on application by the packer, for subsequent financial years.(2)The application for renewal of the certificate shall be submitted in the prescribed form alongwith the certificate of authorisation and fee for renewal, as may be prescribed not later than 30 days before expiry of the validity and no application for renewal of Certificate of Authorisation shall be entertained beyond 30 days of expiry of validity period.(3)On receipt of the application for renewal and after verifying the grading performance and payment of Government dues, the competent authority, namely, Agricultural Marketing Adviser or any officer of the Directorate or State Government authorised by the Agricultural Marketing Adviser in this behalf, will renew the Certificate of Authorisation for a period of five years at a time and return the same to the packer.(4)The authorised packer, having submitted the application for renewal within the prescribed period, and unless specifically informed otherwise, may continue the grading beyond validity period of the certificate in anticipation of its renewal.(5)If the authorised packer is not desirous of continuing grading work, the Certificate of Authorisation shall be returned within one month after expiry of validity period to the issuing authority for cancellation.
