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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006

8. Approval or Refusal of plan of buildings.

- On receipt of the plan in triplicate, the licensing authority, shall after consulting the Executive Engineer (R&B) and the Chief Electrical Inspector to Government approve or refuse to approve the plan of the building. The licensing authority shall send one copy of the approved plan of the building to the concerned local authority. In case the licensing authority refuses approval, the reasons for the same shall be recorded in writing by him.