Section 4(2) in Andhra Pradesh Works of Licensees Rules, 2007
(2)If the repairing authority intimates to the licensee that it disapproves of such works, section or plan giving reasons for disapproval, or approves thereof subject to amendment, the licensee may, unless settled by an agreement, appeal to the Commission within one week of receiving such intimation, whose decision, after considering the reasons given by the repairing authority for its action, shall be final.
