Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(iv) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

(iv)The Licence may be renewed under special circumstances, if the application for renewal is received within one month after the expiry of the period of its validity i.e., within the grace period subject to payment of fee for renewal of Composite licence (wholesale + retail) is Rs. 800 (rupees eight hundred only), for wholesale Licence Rs. 300/- (rupees three hundred only) and Rs. 200/- (rupees two hundred only) for renewal of retailers licences. However, if an application for renewal of licence is made after one month grace period, the licence shall cease to be valid and the entire security deposit made sub clause (1) of Clause (5) shall be forfeited.