Section 264(2) in Andhra Pradesh Municipalities Act, 1965
(2)The application shall specify the maximum number of workers proposed to be employed on any day in the factory, workshop, work-place or premises and shall be accompanied by--(i)a plan of the factory, work-shop, work-place or premises prepared in such manner as may be prescribed by rules made in this behalf by the Government; and(ii)such particulars as to the power, machinery, plant or premises as the council may require by bye-laws made in this behalf.
