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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(3)The same fee shall be Charged for the renewal of a licence for one calendar year as for the grant of licence thereof. Provided that where the renewal of licence is refused, the authorized officer shall record reasons therefore and communicate to the occupier or owner within thirty days from the date of receipt of the application for renewal of licence.