Section 19(a) in Andhra Pradesh Revised Building Rules, 2008
(a)The sanctioning/ Competent Authority shall along with the Building Application levy and collect 2% of the Building Permit/License fees, subject to a maximum of Rs. 10,000 as initial fees. The balance building permit./ LICENSE FEES TOGETHER WITH OTHER FEES AND CHARGES SHALL BE LEVIED AND collected before the issue of permission/sanction. In case of rejection of application, the above initial fees would be forfeited.
