Section 25 in The Andhra Pradesh Fire Service Act, 1999
25. Imposition and collection of fee:
(1)With effect from such date as the State Government may by notification in the Official Gazette appoint in this behalf, there shall be levied a fee for the purposes of this Act on all owners of high-rise buildings within the jurisdiction of the Director-General or the nominated authority to which this Act applies.(2)The rate of such fee shall be not less than five rupees but not more than ten rupees per square metre of the built-up area of every high-rise building as shown in the approved building plan of such building, as the Director-General may impose and the manner of imposition, assessment and collection thereof shall be such as may be prescribed.(3)The fee as hereinbefore provided shall be payable by the owner of every high-rise building along with the applications submitted to the Director-General for approval of the building plans under the building bye-laws:Provided that, in case of every high-rise building the construction of which has been completed or commenced within a period of five years before the coming into force of this Act, such fee shall be payable within one month from the receipt of notice of demand, in respect thereof by the owner and if the owner is not the occupier, by the occupier for the time being of the premises in respect of which such fee is due:Provided further that, where the owner or occupier fails to pay such fee within the period as aforesaid, the same shall be recoverable as if it were arrear of land revenue.
