Section 198 in Andhra Pradesh Municipalities Act, 1965
198. Licence for work on buildings likely to cause obstruction.
- If any person intends to construct or demolish any building or to alter or repair the outward part thereof, and if any street or foot-way is likely to be obstructed or rendered inconvenient by means of such work, he shall first obtain a licence from the Commissioner in that behalf and shall also--(a)cause the said building to be fenced and guarded;(b)sufficiently light it during the night; and(c)take proper precautions against accidents during such time as the public safety or convenience requires.
