Section 7 in The Edible Oils Packaging (Regulation) Order, 1998
7. Renewal of certificate of registration.
(1)Every registered packer shall make an application for renewal of the registration within the period of sixty days before the date of expiry of the certificate of registration to the registering authority in the form specified in the Schedule II together with the fee specified by the State Government to be paid to the registering authority in the manner as may be specified by the State Government for such renewal.(2)On receipt of an application, under sub-clause (1), the registering authority may renew the certificate of registration for a further period of three years at a time.(3)Notwithstanding anything contained in sub-clauses (1) and (2), the certificate of registration issued or renewed under this Order shall be valid till a decision on the application for its renewal is taken by the registering authority.
