Section 18(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)The owner or occupier of any place using it for any one or more of the purposes mentioned in the notification issued under Section 15 in Annexure appended to these rules, shall within 30 days from the date of notification shall submit an Application in Form No. 5 in duplicate along with plans and fees to the Authorized Officer either by delivery in person or by Registered post for the grant of licence. The prescribed fees by a challan has to be paid before issue of licence.
