Section 29(g) in Andhra Pradesh Building Rules - 2012
(g)Absence of the above or suppressing of the above facts or in the case of other licences and other technical personnel who violate the conditions would invite penal action including debarring of the real estate firm / development firm / company from practise in the local authority area for 5 years besides prosecution under the relevant laws / code of conduct by the sanctioning authority.
