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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(4)The Authorized Officer may, after giving the applicant a reasonable opportunity of being heard, by speaking order, refuse the grant of licence. He shall record the reasons for such refusal and communicate to the occupier within sixty days from the date of receipt of the application for the licence.