Section 202 in Andhra Pradesh Rules Under the Registration Act, 1908
202.
(1)An application for a licence shall be in Form 'A' in Appendix IX and shall either be presented to the licensing authority, in person or be sent by post with necessary fees.(2)Application for renewal shall be in form '13' in Appendix-IX and made two months prior to the date of expiry of the licence through the Sub-Registrar to whom a majority of the documents prepared by the applicant are presented for registration or through the Registrar of the District in which the applicant primarily works in respect of the licence for more than one district. The Sub-Registrar or the Registrar as the case may shall forward the said application to the licensing authority with his recommendation.(3)Fees prescribed under these rules, for grant of a licence or its renewal shall be remitted into the treasury to the Departmental head and the challan therefor enclosed to the applications:Provided that the fee remitted shall be refunded to the applicant if the licence for the renewal applied for is refused.Fees
