Section 4(5) in Andhra Pradesh Pawn Brokers Act, 2002
(5)The Licensing Authority may, if it is satisfied that an applicant coming under the purview of the proviso to sub-section (1) of Section 3 could not apply for a licence under this Act, within the period referred to therein for reasons beyond his control, condone the delay upto a maximum period of ninety days subject to payment of a penalty equal to the prescribed licence fee.
