Section 6 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
6.
It shall be a condition of every licence granted under Rule 3 or Rule 4:(1)that it shall be liable to be cancelled at any time in the circumstances referred to in Rules 4(5) and 5.(2)that an annual fee shall, if levied, be paid to the Secretary in advance so long as the licence is in force and that in default of payment of such fee, the licence is liable to be cancelled.
