Section 11 in The Fertilizer (Control) Order, 1985
11. Renewal of certificate of registration.
(1)Every holder of a certificate of registration desiring to renew the certificate of registration granted under Clause 9 shall, before the date of expiry of such certificate of registration make an application for renewal to the registering authority [or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November, 1991.] in Form C, in duplicate, together with the fees prescribed under Clause 36 for such renewal and a certificate of source as required under Clause 8.(2)On receipt of such application, together with such fee and certificate of source, the registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November, 1991.] may renew the certificate of registration :Provided that a certificate of registration shall not be renewed, if the holder of the certificate of registration did not sell any fertilizer during the period of one year immediately preceding the date of expiry of the period of validity of the certificate of registration sought to be renewed.(3)If any application for renewal is not made before the expiry of the period of validity of the certificate of registration but is made within one month from the date of such expiry, the certificate of registration may be renewed on payment of such additional fee as may be prescribed by the State Government, ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November, 1991.] in addition to the fee for renewal of the certificate of registration.(4)Where the application for renewal is made within the time specified in sub - clause (1) or sub - clause (3) the application shall be deemed to have held a valid certificate of registration, until such date as the registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November, 1991.] passed orders on the application for renewal.(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
