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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012

5. Grant of license.

- On receipt of the report of the Inspecting Officer the competent authority may, if satisfied that the applicant fulfills the conditions grant a licence in Form 'C'. If it is not so satisfied he may refuse to grant licence and shall in its order give reasons for such refusal.Provided that every order granting or refusing a licence shall be made within a period of ninety days from the date of the receipt of the application for licence.