Section 23(3) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(3)When the application is made for a license, the District Superintendent of Police or the Assistant Superintendent of Police may grant a license containing the names of persons to whom the permission has been accorded and bearing the conditions subject to which such assembly may be held or such procession may be taken out so that the provisions of this section be given effect to :Provided that no fees shall be taken in respect of such license or the application for obtaining the same.
