Section 6(1) in Andhra Pradesh Works of Licensees Rules, 2007
(1)The licensee or any duly authorised person, as the case may be (hereinafter in this rule referred to as "the operator"), shall-(a)where the licensee requires to dig or sink any trench for laying down any new electric supply-lines or other works, near to which may sewer, drain, water-course or work under the control of the State Government or of any local authority, or any pipe, syphon, electric supply-line or other work belonging to any duly authorised person, has been lawfully placed, or(b)where any duly authorised person is required to dig or sink any trench for laying down or constructing any new pipes or other works, near to which any electric supply-lines or works of a licensee have been lawfully placed; unless it is otherwise agreed upon between the parties interested or in case of sudden emergency, give to the State Government or local authority, or to such duly authorized person or to the licensee, as the case may be (hereinafter in this Rule referred to as "the owner"), not less than forty-eight hours' notice in writing before commencing to dig or sink the trench and the owner shall have the right to be present during the execution of the work, which shall be executed to the reasonable satisfaction of the owner.
