Section 2 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
2.
The Secretary shall require that every application for a licence under sub-section (1) of Section 193 of the Andhra Pradesh Municipalities Act, 1965, (hereinafter referred to as the Act) shall furnish information as to the materials of which it is proposed to construct the structure and the period for which a licence is required.
