Section 5(4) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
(4)Every Licence granted under this section shall be in such form as may be prescribed and shall be valid for a period of three years from the date of issue of the licence and be renewed from time to time by the Competent Authority for such period in such form on payment of such fee and on such conditions as may be prescribed.
