Section 16 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
16.
During the tenancy, the tenant must-(a)not intentionally or negligently damage the premises or permit such damage;(b)notify the landlord of any damage as soon as possible;(c)take reasonable care of the premises and its contents and keep it reasonably habitable having regard to its condition at the commencement of tenancy and the normal incidence of living.
