Section 8(4) in Andhra Pradesh Motor Transport Workers Rules, 1963
(4)Registration/Renewal application submitted after three months of the due date and on conviction 100% in excess of the fee ordinarily payable for the certificate of registration or renewal shall be payable. The registration or renewal of the certificate shall be issued to the Employer within 30 days from the date of receipt of application of the Employer.The Road transport authority shall renew the permit of the employer on granting certificate for renewal by the Chief Inspector or Inspector duly authorised in this behalf] [Substituted by G.O. Ms. No. 445, Labour, Employment, Nutrition & Technical Education (Lab-II), dated 31.12.1985.]:Provided further that in cases where the Chief Inspector or the Inspector is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of the employer, he may, reduce or remit, as he thinks fit, the payment of such excess fee.
