Section 25(3) in The Andhra Pradesh Fire Service Act, 1999
(3)The fee as hereinbefore provided shall be payable by the owner of every high-rise building along with the applications submitted to the Director-General for approval of the building plans under the building bye-laws:Provided that, in case of every high-rise building the construction of which has been completed or commenced within a period of five years before the coming into force of this Act, such fee shall be payable within one month from the receipt of notice of demand, in respect thereof by the owner and if the owner is not the occupier, by the occupier for the time being of the premises in respect of which such fee is due:Provided further that, where the owner or occupier fails to pay such fee within the period as aforesaid, the same shall be recoverable as if it were arrear of land revenue.
