Section 21(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(2)The occupier or owner of the premises shall submit the licence with an application in Form No. 8 to the Authorized Officer either by delivering in person or by Registered Post for the renewal of licence not less than two months before the date on which the licence expires.Provided that the application for renewal is not received within the time specified, the licence shall be renewed only on payment of a fee 25% in excess of the fee ordinarily payable for the licence.
