Section 19 in Andhra Pradesh Building Rules - 2012
19. Building Permit / License Fees.
(a)The Sanctioning Authority shall along with the Building Application levy and collect 2% of the Building Permit / License fees, subject to a maximum of Rs.10,000 as initial fees. The balance Building Permit / License Fees together with other fees and Charges shall be levied and collected before the issue of permission / sanction.(b)In case of rejection of building application, the above initial fees would be forfeited.(c)No fees and charges would be levied for parking spaces provided in any floor.(d)The permission is valid for 5years in case of High Rise Buildings & Group Development Schemes and 3years in case of Non High Rise Buildings subject to condition that the construction shall be commenced with in 18 months. The permission can be revalidated for another 2years on payment of building permit fee.
