Section 16(7) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(7)Refund of fee. - In case no application is filed after remitting the fee under Rule 5(c) for obtaining no objection certificate, under Rule 11(a) for grant of license, under Rule 12(a) for keeping video library and under Rule 13 for renewal of license, if no appeal is filed, under Rule 15 the entire fee so remitted may be refunded to the applicant. The application for such refund shall however be made by the applicant within one month from the date of remittance.
