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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(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.