Section 208 in Andhra Pradesh Rules Under the Registration Act, 1908
208.
A licence issued under these rules, shall be in force upto and inclusive of the last day of the calendar year for which it was granted. It can be renewed from year to year on an application being made in Form-B prescribed in Appendix-IX within the time and in the manner prescribed in Rule 202 (b):Provided that the licensing authority may if it is satisfied that the delay in applying for the renewal was due to unavoidable causes, condone the delay and renew the licence on payment of a fine as prescribed below:(i)When the delay does not exceed two calendar months - A fine equal to the renewal fee.(ii)When the delay exceeds two months but does not exceed four months A fine equal to double the renewal fee.(iii)When the delay exceeds four months but does not exceed six months - A fine equal to five times the renewal fees.[Provided further that the Government by publishing a notification in the Andhra Pradesh Gazette may order the non-renewal of document writer licences either permanently or for specified periods, in respect of any class, category of persons or areas of operation in the State of Andhra Pradesh either before or on the dates, these renewals fall due, from the date of issue of such notification restricting the renewal of the licences notwithstanding procedure for renewal contained in Registration Rules, 202 and 208.][Added by G.O.Ms.No. 1082, Rev. (Regn. II), Dated 10.12.2002, w.e.f. 13-12-2002, Published in Andhra Pradesh Gazette RS to Part I Extraordinary No. 60, Dated 13.12.2002.][Provided further not withstanding any of the provisions in the Rules for renewal of licenses, the Government may at any time, in its discretion, direct that all or any of the licenses issued under these rules, shall not be renewed permanently or for such period and in such areas of operation in the State as may be specified from time to time.][Added by G.O.Ms.No. 134, Rev. (Regn. I), Dated 1.2.2003, Published in Andhra Pradesh Gazette Part I, Extraordinary No. 2, Dated 4.2.2003.]
