Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(iii) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(iii)The occupancy class and occupant load shall be mentioned in the final No Objection Certificate and communicated to the Municipal authority, the applicant/owner and others.