Section 19(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)A licence may be granted by the Authorized Officer in Form No. 6 with conditions as he may direct on an application made to him in prescribed form after inspection either by himself or by his subordinate and on payment of prescribed fee within a period of sixty days from the date of receipt of an application provided that where the Authorized Officer refuses to grant a licence, he shall record the reasons for such refusal and communicate to the occupier or owner of the premises within sixty days from the date of receipt of the application for the licence.
