Section 17(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(2)In case the application for renewal of licence is made as prescribed in sub-rule (1) and if the licence is not duly renewed and returned before the licence expires, the licensee shall have the right to carry on business till its renewal is refused and the fact intimated. If the application is not made within time, it shall not however, be open to the licensee to continue the business on the expiry of the licence.
