Section 26(b) in Andhra Pradesh Building Rules - 2012
(b)The owner shall submit a notice of completion through the registered architect and licenced builder / developer along with prescribed documents and plans to the Sanctioning Authority. The Sanctioning Authority or the person authorized, on receipt of such notice of completion shall undertake inspection with regard to the following aspects:(i)*No. of Floors.(ii)External setbacks.(iii)Usage of the building.(iv)Parking space provision.(v)Abutting road width
