Section 28 in Andhra Pradesh Building Rules - 2012
28. Limitations of Building Sanction.
- Sanction of building permission by the Sanctioning Authority shall not mean responsibility or clearance of the following aspects:(a)Title or ownership of the site or building.(b)Easement Rights.(c)Structural Reports, Structural Drawings and structural aspects.(d)Workmanship, soundness of structure and materials used,(e)Quality of building services and amenities in the construction of building.(f)Other requirements or licences or clearances required for the site / premises or activity under various other laws.
