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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(1)A licence granted may be amended by the Authorized Officer. A licensee shall get his licence amended when there is a change in the name of the premises or ownership or; in the limits specified in the licence in regard to the nature and quantity of hazardous materials to be handled.