Section 12(4) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(4)In case of renewal of registration, the regulatory authority shall inform the real estate agent about the same as per Form 'K' and in case of rejection of the application for renewal of registration the regulatory authority, shall inform the real estate agent as per Form 'I':"Provided that no application for renewal of registration shall be rejected unless the applicant has been given an opportunity of being heard in the matter."
