Section 17 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
17. Renewal of certificate of registration.
(1)Every holder of certificate of registration desiring to renew the certificate of registration, shall, before the date of expiry of the certificate of registration, make an application for renewal in duplicate, to the Controller or any authority designated for the purpose in Form E (district level cotton seed dealers) or Form F (state level cotton seed dealers) as applicable together with a fee of Rs 500/- (Rupees five hundred) for renewal.(2)On receipt of such application, together with such fee, the Controller or any authority designated for the purpose may renew the certificate of registration in Form-G (district level cotton seed dealers) or Form H (state level cotton seed dealers and cotton seed producers)(3)If any application for renewal is not made before the expiry of the certificate of registration, but is made within thirty days from the date of expiry of the certificate of registration, the certificate of registration may be renewed on payment of late fee of Rs. 100/- (Rupees hundred), in addition to the fee for renewal of certificate of registration.
