Section 8 in Andhra Pradesh Motor Transport Workers Rules, 1963
8. Renewal of certificate of Registration.
(1)Every Employer shall apply to the Chief Inspector or to an Inspector duly authorised by him in this behalf for the renewal of the certificate of registration in Form No. I, in duplicate, and such application shall be made not less than sixty days before the date on which the period of validity of the certificate of registration expires and if the application is so made, the undertaking shall be deemed to be duly registered until such date as the certificate of registration is renewed.(2)The fees chargeable for Renewal of a certificate of registration shall be the same as for grant thereof:[Provided that if the application for renewal is not received within the time specified in sub-rule (1), a penal fee in excess of the ordinarily payable for the certificate of registration shall be payable such renewal as specified below:-(1)Application submitted within 15 days after the expiry date, 50% of the fee prescribed shall be charged as penal fee;(2)Application submitted after 15 days and before 30 days, 75% of the fee prescribed shall be charged as penal fee;(3)Application submitted after one month and before 3 months, 100% of the fee prescribed shall be charged as penal fee;(4)Registration/Renewal application submitted after three months of the due date and on conviction 100% in excess of the fee ordinarily payable for the certificate of registration or renewal shall be payable. The registration or renewal of the certificate shall be issued to the Employer within 30 days from the date of receipt of application of the Employer.The Road transport authority shall renew the permit of the employer on granting certificate for renewal by the Chief Inspector or Inspector duly authorised in this behalf] [Substituted by G.O. Ms. No. 445, Labour, Employment, Nutrition & Technical Education (Lab-II), dated 31.12.1985.]:Provided further that in cases where the Chief Inspector or the Inspector is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of the employer, he may, reduce or remit, as he thinks fit, the payment of such excess fee.(3)[ The employer may apply for renewal of certificate of registration for a period upto two or three years at a time.] [Added vide G.O. Ms. No. 485, Labour, Employment & Technical Education (Lab-V), dated 10.5.1977.]
