Section 9 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
9. Grant or refusal of Certificate of Registration.
- The Registering Authority or as the case may be the Controller shall grant a Certificate of Registration, within 30 (thirty) days of the receipt of the application to any person in the manner prescribed:Provided that no Certificate of Registration shall be granted to a person,-(i)if his previous Certificate of Registration is under suspension; or(ii)if his previous Certificate of Registration has been cancelled within a period of one year immediately preceding the date of making the application; or(iii)if he has been convicted of any offence under this Act or any order made thereunder within three years immediately preceding the date of making the application; or(iv)if he fails to enclose with the application, a certificate of source; or(v)if the application is incomplete in any respect.
