Section 19(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(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.
