Section 24 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
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.
