Section 15 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
15. List of deemed approval.
(1)While prescribing time limits under Section 14, the State Government may notify the clearances in respect of which failure of the competent authority to pass final orders on the application within the stipulated time shall result in deemed approval.(2)The applicant may proceed to execute the work or take other action following the deemed approval, but not so as to contravene any of the provisions of the Acts or rules or bye-laws applicable to such clearances.
