Section 12(8) in The Foreign Contribution (Regulation) Rules, 2011
(8)In case a person provides sufficient grounds, in writing, explaining the reasons for not submitting the certificate of registration for renewal within the stipulated time, his application may be accepted for consideration along with the requisite fee [and with late fee of Rs.5000/- (Five Thousand rupees only)] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).], but not later than [one year] [Substituted 'four months' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).] after the expiry of the original certificate of registration.
