Section 5(5) in Andhra Pradesh State Public Distribution System Control Order, 2001
(5)(i)Any application for issue or renewal of authorisation shall be made in Form-I to this order and every authorisation issued, re-issued or renewed under this order shall be in the Form of Authorisation prescribed in Form-II to this Order.(ii)Every application, for renewal shall be made along with the authorisation.(iii)The authorisation may be renewed if the application for renewal is received within one month after the expiry of the period of its validity subject to payment of fee prescribed therefor. However, if an application for renewal of authorisation is not made within one month, after the expiry of its validity, the authorisation shall cease to be valid and the entire security deposit made under sub-clause (2) of clause (3) shall be forfeited.(iv)The authorisation is not transferable.Provided that the validity of the authorisation shall not be deemed to have expired if an application for its renewal as required under this sub-clause is pending before the appointing authority as the case may be.
