Section 11 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
11. Power to call additional information.
(1)On receipt of application under subsection (2) of Section 10. the competent authority shall have power to obtain further additional information from the applicant as required by him, while furnishing a copy of the same to the Nodal Agency.(2)The applicant shall furnish the required information to the competent authority and also to the Nodal Agency simultaneously.(3)The competent authority shall send its orders sanctioning or rejecting the application, as the case may be, to the Nodal Agency so that the same can be given to the applicant.
