Section 24(d) in Andhra Pradesh Revised Building Rules, 2008
(d)Absence of the above or suppressing of the above facts or in the case of other licenses and other technical personnel who violate the conditions would invite penal action including debarring of the real estate firm/ development firm/company from practice in the entire State for 5 years besides prosecution Under The Relevant Law/ Code Of Conduct By The Sanctioning Authority.
