Section 29(f) in Andhra Pradesh Building Rules - 2012
(f)Any developer / builder undertaking development or any firm doing property business in any Municipal Corporation / Urban Development Authority / Municipality / Nagar Panchayat or soliciting property sale/transactions or advertising as such in case of above, shall necessarily mention the details of it's licence number, licence number of the licenced developer to whom the approval is given by the said Municipal Corporation / Urban Development Authority / Municipality / Nagar Panchayat, together with the permit number and it's validity for information and verification of public / prospective buyers.
