Section 31(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The Executive Authority shall forward within a week, with specific remarks and obtain the prior technical approval from The District Town and Country Planning Officer before sanctioning and releasing the plans in the following cases of applications for permissions;(a)all Building permissions for Complexes;(b)all Building permissions for heights more than 3 floors or 9 meters;(c)all cases of Cinema Theaters / Petrol Pump or Stations/Storage of L.P. Gas godowns, etc.The District Town and Country Planning Officer shall send its technical approval or rejection within fifteen (15) days of the receipt of the case to the Executive Authority concerned.The Executive Authority shall maintain registers of all layouts, building permissions, fees and charges collected in prescribed manner.
