Section 26 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
26. Inspection report and issue of notice:
(1)The Inspecting Officer shall, after the completion of inspection of building or premises record his views on the deviation from or the contravention of the building byelaws with regard to the fire prevention and fire safety measures or the inadequacy or non-compliance of such measures provided or to be provided therein with reference to the height of the building or premises or the nature of activities carried on in such building or premises or part thereof in the Form No. 10 or 11 (Inspection Report).(2)The Inspecting Officer shall issue a Notice in Form No. 12 to the owner or occupier of such building or premises directing him to undertake such measures as may be specified in the Notice within 30 days.(3)The Inspecting Officer in case of other than Authorized Officer shall also submit a report of inspection made by him and send a copy of notice to the Authorized Officer.
