Section 6(12) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(12)If the private educational institution is proposed to be located within the premises of an already existing institution, the educational agency shall provide necessary accommodation and other facilities like furniture library, laboratory, etc., exclusively for the use of the proposed institution, as per the specifications laid down by the Board of Intermediate Education or the University concerned as the case may be.
