Section 24 in Andhra Pradesh Revised Building Rules, 2008
24. Licensing of Real Estate Companies, Developers, Buildings, Town Planners, Engineers and Other Technical Personnel Made Mandatory.
(a)No developer/builder/real estate firm or company/engineer/town planner/ other technical personnel shall be allowed to undertake development/ do business/practice in a Municipal Corporation/UDA area unless they are licensed with the sanctioning authority of the respective area. Architects shall be required to be registered with the Council of Architecture.(b)The engaging of the services of a licensed developer/builder shall be mandatory for Apartment Buildings, Group Housing Schemes, all types of gated developments mentioned in Rule 10, all High-Rise Buildings, and all commercial complexes. Developments undertaken for construction of individual residential houses, normal educational/ institutional/ industrial buildings and developments undertaken by public agencies are exempted from the above condition.(c)Any developer /builder undertaking development or any firm doing property business in any Municipal Corporation/UDA or soliciting property sale/transactions or advertising as such in case of above, shall necessarily mention the details of it's license number, license number of the licensed developer to whom the approval is given by the said Municipal Corporation/UDA, together with the permit number and it's validity for information and verification of public / prospective buyers.(d)Absence of the above or suppressing of the above facts or in the case of other licenses and other technical personnel who violate the conditions would invite penal action including debarring of the real estate firm/ development firm/company from practice in the entire State for 5 years besides prosecution Under The Relevant Law/ Code Of Conduct By The Sanctioning Authority.(e)Any licensed developer/builder/other technical personnel who undertake construction in violation of the sanctioned plans shall be black-listed and this, this would entail cancellation of their license besides being prosecuted under the relevant laws/code of conduct.(f)The format for application forms for licencing of developers /builders real estate firms, town planners, architects, engineers, other personnel, and other conditions shall be as prescribed by the Competent Authority.
