Section 6 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
6. Validity of License.
(a)A License granted under this Act will be valid for a period of three years for the institutions to be newly established.(b)For well established institutions adhering to all conditions and minimum standards of care as prescribed by Government / License Authority from time to time, the license may be granted for the period up to 10 years depending on the reputation and record of institution concerned.
