Section 11(3) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016
(3)In case the application for renewal is not received within the time period stipulated in sub-regulation (1), the Authority may consider the application on receipt of the same along with the late fee as specified by the Authority. No application for renewal shall be accepted beyond a period of one hundred and eighty days from the date of expiry of existing registration.
