Section 12(5) in The Cotton Textiles (Control) Order, 1948
(5)Where a producer applies for a registration certificate after the date specified in. sub-clause (3), the Textile Commissioner, if he is satisfied that the producer had sufficient cause for not applying in time may after making such inquiry as he may consider necessary, on payment of a fee of ten rupees per loom, register the powerloom and issue to the applicant a registration certificate in accordance with sub-clause (4).Note. - The fee of ten rupees per loom referred to in this sub-clause is payable in any Government Treasury under the Head : "T. Remittances - Exchange Account between Deputy Director Audit (F.R.S.C.S.M.) Bombay and A.G. (of the State concerned) XXIX Industries.-Misc. Receipts of the Textile Commissioner, Government of India Bombay, - Adjustable in the books of D.A.G.C.W.M., Bombay." The receipted challan shall be attached to the application for registration.]
