Section 17 in The Andhra Pradesh Fire Service Act, 1999
17. Grant of licence:
(1)The authorised officer, after due verification, shall within a period of sixty days from the date of application under Section 16, grant the licence with such conditions as he may think fit and necessary, or for reasons to be recorded in writing, reject the application for licence. If no order is passed under this sub-section within the time limit specified, the licence applied for shall be deemed to have been granted, subject to the application for licence being in conformity with the provisions of this Act.(2)Against every order of the authorised officer refusing to grant a licence, an appeal shall lie to the Director-General within thirty days from the date of receipt of the order.
