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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(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.