Section 7(7) in Andhra Pradesh Works of Licensees Rules, 2007
(7)Where the owner or occupier desires to carry out certain works himself,(i)he may, at least ten days before the operator desiring to make the alteration of pipes or wires is entitled to commence the alteration, serve upon the operator a statement in writing to' the effect that he desires to execute the alteration himself and requires the operator to give such security for the repayment of any expenses as may be agreed upon or, in default of agreement, determined by the Commission;(ii)where a statement is served upon the operator under clause (i), he shall, not less than forty-eight hours before the execution of the alternation is required to be commenced, furnish such security and serve upon the owner a notice in writing intimating the time when the alteration is required to be commenced, and the manner in which it is required to be made; and thereupon the owner may proceed to execute the alteration as required by the operator.(iii)where the owner declines to comply, or does not, within the time and in the manner prescribed by a notices served upon him under clause (ii), comply with the notice, the operator may himself execute the alteration;(iv)all expenses incurred by the owner in complying with a notice served upon him by the operator under clause (ii) may be recovered by him from the operator.
