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State of Andhra Pradesh - Act

The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

ANDHRA PRADESH
India

The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

Rule THE-ANDHRA-PRADESH-FIRE-AND-EMERGENCY-OPERATIONS-AND-LEVY-OF-FEE-RULES-2006 of 2006

Published on 8 December 2006
Commenced on 8 December 2006
[This is the version of this document from 8 December 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006Published vide Noitfication Andhra Pradesh Gazette, RS to Part 1, Extraordinary No. 74, dated 8.12.2006. G.O. Ms. No. 306, Home (Prisons-A), dated 7.12.2006.In exercise of the powers conferred by sub-section (1) of Section 47 of the Andhra Pradesh Fire Service Act, 1999 (Andhra Pradesh Act No. 15 of 1999), the Government of Andhra Pradesh hereby makes the following rules in supersession of the rules issued in G.O. Ms. No. 14, Home (Prisons-A) Department, dated the 12th January, 2004.RulesChapter-I

1. Short title and extent:

(1)These rules shall be called the Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006.

(2)These rules shall extend to the whole of the State of Andhra Pradesh.

2. Definitions:

- In these rules, unless there is anything repugnant to the subject or context

(a)'Act' means the Andhra Pradesh Fire Service Act, 1999 (Andhra Pradesh Act 15 of 1999);

(b)'Accident' means Fire Accident, Road/Rail accident or emergency call due to collapse of a building, earthquake or any other such emergency call;

(c)'Annexure' means an Annexure annexed to these rules;

(d)'Authorised Officer' means any officer not below the rank of Station Fire Officer as specified by the Director General of Fire Services;

(e)'Duty' means the duties prescribed for the members of service in these rules;

(f)'Form' means the Form annexed to these rules;

(g)'Jurisdiction' means the territorial jurisdiction of the Fire Station, Assistant Divisional Fire Officer or Divisional Fire Officer or Regional Fire Officer or Additional Director of Fire Services, as may be notified by the Government from time to time;

(h)'Licence' means, a licence issued under the provisions of the Act.

(i)'Officer-in-charge of the fire station' means a member of the Andhra Pradesh Fire Service not below the rank of Station Fire Officer and also shall include the Leading Fireman in cases where the Station Fire Officer is absent;

(j)"Order' means the Government Order or Orders specified in the Andhra Pradesh Fire Service Manual and the General or Standing Orders issued by the Director General of Fire Services;

(k)'Precautions' means Fire Precautions as may be specified against fire risk notified by the Government from time to time under Section 14 of the Act or any other provisions of the Act;

(l)'Special Services' means rescue calls arising out of other accidents and such other services as are specified under the Andhra Pradesh Fire Service Manual;

(m)'Standard' means the Standard prescribed or recommended by the Bureau of Indian Standards, Government of India, New Delhi and National Building Code of India, 1997;

(n)"State" means the State of Andhra Pradesh.

Chapter II

(Personnel and Functioning of Service)

3. Appointment of Members of Service:

- The members of Fire Service shall be those appointed in accordance with the special rules framed by the Government and as amended from time to time. On appointment, every member of the service shall be given a Certificate of Appointment in Form No. 1 annexed to these rules. Loss or damage of which shall render him liable for severe disciplinary action.

4. Attending of Fire Calls:

- While at Headquarters or during inspection or visits to other fire stations, the Additional Director of Fire Services, Regional Fire Officers, Divisional Fire Officers and the Assistant Divisional Fire Officers shall attend such fire calls which are serious or which in their discretion require their presence for technical guidance.

5. Composition of a Fire Station:

- Every fire station shall have a minimum component of One Station Fire Officer, Two Leading Firemen, Three Driver Operators and Ten Firemen and be provided with:

(1)fire vehicles, appliances and equipment as laid down in Annexure XX of Andhra Pradesh Fire Service Manual.

(2)The vehicles, appliances and equipment shall be replaced automatically on completion of its life period.

6. Accommodation for Fire Station Staff:

(1)Every fire station shall be provided with land measuring two acres and with a building and accommodation for safe custody of fire vehicles, appliances and equipment as well as for accommodation for fire staff.

(2)The members of service are eligible for rent-free quarters. Where rent-free quarters have not been provided by the Government, the members of service shall be eligible for additional house rent allowance at the rates prescribed by the Government from time to time.

(3)The members of service shall be entitled to free supply of uniform on such scale as may be prescribed by the Government from time to time.

7. Drawal of water form firefighting operations:

- The Station Fire Officer shall have the authority to draw water from a water source specifically designated by the Government or the Director General of Fire Services for drawing water for firefighting purposes from any other water sources in his jurisdiction whether public or private.

8. Rewards for assisting in firefighting and rescue operations:

- On receipt of specific recommendations from subordinate officers to be made out on plain paper, for giving rewards in firefighting and rescue operations to persons who give timely information regarding occurrence of fires and to those who effectively assist fire services on occasions of fire. The Director General of Fire Services shall examine the recommendation and issue rewards not exceeding rupees two thousand on any specific occasion.

9. Manner of responding to fire calls:

- On receipt of any information or alarm of fire, it shall be the duty of every fire officer who is expected to respond to the said information/alarm in the manner as prescribed in Chapter XXVIII of the Andhra Pradesh Fire Service Manual.

10. Manner of responding fire calls beyond local jurisdiction:

(1)The Officer-in-charge of fire station shall have the powers of sending members of service with vehicle, appliances and equipment beyond the limits of any area in which the Act is in force for the purposes of firefighting falling in the immediate neighbourhood of his fire station and on such occasion shall within the shortest possible time inform his immediate superior of his action.

(2)Whenever so ordered, it shall be the duty of members of service to assist in any rescue, salvage or similar work as ordered by the officer-in-charge of fire station or any 'authority superior to him.

11. The Director General to issue Orders and guidelines:

- The Director General of Fire Services shall issue such orders and lay down guidelines as he may feel appropriate and necessary for the maintenance of the service in a due state of efficiency. Copies of such orders whenever issued shall be forwarded to the Government.

12. Manner of disposal of unlawful assembly:

- While acting under the provisions of Section 10 of the Act, the officer-in-charge of the fire station may cause disposal of an unlawful assembly in the manner prescribed in Section 129 of Criminal Procedure Code, 1973.

13. Reporting of damage caused during firefighting operations:

- The officer-in-charge of the fire station shall report any damage done to any premises or property on the occasion of fire by members of service in the due discharge of the duties in Form No. 2 attached to these rules in triplicate to his immediate superiors and the Director General of Fire Services within 24 hours of such incident.

14. Powers of the Director General to enter into arrangements for assistance:

- The Director General shall inform the Government the details of arrangements made with any person from whom he has obtained assistance in accordance with Section 12 of the Act.

15. Issue of No Objection Certificate:

(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".

(2)The Director General or any member of the service duly authorized by him in this behalf may himself take cognizance of any high-rise building being constructed without "Provisional No-Objection Certificate" from Fire Services, and appropriately address the Municipal Authority and the party for necessary action as per rules, to ensure compliance with fire safety requirements.Explanation: - In case any person proposes to increase the number of floors on any Building already constructed in such a manner that it shall qualify for being termed as a high-rise building shall before construction, apply to the Director General or any member of service duly authorized by him in this behalf for "Provisional No-Objection Certificate" as per procedure stipulated vide, sub-rule 1 above.

(3)

(a)The Provisional No Objection Certificate shall be issued giving any additional requirements in the interest of safety. These would be in addition to National Building Code of India and applicable building rules, construction safety included.

(b)The "Provisional, as well as, Final No-Objection Certificate" shall be valid only for the occupancy class, the occupant load and the building particulars indicated in the application. Fresh No Objection Certificate will be required for change in occupancy.

(4)During the process of construction, the Director General shall depute a member of the service to conduct such inspection of the construction and note the deviations from Provisional No-Objection Certificate or National Building Code or any other rules for the time being in force that may be observed and instruct for necessary corrections, without relaxing any rule. Such deviations shall be brought to the notice of the party, acknowledgement obtained and copy of same sent to the Director General of Fire Service. The responsibility of full compliance with the rules remains with the owners/technical persons as stipulated in National Building Code on Building rules or any other rules for the time being in force.

(5)On completion of the construction of the high-rise building, the applicant shall apply for a "Final No Objection Certificate" as per following procedure:

(a)Obtain prescribed application form (Form No. 19) from e-Seva or down load from APFS web site "www.fireservices.ap.gov.in" or from any District Fire Officer or Directorate of Fire Services.

(b)Provide updated information in the above form, which shall truly reflect the as-installed and as-built status at site and shall be signed by authorized technical persons.

(c)Make 4 copies of Provisional No-Objection Certificate drawings, clearly showing, the as-Built and corrections, if any. These must be certified by competent architect and engineer.

(d)Certified electrical drawings, specifications of fire safety related equipment with details, as required in the application form, to be prepared.

(e)Present the above documents (a to d) at e-Seva center.

(f)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.

(g)

(i)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 to verify the correctness of information provided, witness functional test and if, compliance with all fire safety rules are found to be satisfactory, within 60 days, approximately communicate the "Final No-Objection Certificate" in Form No. 20 with conditions as it may deem fit, to Municipal authority, with copy to the applicant, and others.

Note: - The applicant/owner should ensure that technical persons have themselves conducted all tests and functional checks on all fire-safety related equipment, before the site inspection by Fire Services, so as to expedite, approvals.)

(ii)However, if not satisfied with the projected compliance with fire safety rules, the applicant shall be expeditiously advised along with clear reasons for the rejection. The applicant may appropriately rectify the deficiencies pointed out and re-apply at e-Seva center for the "Final No-Objection Certificate".

(iii)The occupancy class and occupant load shall be mentioned in the final No Objection Certificate and communicated to the Municipal authority, the applicant/owner and others.

(6)The Provisional No Objection Certificate shall not be issued by the Director General, unless the person has deposited the fire precaution fund chargeable per square metre as per rates prescribed by the Government from time to time.

Chapter III

Particular Duties

16.

(1)Station and other operational routine: - The Members of the Fire Service shall act in accordance with the procedure and attendance at Fire Station as provided under Chapter XXIX of the Andhra Pradesh Fire Service Manual; and

(2)Fire prevention and fire precautions: - The Members of the Fire Service not below the rank of Station Fire Officer and officer-in-charge of the Fire Station and the Leading Firemen, in cases where the Station Fire Officer is absent shall act in accordance with Chapter XXVII of the Andhra Pradesh Fire Service Manual.

Chapter IV

17. Preventive measures:

- The Members of the Fire Service authorized under Rule 3 shall report the negligence, carelessness, wilful commissions or omissions of the holders of the licence mentioned under Rule 24 and Sections 13, 14, 15, 16, 17 and 18 of the Act, to the Director General of Fire Service through proper channel. On approval of the Director General of Fire Services and after giving the owner or occupier a reasonable opportunity not exceeding thirty days of making representation, shall take action to seize, detain or remove such objectionable objects or goods under Section 14 of the Act or order the closure of the premises in Form No. 3 after conducting Panchanama in Form No. 4 annexed to these Rules. This shall be without prejudice to any prosecution that may be launched under Sections 22 and 31 of the Act.

18. Application for grant of licence:

(1)The owner or occupier of any place using it for any one or more of the purposes mentioned in the notification issued under Section 15 in Annexure appended to these rules, shall within 30 days from the date of notification shall submit an Application in Form No. 5 in duplicate along with plans and fees to the Authorized Officer either by delivery in person or by Registered post for the grant of licence. The prescribed fees by a challan has to be paid before issue of licence.

(2)No place or site within any area which constitutes a fire risk shall be used unless the occupier or owner of the premises obtains a licence issued by the Authorized Officer after the payment of prescribed fee.

(3)The occupier or owner of the premises shall pay a fee as specified in the schedule under this sub-rule for scrutiny of plans by a challan (Treasury Receipt) under the Head of Account 0070 - Other Administrative Services, 060 - Other Services, 109 - Fire Protection and Control and 081 - Other Receipts.

19. Grant of licence:

(1)A licence may be granted by the Authorized Officer in Form No. 6 with conditions as he may direct on an application made to him in prescribed form after inspection either by himself or by his subordinate and on payment of prescribed fee within a period of sixty days from the date of receipt of an application provided that where the Authorized Officer refuses to grant a licence, he shall record the reasons for such refusal and communicate to the occupier or owner of the premises within sixty days from the date of receipt of the application for the licence.

(2)The Authorized Officer shall approve the plan and send to the applicant with licence. Every licence granted under this Rule shall be valid for a period of three years or for such lessor period as may be specified in the licence.

(3)If the Authorized Officer is of the opinion that the plans submitted along with the Application are not in accordance with the requirements of the Act, the Authorized Officer may require the applicant to furnish, within thirty days of the date of receipt of application, more detailed particulars and plans which may include particulars such as lay out of site, fire safety arrangements, Means of Escape, i.e. Exits, Gangways, Corridor, etc., or any other matter that he may consider necessary in the interest of fire safety of the premises.

(4)The Authorized Officer may, after giving the applicant a reasonable opportunity of being heard, by speaking order, refuse the grant of licence. He shall record the reasons for such refusal and communicate to the occupier within sixty days from the date of receipt of the application for the licence.

(5)The Applicant may submit an Appeal to the Director General of Fire Services against the orders of refusal to grant the licence by an Authorized Officer within thirty days from the date of receipt of the order in Form No. 7.

(6)If no order is communicated to the Applicant, within sixty days from the date on which the application has been delivered in person or sent by Registered Post, the licence applied for shall be deemed to have been granted subject to the application for licence in being conformity with the provisions of the Act and thereupon the licence shall be issued forthwith.

(7)Every licence granted shall be valid for the time specified till it has been duly cancelled.

(8)A licence granted shall be caused to be produced on demand by the officials not below the rank of Station Fire Officer of Fire Service Department.

20. Amendment of Licence:

(1)A licence granted may be amended by the Authorized Officer. A licensee shall get his licence amended when there is a change in the name of the premises or ownership or; in the limits specified in the licence in regard to the nature and quantity of hazardous materials to be handled.

(2)The occupier or the owner of premises shall within thirty days of the occurrence of any change, send to the Authorized Officer an application for the amendment of the original licence stating the nature of the amendment and the reasons therefor together with the fee prescribed.

(3)The fee for the amendment of a licence shall be the amount, if any by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the licence fee payable for the relevant calendar year but for the amendment along with an amendment fee of Rs. 200/- i.e. normal licence fee plus Rs. 200/-.

21. Renewal of licence:

(1)A licence may be renewed by the Authorized Officer.

(2)The occupier or owner of the premises shall submit the licence with an application in Form No. 8 to the Authorized Officer either by delivering in person or by Registered Post for the renewal of licence not less than two months before the date on which the licence expires.Provided that the application for renewal is not received within the time specified, the licence shall be renewed only on payment of a fee 25% in excess of the fee ordinarily payable for the licence.

(3)The same fee shall be Charged for the renewal of a licence for one calendar year as for the grant of licence thereof. Provided that where the renewal of licence is refused, the authorized officer shall record reasons therefore and communicate to the occupier or owner within thirty days from the date of receipt of the application for renewal of licence.

(4)The applicant may submit an Appeal to the Director General of Fire Services against the refusal orders of the Authorized Officer to renew the licence within 30 days from the date of receipt of order in Form No. 7.

22. Procedure on death or disability of licensee:

- If a Licensee dies or becomes insolvent, the persons carrying on the business of such Licensee shall submit an application for amendment within thirty days for amendment in his own name for the un-expired portion of the original licence without any additional fee.

23. Loss of licence:

- Where a licence granted or renewed under these rules is lost or accidentally destroyed, a duplicate may be granted by the authorized officer on submission of application on plain paper with a payment of fee of Rs. 100/-.

24. Payment of fee:

(1)Every Licensee shall before the commencement of any calendar year, pay the annual licence fee of such amount as is prescribed in Rule 28.

(2)If the prescribed annual licence fee is not fully paid within the prescribed period in this Rule, simple interest at two per cent per month or part thereof shall be payable.Provided that the Director General of Fire Services may, if satisfied that there is sufficient reason for the non-payment of the annual licence fee within the time prescribed in this Rule, by order in writing, waive the interest specified.

(3)In case of applications for scrutiny of plans where any information s sought or revised plans are called for and if such information/revised plans are not furnished by the occupier or owner within a period of sixty days from the date of seeking such information or calling for revised plans, the correspondence shall be treated as closed and the occupier or owner if so desires may submit fresh application along with the prescribed fee.

25. Right of inspection:

(1)The authorized officer or any other member of the service not below the rank of Station Fire Officer (hereinafter called Inspecting Officer) may, after giving three hours notice in Form No. 9 to the occupier or if there be no occupier, to the owner of any building or premises or any place which in his opinion for reasons to be recorded, constitutes a fire risk, enter and inspect the site, building or premises at any time between sun-rise and sun-set for ascertaining the adequacy or contravention of Fire Prevention and safety measures provided that such inspection may be made at any other time if an industry is working or an entertainment is going on at such place or the inspecting officer considers it absolutely necessary for reasons to be recorded in writing, to make an immediate inspection of such place in order to ensure safety of life and property.

(2)The inspecting officer shall be provided with all possible assistance by the owner or occupier as the case may be of the building or premises for carrying out the inspection.

(3)When any building or premises used as a human dwelling is entered, due regard shall be paid to the social and religious sentiments of the occupiers and before any apartment in the actual occupancy of any women, who according to the custom does not appear in public, is entered, notice shall be given to her that she is at liberty to withdraw and every reasonable opportunity shall be given to her for withdrawal.

(4)Detailed information on existing fire safety measures, i.e., Self-appraisal check list to verify their adequacy as per National Building Code or any other rules for the time being in force and to facilitate inspection, shall be provided by the owner or occupier of a building in 2 to 4 weeks as may be stipulated, by duly filling in the format provided by the inspecting officer.

26. Inspection report and issue of notice:

(1)The Inspecting Officer shall, after the completion of inspection of building or premises record his views on the deviation from or the contravention of the building byelaws with regard to the fire prevention and fire safety measures or the inadequacy or non-compliance of such measures provided or to be provided therein with reference to the height of the building or premises or the nature of activities carried on in such building or premises or part thereof in the Form No. 10 or 11 (Inspection Report).

(2)The Inspecting Officer shall issue a Notice in Form No. 12 to the owner or occupier of such building or premises directing him to undertake such measures as may be specified in the Notice within 30 days.

(3)The Inspecting Officer in case of other than Authorized Officer shall also submit a report of inspection made by him and send a copy of notice to the Authorized Officer.

27. Steps to be taken in the event of non-compliance of notice:

- The Authorized Officer or any other member of service empowered in this behalf, in the event of non-compliance of any notice issued under Rule 26 may take such steps as may be necessary for the compliance of such notice.

28. Fees:

(1)The standby and pumping charges shall be collected from the owner or occupier of the premises where the fire has occurred or spread where the members of the service are sent beyond the limits of the State of Andhra Pradesh.

(2)The fee at the rate of ten rupees per square meter of the built-up area shall be payable by the owner of every high-rise building along with the applications submitted to the Director General for approval of building plans.

(3)The fee prescribed for grant of licence/renewal of licence to the premises/building used for any one or more of the purposes which constitute fire risk as per Sections 15, 16, 17 and 18 of the Act shall be rupees five hundred, rupees one thousand, rupees two thousand five hundred and rupees five thousand per year is mentioned in Appendix as below:

Sl. No.	Category of Building/Material/Trade Fee prescribed per year
1.	Category-I from Sl. No. 1 to 613 of Appendix Rs. 500/-
2.	Category-II from Sl. No. 1 to 280 of Appendix Rs. 1000/-
3.	Category-III from Sl. No. 1 to 12 of Appendix Rs. 2500/-
4.	Category-IV from Sl. No. 1 to 8 of Appendix Rs. 5000/-.

29. Penalties:

(1)Any member of service who violates his legitimate duties shall be punishable with imprisonment for a term which may extend o three months or with fine which may extend three months' pay of such member or with both by initiating prosecution by the appointing authority concerned for the following reasons:

(a)found guilty of any violation of duty or wilful breach of any provision of the Act, or any rules or orders made there under; or

(b)found guilty of cowardice; or

(c)withdraws from the duties of his office without permission; or

(d)being absent on leave, fails without reasonable cause, to report himself for duty on expiration of such leave; or

(e)accepts any other employment or office in contravention of the provisions of Section 37 of the Act; or

(f)intentionally or knowingly causes or attempts to cause disaffection towards the Government amongst the members of the service; or induces or attempts to induce any member of the service to withhold his services or commit a breach of discipline.

(2)Penalty for failure to take precautions:The authorized officer may impose fine not exceeding Rs. 500/-(Rupees Five hundred only) on the occupier or owner of the premises who fails to comply with any of the requirements specified in the notification issued under sub-sections (1) and (2) of Section 14 of the Act.

(3)Penalty for wilfully obstructing operations:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against any person who wilfully and without any reasonable cause obstructs or interferes with any member of the service who is engaged in firefighting operations and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.

(4)Penalty for false report:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against any person who knowingly gives or causes to l?e given a false report of the outbreak of a fire to any person authorized to receive such report by means of a statement, message or otherwise and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.

(5)Penalty for failure to take out licence:

(a)The Authorized Officer shall serve a notice in Form No. 13 on the occupier or owner of the premises who is being bound to take out a licence under the provisions of the Act, fails to obtain a licence or fails to comply with any of the conditions specified in the licence, requiring him to obtain a licence or comply with any of the conditions specified in the licence as the case may be within 15 days from the date of serving notice.

(b)If the owner or occupier of the premises/building does not comply with the notice, the authorized officer not below the rank of Assistant Divisional Fire Officer shall serve a show-cause notice in Form No. 14 and if the owner or occupier further failed to comply with the show-cause notice within 30 days shall initiate prosecution and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.

(6)Penalty for wilful violation:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against the owner or occupier of the premises/building who wilfully contravenes any provisions of this Act or the rules made thereunder or fails to comply with any requisition lawfully made upon him under any provisions of the Act shall, without prejudice to any other action taken against him under Section 22 of the Act and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 25,000/-(Rupees Twenty five thousand only) or with both; and where the offence is a continuing one, with a further fine which may extend to Rs. 3000/ - (Rupees Three thousand only) for every day during which such offence continues after the conviction for the first such offence.Provided further that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such punishment shall not be less than Rs. 5000/- (Rupees Five thousand only) or such daily fine shall be less than Rs. 100/- (Rupees One hundred only) per day for a continuing one.

(7)Procedure to deal with offences by companies:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution or impose fine against the company (i.e. Any body corporate and includes a firm or other association of individuals) committed offence under this Act or every person who at the time the offence was committed, was in charge of and was responsible to the company of the conduct of the business of the company as well as the company shall be guilty of the offence and shall be liable to be proceeded against and punished accordingly. Where it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director or partner of the firm, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

30. Compounding or withdrawal of proceedings:

- The Director General or any officer authorized by him in this behalf, by general or special order may before or after the institution of the proceedings, and for reasons to be recorded in writing, compound any offence made punishable by or under this Act or the rules made thereunder or withdraw from the proceedings. The offender if in custody shall be discharged when an offence has been compounded and no further proceedings shall be taken against him in respect of the offence compounded.

31. Prosecution procedure:

- Officers not below the rank of Assistant Divisional Fire Officer upon the records made out by the Station Fire Officer and on obtaining sanction to prosecute from the Director General of Fire Services shall lodge a complaint before the Court of Competent Jurisdiction against the Offenders under Sections 22, 27, 28, 29, 30, 31 and 32 of the Act.

Chapter V

32. Repairs and replacement of appliances and stores:

- The Director General of Fire Services shall exercise powers in the matter of repairs and replacement of appliances, procurement of stores and maintenance of the repair squad and workshop as per procedure contemplated in Chapter XXV of the Andhra Pradesh Fire Service Manual.

Chapter VI

33. Training:

- The Director General of Fire Services shall organize various training courses for different levels as envisaged in Annexures II and III of the Andhra Pradesh Fire Service Manual. He shall take the assistance of the Additional Director of Fire Services at Headquarters and the Divisional Fire Officer, State Training School and the Director, National Fire Service College, Nagpur. He shall also coordinate with the Government, the Administrative Department fore Fire Service in the Government and organize courses on Administration and Management Training, Seminars and Conferences. He shall also coordinate with the Fire Advisor, Ministry of Home Affairs and Director, Indian Standards Institutions and the Director, Supplies and Disposals, Government of India and organize courses on quality control and purchase procedure. He shall also coordinate with the Director, Central Building Research Institute, Rurkee and Fire Advisor, Ministry of Defence and Advisor, Communications, Government of India and organize courses on Research and Development of up to date technology in the department for the betterment of service and to satisfy the safety needs of the public from the fire hazards.

Chapter VII

34. Buildings:

- The Director General of Fire Services shall exercise his powers in the matter of construction of new fire stations providing permanent buildings for the new and old fire stations, construction of quarters for the staff and construction of static water tanks, following the procedures contemplated under Chapter XX of the Andhra Pradesh Fire Service Manual as amended from time to time. He shall also utilize the services of the Andhra Pradesh Water and Drainage Board, the Corporations and Municipalities, Revenue Department, major Panchayats and Panchayat Unions for providing Hydrant system to the required areas in the State and ensure fire protection system to the entire State of Andhra Pradesh.

Chapter VIII

35. General:

(a)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under these Rules.

(b)The Training fee will be charged from the trainees for others for providing a course of instruction in the prevention and extinguishments of fire as prescribed by the Government from time to time.

(c)The fire tax shall be levied on lands and buildings on which property tax is levied at the rate of one per cent of the total amount of the property tax in the form of a surcharge. The same shall be recoverable as if it were arrear of land revenue.

(d)The membership certificate shall be issued to various ranks of the department in the format prescribed in Form No. 1 appended to these Rules;

(e)The members of the Service shall be engaged in firefighting, rescue and relief operations on a safeguard to their safety being an award of money compensation as per the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) and a Group Insurance Scheme. Further, the family members who are suitable shall be appointed to suitable ranks in the force in the event of their death in action or on duty. Further, they shall be entitled to all the benefits applicable to the Government Servants who die in harness and all other legitimate compensation announced by the Government from time to time. They shall also be entitled to receive any special awards granted by the Government or private person, company, Corporation, Boards and others;

(f)The member of the service up to the rank of Assistant Divisional Fire Officer shall be entitled for all the "Rewards" contemplated under Chapter IV of the Andhra Pradesh Fire Service Manual;

(g)The award amount of compensation for the member who is injured during action or while on duty or his death on the event shall be to the extent decided by the Tribunal for Workmen's Compensation or by any other Court competent to pass such an order in addition to all other benefits entitled to by the member while dying in harness;

(h)The job such as Private Standby, pumping and others undertaken utilizing the men and machine power of the department shall be governed by the orders in the Andhra Pradesh Fire Service Manual. The Government, by any special order, may treat such paid jobs as free at their discretion; and

(i)The members of the Service holding various ranks shall be equivalent in ranks of various other paramilitary forces in the country by a special order and they shall enjoy the status and protocol on their day to day official affairs and on National occasions. Their dress regulation shall be regulated on these lines from time to time by the Government.

Chapter IX

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.

Chapter X

37. Auxiliary Fire Service:

(1)The Director General of Fire Services may organise the Auxiliary Service on the pattern developed by the Fire Advisor, Ministry of Home Affairs, Government of India and the expenditure thereof shall be borne by the Government from the State Contingent Fund. The Director General of Fire Services shall be the recruiting authority for the members of Auxiliary Service.

(2)A Member of the auxiliary fire service on appointment, shall receive a certificate of appointment for a specified period of time as per Form No. 15 attached to these rules, loss or damage of which shall render him liable for severe disciplinary action.Annexure(See Under Rule 18)Categorization of Fire hazardous Buildings/Materials/Trades under the provisions of Andhra Pradesh Fire Service Act, 1999 and prescribed fee for issuing licences

(I)The Category of Buildings/Materials/Trades coming Under licence fee of Rs. 500/-

Sl. No.	Description of Hazard
(1)	(2)
1.	Theatres and Cinemas Non-AC irrespective of seating capacityincluding touring talkies.
2.	Other Halls with a closely seated audience (Stage shows anddramas)
3.	Restaurants/Hotels and Dhabas with seating capacity of 30 Nos.to 100 Nos.
4.	Dance Halls
5.	Exhibitions and Assemblies like Industrial, Entertainment,Political, Religious, Cultural, ProfessionalConferences/Meetings, Major cultural shows and sale exhibitions.
6.	Function Halls, Circuse s, Large Tent House.
7.	Non-Residential Schools and Colleges upto 500 inmates but notbelow 100 inmates.
8.	Non-Residential places for using/storing more than 05 Nos. LPGCylinders.
9.	Transport Godowns having the floor area upto 2000 Sft.
10.	Timber depots, Coal and Oil depots
11.	Gas Cylinders (Liquefied, dissolved and cryogenic) storage
12.	Wholesale shops
13.	Commercial showrooms — Temporary and Permanent
14.	Automobiles Service Centres
15.	Petrol—Diesel outlets having dispensing pumps of 3 Nos.and below
16.	Bulk Kerosene storages
17.	Software centers having minimum 05 Nos. to 20 Nos. computers
18.	Bakeries and Eating houses including Ice cream parlors, Fastfood centers etc.
19.	Ice Factories
20.	Fire crackers sales outlets with temporary licence for twoweeks
21.	Carpentry and cabinet making
22.	Tyre retrading centers
23.	Leather processing units/Tanneries
24.	Warehouses and Godowns for storage of Jute, Tobacco, Chillies,Cotton, Cashew nuts, Oils, Petrol, Gunny bags, Paper, Celluloid,Timber, Charcoal, Furniture, Food Grains, Cloth, Paints,Varnishes, Spirit, Rubber, Camphor, Artificial Manure andPesticides, Fiber and Vegetable oils with the floor area of 500Sft. to 2000 Sft.
25.	Timber Mills, Saw Mills, Rice Mills
26.	All Small Scale/Cottage Industries
27.	Departmental Stores/Super Bazars/Super Markets
28.	Fruit Markets
29.	Commercial Show Rooms
30.	Storages of Electronic and Electrical Goods with floor areabelow 2000 Sft.
31.	All Bars & Restaurants
32.	All small scale industries which are covered by Factories Act,1948
33.	Accelerine
34.	Acitic Acid (Glacial)
35.	Acetone
36.	Acetylene (Dissolved)
37.	African Fiber
38.	Agava Fiber
39.	Aguardiente (sprits)
40.	Alcohol
41.	Alfa (Vegetable Fiber)
42.	Algerian Fiber
43.	Allyl Alcohol
44.	Aloe Fiber
45.	Alluminium Resinate
46.	Ambari Hemp (Vegetable Fiber)
47.	American Moss Fiber
48.	Ammonia
49.	Ammonia anhydrous
50.	Ammonia Bichromate
51.	Ammonia persulphate
52.	Safety cartridges and safety fuses
53.	Amorphous phosphorous
54.	Amyl Acetate
55.	Amyl Alcohol
56.	Amyl Butyrate
57.	Amyl Formate
58.	Amyl Propionate
59.	Andon Sonien Fiber
60.	Aniline
61.	Aniline Oil
62.	Aniline Black
63.	Animal Oils
64.	Anthracene
65.	Anthracene oils
66.	Ante corrosive paints
67.	Ante Foulding paints
68.	Antimony Sulphate
69.	Arca Nuts complete with husk or shell
70.	Arnica flowers
71.	Artificial silk fiber
72.	Artificial silk waste
73.	Asafoetida
74.	Asphalt
75.	Asphalted Felt
76.	Asphalted Paper
77.	Asphalt Saturated Felt
78.	Asphaltum
79.	Begarse
80.	Begassee (Vegetable Fiber)
81.	Bagazo
82.	Bags and Sacks
83.	Balata
84.	Balsams
85.	Bamboo Fiber
86.	Bamboo Mats
87.	Banana Fiber
88.	Barium Sulphide
89.	Bass
90.	Bassin (Vegetable Fiber)
91.	Bast (Vegetable Fiber)
92.	Battery Acid
93.	Bay leaves
94.	Beeswas
95.	Beet pulp
96.	Beliladona leaves
97.	Benjamin
98.	Benzoic Acid
99.	Benzoin
100.	Benzol
101.	Benzole
102.	Benzolene
103.	Berlin Black
104.	Bichromates of all kinds
105.	Binitrobenzene
106.	Binitrobenzol
107.	Biri leaves
108.	Bi-sulphide of Carbon
109.	Bitumen
110.	Bitumenous damp
111.	Bitumenous felt
112.	Bitumenous paint
113.	Blacking
114.	Black of all kinds
115.	Bombax cotton (Venetable Fiber)
116.	Bone Oil
117.	Borneo]
118.	Bran Oil
119.	Bratice Cloth
120.	Brewers Grains
121.	Brim Stone
122.	Bristile Fiber
123.	Bromelia Fiber
124.	Broom corn (Vegetable Fiber)
125.	Broom Millet (Vegetable Fiber)
126.	Brunsvick
127.	Betchu leaves
128.	Butalyde
129.	Butane
130.	Butyl Alcohol
131.	Butyl Acetate
132.	Butylamine
133.	Butylbutyrate
134.	Butyllactate
135.	Cahco Nuts
136.	Coboun Nuts
137.	Cake
138.	Calcium Cyanamide
139.	Calcium Permanganate
140.	Calcium Resinate
141.	Calcium Sulphide
142.	Canphene
143.	Camphor
144.	Camphor Oil
145.	Candles
146.	Cane Fiber
147.	Cape Palma Fiber
148.	Caraway Chaff
149.	Carbolic Oils
150.	Carbon
151.	Carbon Black
152.	Carbon Di-sulphide
153.	Carbonyl Chloride
154.	Caraube
155.	Cassia Leaves
156.	Castor Oil
157.	Cattle Food Cake
158.	Caustic Potash
159.	Caustic Soda
160.	Cello-solve Butyl
161.	Cello-solve Acetate
162.	Cerasine
163.	Charcoal
164.	Charcoal Black
165.	Chickle
166.	China Grass (Vegetable Fibre)
167.	Chlorobenzene
168.	Chlorine
169.	Chloromates of all kinds
170.	Cloth Asthalted
171.	Cloth Tarred
172.	Cloth Oiled
173.	Coal Gas
174.	Coal Pitch
175.	Coal Tar
176.	Coal Tar Dyes
177.	Coca Butter
178.	Coca Nut Fiber
179.	Coconut Oil
180.	Cod Oil
181.	Coir Dust
182.	Coir Fiber
183.	Coir Matting
184.	Coir Rope
185.	Coir Yarn
186.	Cole Nuts
187.	Collophony
188.	Common Resine
189.	Confetti
190.	Confetti Bombs
191.	Congo Fiber
192.	Copal
193.	Copal Varnish
194.	Copper Sulphide
195.	Copra
196.	Copra Cake
197.	Copra Meal
198.	Cordage sisel
199.	Cork Dust
200.	Cotton in fully pressed bales or otherwise
201.	Cotton Flock
202.	Cotton Grass
203.	Cotton Linter
204.	Cotton seed Cake
205.	Cotton seed Oil
206.	Cotton seed Screenings
207.	Cotton Straw
208.	Cotton Waste
209.	Cowrie
210.	Creosote
211.	Creosote Oil
212.	Cresols
213.	Cresilic Acid
214.	Crin (Vegetable fiber)
215.	Crotonaldehyde
216.	Cubra Bast
217.	Cumene
218.	Cumol
219.	Culed Vegetable Hair (Vegetable Fiber)
220.	Cus Fiber (Cus Cus Root)
221.	Cyanogen
222.	Cymene P
223.	Cymol
224.	Dammer
225.	Damp Course
226.	Date Palm Fiber
227.	DLT Liquid
228.	Dead Oil
229.	Dackance
230.	Decalin
231.	Dessicated Coconut Oil
232.	Diamylane
233.	Diamyl Phthalatene
234.	Diatol
235.	Dibromoacetylene
236.	Dibutyl Phthalate
237.	Dichromo Ethylene
238.	Dichloro Pentanes
239.	Diethyl Amine
240.	Diethyl Carbinol
241.	Dimethyl Ketones
242.	Dinitro Aniline
243.	Dinitro Benzene
244.	Di-Pentane
245.	Down Vegetable
246.	Dragones Blood
247.	Dried Grass
248.	Dubbin
249.	Earth Nuts (Shelled)
250.	Earth Vax
251.	Edible Oils
252.	Esparto Grass (Vegetable Fibre)
253.	Ethane
254.	Essential Oils
255.	Ethyl Aceto Acetate
256.	Gutta Jelagong
257.	Gutta Percha
258.	Hard Waste Yarn
259.	Health for Besoms
260.	Hemp of all kinds (Vegetable Fibres)
261.	Hemp Seed Oil
262.	Hemp Yarn
263.	Hennequem (Vegetable Fiber)
264.	Hessians
265.	Hop Fiber
266.	Hops spent
267.	Hull Fiber
268.	Hydro Bromic Acid
269.	Hydrochloric Acid
270.	Hydrofluoric Acid
271.	Hydrofluosilioic Acid
272.	Hydrogen
273.	Hydrogen Cyanide
274.	IFC Hemp (Vegetable Fiber)
275.	India Ribber
276.	Inflammable liquids (F.P. above 25 deg. Cent.)
277.	Inks Printing (F.P. above 25 deg. Cent.)
278.	Insecticides (F.P. above 25 deg. Cent.)
279.	Iron sulphide
280.	Isobutyl carbinol
281.	Istle Fiber
282.	Italian Hemp
283.	Italian whisk (Vegetable Fiber)
284.	Ita Palm Fiber
285.	Ivory Black
286.	Ixthe Fiber
287.	Japanese Moss
288.	Jaumaye (Vegetable Fiber)
289.	Joss Paper and sticks
290.	Juniper
291.	Junk
292.	Jute in fully pressed bales
293.	Jute cuttings
294.	Jute Yarn
295.	Kopok (Vegetable Fiber)
296.	Kopok Seed
297.	Kaur
298.	Kerosene Oil
299.	Kittol (Vegetable Fiber)
300.	Kumbi (Vegetable Fiber)
301.	Lamp Black
302.	Lamp Oil
303.	Lead Di-oxide
304.	Lead Respinate
305.	Leather pickers (Oily)
306.	Leaves dried
307.	Lechugilla (Vegetable fiber)
308.	Lime unslaked
309.	Linen Fiber
310.	Linters
311.	Medagascar Fiber
312.	Magnesium Bromate
313.	Magnesium Candles
314.	Magnesium Ribbon
315.	Magnesium Forches
316.	Magnesium Wire
317.	Magney Fiber
318.	Manganese Di-oxide
319.	Manganese Resinate
320.	Manila Hemp (Vegetable Fiber)
321.	Manila Yarn
322.	Manila Rope Tarred
323.	Manjak
324.	Matches of all kinds
325.	Mats archangel or Russian
326.	Matting used
327.	Maxphalt
328.	Methanol
329.	Mercuric Chloride
330.	Methane
331.	Methylated Spirit
332.	Methyl Cello Solve
333.	Methyl Chloride
334.	Mexican Fiber
335.	Millet Stack (Vegetable Fiber)
336.	Mineral Black
337.	Mineral Oil
338.	Mineral Turpentine
339.	Mineral Vax
340.	Molaxcuit
341.	Molasses Meal
342.	Molassine Meal
343.	Monkey Bass (Vegetable Fiber)
344.	Monkey Bread (Tree Fiber)
345.	Monkey Nuts (Shelled)
346.	Monochloro Acetic Acid
347.	Mono Nitro Line
348.	Mono Nitro Aniline
349.	Mono Nitro Naphthalene
350.	Moss dried of all kinds
351.	Mould Coats
352.	Mulberry Fiber
353.	Murva Fiber
354.	Musa Fiber
355.	Murrah
356.	Naptha (F.P. above 24.4 deg. cent.)
357.	Napthalene
358.	Nettle Fiber
359.	Newzeland Flax (Vegetable Fiber)
360.	Newzeland Hemp (Vegetable Fiber)
361.	Nickel Ferroxide
362.	Nitra Aniline
363.	Nitro Aniline
364.	Nitro Benzene
365.	Nitro Cellulose
366.	Nitro Chalk
367.	Nitro Methanol
368.	Nitro Phenol
369.	Nitroze Phenel
370.	Nitro Toluene
371.	Nitrous Oxide
372.	Oakum
373.	Oil Cake
374.	Oil Foots
375.	Oil Gas
376.	Oils (Animal, Fish and essential)
377.	Oils Vegetables
378.	Oils Mineral (F.P. above 24.4 deg. cent.)
379.	Oil Seed Cake
380.	Oil sheets
381.	Oily Bags
382.	Oily Waste
383.	Oleine
384.	Oleo
385.	Oleum
386.	Opponax
387.	Orthonitro Phenol
388.	Orthonitro Toluene
389.	Oxygen Gas (in Cylinders)
390.	Ozo Kerite
391.	Paint Removers (FP above 24.4 deg. cent.)
392.	Paints (FP above 24. 4 deg. cent.)
393.	Palm Butter
394.	Palmette Grass
395.	Palm Fibers
396.	Palm Oil
397.	Palm Kernels
398.	Palm Nuts
399.	Palmerah Fiber
400.	Pampas Plumes
401.	Paper
402.	Paper Shavings
403.	Papyrous (Vegetable Fiber)
404.	Paraffin Vax
405.	Para Matta Grass (Vegetable Fiber)
406.	Para Nitro Acetanylide
407.	Para Nitro Phenol
408.	Para Nitro Sodimethyl Aniline
409.	Peat Dust
410.	Peat Mould
411.	Permanganates of all kinds
412.	Peroxide of all kinds
413.	Persulphates of all kinds
414.	Petroleum Ether
415.	Petroleum Jelly
416.	Petroleum Oils
417.	Pharmaceutical Chemicals and Drugs
418.	Phenol
419.	Phosphorous Red
420.	Phosphorous Penta Chloride
421.	Phosphorous Sulphides
422.	Phosphorous Trichloride
423.	Photographic Powders
424.	Pissava of all kinds (Vegetable Fiber)
425.	Pine apple Grass
426.	Pine Bark
427.	Pita Fiber
428.	Pitch
429.	Plantaine Fiber
430.	Poisons and Polishing Liquids
431.	Pontionac
432.	Potassium Bichromate
433.	Potassium Hydroxide
434.	Potassium Permanganate
435.	Potassium Persulphate
436.	Potassium Sulphinde
437.	Pyrene
438.	Raffia (Vegetable Fiber)
439.	Rags (Clean)
440.	Ramie (Vegetable Fiber)
441.	Rayon Fiber
442.	Rayon Waste
443.	Rayophane Paper
444.	Rectified Spirit
445.	Red phosphorous
446.	Renovators (FP above 24.4 deg. cent.)
447.	Resins (Natural)
448.	Resinates
449.	Rhea Fiber
450.	Rhigolene
451.	Rice Root (Vegetable Fiber)
452.	Rock Gas
453.	Rope Tarred
454.	Rosin
455.	Rosin Oil
456.	Rosin Spirit
457.	Rubber Spirit
458.	Rubber Goods
459.	Rubber Waste
460.	Sacks and Bags
461.	Salvage Goods
462.	Sandarac
463.	Sansevierra Biores
464.	Saw Dust
465.	Shavings Wood or Paper
466.	Sheets Oiled
467.	Ships Flares
468.	Sisal
469.	Sodium Bichromate
470.	Sodium Hydroxide
471.	Sodium Permanganate
472.	Salvents (FP above 24.4 Deg. cent.)
473.	Soot
474.	Sorghum Stalk (Vegetable Fiber)
475.	Spangle Lights
476.	Spanish Black
477.	Spirits of Salts
478.	Stains (FP above 24. 4 deg. cent.)
479.	Stearic Acid
480.	Stearlime
481.	Straw (Vegetable Fiber)
482.	Straw developers
483.	Straw Plants
484.	String Tarred
485.	Suint
486.	Sulphide, Waste Liquor
487.	Sulphur Chlorides
488.	Sulphur Dyes
489.	Sulphur Praecip-1 LB Packets
490.	Sulphuric Acid Dilute
491.	Sunn Hemp (Vegetable Fiber)
492.	Tallow
493.	Tampico Hemp (Vegetable Fiber)
494.	Tar of all kinds
495.	Tar Oils and their liquid products
496.	Tarpaulins
497.	Tarpaulin Papers
498.	Teasles
499.	Terebene
500.	Tetra Nitro Methyl Aniline
501.	Textile Materials Oiled
502.	Thistle down (Vegetable Fiber)
503.	Thus
504.	Thyme
505.	Tow of all kinds
506.	Tree Cotton (Vegetable Fiber)
507.	Tri Cnesyl Phosphate
508.	Tri Sodium Phosphate
509.	Tula Fiber
510.	Turkey Red Oil
511.	Turpentine
512.	Twine Tarred
513.	Varnishes (FP above 24.4 deg. cent.)
514.	Vaseline
515.	Vegetable Black
516.	Vegetable Down
517.	Vegetable Fibers of all kinds
518.	Vegetable Horse Hair
519.	Vegetable Silk
520.	Vegetable Wool
521.	Wagner Lockheed
522.	Waste of all kinds
523.	Water proofed cloth using an oil based solution
524.	Water proofing solutions (FP above 24.4 deg. cent.)
525.	Wax of all kinds
526.	White Spirit
527.	Wood Fiber
528.	Wood flour
529.	Wood Meal
530.	Wood Wool
531.	Wool Grease
532.	Xylene (FP above 24.4 deg cent.)
533.	Yucca Fiber
534.	Zacaton (Vegetable Fiber)
535.	Zinc Bi-chromate
536.	Zinc Dust
537.	Acetylene Engineers
538.	Agricultural implement manufacturers
539.	Artificial flower Manufacturers
540.	Auctioneers
541.	Bag Manufacturers
542.	Bedding and Mattresses Manufacturers
543.	Bill Posters
544.	Biscuit Manufacturers (Small Scale)
545.	Blacksmiths and Farriers
546.	Bottle Merchants
547.	Brush Makers
548.	Builders and Applied Trades
549.	Cap and Hat Makers
550.	Carbide of Calcium Makers
551.	Carmen
552.	Carriers
553.	Case Makers
554.	Chemists
555.	Clothiers and Out fitters
556.	Colour Manufacturers
557.	Comb Manufacturers
558.	Coopers
559.	Cork Merchants
560.	Curriers and Tanners
561.	Decorators
562.	Drapers
563.	Druggists
564.	Dyers and Cleaners
565.	Electrical Suppliers
566.	Enamellers
567.	Muslin Clippers
568.	Envelope Makers
569.	Export Pakers
570.	Fancy Box Makers and Goods Traders
571.	Fish Curers and Fried Fish shops
572.	Floor Cloth Manufacturers
573.	Forage Merchants
574.	Founders
575.	French Polishers
576.	Furriers
577.	Galvanizers
578.	Gas Singers and Cloth Pressers
579.	Glass Works
580.	Glovers
581.	Glue Merchants
582.	Gramaphone and Record Traders
583.	Grossers and Coffee Roasters
584.	Gun smiths
585.	Garment and Textile Manufacturers
586.	Hatters
587.	Hops
588.	Hossiers
589.	Hot Pressers
590.	Incandescent Mantle Makers
591.	India Rubber and Guttapercha Manufacturers
592.	Iron Founders
593.	Job Masters
594.	Joiners
595.	Lace Manufacturers
596.	Lacquer Manufacturers
597.	Launderies
598.	Litho Graphic Printers
599.	Munition Makers
600.	Milleners
601.	Mill Wrights
602.	Packing Case Makers
603.	Paper Bag and Box Makers
604.	Rag and Waste Dealers
605.	Sack and Bag Manufacturers
606.	Skin Dressers
607.	Soap Boilers
608.	Stables
609.	Upholstrers
610.	Varnish Manufacturers
611.	Water Proofers
612.	Whar Fingers
613.	Wheel Wrights

(II)Category of Buildings/Materials/Trades coming under Licence fee of Rs. 1000/-

Sl. No.	Description of Hazard
(1)	(2)
1.	Theaters and Cinema halls—Air conditioned/Air-cooledirrespective of seating capacity
2.	Hotels/Restaurants/Dhabas with above 100 seating capacity —includes Tiffin/Meal Hotel. etc.
3.	Lodgings with 50 Rooms and above
4.	All Clubs
5.	Residential Schools and Colleges with 100 to 1000 inmates
6.	All Buildings/Offices provided with Central A/C System
7.	Transport Godown having the floor area of 2000 Sft. and above
8.	Liquified Petroleum Gas Cylinders Storage Godown
9.	Major Automobile Show Rooms (Two wheelers and Three wheelers)
10.	Establishments provided with Central Air Conditioning System
11.	Petrol/Diesel outlets having Dispensing Pumps 4 Nos. and above
12.	Software Center with more than 20 Computers and SoftwareTraining Institutes issuing Degree/Diploma Certificates
13.	Multi Level Parking Hazard
14.	Laboratories and Research Establishments
15.	Bulk Storage of Electronic and Electrical Goods with Floorarea exceeding 2000 Sft.
16.	Explosive Material Storage/Manufacture
17.	Ammunition Storage/Manufacture
18.	Non-residential Schools with above 500 inmates
19.	Manufacture/Repairing by any process of aerated water/ Mineralwater
20.	Leather Processing Units
21.	Warehouses and Godowns with floor area 2000 Sft. and above
22.	Mills like Cotton/Rayon/Synthetic Mills/Jute Mills, Oil Mills,Dying and Printing Mills, Paper Mills
23.	Absolute Alcohol
24.	Accummulator Acid
25.	Accummulator cases celluloid
26.	Acetal
27.	Acetaldehyde
28.	Acetone Oils
29.	Acetylene (Liquid)
30.	Acetyloid
31.	Acid
32.	Aconite leaves
33.	Acrylenitrile
34.	Aeroplane Flares
35.	Alluminium Carbide
36.	Alluminium Dust
37.	Alluminium Paste
38.	Alluminium Powder
39.	Alluminium Sulphocyanide
40.	Ammonium Chloride
41.	Ammonium Cyanide
42.	Ammonium Nitrate
43.	Ammonium Picrate
44.	Ammonium Perchlorate
45.	Ammonium Sulphate Nitrate
46.	Ammonium Sulphocyanide
47.	Amorces (Explosives)
48.	Amyl Amine
49.	Amyl Chloride
50.	Amyl
51.	Amyl Hydrate
52.	Amyl Ether
53.	Amyl Nitrate
54.	Amyl oxide
55.	Anhydrous Denaturated Alcohol (Ansol M & Ansol PR)
56.	Antimony Potassium Tartrate
57.	Aqua Fortris (Nitric Acid)
58.	Aqua Regia
59.	Areca Nuts without husk or shell
60.	Barium Acetate
61.	Barium Binoxide
62.	Barium Bromate
63.	Baromide
64.	Barium Carbonate
65.	Barium Chlorate
66.	Barium Chloride
67.	Barium Chromate
68.	Barium Cyanide
69.	Barium Ethyl sulphate
70.	Barium Fluoride
71.	Barium Hydrate
72.	Barium Hydroxide
73.	Barium Iodide
74.	Barium Manganate
75.	Barium Nitrate
76.	Barium Oxide
77.	Barium Peroxide
78.	Barium Sulphocyanate
79.	Barium Sulphocyanide
80.	Bengal Lights
81.	Benzene
82.	Benzine
83.	Benzoyle Peroxide
84.	Binoxilate of Potash
85.	Blasting Powder
86.	Bon-bons (Crackers)
87.	Bromine
88.	Bronze Powder
89.	Butyl Aldehyde
90.	Butyl Chloride
91.	Butyl Nitrate
92.	Calcium Carbide
93.	Calcium Chlorate
94.	Calcium Cyanide
95.	Calcium Nitrate
96.	Calcium Peroxide
97.	Calcium Phospide
98.	Calcium Phospite
99.	Calcium Silicide
100.	Calcium Sulpho cyanide
101.	Cape for Toy Pistols
102.	Carbic Cake
103.	Carbolic Acid
104.	Carbon Bi-sulphide
105.	Cellophane Paper
106.	Celluloid
107.	Celluloid solution
108.	Cement Celluloid
109.	Ceric Ammonium Nitrate
110.	Casium
111.	Casium Nitrate
112.	Chilly Salt Petry
113.	Chlorate Mixture (Explosive)
114.	Chlorates of all kinds
115.	Chlorosulphonic Acid
116.	Chromic Anhydride
117.	Cleaning and Polishing liquids, creams, Pastes
118.	Coal dust
119.	Coal Pulverized
120.	Collodion
121.	Copper Chlorade
122.	Copper Nitrate
123.	Cordite (Explosive)
124.	Cymogens
125.	Detonators
126.	Diacetone Alcohol
127.	Dibutyl Oxalate
128.	Diethyl Carbonate
129.	Dimethyl Amine
130.	Dinitro Naphthalene
131.	Dinitro phenol
132.	Dinitro toluene
133.	Di-oxane
134.	Disinfectant Liquids
135.	Dynamite
136.	Enamils
137.	Ethyl Acetate
138.	Gun Powder
139.	Hexane
140.	Hydrogen Peroxide
141.	Hydrochlorous Acid
142.	Industrial Alcohol
143.	Inflammable liquids (FP below 25 deg. Cent.)
144.	Inks Printing (FP below 25 deg. Cent.)
145.	Insecticides (FP below 25 deg. Cent.)
146.	Isopropyl Alcohol
147.	Isopropyl Amine
148.	Lacquers
149.	Lubricating Oils
150.	Lycopodium Powder
151.	Lythene
152.	Magnesium Nitrate
153.	Magnesium Peroxide
154.	Magnesium Powder
155.
156.	Mercuric Fulminate
157.	Metallic Powders
158.	Metallic Potassium
159.	Methyl Acetate
160.	Methyl Alcohol
161.	Methyl Ethyl Ketone
162.	Methyl Formate
163.	Naphta (FP below 24.4 deg. cent.)
164.	Nitrate Mixture
165.	Nitrates of all kinds
166.	Nitre (Sweet spirit)
167.	Nitric Acid
168.	Nitrites of all kinds
169.	Nitro Compounds (Explosives)
170.	Nitro Glyserine
171.	Nitro Mannite
172.	Nitro Storch (Explosive)
173.	Oils Illuminating
174.	Oils Mineral (FP below 24.4 deg. cent.)
175.	Ollbanum
176.	Paint removers (FP below 24.4 deg. cent.)
177.	Paints (FP below 24.4 deg. cent.)
178.	Para Aldehyde
179.	Pentane
180.	Perchlorate Mixtures
181.	Perchlorates of all kinds
182.	Percussion Caps
183.	Petrol
184.	Phosgene
185.	Phosphine
186.	Phosphoniun Iodide
187.	Phosphoric Acid
188.	Phosphorous White
189.	Phosphorous sesqui sulphide
190.	Picramic Acid
191.	Picric Acid
192.	Picrates (Explosives)
193.	Poppy Seed Oil
194.	Potable spirits
195.	Potassium
196.	Potassium Chlorate
197.	Potassium Nitrate
198.	Potassium Nitrite
199.	Potassium Perchlorate
200.	Potassium Peroxide
201.	Powders Metallic
202.	Propyl Acetate
203.	Propyl Alcohol
204.	Pure Alcohol
205.	Pyridine
206.	Pyridine Base
207.	Rags (Oily or Greasy)
208.	Renovators (FP below 24.4 deg. cent.)
209.	Rockets
210.	Rubber Solution
211.	Signal (Explosive)
212.	Snaps for Crackers
213.	Sodium
214.	Sodium Amalgum
215.	Sodium Chlorate
216.	Sodium Hydro Sulphite
217.	Sodium Nitrate
218.	Sodium Nitrite
219.	Sodium Peroxide
220.	Sodium Sulphide
221.	Sodox
222.	Solvents (FP below 24.4. deg. cent.)
223.	Spirits Industrial
224.	Spirits of Wine, Rectified
225.	Spirits potable
226.	Stains (FP below 24.4 deg. cent.)
227.	Strontium
228.	Strontium chlorate
229.	Strontium Nitrate
230.	Strontium Peroxide
231.	Sulphuric Acid (Concentrate)
232.	Sulphuric Ether
233.	Tetralin
234.	Tetra Nitro Aniline
235.	Tetra Nitro Naphthalene
236.	Rhermit
237.	Thorium Nitrate
238.	Toluene
239.	Tri Nitro Aniline
240.	Tri Nitro Benzene
241.	Tri Nitro Naphthalene
242.	Tri Nitro Phenol
243.	Tri Nitro Toluene
244.	Tri Nitro Apisole
245.	Varnishes (FP below 24.4 deg. cent.)
246.	Vetriol
247.	Waste Celluloid
248.	Waste Oily or Greasy
249.	Water Proofing Solutions (FP below 24.4 deg. cent.)
250.	White Phosphorous
251.	Wood Alcohol
252.	Wood Spirit
253.	Xylene (FP below 24.4 deg. cent.)
254.	Xylonite
255.	Xylonite Solutions
256.	Yellow Phosphorous
257.	Zinc Chlorate (Metallic)
258.	Zinc Peroxide
259.	Zinc Powder
260.	Petroleum products storing, packing, Cleansingpreparing/ Manufacturing by any process of the following:
(1) Non-dangerous Petroleum like Kerosene Oil, MineralTurpentine, Powerine (Power Kero), Furnace Oil, Vapourising Oil,Aviation Turbine Fuel, Mobile Power Oil etc.
(2) Heavy Petroleum like High Speed Diesel (HSD), Light dieseloil (LDO), Tea drier oil etc.
(3) Heavy Oils like Lubricating oils, Vaseline, PetroleumJellies, White oils, Grease etc.
261.	Acid Manufacturers/Dealers
262.	Ammonia Manufacturers
263.	Asphalt and Bitumen Manufacturers
264.	Biscuit Manufacturers
265.	Boat Builders
266.	Boot and Shoe Factories
267.	Brewers
268.	Bronze Powder Manufacturers
269.	Builders & Applied Traders
270.	Butchers & Tripe Boilers
271.	Celluloid Goods Manufacturers
272.	Chemical Manufacturers
273.	Ink (Printing) Manufacturers
274.	Jewelers
275.	Marine Stores
276.	Music Instrument Makers
277.	Oil Processing/Recycling/Extraction Units
278.	Piano Manufacturers
279.	Tarpaulin Makers
280.	Turkish Baths

(III)Category of Buildings/Material/Trades coming under Licence fee of Rs. 2,500/-

Sl. No.	Description of Hazard
(1)	(2)
1.	All stadiums (Indoor and Outdoor) and concert Halls
2.	Cold Storages
3.	Film Studio, Film Storage Hazard, Film Laboratory Colouringrooms and Film distribution companies
4.	Fire crackers manufacturers and storage/sales outlets(Permanent licence holders)
5.	Cement Manufacturers
6.	Coach Builders
7.	Ship Builders
8.	Ship Handlers
9.	Garments & Textile Manufacturers
10.	Major Automobile show rooms & Authorized Service Centers(Four Wheelers)
11.	All Residential Schools/Colleges more than 1000 inmates
12.	Aqua products processing units

(IV)Category of Buildings/Material/Trades coming under Licence fee of Rs. 5,000/-

Sl. No.	Description of Hazard
(1)	(2)
1.	Multi-Speciality, Super Speciality Hospitals/Nursing Homes andCorporate Hospitals
2.	All Star Category Hotels
3.	All Large and Medium Scale Industries/Factories registeredunder Factories Act, 1948
4.	Distilleries & Breweries
5.	Power Generating Industries
6.	Underground shopping centers
7.	Petroleum Refineries
8.	I-MAX and Multiplex Theatres

Form - 1(See Rule 3)Andhra Pradesh Fire and Emergency Operational Services Certificate of Appointment

(Affix Photograph here)

This is to certify that Sri ............................ has been appointed as a member of Andhra Pradesh Fire Services in the rank of ................... on ...................... under the Act and is vested with the powers, functions and privileges of a member of service as given in the Andhra Pradesh Fire Service Act and Rules.Form - 2(See Rule 13)Report on damage caused to premises by members of service during firefighting and rescue operationsName of the Fire Station:

(1)Date and Time of call received :

(2)Fire Report No. and Date:

(3)Name and Address of the premises where fire occurred :

(4)Description of property involved :

(5)Name and Address of the premises to which damage caused :

(6)Description and details of damage caused to the premises in the course of firefighting and rescue :

(7)Reasons for breaking/pulling down the structures :

(8)Claim of the amount by the party :

(9)Particulars of references to the R&B authorities :

(10)Remarks :Signature of Officer-in-chargeForm - 3(See Rule 17)Seizure MemorandumToName: ..................... Date & TimeAddress: .................. Place of Panchanama..................... Case No.................... Name & Address of.................. Panchas

(1)

(2)The following property belonging to you has been seized and detained under Section 14(2) of A.P. Fire Service Act, 1999 for the reasons stated below:

Sl. No.

Place from where seized

Particulars of seized property

Quantity

Reasons for seizure and Detension

Signature of the AuthoritySignature of the person from whom seizedSignature of the Panchas:

(1)

(2)Form -4(See Rule 17)PanchanamaCase No. .............Place : .............Date :.............Time : .............

(1)Name and Address of the Firm

(2)Name and Address of the person-in-charge present

(3)Name and Address of the Panchas

1. Sri/Smt. ....................

S/o./D/o./W/o. .................Resident of ........................age .......... yearsOccupation ........................

2. Sri/Smt. ................

S/o./D/o./W/o. ..............Resident of ...................age ....... yearsOccupation .......................We, the above Panchas are this day ................. Called by Sri ................. designation ................. Place ................. to witness the act of seizing certain property from ................. address of the Firm .................................. which were possessed and exposed in the premises of the said Firm. In our presence, the said Fire Officer seized the following mentioned property which we testify to be correct.

Sl. No.

Place from where seized

Particulars of seized property

Quantity

Reasons for seizure and Detension

The Panchanama is read over and explained to us and it is correct account of when we saw.Signature of the Fire OfficerSignature of the Panchas:

(1)

(2)Received the copy of PanchanamaSignature of the person-in-charge of the premisesForm - 5(See Rule 18)Application for Grant/Transfer of Fire Service Licence

(1)Name and Address of the premises/Building:

(2)Name of the Firm/Company or Factory/Business :

(3)Name of the Owner/Occupier

(4)Full postal address for communication :

(5)Description of :

(a)Nature of Business, Trade or Process :

(b)Commodities and quantities stored/handled

(c)Position of storage in relation to No. of rooms/ Floor Area

(d)Inflammable liquids and explosive materials

(6)Type of Occupancy:

(a)Residential

(b)Educational

(c)Institutional

(d)Assembly

(e)Business

(f)Mercantile

(g)Industrial

(h)Storage

(i)Hazardous

(7)Building:-

(a)General Constructional features:

Low Fire risk - Cement Concrete or brick-walledOrMedium Fire risk - brick-walled and timberOrHigh Fire risk - Mostly timber framed such as timber floors, timber roof, timber-staircase etc.

(b)Particulars:

(i)No. of Storeyes and basement if any

(ii)No. of exits

(iii)Details of ceiling

(iv)No. of staircases and whether enclosed or open

(v)Verandah or balconies

(vi)Attics, Mezzanine floor, lofts, etc.

(c)Details of other structures within 20 metres all around

(i)North

(ii)South

(iii)East

(iv)West

(8)Width of abutting road/street

(9)Maximum amount of Horse Power of Machinery used

(10)Maximum No. of persons present including (occupants, employees, visitors etc.)

(11)Nearest means of communication:

(i)Telephone No.

(ii)Fire Station

(iii)Police Station

(iv)Any other

(12)Details Fire fighting equipment installed

(i)Fire buckets

(ii)Fire Extinguishers (Foam/CO2/DCP)

(iii)Hose Reel Hose

(iv)Hydrant systems

(v)Wet-risers

(vi)Sprinklers

(vii)Any other

(13)Details of Fire detection and alarm system

(14)Details of Watch and Ward, if any

(15)Details of water sources

(i)Inside the premises

(ii)Nearest outside the premises

(iii)Overhead and capacity

(16)Details and safety measures for:

(i)Electrical transformer

(ii)Generator

(iii)Control Panel

(iv)Airconditioning and refrigeration system

(v)Heating equipment

(vi)Storage of cylinders

(vii)Any other

(17)Particulars of fee remittedChallan No. and DateCertified that the above particulars furnished are true to the best of my knowledge.Signature of the applicantDate:Place:Form - 6[See Rule 19(1)]Fire Service LicenceDate .................Licence No. .......................

(1)Name and Address of the premises/Building:

(2)Name of the Firm/Company or Factory/Business:

(3)Name of the Owner/Occupier:

(4)Full postal address for communication:

(5)Description of:-

(a)Nature of Business, Trade or Process:

(b)Commodities and quantities stored/handled

(c)Position of storage in relation to No. of rooms/Floor Area

(d)Inflammable liquids and explosive materials

(e)Maximum Horse Power installed

(6)Type of Occupancy:Licence is hereby granted under Section 17 of the A.P. Fire Service Act, 1999 to the above premises, within the jurisdiction of Fire Station, subject to the conditions prescribed under the A.P. Fire Service Rules.This Licence is valid upto ..................... or till it has been duly cancelled.Signature of Issuing AuthorityOffice Seal with date.Form - 7[See Rule 19(5) and 21(4)]Form of AppealBefore the Director General of Fire Services (Appellate Authority) Appeal No. .................. dated .................. of Sri ............... S/o./D/o./ W/o. ...................resident of ................AppellantVersusRespondentAuthorized Officer (Designation ........................ )Appeal under Rule .............. framed under Section 17(2) of A.P. Fire Service Act against the notice/order of ............. (Respondent)Sir,The Appellant respectfully submit as under:

(1)Statement of Facts

(2)Ground of Appeal

(3)Appeal is within time i.e. within 30 days from the date of receipt of order/notice

(4)No other appeal or any matter relating to the subject matter to this appeal is pending in any Court of Law.Signature of Authorized Representative if anySignature of AppellantVerification

1.

, ................. the appellant do hereby declare that what is stated above is true to the best of my personal knowledge and belief and that I have not suppressed any material facts.Verified today, ................. the ................ day of ............ year ...........Place: ...........Signature of AppellantSignature of Authorized Representative if anyForm - 8[See Rule 21(2)]Application for renewal of Fire Service Licence

(1)Name and Address of the premises/Building

(2)Name of the Firm/Company or Factory/Business

(3)Name of the Owner/Occupier

(4)Full postal address for communication

(5)Description of:-

(a)Nature of Business, Trade or Process b)Commodities and quantities stored/handled

(c)Position of storage in relation to No. of rooms/ Floor Area

(d)Inflammable liquids and explosive materials

(6)Type of Occupancy:-

(a)Residential

(b)Educational

(c)Institutional

(d)Assembly

(e)Business 1) Mercantile g) Industrial h)Storage i) Hazardous

(7)Existing Licence No. and Date and Designation of Issuing Authority

(8)Particulars of fee remitted Challan No. & Date

(9)Details of modification/additions done if any

(a)Structural

(b)Storage

(c)Quantity of Commodities/inflammable liquids/ Explosive materials

(d)Business

(e)Electrical appliances

(f)Means of Escape

(g)Any other, furnish details

Certified that the above particulars furnished are true to the best of my knowledge.Signature of the ApplicantPlace:Date:Form - 9[See Rule 25(1)]Form of Notice to inspect the premisesI, ................................................... empowered by Section 20 of the A.P. Fire Service Act, 1999 and Rule 25(1) of A.P. Fire and Emergency Operations and Levy of Fee Rules, 2006 do hereby give you notice that on expiry of not less than three hours from the time of service of this notice upon you i.e. date and time , I shall enter and inspect your building/premises bearing No. located at for the purpose of ascertaining the adequacy or contravention of fire prevention and fire safety measures as required to be provided under Rules framed under the A.P. Fire Service Act, 1999.Signature of the Inspecting OfficerTo.................. Owner/Occupier...........................................................................................................................Form - 10[See Rule 26(1)]Inspection ReportName and Designation of the Inspecting OfficerDate of Inspection:Time of Inspection:

(1)Name and Address of the premises/Building

(2)Name of the Firm/Company or Factory/Business

(3)Name of the Owner/Occupier

(4)Name of the person-in-charge present during the Inspection

(5)Full postal address for communication

(6)Description of:-

(a)Nature of Business, Trade or Process

(b)Commodities and quantities stored/handled

(c)Position of storage in relation to No. of rooms/ Floor Area and adequacy of fire precautions adopted for storage of hazardous goods

(d)Inflammable liquids and explosive materials

(e)Raw materials

(f)Machinery

(g)Electric motors

(h)Heating equipment like boilers, etc.

(i)Commodities and quantity applied for in case of storage of chemicals with reference to Explosive and Petroleum Rules

(j)Type of occupancy

(7)Building:-

(a)Constructional features:

(i)General

Low Fire risk - Cement Concrete or brick-walledOrMedium Fire risk - brick-walled and timberOrHigh Fire risk - Mostly timber framed such as timber-floors, timber roof, timber-staircase etc.

(b)Particulars:

(i)No. of Storeyes and basement if any;

(ii)No. of exits

(iii)Details of ceiling

(iv)No. of staircases and whether enclosed or open

(v)Verandah or balconies

(vi)Attics, Mezzanine floor, lofts, etc.

(vii)Whether prescribed distance in respect of means of escape is maintained or not.

(c)Details of other structures within 20 metres all around the building and open spaces/approach for fire vehicle

Structures

(i)North

(ii)South

(iii)East

(iv)West

(8)Width of abutting road/street

(9)Maximum amount of Horse Power of Machinery used

(10)Maximum No. of persons present including (occupants, employees, visitors etc.)

(11)Nearest means of communication:

(i)Telephone No.

(ii)Fire Station

(iii)Police Station

(iv)Any other

(12)Details of Firefighting equipment installed:

(i)Fire Buckets

(ii)Fire Extinguishers (Foam/CO2/DCP)

(iii)Hose Reel Hose

(iv)Hydrant systems

(v)Wet-risers

(vi)Sprinklers

(vii)Any other

(13)Details of Fire detection and alarm system

(14)Details of Watch and Ward, if any

(15)Details of water sources

(i)Inside the premises

(ii)Nearest outside the premises

(iii)Overhead and capacity

(16)Details of safety measures for:

(i)Electrical transformer

(ii)Generator

(iii)Control Panel

(iv)Air-conditioning and refrigeration system

(v)Heating equipment

(vi)Storage of cylinders

(vii)Any other

(17)Particulars of fee remittedChallan No. and DateRecommendations:

(1)Commodities and quantity

(2)Location

(3)Storage arrangements

(4)Fire precautionary measures suggested

(5)Structural recommendations

(6)Protective measures against exposure hazard

(7)GeneralWhether issue of licence is recommended, if not, specify the reasons thereof.Signature of Inspecting OfficerDate:Place :Form - 11[See Rule 26(1)]Periodical Inspection ReportLicence No. ...........................Date of Inspection ....................Time of Inspection ...................Name & Designation of Inspecting Officer

(1)Name and Address of the premises/building

(2)Name of the Firm/Company/business/factory etc.

(3)Type of Occupancy

(4)Name of the Occupier/Owner

(5)Name of the person-in-charge present during the inspection

(6)Date of previous inspection if any

(7)Details of notice served if any

(8)Breach of conditions/recommendations of Fire Safety measures

(9)Compliance details of the Owner/Occupier

(10)Details of the accidents occurred from the last inspection

(i)Property involved

(ii)Property damaged

(iii)Cause of Fire

(iv)Particulars of insurance claimed

(11)Observations made by the Inspecting Officer

(12)Recommendations:Signature of the Inspecting OfficerDate :PlaceForm - 12[See Rule 26(2)]Notice for violation of Fire Prevention and Fire Safety MeasuresI, ............................................. empowered by Section 21 of A.P. Fire Service Act, 1999 and Rule 26 of ................................. A.P. Fire and Emergency Operations and Levy of Fee Rules, 2006 on the basis of inspection conducted by me on .................................. do hereby call upon you to undertake the following fire prevention and fire safety measures in building/premises No. .............................

(1)

(2)

(3)

(4)

(5)..............................................................................You have violated the conditions of Fire Service Licence and thereby endangering lives and property of the inmates and public in and around your premises.Take notice hereby that you are directed to undertake the above fire safety and fire prevention measures ensuring the safety within 15/30 days from the date of receipt of this notice, failing which your Fire Service Licence shall be cancelled/your renewal application refused besides action will be taken as per the Rules.Signature of the Inspecting OfficerDate:Place:Form -13[See Rule 29(5)(a)]Notice to obtain Fire Service LicenceTake notice that you are running trade .................................. located at premises No ................ without obtaining Licence from the A.P. Fire Services Department under Section 30 of A.P. Fire Service Act, 1999.Hence, you are served this Notice to obtain licence within 30 days from the date of receipt of this notice, failing which statutory action will be taken against you as per rules.Signature of the Authorized OfficerDate:Place:ToSmt./Sri. .............................................................................................Form - 14[See Rule 29(5)(b)]Show cause notice to be served on the DefaulterWhereas, it is necessary in public interest and safety, I hereby direct you, Sri/Smt. /M/s. (F irm/Company/ Business/Owner/Occupier) possessor of Fire Service Licence No. dated that you have violated the conditions mentioned therein by not maintaining the firefighting system in satisfactory working condition/ defective/having not provided the following thereby endangering lives and properties of the inmates and public in and around your premises.

(1)

(2)

(3)

(4)

(5)Take notice hereby, that you are directed to rectify the above defects and re-set the fire protection system ensuring the safety within 30 days from the date of receipt of this notice lest, Fire Service Licence issued to you shall be cancelled/your renewal application refused besides action taken against you to prosecute in the Court of Law under Section 31 of A.P. Fire Service Act, 1999.You are directed to acknowledge receipt of this notice on its duplicate.Signature of the Authorized OfficerDatePlaceSri ..................................................................................Form - 15[See Rule 37(2)]Andhra Pradesh Fire and Emergency Operational ServicesCertificate of Appointment for members of Auxiliary Fire ServiceAffix photograph hereThis is to certify that Sri .................................... has been appointed as a member of Auxiliary Fire Service in the rank of ................ on ......................... under Section 8 of the Andhra Pradesh Fire Service Act and is vested with the powers, functions and privileges of a member of service as given in Rule 3 of the Andhra Pradesh Fire and Emergency Operational and Levy of Fee Rules.(Issuing Authority)(Director General of Fire Services)/(Regional Fire Officer)/(Divisional Fire Officer).Form No. - 16[See Rule 15(1)(a)]Check list for issuance of No Objection Certificate for High Rise BuildingsInstructions for filling the Check List

(1)Read explanatory notes carefully, before filling the form.

(2)The requirements listed need to be fulfilled to comply with rules and Regulations. If an item is complied with mark 'Yes' and if an item is not complied with, Mark 'No'. If an item is not applicable to the particular building, mark 'Not Applicable' (NA).

(3)In the pre-construction stage, the marking may be Yes/No/NA. In the post-construction stage full details in all columns should be filled in and relevant Vendor literature should be provided for fire safety systems/ items.

(4)Portable fire extinguishers and miscellaneous fire safety measures will be checked, before issuing of final NOC for enabling the Municipal Authority issue occupancy certificate and hence the same should be envisaged in the planning stage.

(5)The Checklist is not all-inclusive. The architect should make sure that all Applicable rules and regulations are fully complied with (A.P. Fire Service Act 1999/NBC, All applicable Building Laws.)

(6)The items with '*' mark are mandatory.

(7)The design and plan of the building shall be made and countersigned by a qualified civil or structural Engineer, an Architect (NBC-Part 2) and the Owner/Builder.

(8)If more than one block is proposed, you should attach separate checklist for each block.

(9)Submit proposed construction plan - 5 sets (site plan, Basement Floor Plans, Stilt Floor Plans, floor wise plan, terrace plan, Section and Elevation duly marking fire safety systems along with General information proforma and 5 sets of checklist duly filled in, Estimates towards the provision of fire safety systems, 15% of the estimates of Fire Safety system as Bank Guarantee, Undertaking on Rs. 100/- Stamp-paper and copy of the Challan towards the payment of Fire precaution Fee (@ Rs. 10/- per Sq. mtr. of total built-up area including basements and stilts areas).

(10)Checklist should be neatly typed without any corrections. Checklists with overwriting, corrections and interpolations shall be summarily rejected.

I	*1.1	Name and Address of the Applicant
	*1.2	Address of the Premises:
	*1.3	Address for Correspondence (provide phone number, Fax ande-mail id if any)
	*1.4	Designation and Address of Licensing Authority issuingbuilding permit to whom NOC has to be sent (Tick the appropriateauthority)	MCH/HUDA/APPART 2C/ VUDA/VGTUDA/KUDA/ TUDA
	*1.5	Name of the Block
	*1.6	Height of the Block	Enter the Height of the Building .................. mtrs.(Note for the buildings above 30 m. height, the builder shallsubmit Additional emergency plan of action, including provisionand maintenance of hydraulic platform with capacity to have anaccess upto the terrace of the building, round the clock withofficer and crew.
	*1.7	Type of building occupancy (refer NBC-4, 3.1; 3.4.7, Table23):
	*1.8	Sub Occupancy Type:
	*1.9	Area of the site in Sq. Mts. (minimum 1000 Sq. Mtrs.)
	*1.10	(i) Total Built-up area of all floors including basements &stilts (in sqm.)	........................................ Sq. Mtrs.
		(ii) Fire precaution fee remittance particulars	Fire Precaution Fee Payment should be made in the form ofChallan only @ Rs. 10 per Sq. mtr. for the total built-up areaincluding basement and stilt areas.E-Seva User charges should be paid in the form ofcash.Challan No. …................................Amount.…......................... andDate................................Name of the Bank….................................Name of the Branch…............................Treasury challan underthe following head of account:SM: 0070 – OtherAdministrative Services.MH: 109 – Fire Protection andControlSH: (02) – Fees of FiresDH: 001 –Other ReceiptsDDO Code – 25001005001
	*1.11	Surrounding of the Premises	North …...................................South…...................................East…...................................West…...................................
	*1.12	Open space front & other 3 sides of the Block:	Open space front & other 3 sides (NBC-Part 3-4.6; 8.2.3.1,9.4.1(a); Part 4-3.4.6)Note:— Access space vide a) NBC-Part 3-4.6, "additional"to open spaces regd. vide Part 3-8.2/ 3, as per NBC-Part4-3.4.6.1.,) additional to parking space per Part 4-7.4.1.c. Ifht. exceeds 15 mtrs. refer NBC-Part 3-8.2.3.1 for minimum openspace, around the building and 9.4.1(a) for front open space.
*1.12.1	Open space on North side…...................................Meters.
*1.12.2	Open space on South side…...................................Meters
*1.12.3	Open space on East side…...................................Meters
*1.12.4	Open space on West side…...................................Meters
*1.12.5	Front Side …...................................Direction (East/West/North/South)
	1.13	Projections into open spaces:
1.13.2	Front …...................................Meters…...................................direction
1.13.2	Side 1…...................................Meters…...................................direction
1.13.3	Side 2 …................................... Meters…...................................direction
1.13.4	Rear …................................... Meters…................................... direction
Note:— Projected Balcony at higherfloors should not exceed 1.20 mtrs. as per clause 8.4 of Part 1NBC and sunshades over windows/ventilators or other openings notto exceed 0.75 mtrs.
	*1.14	Block Details:
*1.14.1	Number of floors …...................................Numberof Basements …...................................Numberof Stilts/ Ground floor ….......................
*1.14.2.1	Capacity (aggregate width) of exits shall be based on occupantload (in the affected floor(s) and occupants that can be safelyevacuated per 50 cms of exit, which is: 25/50/75 for stairs/ramp/doors, respectively, for residential educational or institutionalbldgs. Corresponding figures are 50/60/ 75 for business &mercantile bldgs., for assembly occupancy 40/50/60,stairs/doors/ramps respectively.(NBC-Part4-4.3/4.4)(Aggregate stairswidth)…....................................
*1.14.2.2	Whether horizontal exits are provided (Provided/Not provided)Note:— When horizontal exit is provided in buildings ofmercantile, storage, industrial, business and assemblyoccupancies, the capacity per storey per unit width of exit ofstair ways in table 21 may be increased by 50 percent and inbuildings of institutional occupancy it may be increased by 100per cent (4.4.3 Part 4 NBC)
	*1.14.3	Floor	Area in Sq. Mtrs	Classification of occupancy:	No. of Occupants as declared by the Builder:	No. of Occupants based on Table 22 i.e, floor areadivided by occupant load:	Total Aggregate width of Stair Case in Mtrs. (asdeclared by the Builder):
		Basement 1
		Basement 2
		Stilt 1/
		Ground Floor
		Stilt 2
		Floor 1
		Floor 2
		Floor 3
		Floor 4
		Floor 5
		Floor 6
		Floor 7
		Floor 8
		Floor 9
		Floor 10
	1.15	Refuge are:	Refuge area (NBC - 4 - 4.12.3 & AppendixD-1.11) ....................Sq. Mtrs.
	*1.16	Width of the road to which the building abuts and whether itis hard surfaced and motorable:	The premises is abutting............ no of Roads.For Minimum width of abutting street refer (NBC-Part 3-4-.6.a;4.8; Part 4-7.4.1.a).(Note: The Abutting Road width should be minimum 12mtrs.)Specify Abutting Street Details :{\|
Abutting Street Name	Abutting Street width in mtrs.	Side
Abutting Street 1Abutting Street 2

|-|| *1.17| Entrances (Minimum width should be 4.5 mtrs. and head roomclearance should be minimum 5.0 mtrs.)| Proposed to provide ................... number ofentrance/exitSpecify: Entrance/Exit details

Entrance width in mtrs.	Abutting Road width	Side
Entrance 1Entrance 2Head room clearance…............mtrs.

|-|| *1.18| Car parking:| Car Parking Details:Basement / Stilt / GroundFloor No. of Cars

Basement	….........................
Stilt	….........................
Ground	….........................

|-|| 1.19| Ramps:| Proposed to provide .................. ramps (If nobasement is there for the building, please enter 'NA.')SpecifyRamp Details

Width of Ramp in mtrs.	Side
Ramp 1Ramp 2

Note:-— As per cl. 12.9.3 of open ramps shallbe permitted if they are constructed within the building line.|-|| *1.20| Staircase:||-| *1.20.1| No. of Internal staircase…...................(Minimum 1)No. of External staircase......................(Minimum 1)All the staircases shall be designed to abut oneof its sides to the external wall.|-| Internal StaircaseDetails:|-||| *1.20.2.1| Internal Staircases (Minimum width 1.50 meters) forother than Assembly and Institutional Occupancy, for Assembly andInstitutional Occupancy Minimum Internal staircase width shouldbe minimum 2.0 meters

No.	Location	From..............Floor	To…..........Floor	Width of Staircase …....mtrs.
Staircases 1Staircases 2Staircases3Staircases 4Staircases 5

|-| *1.20.2.2| Travel distance ..........mtr. distance from thefarthest point and mtr. distance from the dead-end of thecorridor to the staircases (1 ½ times permitted traveldistance is acceptable if entire building is proposed withsprinkler system)(Number of staircases to comply with traveldistance NBC-4 - 4.5. If there are more than 1 internalstaircase, one of the staircases may be extended to the basementand it should terminate at ground floor level and separatestaircases shall be provided to reach the basement parking areasfrom ground floor and the same should be separated at groundlevel by ventilated lobby with discharge points to 2 differentends through enclosure.)|-| *1.20.2.3| Width of theThreads.................. cm|-| *1.20.2.4| Height of the riser ............... cm|-| *1.20.2.5| Number of riser ............... per flight|-| *1.20.2.6| Height of the hand rails............... mtr (shouldbe/mtrs)|-| *1.20.2.7| The gap between two verticles .............. cm(should not exceed 15 cm)|-| *1.20.2.8| Head room clearance.............. mtr.|-| External Staircase details:|-||| *1.20.3.1| External Staircases:

No.	Location	From..............Floor	To…..........Floor	Width of Staircase …....mtrs.
Staircases 1Staircases 2Staircases3Staircases 4Staircases 5

(Note:— External staircase shall terminate atGround/Stilt floor only, it should not extend to the basement.Minimum width should be 1.25 Mtrs.)|-| *1.20.3.2| Width of the Treads …..cm|-| *1.20.3.3| Height of the riser …. cm|-| *1.20.3.4| Number of riser … per flight|-| *1.20.3.5| Height of the hand rails ….. mtr. (should be

1. mtr.)

|-| *1.20.3.6| The gap between two verticals............. cm(should not exceed 15 cm)|-| *1.20.3.7| Head room clearance mtr.|-| *1.21| Lifts:||-| 1.21.1| …........... Number of Passenger lifts

Passenger Lift DetailsPassenger Lift1Passenger Lift 2

Capacity (kgs)

|-| 1.21.2| …........ Number of Service lifts

Service Lift Details:Service Lift 1ServiceLift 2

Capacity (kgs)

|-| 1.22| Generator| …......Number of Electrical Generators

Generators DetailsGenerator 1Generator 2

Capacity (kva)

Note:— Electrical generator with auto startand auto changeover from normal to emergency source to supplypower to staircase and corridor lighting circuits, fire lifts,the standby fire pump, pressurization fans and blowers, smokeextraction and damper systems in case of failure of normalelectric supply.|-| *1.23| Minimum Fixed Fire Fighting installations| Whether minimum fixed fire fighting installationsas prescribed in table 23 of NBC-Part 4 are provided (NBC-4,Appdx - d is also applicable)|-| 1.23.1| Proposed to provide...... number of Manual CallPoints in the entire building.|-| 1.23.2| Proposed to provide.......... number of SmokeDectectors, Heat detectors, ….........number of BeamDetectors in the entire building.(Please refer IS 2189:1999)|-| 1.23.3| Proposed to provide Detection Control Panel in.....floor.|-| 1.23.4| Proposed to provide..... number of automaticsprinklers in the entire building.(Please refer IS

15105.

:2002)|-| 1.23.5| Proposed to provide .... number of Hose Reels inthe entire building.|-| 1.23.6| Proposed to provide .... number of Wet Risers/ WetRiser cum Down comers.|-| 1.23.7| Proposed to provide ... number of Yard Hydrants.|-| *1.23.8(a)| Proposed to provide number of Underground StaticWater tank/tanks, totally .... ltrs. Capacity.UndergroundStatic Water Tank Details: Ltrs.Underground Static Water Tank

1Underground. Static Water Tank 2

|-| 1.23.8(b)| Mention Nearest Water Source …........(River/ Lake/Pond/Well/ Municipal Water Works)|-| *1.23.9| Proposed to provide .... number of Terrace tank/tanks, totally........... ltrs. Capacity.Terrace Tank DetailsLtrsTerrace Tank 1Terrace Tank 2|-| 1.23.10| Proposed to provide the following Pumps:|-| *1.23.10.1| {||-| Jockey Pump Details| Itrs/min. capacity.|-| Jockey Pump 1Jockey Pump 2||}|-| *1.23.10.2| {||-| Electrical Main Pump Details:| Itrs/min. capacity.|-| Electrical Main Pump 1Electrical Main Pump 2||}|-| 1.23.10.3| {||-| Standby Diesel Pump Details:| ltrs/min. capacity|-| Standby Diesel Pump 1Standby Diesel Pump 2||}|-| 1.23.10.4| {||-| Electric Pump for Sprinkler system Details:| ltrs/min. capacity|-| Electric Pump for Sprinkler system 1ElectricPump for Sprinkler system 2||}|-| 1.23.10.5| {||-| Booster Pump Details:| ltrs/min capacity|-| Booster Pump 1Booster Pump 2||}|-| 1.23.11| …...... Number of Fire Lifts.

Fire Lift Details	Capacity
Fire Lift 1Fire Lif 2

(Note: Minimum one Fire Lift with capacity not lessthan 545 kgs/8 persons lift for every 1200 sq. mtrs. area as perNBC 4-Annexure C 1.5)|-| *1.24| Bank Guarantee:| 15% of the estimates of Fire Safety Systems Rs.…........as Bank Guarantee.|-| *1.25| Nearest Fire Station:| Nearest Fire Station ............ and TelephoneNumber...............|-| *1.26| Public Address system:| .........................................(Provided/Not provided)|-| II| Sl. No.| Description||||-|| *2.1| Whether Building Owner/Occupier Name and hisaddress is filled in and signed| Yes| No||-|| *2.2| Whether Location and Address of the Building/Siteis filled in| Yes| No||-|| *2.3| Whether Buildings plans include the following (forfilling 2.3.1 to 2.3.34, please refer NBC-Part 2-12.2.5.1)Note:The plans should be to scale.All plans shall be not less than

1.

:100 scale||||-||| *2.3.1.1| Whether 5 sets of Checklist duly filled in allcolumns and signed are submitted?| Yes| No||-| *2.3.1.2| Whether 5 sets of site plan duly marking openplaces on all sides is submitted| Yes| No||-| *2.3.1.3| Whether 5 sets of Floor wise plans includingBasements/Stilts duly marking fire safety systems are submitted.| Yes| No||-| *2.3.1.4| Whether 5 sets of Terrace plans are submitted| Yes| No||-| *2.3.1.5| Whether 5 sets of Section plans are submitted| Yes| No||-| *2.3.1.6| Whether 5 sets of Elevation plans are submitted| Yes| No||-| *2.3.2.1| Width of the abutting street (to be not less than

12. mtrs.) (NBC Part 3-4.6)

| Yes| No||-| 2.3.2.2| Show if it is terminating in dead end (NBC-Part

3.

-4.7; Part 4-3.4.6)| Yes| No||-| *2.3.3| Area of the plot| Yes| No||-| *2.3.4| Plan of all floors with stair- cases, corridors| Yes| No||-| *2.3.5| Lift well, ramps, if (provided)| Yes| No||-| *2.3.6| Two section dwgs, through stairs (NBC-Part

2.

-12.2.5.1.b/c)| Yes| No||-| *2.3.7| Occupancy of all parts/floors of bldg. (NBC-Part

2.

-12.2.5b; 13.2.f; Part 4-3.1.12/3.1.14 & 4.3)| Yes| No||-| 2.3.8| For filling item 2.3.8.1-2.3.8.4, please refer to(NBC-Part 2-12.2.5.1.j/n;-Part 4-3.4.11/12; -C1.6/7; 1.17)||||-| 2.3.8.1| Details of: air-conditioning & dampers| Yes| No| NA|-| 2.3.8.2| Details of: mechanical ventilation & smokeexhaust System| Yes| No| NA|-| 2.3.8.3| Details of: vents for smoke to minimize theirspread| Yes| No| NA|-| 2.3.8.4| Details of: Vents which should be minimum 2.5% offloor are of Basement| Yes| No| NA|-| 2.3.9| For filling item 2.3.9.1-2.3.9.2, please refer to(NBC-Part 2-12.2.5.1.d/e/m; Part 4-3.4/4; C-1.5/16; IS 1646;

1.

E.R.)||||-| *2.3.9.1| Location of elec. sub-station, transformer,generator, fire-lift| Yes| No||-| *2.3.9.2| Location of smoke-stops in lobby/floors| Yes| No||-| 2.3.10| For filling item 2.3.10.1-2.3.10.4, please refer to(NBC- Part 2-12.2.5.p/q/r/s;- Part 4.5.1.2)||||-| *2.3.10.1| Underground static water storage tank, terrace tankand fire pumps| Yes| No||-| *2.3.10.2| Detection and fire alarm systems| Yes| No||-| *2.3.10.3| Hose-reels, wet-riser/wet riser cum Down corner(minimum one wet riser for every 1000 sq.m. covered area)| Yes| No||-| *2.3.10.4| Automatic Sprinklers (basement area >200 sq.m.automatic sprinklers should be provided)| Yes| No||-| *2.3.11| Details of motorable access to & around bldg.and turning radius at bldg. corners. (NBC-Part 2-12.2.5.1.a;-Part

3.

-4.6/7)| Yes| No||-| *2.3.12| Vehicular parking spaces (NBC- Part 2-12.2.51.g,

Part 3 – . 10/ appdx.B)

| Yes| No||-| 2.3.13| For filling item 2.3.13.1-2.3.13.3, please refer to(NBC-Part 2-12.2.5.1.b/k; Part 3-12.9.3.f; Part 2-8.3 tol3)(Note: NBC-Part 4-4.2.9; 4.2.10.m; C.6.2; forstairs from upper floors to basement. For corresponding rules forlifts,see NBC-Part 4-appdx-C1.5.h/j)||||-| *2.3.13.1| Size (widths) of exit sair cases| Yes| No||-| *2.3.13.2| Size (widths) of balcony approach, corridors| Yes| No||-| *2.3.13.3| Size (widths) of ventilated lobby approach| Yes| No||-| 2.3.14| Compartmentation (if any), show typical detail offire-resistant doors/stops (NBC-4 - 4.7, 3.4.8, 3.4.9; C-9)| Yes| No| NA|-| 2.3.15| Site plan duly marking open spaces on all sidesfrom the building line to boundary of the premises| Yes| No| NA|-| 2.4| Type of Construction (NBC-Part 4-3.3)||||-| *2.4.1| Construction to be type 1, including for externalwalls, load bearing elements, roof, stairs, lifts, exit routescorridors. (NBC-Part 4-3.3,3.4.7; IS-1642)| Yes| No||-| *2.4.2| Specifications for all fire safety items like fireresistant doors used as "fire Cut-offs" or"fire-breaks" or for stairs/lifts, to be furnished(NBC-Part4-3.4.8.1/3/9)| Yes| No||-| *2.4.3| Finishing material used for interior surfaces anddecor not to generate toxic smoke/fumes (NBC-3.4.15; IS 12777&1642)| Yes| No||-| 2.5| Access/Open space||||-| 2.5.1| Dead end in abutting street allowed only inresidential bldg. below 30 mtrs. ht., in which case, 81 sq. mtrs.turning space regd. (NBC-Part 3-4.7;)| Yes| No| NA|-| *2.5.2| Entrance gate minimum width & head room, 4.5 &

5. mtrs. resp. (NBC-Part 4-3.4.6.1;)

| Yes| No||-| 2.5.3| Approach to bldg. and access space on all sides upto 6 mtrs. width shall (refer to NBC-Part-3-4.4.2,/4.6,/8.4, 1.d,/Part 4-3.4.6, 3.4.6.1.c/d, 5.1.6)||||-| *2.5.3.1| be hard surfaced for 45 ton fire vehicles and bemotorable| Yes| No||-| 2.5.3.2| if have roof on water tank or bridge, if any inaccess route, should withstand a load of 45 ton fire vehicle.(NBC-Part 4-5.1.6)| Yes| No| NA|-| *2.5.3.3| This space of 6 mtrs., for access, shall bemaintained free of parking, and kept free of any obstructions,structures or fixtures up to ht. of 4.5 mtrs., above which 1.25mtrs. unenclosed balconies are allowed| Yes| No||-| 2.6| Exit Requirements||||-| 2.6.1| General Exit Requirements (B-20/21; NBC-Part 4-4,appdx C) (Note-Lift and escalators shall not be considered asexits. (NBC-Part 4-4.2.2))||||-| *2.6.1.1| Every public place to have sufficient safe exits -without passing through another occupied unit. (NBC-Part 4-4.2.4/

4.2.11)

| Yes| No||-| *2.6.1.2| All escape Exit routes to have clearly visible &illuminated signs with battery backup emergency alternate powersupply, (NBC-Part 4-4.2.7; 4.16.3/4/10, C1.14b)| Yes| No||-| *2.6.1.3| Fire-check doors for fire resistance of two hour toprevent spread of fire/smoke, in escape routes, particularly atentrance to lifts and stairs which are prone to funnel/flueeffect (NBC-Part 4-4.2.9)| Yes| No||-| 2.6.1.4| Exits to suffice simultaneously for assembly andother occupancy, if any, unless Fire department determines that,condition are such that simultaneous occupancy will not occur(NBC-Part 4-6.4.4.8/9)| Yes| No| NA|-| *2.6.2.1| Number of persons within any floor area or occupantload shall be based on actuals, but not less than that given in(NBC-Part 4-4.3; Table 21)| Yes| No||-| *2.6.2.2| Locate exit stairs, so that travel distance doesnot exceed 22.5 mtrs. for residential, educational, institutionaland hazardous occupancies and 30 mtrs. for assembly, business andstorage and 45 m for industrial buildings. These should be remoteto one another and should provide exit in different directions.For basements travel distance should not exceed 15 meters(NBC-Part 4-4.5)| Yes| No||-| *2.6.2.3| Doorways to be min. 100 cms. (200 cm. for assemblyareas)| Yes| No||-| *2.6.2.4| Open into corridors or through landings intoenclosed staircases for continuous protected egress (NBC-Part

4.

-4.7)| Yes| No||-| *2.6.2.5| Staircases shall be of enclosed type (NBC-Part

4.

-4.6)| Yes| No||-| *2.6.2.6| No. of sizes of exit staircases to depend on 6b(1to 3) above and 7A5 (NBC-Part 4-4.3/ 4/5&6)| Yes| No||-| *2.6.2.7| Exit doors to be open able from served side,without keys (NBC-Part 4-4.7.5)| Yes| No||-| 2.6.3| Corridors and Passageways||||-| *2.6.3.1| The width of the above shall not be less than theaggregate required width of exit doors leading in direction ofegress (NBC-Part 4-4.8.1)| Yes| No||-| *2.6.3.2| The above (& stairs/lifts) shall havefire/smoke resistant doors| Yes| No||-| *2.6.3.3| Have adequate ventilation (NBC-Part 4-4.8.3)| Yes| No||-| *2.6.3.4| Illumination required to ensure safe travel| Yes| No||-| 2.7| 2.7a| Internal Staircase||||-| 2.7a.1| For (2.7.a.1.1-2.7.a.1.4) (Refer NBC-Part

4.

-4.9.6/7/8)||||-| *2.7a.1.1| Minimum width 1.5 mtrs. for other than Assemblybuildings (For Assembly and Hospital buildings minimum width is

2.0meters) (Net width of stairs, available between hand railsimportant)| Yes| No||-| *2.7a.1.2| Tread 25/30 cms. for residential/other thanassembly| Yes| No||-| *2.7a.1.3| Riser max 15 cms ht.| Yes| No||-| *2.7a.1.4| No. of risers not more than 15 Nos. per flight| Yes| No||-| *2.7a.1.5| Construction should be with non-combustiblesmaterial (NBC-Part 4-4.9.1)| Yes| No||-| *2.7a.2| To be a self contained unit with at least oneexternal wall and be completely enclosed. (NBC-Part 4-4.9.2)| Yes| No||-| *2.7a.3| Shall not be around lift (NBC-Part 4-4.9.3)| Yes| No||-| 2.7a.4| Hand rails to be at 100 cms. height (NBC-Part

4.

-4.9.9)| Yes| No||-| *2.7a.5| To be designed such that the No. of people inbetween floor landings, is not less than those on each floor.(NBC-Part 4-4.9.10)| Yes| No||-| *2.7a.6| To contain no electrical shafts/ AC ducts or gaspipes (NBC-Part 4-4.9.4/10f)| Yes| No||-| *2.7a.7| Access to stairs shall be through two hr. ratedfire/ smoke door (NBC-Part 4-4.9.10.b)| Yes| No||-| 2.7b| External Stairs||||-| *2.7b.1| Shall be directly connected to ground (NBC-Part

4.

-4.11.2)| Yes| No||-| *2.7b.2| Minimum width 1.25 meters| Yes| No||-| *2.7b.3| Entrance to be separate and remote from internalstairs. (NBC-Part 4-4.11.3)| Yes| No||-| *2.7b.4| To have no wall/window opening, close to it(NBC-Part 4-4.11.4)| Yes| No||-| *2.7b.5| Openable vents/ducts to outer air be provided atlandings to facilitate venting of smoke, if any, and forrescue/fire fighting (NBC-Part 4 C.1.4)| Yes| No||-| *2.7b.6| Route to be Always free of any obstructions/doorsshall be openable from the served side without use of a key(NBC=Part 4-4.11.6)| Yes| No||-| *2.7b.7| Shall be of non-combustible materials and doorsleading to it shall have the regd. fire resistance (NBC-Part

4.

-4.11.6)| Yes| No||-| *2.7b.8| Fire escapes not to be taken into account incalculating evacuation time (NBC-Part 4 4.11.10)| Yes| No||-| *2.7b.9| Width/tread, to be not less than 1.25 meters/25.0meters respect riser not more than 19 cm. and flights/angle notmore 15/45 degrees, resp. (NBC-Part 4-4.11.7/8). However, thecorresponding dimensions for internal stairs i.e.width/tread/riser at 150/25/15 cm. resp. are much preferred toensure safer evacuation.)| Yes| No||-| 2.8| Miscellaneous Exit Items||||-| 2.8.1| Fire Tower||||-| 2.8.1.1| Fire Tower is the preferred escape route, being anenclosed staircase, approached from floors, through landingsseparated from floors and stairs by fire-resistant doors and opento outer air (NBC-Part 4-3 & 4.13)| Yes| No| NA|-| 2.8.1.2| For business, mercantile, institutional, theatres,if >8 stories or >24 mtr., in height, at least one firetower is regd.| Yes| No| NA|-| 2.8.2| Horizontal Exits| Yes| No| NA|-| 2.8.1.2| To have with the same width at least one fire doorof self-closing type (NBC-Part 4-4.12.1/2)| Yes| No| NA|-| 2.8.2.2| Doors to be openable at all times from servedside(s) (NBC-Part 4 4.12.5)| Yes| No| NA|-| 2.8.2.3| Refuge area of 15 m2 or an area equivalent to 0.3m2 per person to accommodate the occupants of two consecutivefloors, whichever is higher, shall be provided as under.

(a)For floors above 24 m. and upto 39 m —

one refuge area immediately above 24 m.

(b)For Floors above 39 m —one refuge area on

the floor immediately above 39 m and soon after every 15 m| Yes| No| NA|-| 2.8.3| Ramps||||-| 2.8.3.1| To be not steeper than 1 in 10 and Never steeperthan 1 in 8. Surface to be skid proof NBC-Part 4-4.14)| Yes| No| NA|-| *2.8.3.2| To never abut the street without level space, so asto provide safe sighting, before driving into the street.(NBC-Part 3-10)| Yes| No||-| 2.8.3.3| In plots over 2000 sq. mtrs. Ramps shall be withinbldg., line, for safety reasons| Yes| No||-| 2.9| Electrical Safety||||-| *2.9.1| To comply with Indian Electrical Rules, includingrelated Indian standards/Codes stipulated therein; NBC Part 8-2;N.E.C.-Part 3-3; and IS-4878-14; IS-1646 & 732.| Yes| No||-| *2.9.2| Elec. installations shall be by licensed electricalcontractor & supervised by holder ofcompetency-certificate/permit issued by Government. Appropriatecertificates reqd. (IS-732-3.5)| Yes| No||-| *2.9.3| Completion drawings showing all circuits to enablefunctional checks to verify compliance with applicable rules(NBC-Part 8-3-9.1.5/9.2; IS 732.3.1/.4.1/.5/.9)| Yes| No||-| *2.9.4| Specific Requirements||||-| *2.9.4a.1| Emergency and escape lighting powered by sourceindependent of normal power, for stairs/ exit routes & firealarm| Yes| No||-| *2.9.4a.2| With one and half hrs. battery backup (NBC-Part

4.

-4.16; appendix-D1 .14)| Yes| No| NA|-| *2.9.4b| Alternate/Emergency generator fed, separate, directpower circuits for item 2 (refer NBC-Part 4-C.1.5.p; 1.6.4.3;

1.

12.

, 14, 15)||| NA|-| *2.9.4b.1| Fire pumps, lifts| Yes| No||-| *2.9.4b.2| Smoke Exhausters| Yes| No||-| *2.9.4b.3| Emergency Lighting| Yes| No||-| *2.9.4b.4| Fire Alarm/P.A. Systems (Note: Auto start and autoswitch over from normal to emergency source should be ensured)| Yes| No||-| 2.9.4c| Transformers, if in basement to have enclosure of 4hr. rating (NBC-Part 4-C.1.16.C)| Yes| No| NA|-| 2.9.4d| Transformers room/enclosure, location andventilation/exhaust to be such that no smoke or fumes therefromcan ingress into exit/escape routes or parking or other parts ofthe bldg. (NBC-Part 4-6.4.6.5)| Yes| No| NA|-| *2.9.4e| Transformer plinth should be at least 15 cm. abovegrade and if oil filled should have curbs to prevent egress ofleaking oil into any parking area (NBC-Part 8-2-4.2.2.c/g.)| Yes| No||-| 2.9.4f| Periodical verification of efficacy ofemergency/alternate power supplies and related escape and firesafety equipment (1S-1646-3.6&11.6)| Yes| No| NA|-| *2.9.4g| Compliance with I.S. 1646; 732; 10028, regardingfire safety of bldg., electrical wiring & transformers resp.||||-| 2.9.4h| Indoor transformers to have auto High velocitywater spray or Emulsifying system (IS-15.10.3)| Yes| No| NA|-| 2.9.4i| Transformer shall have soak pit, fencing andprovided with 45 ltr. foam trolley| Yes| No| NA|-| 2.9.5| Power circuits| Yes| No| NA|-| *2.9.5.1| The lighting in, passageways, stairways, exits, andparts of bldg. open to public, should be divided into two halves,each half being fed by separate circuit controlled by switches,located remote from each other.(IS-1646)| Yes| No||-| *2.9.5.2| Electrical fires being common cause of fires,strict compliance I.E.R. 30 (ISI, complaint electrical material)and IS-732 & NBC-Part 8-2, (for electrical wiring), isessential| Yes| No||-| *2.9.6| Lightning protection per IS-2309. (NBC-Part 3-19)| Yes| No||-| 2.10| Fire Protection (The following aspects should betaken care of)||||-| 2.10a| Building Design||||-| 2.10a.1| Type of construction to comply with item 4, above,to prevent rapid spread of fire, smoke or fumes which mayotherwise contribute to loss of lives and property. Fireresistance ratings to comply with NBC-Part 4 c1-3.3 Table 1. (Anydeviations to be specifically, noted)| Yes| No||-| 2.10a.2| If a bldg. has more than one occupancy it shallcomply with requirements of the most hazardous one, unless 4 hr.rated separating wall is provided (NBC-Part 4-3.4.7)| Yes| No||-| *2.10a.3| Fire resistant doors, 1 hr. rated, in escaperoutes, particularly at entrance to lifts, staircases, per 7.a-7,above (NBC-Part 4-4.2.4 & IS 361)| Yes| No||-| *2.10a.4| Doorway or opening in separating walls/floors tolimit spread of fire, smoke by use of 2 hr. rated fire resistancedoors/ steel rolling shutters (NBC-Part 4-3.4.8 & 3.4.8.1;IS-12458)| Yes| No||-| *2.10a.5| Openings in walls/floors for cables, plumbing etc.to be in ducts/shafts enclosure of 2 hr. fire-resistance, with 1hr. rated inspection doors (NBC-Part 4-3.4.8.2/3 & C.1.9)| Yes| No||-| *2.10a.6| Seal space between cables etc. and shaft, withfillers, to stop fire at every floor level. (NBC-Part 4-3.4.8.3)| Yes| No||-| *2.10a.7| Surface finishes on walls/ ceilings/facade shallminimize the spread of fire or toxic fumes (NBC-Part 4-3.4.15.1;C.11)| Yes| No||-| *2.10a.8| Use "Class 1 flame-spread", surfacingmaterial, and fabric materials used for decor, carpets curtainsetc. per IS 2777 (NBC-Part 4-3.4.15.2, 6.4.6.1, C1.2 & 11.1)| Yes| No||-| *2.10a.9| Walls, partitions or floors lined with combustiblematerial, to have surfaces conforming to IS 1642, to preventrapid fire spread, hampering escape of occupants (NBC-Part

4.

-3.4.15.5)| Yes| No||-| *2.10a.10| Openable windows, on external walls or on fullyglazed facades, to have locks which can be opened by fire-man'saxe to enable quick access for rescue of inmates, and forfire-fighting (NBC Part 4-3.4.16,C.1.7)(Note Accessibility of fire men into higher floorsis important)| Yes| No||-| 2.10b| Air Conditioning/Ventilation||||-| 2.10b.1| To be designed to minimize spreading of fire smoke& fumes from one fire area/floor to another or to escape/exitpath, staircases, etc. (NBC Part 4-3.4.11 & C1.17; v Part

3.

-sec.-1/3)| Yes| No| NA|-| *2.10b.2| In case of fire, or smoke at A.C's outlet,Automatic dampers to close, to stop spreading of smoke| Yes| No||-| *2.10b.3| In case of fire, stop fans, unless these arearranged to remove smoke from fire area. (NBC-Part 4-3.4.11,2)| Yes| No||-| *2.10b.4| From safety point of view, separate air handlingsystems for various floors are preferred, to minimize hazard ofsmoke spreading. Refer (NBC-Part 4-3.4.11.4)| Yes| No||-| 2.10c| Smoke ventingNote:— It is well established that fargreater lives are lost due to smoke (more so, if exits aredeficient), than due to fire-burns refer (NBC-Part 4-3.4.1/12,

4.2.9, C1.6)

||||-| *2.10c.1| Automatic smoke vents, with area min. 3.3% of floorarea, in assembly areas and balconies, shall be installed. Refer(NBC-Part 4-3.4.6.4.2/6, 4.4, 6.4.6.11)| Yes| No||-| *2.10c.2| The above, is natural draft smoke venting, openedby smoke sensitive device, automatically. To substitute this withpowered exhausters, Department 's permission is regd. Refer (NBC-Part

4.

-3.4,6.4.4/6.4.5)| Yes| No||-| 2.10d| Basements (Please refer 12.9.3 of Part 3 NBC andC1.6 of Part 4 NBC)||||-| 2.10d.1| Basements to be separately ventilated with grillsetc. having 2.5% area of floor. Alternatively, air inlet &smoke outlet ducts at floor & ceiling level resp. be providedrefer (NBC-Part 4-C.1.6.1)| Yes| No| NA|-| 2.10d.2| Mechanical extractors with 30 change/hr. in case offire fed by alternate power also reqd. for lower basement, ifany. Refer (NBC-Part 4-C.1.6.4)| Yes| No| NA|-| 2.10d.3| Smoke from basement fire shall in no case ingressinto any exit path/stairs serving upper floors. Refer (NBC-Part

4.

-C1.6.6)| Yes| No| NA|-| 2.10d.4| Use of LPG/Pressure stove in basements isprohibited, while allowed in other areas 4 hr, fire-resistantenclosures. Refer (NBC-Part 3-12.9;Part 4-C1.6.5)| Yes| No| NA|-| 2.10.d.5| Every basement shall be in every part at least 2.4m in height from the floor to the underside of the roof slab orceiling| Yes| No| NA|-| 2.10d.6| Adequate ventilation shall be provided for thebasement. The ventilation requirements shall be the same asrequired by the particular occupancy according to bye laws. Anydeficiency may be met by providing adequate mechanicalventilation in the form of blowers, exhaust fans,air-conditioning systems etc.| Yes| No| NA|-| 2.10d.7| The minimum height of the ceiling of any basementshall be 0.9 m and the maximum 1.2 m above the averagesurrounding ground level| Yes| No| NA|-| 2.10d.8| Adequate arrangements shall be made such thatsurface drainage does not enter the basement| Yes| No| NA|-| 2.10d.9| The walls and floors of the basement shall bewatertight and be so designed that the effects of the surroundingsoil and moisture if any, are taken into account in design andadequate damp proofing treatment is given| Yes| No| NA|-| 2.10d.10| The access to the basement shall be separate fromthe main and alternative staircase providing access and exit fromhigher floors. Where the stair case is continuous in the case ofbuildings served by more than one staircase, the same shall be ofenclosed type serving as a fire separation from the basementfloor and higher floors. Open ramps shall be permitted if theyare constructed within the building line subject to the provisionof 2.10.d.8.Note:— The exit requirements in basementsshall comply with the provisions of Part 4 Fire and Life Safety.| Yes| No| NA|-| 2.10d.11| Each Basement shall be separately ventilated. Ventswith cross sectional area (Aggregate) not less than 2.5% of thefloor area spread evenly round the perimeter of the basementshall be provided in the form of grills, or breakable stall boardlights or pavement lights or by way of shafts. Alternatively, asystem of air inlets shall be provided at basement floor leveland smoke outlets at basement ceiling level. Inlets and extractsmay be terminated at ground level with stall board or pavementlights as before, but ducts to convey fresh air to the basementfloor level have to be laid. Stall board and pavement lightsshould be in positions easily accessible to the fire brigade andclearly marked. 'Smoke outlet' or air inlet with an indication ofarea served at or near the opening.| Yes| No| NA|-| 2.10.d.12| The staircase of basements, shall be of enclosedtype having fire resistance of not less than 2 h and shall besituated at the periphery of the basement to be entered at groundlevel only from the open air and in such positions that smokefrom any fire in the basement shall not obstruct any exit servingthe ground and upper stores of the building and shall communicatewith basement through a lobby provided with fire resisting selfclosing doors of 1 h resistance. For travel distance see 4.5 Part

4. NBC. If the travel distance exceeds as given in table 21, Part

4.

, Additional stair-cases shall be provided at proper places.| Yes| No| NA|-| 2.10.d.13| In Multi-storey basements, intake ducts may serveall basement levels, but each basement level and basementcompartment shall have separate smoke outlet duct or ducts.Ductsso provided shall have the same fire resistance rating as thecompartment it-self. Fire rating may be taken as the requiredsmoke extraction time from smoke extraction ducts.| Yes| No| NA|-| 2.10.d.14| Mechanical extractors for smoke venting system fromlower basement levels shall also be provided. The system shall beof such design as to operate on actuation of heat/smoke sensitivedetectors or sprinklers, if installed, and shall have aconsiderably superior performance compared to the standard units.It shall also have an arrangement to start it manually.| Yes| No| NA|-| 2.10.d.15| Mechanical extractors shall have an internallocking arrangement, so that extractors shall continue to operateand supply fans shall stop automatically with the actuation offire detectors.| Yes| No| NA|-| 2.10.d.16| Mechanical extractors shall have an alternativesource of supply| Yes| No| NA|-| 2.10.d.17| Ventilating ducts shall be irate- grated with thestructure and made out of brick masonry or reinforced cementconcrete as far as possible and when this duct crosses thetransformer area or electrical switch board, fire dampers shallbe provided.| Yes| No| NA|-| 2.10.d.18| If cutouts are provided from basements to the upperfloors or to the atmosphere, all sides cutout openings in thebasements shall be protected by sprinkler head at close spacingso as to form a water curtain in the event of fire.| Yes| No| NA|-| *2.10e| First aid fire extinguishers should be provided asper IS-2190: 1992 & NBC-Part 4-5.1Note:— The following minimum number of fireextinguishers should be provided.| Yes| No||-| (1) One ABC powder extinguishers of 5 kgs. capacityand 2 no. of fire buckets filled with clean, dry, fine sandshould be provided for every 8 cars.| Yes| No||-| Part (2) One extinguishers of 2 kgs. capacityshould be provided near the entrance to each main switch boardroom| Yes| No||-| Part (3) 2 ABC powder extinguishers of 5 kgs.capacity should be provided near transformer, if installed| Yes| No||-| Part (4) 2 ABC powder extinguishers of 5 kgs.capacity should be provided inside each lift room| Yes| No||-| (v) 1 water pipe gas catridge extinguisher of 9ltrs capacity should be kept near each staircase landing on everyfloor| Yes| No||-| (vi) Scale of suitable extinguishers for otherareas shall be collected before approaching the department forfinal clearance, after finalizing utility of each area| Yes| No||-| (vii) All the extinguishers suggested above shouldbe with BIS Mark and should be located at an easily accessibleposition without obstructing the normal passage| Yes| No||-| *2.10f| Fire service inlet (4 way) refer (NBC-Part

4.

-5.1.6.b)| Yes| No||-| *2.10g| Fire lift {546 Kg capacity) @ 1 for every 1200sq.m. floor area. Refer (NBC-Part 4-appdx-C.1.5)| Yes| No||-| 2.11| Special Hazards||||-| *2.11.1| Rooms with refrigeration equipment/transformer notto be adjacent to each other and should be vented separately toouter air. (NBC-Part 4-6.4.6.5)| Yes| No||-| *2.11.2| All rooms/areas storing combustiblematerial/equipment/etc. be effectively cut off from exits/assembly areas. (NBC-Part 4.6.4.6.6)| Yes| No||-| *2.11.3| Whether minimum fixed fire fighting installationsas prescribed in table 23 of NBC-Part 4 are provided (NBC-Part 4appdx-d is also applicable)||||-| (1) Proposed to provide emergency lighting withminimum| Yes| No||-| 2 hrs battery backup in the escape route.||||-| (2) Proposed to provide Auto glow signages in allfloors.| Yes| No||-| (3) Proposed to provide Public Address System| Yes| No||-| 2.12| Miscellaneous||||-| *2.12.1| For building 15 m and above, NBC-Part 4, appdx-C isapplicable||||-| *2.12.2| One Fire lift with capacity of not less than 545kg. (8 per-sons lift) for every 1200 sq. mtrs. of floor areashall be provided (NBC-Part 4-C.1.5)| Yes| No||-| *2.12.3| All floors to be compartmented into 750 sq. mtrs.area through 2 hr rated fire separation walls (NBC-1V-C.1.8)| Yes| No||-| *2.12.4| Basement ventilation and stair- cases shall be suchthat smoke cannot travel to upper floors| Yes| No||-| *2.12.5| For Buildings above 60 mtrs. height, whetherhelipad arrangement is made (el C.10 of annexure C Part 4 NBC,

2005.

)| Yes| No||-| *2.12.6| Whether compartmentation is proposed to be done toconfine the fire/smoke to the area where fire incident hasoccurred (Cl C.9 Annexure C, Part 4, NBC, 2005)| Yes| No||-| *2.12.7| Whether smoke mangement is strictly ensured, sothat exit route is free from smoke logging in case of fire (Cl

3.4.8, 3.4.9, 3.4.12, 4.2.9, 4.10 Part 4 NBC, 2005)

| Yes| No||-| 2.13| Fire pumps (Refer Table 23 of Part 4 of NBC, 2005)|-| *2.13.1| Whether estimates for Fire Safety System (certifiedby the architect) submitted?| Yes| No||-| *2.13.2| Whether 15% of the estimates of Fire Safety Systemas Bank Guarantee is submitted?| Yes| No||-| *2.13.3| Whether challan copy submitted?| Yes| No||-| *2.13.4| Whether Undertaking on Rs. 100/-Stamp papersubmitted?| Yes| No||-| *2.14| Provide name, address, licence No., signature oftechnical staff||||-|| Name| Phone Number (Land line/ Mobile) Licence No.Signature||||-| Builder||| Yes| No||-| Architect||| Yes| No||-| Structural Engineer||| Yes| No||-| Electrical Contractor||| Yes| No||-| Fire Safety Systems Contractor||| Yes| No||-| III| Explanatory Notes|-||| 3a.1| "NBC"—National Building Code ofIndia (as amended in 2005 and) "PART 3"/" PART 4",''VPART 2" etc. refer to parts of NBC.||||-| 3a.2| I.E.R. refers to Indian electrical rules|-| 3a.3| S.P. 30-1984 is the National Electrical Code|-| 3a.4| I.S. refers to Indian Standard|-| 3b| NBC-Part 4-appdx-D, is mandatory for bldgs. 15 mts.and above. However, may be referred to for other buildings Also,depending on the degree of compliance with applicable rules orlocal conditions, as determined by the fire department|-| 3c| Each of the rules is sufficient provided all othersare followed. Hence, inadequate compliance with one rule maywarrant enhanced stress on others, as consented to by firedepartment|-| 3d| Brief descriptions are given for each item. Thereferred rules give details|-| 3e| Considering the safety scenario in most high-risebldgs., the unreliability of power supply, and the high incidenceof elec. shorts circuits, etc., resulting in fires, the manualand automatic fire-alarm are preferred for all high-rise bldgs.For the same reasons and because delays in firereporting/quenching is often causing avoidable loss of lives andproperty. Hence automatic sprinklers, which have proven costeffective, are preferred for such bldgs.|-| 3f| In the pre construction design provisions andcommitments can be evaluated but all columns can not be filled indetail. In this case brief description with applicable I.S. canbe given. However, in the post construction stage, specificdetails of installations, corrections in approved drawings toreflect "as-built" situations, and certificates etc.,duly signed by technical persons, should be submitted and allcolumns filled up, to facilitate inspection, functional checksand issuance of final NOC required for occupancy certificate fromMunicipal authorities.|-| 3g| NOC is valid for the particulars provided in theapplication. For any charge of class of occupancy, fresh NOC foroccupancy will be required. (NBC-Part 4-3.1.12 & 3.1.14 &NBC-Part 2 c1-13.2.f & B-4.2.Part 3-b)|-| 3h| Most of the facilities, in fire incidents are dueto

(a)Unrestrained and avoidable spreading of

Smoke/fumes due to insufficient smoke Sealing/exhaustarrangements

(b)Smoke in escape route and in stairs make them

Difficult to use

(c)Inadequate aggregate width of stairs with

insufficient ventilations If smoke exclusion from exit stair caseis not ensured, then larger aggregate width of stairs would berequired to ensure evacuation of inmates of affected floorswithin two and half minutes stipulated in NBC Part 4-cl-8.4|-| 3j| In each specific case, the fire department maystipulate additional measures, as being necessary for ensuringfire safety of building inmates and public (Section 12 of A.P.Fire Service Act, 1999|-| 3k| The architect and the owner of the building shallsign the checklist and plans|-| 3l| This checklist does not cover cinema occupancy(sub-occupancy type 01 & 02).|}Form - 17[See Rule 15(1)(d)]Undertaking on Rs. 100/- stamp paper format(To be typed on Rs. 100/- Stamp Paper)UndertakingThis letter of undertaking is executed by ........................................................................................................................................... in favour of the Director General, Fire and Emergency Services, BRKR Government , Offices/Complex, Tank Bund Road, Hyderabad-500063

1. We say that we are promoters and Developers Builders of the Multi-storeyed building at..............................................................................................................................

2. We say that as stipulated by you we will provide all fire safety systems as per National Building Code and Multi-Storeyed Building Regulations, 1981 in the above Multi-Storeyed Building and prepared the estimate of Rs. towards the provision of all Fire Fighting Systems and submit the estimate in original along with the general information and checklist/on fire safety measures for approval.

3. We undertake to incur an expenditure of Rs. for providing Fire Safety arrangements as per details furnished in the above estimate.

4. We undertake to furnish Bank Guarantee for 15% of the total estimated cost of fire safety systems as above in favour of Director General of Fire Services, obtained from any Nationalised Bank for a period of 5 years guaranteeing to provide all fire fighting systems as per National Building Code and maintain them in good working condition round the clock.

5. We agree that the above Bank Guarantee can be invoked by Director General of Fire Services at any time in the event of non-provision or non-maintenance of fire fighting systems in our Multi-storeyed Building as per National Building Code or in the event of non-compliance of any other fire safety measures suggested in the provisional No-Objection Certificate.

6. We also agree that the provisional No-Objection Certificate shall be issued by the Director General of fire services for the construction of Multi-storeyed Building only after furnishing the above bank guarantee by us.

7. We say that as stipulated by you we will undertake to impart training to 40% of the occupants and employees working at Building in fire prevention and fire fighting at Andhra Pradesh Fire Service State Training School, Vattinagulapally, Hyderabad within 6 months from the date of occupation.

8. We undertake to maintain and keep the fire fighting equipment installed at Building.....................in good working condition at all times by regularly servicing and replacing the obsolete equipment.

Place:Date:Signature of the Builder/Promoter/DeveloperName:............................................Designation:...........................................Address for Correspondence...........................................Contact Telephone number............................................Form No. 18[See Rule 15(1)091Government of Andhra Pradesh Fire and Emergency Services DepartmentFrom...........................................................................................................................To..............................................................................................Rc. No. ..........,Dated...............Sir,Sub: - Fire and Emergency Services Department - Construction of Multi-Storeyed Building by issue of No Objection Certificate - Reg.Ref: - (1) Application of M/s. with e-Seva Unique I.D. No. ...................

(2)Report of the Multi-Storeyed Building Inspection Committee, Hyderabad Rc. No. ...........

(3)Judgment dated 28.9.2006 of the Hon'ble High Court of A.P. in W.P. M.P. No. 21991 of 2006 in W.P. No. 26365 of 2005.Vide reference cited (3) (copy enclosed), the Hon'ble High Court has directed that:"Since the Department has carried out necessary inspection and has found nothing objectionable, we give liberty to the concerned authority to issue no objection certificate to the applicant subject to the condition that if the applicant makes any deviation from the sanctioned plan, then the competent authority shall be entitled to demolish the entire building irrespective of the stage of construction.The department has in last more than six months rigorously ensured total adherence to the norms prescribed and the relevant statutory provisions made for taking fire safety measures, we deem it proper to modify order dated 21.3.2006 and direct that the competent authority shall be free to consider and decide the applications made in further for grant of No Objection Certificate under the A.P. Fire Service Act, 1999 after clearance by the Multi-storeyed Building Inspection Committee."

(2)The Multi-Storeyed Building Inspection Committee, A.P. Fire Services Department vide reference cited (2) has recommended for the issuance of No Objection Certificate to the proposed Multi-Storeyed Building with ................with a height of ................ for ................ Occupancy being constructed by M/s. ........................

(3)In pursuance of the orders of the Hon'ble High Court cited above, the No Objection Certificate is issued to the proposed Multi-Storeyed Building Block with ..................with a height of .............. metres for ................. Occupancy being constructed by M/s. ................... as per Section 13(1) of A.P. Fire Service Act, 1999 and the building plans are forwarded herewith after countersigning the same for your approval.

(4)The Builder may be informed of the following Act/Rules/Regulations:

1. A.P. Fire Service Act, 1999:

As per Section 31 of "whoever wilfully contravenes any provisions of this Act or the rules made thereunder or fails to comply with any requisition lawfully made upon him under any provisions of this Act shall, without prejudice to any other action taken against him under Section 22 be punishable with imprisonment for a term which may extend to three months or with fine which may extend to twenty five thousand rupees or with both; and where the offence is a continuing one, with a further fine which may extend to three thousand rupees for every day during which such offence continues after the conviction for the first such offence.II. Municipal Corporation Building Bye-Laws, 1981:As per Bye-Law 12 "On completion of the building work, the licensed technical personnel shall give notice to the Authority in prescribed form in pursuance of sub-section (1) of Section 455 of the Act." The Builder, on completion of the Building and before occupation, should intimate the Director General of Fire Services for inspection and issue of "No Objection Certificate".As per Bye-law 13.1 "No building erected, re-erected or altered materially shall be occupied in whole or in part until the issue of an Occupancy Certificate by the authority affirming that such building is fit for occupation".III. National Building Code of India:As per Clause 13.1 of Part-II of the National Building Code of India "neither granting of the permit nor the approval of the drawings and specifications, nor inspections made by the Authority during erection of the building shall in any way relieve the owner of such building from full responsibility for carrying out the work in accordance with the requirements of the National Building Code of India."The building should not be occupied without "No Objection Certificate" from the Fire Services Department.IV. As per Clause 9.3 of Part II of the National Building Code of India "the Licensed Architect/Engineer/Structural Engineer/Supervisor/Town Planner shall be responsible for supervision of the construction and for the completion certificate. In the event of violation of the provisions of the Code he shall be liable to penalties as prescribed by the Authority including cancellation of the Licence".V. Multi-Storeyed Building Regulations, 1981:(a)As per Regulation 06 "in so far as the determination of sufficiency of all aspects of structural design, building services, plumbing, fire protection, practices and safety are concerned, the specifications, standard and Code of Practice recommended in the National Building Code of India shall be fully conformed to, and any breach thereof shall be deemed to be a breach of the requirement under the Multi-Storeyed Building Regulations."(b)As per Rule 5(2) of M.S.B. Regulations, 1981, the construction of building should be periodically inspected jointly with the representative of Chief Engineer, HUDA and Divisional Fire Officer, ..............to ensure that the construction of Multi-storeyed Building is undertaken as per approved plans and Fire Precautionary and Fire Protection measures, as suggested earlier are implemented.

(5)The builder has proposed the following open spaces for the Multi Storey Building.......

Side	Open space required as per NBC	Proposed to provide by the Builder
North	.......... meters	..............meters
East	.......... meters	..............meters
South	.......... meters	..............meters
West	.......... meters	..............meters

6. Means of Escape: - The proposed Multi Storeyed Building has the Allowing Means of Escape (Internal, External staircases)

Sl. No.	Detail of Escape	Means of Minimum width required as per NBC	Width of Staircases Provided
1.	Internal Staircases ... Nos.	........... mtrs	............ mtrs
2.	External Staircases ... Nos.	........... mtrs	............ mtrs

(7)The approved plans are forwarded subject to provision of the following fire safety measures and other conditions:i. Hose Reelii. Wet Riser-cum-down corner system (... Nos.)iii. Yard Hydrant systemiv. Manually operated electrical fire alarm systemv. Automatic Detection and Alarm System in the entire buildingvi. Sprinkler System in the ...................vii. The Underground static water tank of ......... litresviii. Overhead tank of ...... litres capacityix. A pump house ........ LPM Electrical and Diesel, .......... LPM jockey and .......... LPM Booster pumpx. Hard, levelled, open to sky open space as per the plans on all sides of the building should be provided without fail.xi. All fire safety systems shall be provided as per the provisions of National Building Code of India.

(8)The following are the specific details of mandatory Fire Safety measures to be provided in the Multi Storeyed Building required as per National Building Code of India, 2005.

(i)The building shall be suitably compartmentalized so that fire/smoke remain confined to the area where fire incident has occurred and does not spread to the remaining part of the building as per Clause C-9 of National Building Code of India, 2005 Part-IV Annexure-C.

(ii)Openings in separating walls and floors-Attention shall be paid to all such factors as they will limit fire spreading to these openings and maintain fire rating of the structural member. Every wall opening shall be protected with Fire resisting doors having fire rating of not less than two hours. All openings in the floors shall be protected by vertical enclosures extending above and below such openings, the wall of such enclosures having a fire resistance of not less than two hours and all openings therein being protected with a fire resisting assemble (Clause 3.4.8 of National Building Code of India, 2005 Part-IV).

(iii)Every vertical opening between at the floors shall be suitably enclosed or protected, has necessary to provide the following:

(a)Reasonable safety to the occupants while using the means of egress by preventing spread of fire, smoke, or fumes through vertical openings from floor to floor to allow occupants to complete their use of the means of egress. Further it shall be ensured to provide a clear height of 21.00 MM in the passage/escape path of the occupants.

(b)Limitation of damage to the building and its contents (Clause 3.4.8.4) Part-IV of National Building Code of India, 2005.

(i)Air conditioning and ventilating systems shall be so installed and maintained as to minimize the danger of spread of fire, smoke or fumes from one floor to other or from outside to any occupied building or structure (Clause 3.4.11.1) Part IV of National Building Code of India 2005. a. Effective means for preventing circulation of smoke through the AC system in case of fire in air filters are from other sources drawn into the system, and shall have smoke sensitive devices for actuation in accordance with the accepted standards (Clause 3.4.11.3) Part IV of National Building Code of India 2005.

b. Separate air handling units for each floor shall be provided to avoid the hazards arising from spread of fire and smoke through air conditioning ducts (Clause 3.4.11.4) Part IV of National Building Code of India 2005.c. Fire Dampers shall be provided in the AC system designed so as to close automatically in case of fire and thereby preventing spread of fire or smoke.

(ii)Pressurization of staircases shall be done as per Clause 4.10 Part IV of National Building Code of India 2005.

(iii)Fire doors with 2 hours fire resistance shall be provided at appropriate place along the escape route and particularly at the entrance to the lift lobby and stair well to prevent spread of fire and smoke (Clause 4.2.9) Part IV of National Building Code of India 2005.

(iv)Smoke venting facilities for safe use of exits shall be provided as per Clause 3.4.12 Part IV National Building Code of India 2005.

(v)Flame retardant material only should be made use for interior decoration and upholstery to prevent generation of toxic smoke/ flames. The surface interior finishes shall comply (Clause 3.4.15) Part IV of National Building Code of India 2005.

(vi)Nos. of Fire Lifts complying to Clause C 1.5 Q of Annexure-C of Part IV of National Building Code of India 2005 shall be provided i.e. one Fire Lift for 1200 sq. metres of floor area.

(vii)Basements ventilation shall comply to Clause C 1.6 of Annexure-C Part IV of National Building Code of India 2005.

(viii)Illumination of means of exit in staircase and corridors shall comply with Clause C.1.4 of Annexure-C Part IV of National Building Code of India 2005.

(9)This No Objection Certificate is issued with a condition that if the builder makes any deviation from the sanctioned plan, the entire building shall be demolished irrespective of the stage of construction.

(10)You are requested to issue necessary instructions to ...................... to undertake joint inspection of the Multi-storeyed Building along with District Fire Officer, ..................Yours faithfully,(..................)Director General of Fire Services,Andhra Pradesh, Hyderabad.Copies to:

(i)M/s. ................

(ii)Multi-Storeyed Building Inspection Committee, i.e. Regional Fire Officer, Central Region, ............... District Fire Officer, ................ and Asst. District Fire Officer, ................ (with a set of countersigned plans).

(iii)The Officer-in-charge of .............. Fire Station (with a set of countersigned plans).

Form No. 19[See Rule 15(5)(a)](Check List for Final N.O.C. (High Rise Buildings)A. Applicant to give up-dated, as-built and as-installed, status for all items mentioned in Form No. 16 A fresh copy of the Form No. 16 shall be used for this purpose. It shall be signed by the competent technical persons.B. Copy of drawings cleared earlier by Fire Services vide "Provisional N.O.C." and approved for construction by municipal authority, shall be clearly marked to reflect the ground situation particularly with respect to the following and duly signed by technical persons:I. Open spaces and parking spacesII. 6 mtrs. Access space with vertical clearance of 5.0 mtrs., around the buildingIII. Section sketch of staircases to show their enclosed construction and vents to prevent smoke loggingIV. Actual location of fire/smoke check doors for exit routes, lifts, stairs, and for compartmentation, if anyV. Location of fire detectors, manual call points, sprinklers, hose reels, 4 yard hydrants and wet-risersVI. Basement ventilation, smoke vents/exhausters, exit stairs 4 VII. Location of transformers, generators, showing enclosures & ventilation exhaust to external air spaceVIII. Location/capacity of fire water tanks and pumpsIX. Means of access to higher floors and refuge areas, specially for windowless buildings to facilitate fire fighting and rescue operations.C. Enclose technical details, specifications, vendors literature and confirm relevant I.S. Nos. complied with, for:-

(i)Various models of fire resistant door assemblies used to contain spread of fire and smoke

(ii)Pumps, hose-reels, fire/smoke detectors, sprinklers, hydrant system, fire extinguishers

(iii)Smoke exhausters, ventilation/air conditioning system installed with brief engineering write-up, (signed by the technical person) explaining as to how it will achieve compliance with clauses 4 and 5 of National Building Code-4 (Prime objective is to contain spread of fire/smoke and their ingress into exit/escape routes to ensure safety of lives)

(iv)D.1 Electrical single line diagram showing separate circuits for:

(i)Fire pumps, fire-alarm and P.A. system, lifts

(ii)Smoke control/exhaust equipment, and associated ventilation

(iii)Exit route lighting, indicating battery back-up where provided

(iv)Emergency generator system, with associated showing change-over from normal to emergency per National Building Code and IS 1646.

2. The above diagram will be used to verify, relevant compliance with National Building Code, IS-1646 and for functional test of fire safety related equipment.

3. Certificate of compliance with Electrical Rules and the diagram, is to be signed by the electrical contractor.

E. Fire control room and fire staff:

(i)Indicate the alarm detection and communication facilities provided to alert inmates/fire services

(ii)Emergency plan for evacuation

(iii)Display of Do's and Don'ts in case of fire at conspicuous places

(iv)Instructions for fire fighting

(v)Organization of fire-staff/trained inmates, for fire extinguishing as per Annexure-E Part-4 of NBC

(vi)Fire drills-schedule with name of person responsible for organizing the same and maintenance of relevant records.

	Name	Phone number (Land line/ Mobile)	Licence No.	Signature
Builder
Architect
Structural Engineer
Electrical Contractor
Fire Safety Systems Contractor

Form No. 20[See Rule 15(5)(g)(1)1Director General of Fire Services to Municipal Corporation of HyderabadSub: - APF & ESD......... issue of NOC for................. of M.s. ............Ref: - 1. Application of M/s. ........... (including particulars vide Form No. 18 Certificates and Dwgs).

2. Provisional N.O.C. issued vide Rc No........... dated...........

3. Report of MSB, Rc. No. ............ dated ............

4. Government Memo. No. 6828/M1/2004-2, dated 19.06.2004 of M.A. & U.D. Department

5. M.C.H. Permit No.

With reference to the application first cited and items 11 to 14 in second cited above, the MSB committee has inspected the site at with reference to the duly certified, general information, check list, certificates, as-built drawings and have given their recommendations. Accordingly the Final NOC is issued for the building subject to the following conditions:A. Main particulars of the Bldg.

1. Address of the Building : ...............................

2. Area of Plot/Ht. of Bldg. : ...............................

3. No. of blocks/Floors : ...............................

4. Types of occupancy : ...............................

5. Floor-wise details : ...............................

Floor - Built up................Class of ...............Occupant load ...............RemarksArea Occupancy................ ................ ................ ................ ................................ ................ ................ ................ ................B. Strict compliance with all fire-safety provisions of NBC and of Building rules particularly measuring.

1. A min 6 mtrs. wide access around the building abutting building line is always maintained free of any parking obstructions, structures, fixtures, balconies a ht. of 5.0 mtrs. or generators, transformers, toilets, securities, posts, misc., petty vendors, etc.

2. The aggregate width/capacity of exits stairs and shall remain compliant with NBC for safe evacuation of occupants.

3. Fire-resisting doors to limit the spread of fire and for preventing smoke and fumes from entering exit stairs, lifts which impedes safe evacuation since it is an essential pre-requisite for life safety.

4. Parking basement provided with sprinklers, and stairs/lifts thereto comply with NBC are maintained in perfect working condition.

5. Fixed and first-aid fire fighting equipment, alarms etc. shall be tested and maintained regularly as per applicable standards and Fire-Drills conducted Quarterly for first two years and thereafter half yearly.

6. Emergency power generator etc., and associated equipment it feeds, should be periodically, verified as per NBC and IS-1646.

C. Fixed fire fighting equipment as per table 23 Part-4 of NBC

1. Capacity of fire water tanks. Underground ................, Terrace ...................

2. Pumps at ground level: Electrical & diesel each ............ LPM & one electrical 180 LPM.

3. (a) Auto detection and alarm system ...................

(b)Manual fire Alarm system .....................

4. (a)Auto sprinkler system ......................

(b)Hose reels .....................

5. (a) Yard hydrants .................

(b)Wet riser(s) ................

(c)Down corner .................

D. First-aid fire extinguishers

1. Type ................. No.'s ................ 2. Type ................ No.'s ................ 3. Type ............... No's...................

E. Evacuation plan showing exit routes and recommended action be displayed at conspicuous locations

6. Fresh NOC would be required for any change in occupancy as per NBC and Building bye-laws.

Yours faithfullyDirector General of Fire ServicesCopy to the Builder.............................Copy to M.S.B. Committee.................RFO/DFO/ADFO................................

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