Section 3 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
3. Issue and renewal of licence.
- (i) Every application for a licence or renewal thereof shall be made to the licensing authority in form A as prescribed in Schedule-Ill to this Order.(ii)Every licence issued, re-issued or renewed under this Order shall be form-B as prescribed in Schedule-Ill to this Order.(iii)Every application for renewal shall be made along with the licence before expiry of the period of licence.(iv)The Licence may be renewed under special circumstances, if the application for renewal is received within one month after the expiry of the period of its validity i.e., within the grace period subject to payment of fee for renewal of Composite licence (wholesale + retail) is Rs. 800 (rupees eight hundred only), for wholesale Licence Rs. 300/- (rupees three hundred only) and Rs. 200/- (rupees two hundred only) for renewal of retailers licences. However, if an application for renewal of licence is made after one month grace period, the licence shall cease to be valid and the entire security deposit made sub clause (1) of Clause (5) shall be forfeited.Provided that where an application for issue of fresh licence has been received by the Licensing Authority and if the application is not rejected or returned for valid reasons, within a month the applicant can thereafter commence business and continue till such time his application for grant of licence is rejected.Provided further that the application seeking for issue of fresh licence or renewal or issue of duplicate licence received by the Licensing Authority or rejection cases, shall be disposed of within a period of (1) one month from the date of receipt of the applications. Under no circumstances the application for issue of renewal / duplicate licence shall be entertained by the Licensing Authority beyond the specified period of (1) one month.
