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State of Andhra Pradesh - Section

Section 28 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

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/-.