Section 15(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)Any person proposing to construct a high-rise building of more than 15 mtrs. height for commercial/business purpose, 18 meters and above height for residential purpose, and buildings of public congregation like schools, cinema halls, function halls, religious places, which are more than 500 sq. meters in plot area or 6 meters and above in height shall apply to the Director General or any member of the service duly authorized by him in this behalf, for a No Objection Certificate as per the following procedure:(a)The applicant may obtain the prescribed application form (Form No. 16), from e-Seva or down load from Andhra Pradesh Fire Service Web Site "www.fireservices.ap.gov.in" or from any District Fire Office or Directorate of Fire Services;(b)The application form shall be duly filled in, after carefully reading the instructions therein and should be signed by authorized technical persons, also Seven sets of drawings i.e., site plan, cellar plan, ground floor plan, typical floor plan, sectional elevation and terrace plans duly marking fire fighting systems in Red complying with requirements mentioned in the application form shall be made;(c)A, non refundable Fire precaution fee @ Rs. 10/- per sq. meter of total built up area in all floors including Basements and stilt floor in the form of Challan under the Head of Account "0070- 109-SH (02) Fees of Fires-001 other receipts";(d)The application form along with drawings, fire precaution fee, Estimate towards the provision of required fire safety systems, 15% of the estimated cost of the fire safety installation and equipment in the form of Bank Guarantee drawn on any Nationalised Bank for a period of 5 years Guaranteeing provision and satisfactory maintenance of mandatory fire precaution and fire protection measures and an undertaking on Rs. 100/- stamp paper in (Form No. 17) shall be presented at e-Seva center. The Bank Guarantee can be invoked at any time by the Director General of Fire Services in the event of non-provision and non-maintenance of mandatory fire precautionary and fire protection measures.(e)The e-Seva center operator, will enter the particulars given by the applicant in the application form in their computer Programmed to make a preliminary check, to verify whether required particulars have been, furnished properly, and if so, the application shall be processed and forwarded, along with the documents to Fire Services for necessary scrutiny and action. However if the particulars are not properly furnished, the application will be returned to the applicant at e-Seva center with computer generated details of deficiencies for rectification and resubmission.(f)Fire Services, will review and scrutinize the documents, call for any missing or additional information that may be required from the applicant, inspect the site and if, the projected compliance with fire safety rules appear satisfactory, within 60 days approximately communicate the "Provisional No-Objection Certificate" in Form No. 18 with conditions as it may deem fit, to Municipal authority with copy to the applicant, and others.However, if not satisfied with the projected compliance with fire safety rules, the party shall be expeditiously advised along with clear reasons for the rejection. The applicant may, appropriately, rectify the deficiencies pointed out and reapply for the "Provisional N.O.C. at e-Seva center".
