Section 3 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
3.
The particulars to be furnished under Section 28 to the Controller or any person authorised by him in that behalf shall be the following:(1)Door number of the building and name, if any.(2)Street and Municipal Ward or Division on which the building is situated.(3)Name and address of the landlord if the particulars are furnished by the tenant and name of the tenant if the particulars are furnished by the landlord.(4)Whether the building is residential or non-residential.(5)Whether any furniture is supplied by the landlord for use in the building.(6)Details of the accommodation available together with particulars as regards the ground area, garden and out-houses if any, appurtenant to the building.(7)If the building is not occupied by the landlord, whether it is occupied by a single tenant or by more than one tenant.(8)Amenities available in regard to lighting, water, sanitation and the like.(9)Monthly rent paid by the tenant.(10)Rental value as entered in the property tax assessment book of the Municipal Council, Zilla Parished or the Corporation of Hyderabad, and if the building was constructed before the 5th April, 1944, the rental value as aforesaid relating to the twelve months immediately preceding the 5th April, 1944.(11)Whether fair rent has been fixed under the Act and if so, the amount of such fair rent and the date from which it took effect.(12)In the case of a residential building, the number of persons occupying the same and in the case of a non-residential building, the purpose for which the building is used and the number of employees, if any, working therein.(13)The amount of advance paid by the tenant to the landlord.(14)A copy of the agreement of tenancy entered into between the landlord and the tenant, if any.
