Section 10(2) in Andhra Pradesh Education Act, 1982
(2)It shall be the duty of the local authority to cause to be prepared as early as possible after the publication of a declaration under sub-section (6) of Section 9 and in such manner as may be prescribed, a list of children in any specified area. Such lists shall also be prepared annually in every specified area at such time and in such manner as may be prescribed.
