Section 201 in Andhra Pradesh Municipalities Act, 1965
201. Numbering of buildings.
(1)The Commissioner shall cause a number to be affixed or painted to the side or outer door of any building or to some place at the entrance of the premises.(2)No person shall, without lawful authority, destroy, pull down or deface any such number.(3)When a number has been affixed or painted under sub-section (1) the owner of the building shall be bound to maintain such number and to replace it, if removed or defaced; and if he fails to do so, the Commissioner may, by notice, require him to replace it.
