Section 7 in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
7. Renewal of registration certificate [Section 5 (2)].
(1)Every application for the renewal of the registration certificate shall be made in Form 'A', set out in the Schedule, to the registering authority, by whom the original certificate was granted, not less than thirty days before the date on which the registration certificate is due to expire :Provided that the registering authority may accept such application after the expiry of the said period of thirty days if it is satisfied that the applicant had sufficient cause for not making the application within such period. The application shall be accompanied by the registration certificate to be renewed and a treasury challan showing deposit of the renewal fee, specified in Rule 8 into the treasury.(2)If the application is so made, the applicant shall be deemed to be a duly registered dealer until orders have been passed on his application for renewal and subject to the provisions of the proviso to sub-section (1) of Section 5 of the Act and the considerations mentioned in Rule 6, the registration certificate shall be renewed.
