Section 6(11) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(11)If the private institution is proposed to be located in a private accommodation, the Commissionerate may permit the educational agency to do so provided that a lease hold building suitable for accommodating the institution is acquired and that a lease-deed for a period of not less than 5 years is produced. The educational agency shall also produce documentary evidence to show that they have the requisite land and money to construct the buildings and that they are prepared to construct the said buildings within a period of 5 years at the latest.
