Section 4 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
4. Issue and renewal of licence.
(1)Every application for a licence or renewal thereof shall be made to the licensing authority in Form A as prescribed in Schedule-Ill to this Order.(2)Every licence issued, re-issued or renewed under this Order shall be in Form-B as prescribed in Schedule-Ill to this Order.(3)Every application for renewal shall be made along with the licence before expiry of the period of licence.(4)The licence may be renewed under special circumstances, if the application for renewal is received with one month after the expiry of the period of its validity i.e., after grace period subject to payment of fee of Rs. 300/- (rupees three hundred only) for renewal of wholesale Licences and Rs. 125/- (rupees one hundred and twenty five only) for renewal of retailers licences. However, if an application is for renewal of licence is made after one month, the licence shall cease to be valid and the entire security deposit made Sub-Clause (1) of Clause (6) shall be forfeited.Provided that where an application for issue of fresh licence has been received by the licensing authority and if such application is not rejected or returned for valid reasons, within a month the applicant can thereafter commence business and continue till such time as his application for grant of licence is rejected.Provided further that the validity of the licence shall not be deemed to have expired if an application for its renewal as required under sub-clause (iii) above is pending before the licensing authority.
