Section 36 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
36. Compensation:
(1)The Director General of Fire Services may grant compensation to persons, who, while rendering effective service to the Fire Service in the discharge of their duties, met with accident to the extent fixed by the Government from time to time for injury and compensation to their dependants in the event of their death.(2)The Director General of Fire Services may grant compensation to be paid to the property to the extent of the damage caused by the members of service during the conduct of firefighting and rescue operations after receipt of report in Form No. 2 and on the basis of assessment report of Roads and Building authorities.
