Section 24(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(3)In case of applications for scrutiny of plans where any information s sought or revised plans are called for and if such information/revised plans are not furnished by the occupier or owner within a period of sixty days from the date of seeking such information or calling for revised plans, the correspondence shall be treated as closed and the occupier or owner if so desires may submit fresh application along with the prescribed fee.
