Section 17 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
17. Preventive measures:
- The Members of the Fire Service authorized under Rule 3 shall report the negligence, carelessness, wilful commissions or omissions of the holders of the licence mentioned under Rule 24 and Sections 13, 14, 15, 16, 17 and 18 of the Act, to the Director General of Fire Service through proper channel. On approval of the Director General of Fire Services and after giving the owner or occupier a reasonable opportunity not exceeding thirty days of making representation, shall take action to seize, detain or remove such objectionable objects or goods under Section 14 of the Act or order the closure of the premises in Form No. 3 after conducting Panchanama in Form No. 4 annexed to these Rules. This shall be without prejudice to any prosecution that may be launched under Sections 22 and 31 of the Act.
