Section 12 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
12. Issue of Duplicate license.
- In case, the license granted, by the Licensing Authority/Director, Women Development and Child Welfare Department, Hyderabad is lost, destroyed or mutilated, the Individual/Association may apply to the, Licensing Authority through the concerned Child Development Project Officer or Project Director for grant of duplicate license. The Licensing authority or Director/Commissioner, Women Development & Child Welfare Department, Hyderabad on being satisfied with the reasons furnished in the application etc., shall communicate the orders of issue/refusal within 30 days of receipt of application.
