Section 13(2) in The Andhra Pradesh Fire Service Act, 1999
(2)The Director General or any member of the service duly authorised by him in this behalf, shall within sixty days of receipt of such application, on being satisfied about the provision of fire prevention and safety measures as stipulated in the [National Building Code of India, as amended from time to time] [Substituted for ] or any other law for the time being in force regulating such purpose or activity, shall issue a no objection certificate with such conditions as may be considered necessary and if not so satisfied, reject the same for reasons to be recorded in writing.
