Section 24(b) in Andhra Pradesh Revised Building Rules, 2008
(b)The engaging of the services of a licensed developer/builder shall be mandatory for Apartment Buildings, Group Housing Schemes, all types of gated developments mentioned in Rule 10, all High-Rise Buildings, and all commercial complexes. Developments undertaken for construction of individual residential houses, normal educational/ institutional/ industrial buildings and developments undertaken by public agencies are exempted from the above condition.
