Section 10 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
10. Manner of responding fire calls beyond local jurisdiction:
(1)The Officer-in-charge of fire station shall have the powers of sending members of service with vehicle, appliances and equipment beyond the limits of any area in which the Act is in force for the purposes of firefighting falling in the immediate neighbourhood of his fire station and on such occasion shall within the shortest possible time inform his immediate superior of his action.(2)Whenever so ordered, it shall be the duty of members of service to assist in any rescue, salvage or similar work as ordered by the officer-in-charge of fire station or any 'authority superior to him.
