Section 6(2) in West Bengal Shops and Establishments Rules, 1964
(2)On receipt of an application for renewal of a registration certificate and the necessary fee under sub-rule (1), registering authority shall, on being satisfied about the correctness of the information furnished, make necessary entries in the appropriate part of the register of shops & establishments and the registration certificate and return the registration certificate to the applicant:Provided that if the registering authority so thinks fit he may issue a new registration certificate, instead of renewing the existing certificate by making alteration therein.
