Section 8(2) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
(2)Where the security deposit of a licensee or any portion thereof is forfeited, the licensee shall deposit the amount so forfeited.(i)where no appeal against the order of forfeiture has been filed within thirty days from the date on which the order was communicated to him,or(ii)Where appeal against such order has been filed and dismissed, within seven days of the dismissal of appeal.
