Section 3(4) in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015
(4)The Licence may be renewed under special circumstances, if the application for renewal is received within one month of grace period subject to payment of fee i.e. fee for renewal of Composite licence (wholesale + retail) is Rs.500 (rupees five hundred only), for wholesale Licence Rs. 300/- (rupees three hundred only) and Rs.200/- (rupees two hundred only) for renewal of retailers licences. However, if an application for renewal of licence is made after one month grace period, the licence shall cease to be valid and the entire security deposit made as per sub- clause (1) of Clause (5) shall be forfeited.Provided that where an application for issue of fresh licence has been received by the Licensing Authority and if the application is not rejected, or returned for valid reasons, within a month, the applicant can thereafter commence business and continue till such time his application for grant of licence is rejected.Further provided that, the application seeking for issue of fresh licence or renewal or issue of duplicate licence received by the Licensing Authority or rejection cases, shall be disposed of within a period of one (1) month from the date of receipt of the applications. Under no circumstances the application for issue of renewal/duplicate licence shall be entertained by the Licensing Authority beyond the specified period of one (1) month.
