Section 13 in Andhra Pradesh Municipalities (Layout) Rules, 1970
13.
If a reply is not received from the applicant within ten days of the receipt of the communication referred to in Rule 11 the original application shall be treated as having lapsed and the deposit amount deposited under Rule (v) shall be refunded after deducting 2 per cent towards cost of scrutiny inspection, etc., on application made by the applicant.
