Section 10 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
10. Occupancy Certificate to be obtained.
- The final license shall be issued by the Licensing Authority only after the owner/ applicant submits a final NOC from the Fire Service department and an occupancy Certificate in the prescribed format from the Building Approving authority For obtaining the Occupancy Certificate, the owner shall submit a notice of completion through the registered architect and licensed builder/developer along with prescribed documents and plans and Final NOC from the Fire Service Department to the Building Approving Authority. The Building Approving Authority on receipt of such notice of. completion shall undertake inspection with regard to the following aspects:-(a)Number of floors(b)External setbacks(c)Parking space provision(d)Abutting road width,and shall communicate the approval or refusal of the Occupancy Certificate within 15 days.
