Section 19(6) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(6)If no order is communicated to the Applicant, within sixty days from the date on which the application has been delivered in person or sent by Registered Post, the licence applied for shall be deemed to have been granted subject to the application for licence in being conformity with the provisions of the Act and thereupon the licence shall be issued forthwith.
