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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(6) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(6)The Provisional No Objection Certificate shall not be issued by the Director General, unless the person has deposited the fire precaution fund chargeable per square metre as per rates prescribed by the Government from time to time.