Section 13 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
13. Renewal of License.
(a)All Institutions shall apply for renewal of license 60 days prior to date of expiry of license.(b)The Licensing authority, if required, by causing/ facilitating visits, shall satisfy itself that all conditions/standards prescribed have been adhered to and may grant renewal for a minimum period of 3 years.Provided that a license may be renewed on an application made within sixty days (60) from the date of its expiration, if the licensing authority is satisfied that there was sufficient cause for not making the application earlier.
