Section 8 in Andhra Pradesh Works of Licensees Rules, 2007
8. Works not repairable by the State government, licensee or local authority.
(1)The licensee shall open or break up any street not repairable by the State Government or a local authority only with the written consent of the person by whom the street is repairable or with the written consent of the State Government:(2)Provided that the State Government shall not give any such consent as aforesaid, until the licensee has given notice by advertisement or otherwise as that the State Government may direct, and within such period as the that Government may fix in this behalf, to the person above referred to, and until all representations or objections received in accordance with the notice have been considered by the that the State Government.
