Section 13(7) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(7)(a)Structural soundness: For obtaining a renewal of Certificate of Structural Soundness in case of the building, an application shall be made to the Executive Engineer (R & B) at least one month prior to the date of expiry of the period specified in that certificate.(b)The Executive Engineer or an officer deputed by him after inspection of the building, shall renew the certificate of structural soundness or refuse to issue such certificate. The provisions of rule shall apply mutatis mutandis to the renewal of such certificate.(c)The proceedings of the Executive Engineer (R & B) either issuing or refusing to issue the structural soundness certificate, shall be sent to the licensing authority and a copy thereof shall be sent to the applicant.
