Section 6 in Andhra Pradesh Panchayat Raj (Accounts of Private Markets and its maintenance Audit and Inspection) Rules, 2000
6. Renewal of licence.
- A statement showing the receipts and charges relating to the markets for the previous year (or for the period of full twelve months preceding the date of application of licence) shall accompany every application of renewal of licence to keep open the market. The Executive authority shall, before renewing the licence check the statement with the books of the owner occupier of the market.
