Section 24(c) in Andhra Pradesh Revised Building Rules, 2008
(c)Any developer /builder undertaking development or any firm doing property business in any Municipal Corporation/UDA or soliciting property sale/transactions or advertising as such in case of above, shall necessarily mention the details of it's license number, license number of the licensed developer to whom the approval is given by the said Municipal Corporation/UDA, together with the permit number and it's validity for information and verification of public / prospective buyers.
