Section 21 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
21. Renewal of licence:
(1)A licence may be renewed by the Authorized Officer.(2)The occupier or owner of the premises shall submit the licence with an application in Form No. 8 to the Authorized Officer either by delivering in person or by Registered Post for the renewal of licence not less than two months before the date on which the licence expires.Provided that the application for renewal is not received within the time specified, the licence shall be renewed only on payment of a fee 25% in excess of the fee ordinarily payable for the licence.(3)The same fee shall be Charged for the renewal of a licence for one calendar year as for the grant of licence thereof. Provided that where the renewal of licence is refused, the authorized officer shall record reasons therefore and communicate to the occupier or owner within thirty days from the date of receipt of the application for renewal of licence.(4)The applicant may submit an Appeal to the Director General of Fire Services against the refusal orders of the Authorized Officer to renew the licence within 30 days from the date of receipt of order in Form No. 7.
