Section 5 in Andhra Pradesh Mineral Dealer's Rules, 2000
5. Processing of Application by Deputy Director of Mines and Geology.
(1)The Dy. Director of Mines and Geology shall maintain a register in his office in Form-C wherein he will make necessary entries about the application immediately after its receipt and its disposal in due course.(2)The Deputy Director of Mines and Geology shall grant a dealers registration in Form-D for a period of five (5) years within thirty (30) days from the date of receipt of the application. In case of refusal or rejection of the application, the reasons shall be recorded in writing and communicate to the applicant within thirty (30) days from the date of receipt of the application.(3)Application for renewal shall be made to the Dy. Director of Mines and Geology ninety (90) days prior to the date of expiry of the existing registration. If orders of renewal are not passed before the expiry, it is deemed to have been renewed for a period of one year.
