Section 20(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(3)The fee for the amendment of a licence shall be the amount, if any by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the licence fee payable for the relevant calendar year but for the amendment along with an amendment fee of Rs. 200/- i.e. normal licence fee plus Rs. 200/-.
