Section 6 in The A.P. Poisons (Possession and Sale) Rules, 2016
6. Application for grant or renewal of license.
(1)Every person desiring for the grant or renewal of a license shall make a written application to the licensing authority in Form B and such application shall bear a Court fee stamp of one hundred rupees. Provided that any application for renewal of a license which is made less than three months prior to the date of the expiry of the license shall bear a Court fee stamp of hundred rupees.(2)In case when the original license is lost or destroyed, and application for duplicate license shall be made in writing and shall bear a Court fee stamp of two hundred rupees.(3)In the case of any change in the place of business of the licensee, a fresh application for license shall be made to the licensing authority and such application shall bear a Court-stamp of one hundred rupees.(4)The licensee shall prominently display the license in the place of business.
