Section 25 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
25. Right of inspection:
(1)The authorized officer or any other member of the service not below the rank of Station Fire Officer (hereinafter called Inspecting Officer) may, after giving three hours notice in Form No. 9 to the occupier or if there be no occupier, to the owner of any building or premises or any place which in his opinion for reasons to be recorded, constitutes a fire risk, enter and inspect the site, building or premises at any time between sun-rise and sun-set for ascertaining the adequacy or contravention of Fire Prevention and safety measures provided that such inspection may be made at any other time if an industry is working or an entertainment is going on at such place or the inspecting officer considers it absolutely necessary for reasons to be recorded in writing, to make an immediate inspection of such place in order to ensure safety of life and property.(2)The inspecting officer shall be provided with all possible assistance by the owner or occupier as the case may be of the building or premises for carrying out the inspection.(3)When any building or premises used as a human dwelling is entered, due regard shall be paid to the social and religious sentiments of the occupiers and before any apartment in the actual occupancy of any women, who according to the custom does not appear in public, is entered, notice shall be given to her that she is at liberty to withdraw and every reasonable opportunity shall be given to her for withdrawal.(4)Detailed information on existing fire safety measures, i.e., Self-appraisal check list to verify their adequacy as per National Building Code or any other rules for the time being in force and to facilitate inspection, shall be provided by the owner or occupier of a building in 2 to 4 weeks as may be stipulated, by duly filling in the format provided by the inspecting officer.
