Section 22(B) in Andhra Pradesh Revised Building Rules, 2008
(B)The Licensed technical personnel including the Builder to whom License has been accorded by the sanctioning authority concerned are wholly and severally responsible for ensuring that the building is constructed as per the sanctioned Building Plan. If any breach or laxity is found against them in this regard, action shall be taken against the concerned licensed technical personnel for black-listing and this would entail not only debarring them from Practice In The Entire State For 5 Years, But Also Cancellation Of Their License besides being prosecuted under the relevant laws/code of conduct by the sanctioning authority.
