Section 7 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
7. Renewal of licence.
- On receipt of the comments of the Horticulture Officer, the Competent authority may, if satisfied that the applicant has not contravened any of the conditions of the licence or any provisions of the Act or these rules, renew the licence for a maximum period of three years in Form 'E'. If he is not so satisfied he may refuse the renewal and shall in its order give reasons for such refusal.Provided that every order renewing or refusing to renew a licence shall be made within a period of ninety days of the date of receipt of the application for renewal by the Competent Authority.
