Section 6(1) in The A.P. Poisons (Possession and Sale) Rules, 2016
(1)Every person desiring for the grant or renewal of a license shall make a written application to the licensing authority in Form B and such application shall bear a Court fee stamp of one hundred rupees. Provided that any application for renewal of a license which is made less than three months prior to the date of the expiry of the license shall bear a Court fee stamp of hundred rupees.
