Section 25(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(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.
