Section 20 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
20. Amendment of Licence:
(1)A licence granted may be amended by the Authorized Officer. A licensee shall get his licence amended when there is a change in the name of the premises or ownership or; in the limits specified in the licence in regard to the nature and quantity of hazardous materials to be handled.(2)The occupier or the owner of premises shall within thirty days of the occurrence of any change, send to the Authorized Officer an application for the amendment of the original licence stating the nature of the amendment and the reasons therefor together with the fee prescribed.(3)The fee for the amendment of a licence shall be the amount, if any by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the licence fee payable for the relevant calendar year but for the amendment along with an amendment fee of Rs. 200/- i.e. normal licence fee plus Rs. 200/-.
