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State of Andhra Pradesh - Section

Section 22 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

22. Procedure on death or disability of licensee:

- If a Licensee dies or becomes insolvent, the persons carrying on the business of such Licensee shall submit an application for amendment within thirty days for amendment in his own name for the un-expired portion of the original licence without any additional fee.