Section 12(1) in Andhra Pradesh Municipalities (Layout) Rules, 1970
(1)The applicant shall within ten days after the receipt of communication under Rule II communicate to the Executive Committee through the Secretary of the Municipality his agreement in the form prescribed in Appendix `D' execute the works etc, as per specifications referred to in Appendix `B' and as per plans and drawings enclosed by the Secretary depending upon the nature of soil; or request the Secretary to carry out the said works on his behalf and deposit the cost thereof on a provisional basis as per the estimates furnished by the Secretary less the initial deposit already made under Rule 5(v) and also an additional non-returnable deposit of a sum equivalent to 5% of the provisional estimated cost of works to be executed by the Municipality at the expense of the applicant towards supervision charges.
