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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

18. Amendment of certificate of registration.

(1)The Controller or any authority designated for the purpose may, on receipt of a request in writing together with a fee of Rs. 100/- (Rupees one hundred) from a cottonseed dealer or seed producer, amend the certificate of registration of such seed dealer or seed producer.
(2)When the Controller or any authority designated for the purpose refuses to amend the certificate to registration to a person who applies for it under sub-rule (1), he shall record his reasons for doing so.