Section 11 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
11. Grant of Registration to the Real Estate Agent.
(1)Upon the registration of a real estate agent as per section 9 read with Rule 10, the Regulatory Authority shall issue a registration certificate with a registration number as per Form 'H' to the real estate agent.(2)In case of rejection of the application as per section 9 the Regulatory Authority shall inform the applicant as per Form 'I'."Provided that, no application for registration of an Agent shall be rejected unless the applicant has been given an opportunity of being heard in the matter by the Regulatory Authority."(3)The registration granted under this rule shall be valid for a period five years.
