Section 6(1) in Andhra Pradesh Pawn Brokers Rules, 2007
(1)An applicant for Renewal of Pawn Brokers licence under sub-section (7) of Section 4, shall be in Form 'B' and the Fees prescribed below shall be remitted through Demand Draft issued by a Nationalised Bank:(a)In case of the areas mentioned at rule 3(a) above the fee shall be Rupees Seven Hundred and Fifty.(b)In case of other areas the fee shall be Rupees of Five Hundred.
