Section 201 in Andhra Pradesh Rules Under the Registration Act, 1908
201.
A licence shall not be granted to a person.(a)if he is a minor;(b)if he has been declared by a competent court to be of unsound mind;(c)if he is an undischarged insolvent, or being a discharged insolvent, has not obtained from the court, which adjudged him as insolvent a certificate that his insolvency was caused by misfortune, any misconduct on his part.(d)if he is an advocate or pleader who has been dismissed or is under suspension from practising as such by an order of any competent court;(e)if he has been convicted by a Criminal Court for an offence involving moral turpitude;(f)if he is a person suffering, from leprosy:(g)if his retirement (in the case of a retired officer) had been the result of misconduct;(h)if his licence has at any time been cancelled and the order cancelling the licence has not been quashed by competent authority;(i)if for any other reason to be recorded in writing the licensing authority considers it not desirable to issue a licence.
