Section 101(22) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011
22.0Other Stipulations(Reproducing as provisioned in department draft guidelines)Inspection: Inspections shall be undertaken at periodic intervals as below:The inspection of High Rise Building shall be conducted once in a year for the issuance of renewal of No Objection Certificate for occupancy. A certificate to the effect that all the required fire safety measures are provided and functioning satisfactorily shall be enclosed to the application duly signed by the Fire Protection Engineer for considering the renewal of No Objection Certificate for occupancy. Random checks will be done by the State Disaster Response & Fire Services Department.Periodical Inspection by the officers of State Disaster Response & Fire Services Department shall be once in six months after receipt of certificate as above and it is the responsibility of the Management to ensure that all fire prevention and Safety Systems installed are maintained in good working condition.Insurance: The builder shall duly insure all the occupiers (i.e., Doctors, Nurses, employees, patients, visitors attendants and emergency service personnel etc.) of High Rise Hospital including Building and equipment against all Disasters after obtaining No Objection Certificate for Occupancy from Fire Services Department.(a)Maintenance & Management: Such High Rise Hospital Building shall be under the overall control and management of a single management body who shall be responsible for the fire and life safety. Maintenance shall comply with applicable standards and NFPA.(b)Penalties: The owner/firm or occupier and Fire Protection Engineer of the premises who contravenes these stipulations shall be guilty of an offence and is liable for penal action under Section 31 of the A.P. Fire Service Act, 1999 and other relevant laws.
