Section 10 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
10. Conditions of Licence, Renewal, Transfer etc.
(1)The Licensee should submit renewal application within three months prior to the expiry of existing Licence.(2)If no renewal application is submitted to the Licensing Authority upto 31st December, a late fee of Rs.2000/- shall be levied upto February succeeding year, irrespective of duration of delay. If renewal application is not submitted before the end of February it will be deemed that the licence has lapsed and the wood based industry owner should apply for fresh licence. The security deposit available with the Licensing Authority shall stand forfeited.(3)When renewal application is made, the Licence holder should enclose proof of submission of abstract of timber accounts, and if the accounts are not furnished, the renewal application shall not be considered by the Licensing Authority.(4)When renewal application is submitted to the Licensing Authority and till renewed Licence is received, the acknowledgement given by the Licensing Authority shall be treated as Licence by inspecting officers(5)The licensing authority shall renew the licence after the receipt of permission/authorization for renewal from the State Level Committee.
