Section 6(1) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
(1)Every holder of licence who desires to get his licence renewed shall apply in Form 'D' to the competent authority through the Horticulture Officer having Jurisdiction over the area in which the nursery is situated not less than thirty days before the date of expiry of the licence. Such application shall be accompained by a Treasury challan in proof of deposit of the renewal fee. The Horticulture Officer shall, while forwarding the application to the competent authority, record his comments on a separate letter.
