Section 2 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
2. Definitions:
- In these rules, unless there is anything repugnant to the subject or context(a)'Act' means the Andhra Pradesh Fire Service Act, 1999 (Andhra Pradesh Act 15 of 1999);(b)'Accident' means Fire Accident, Road/Rail accident or emergency call due to collapse of a building, earthquake or any other such emergency call;(c)'Annexure' means an Annexure annexed to these rules;(d)'Authorised Officer' means any officer not below the rank of Station Fire Officer as specified by the Director General of Fire Services;(e)'Duty' means the duties prescribed for the members of service in these rules;(f)'Form' means the Form annexed to these rules;(g)'Jurisdiction' means the territorial jurisdiction of the Fire Station, Assistant Divisional Fire Officer or Divisional Fire Officer or Regional Fire Officer or Additional Director of Fire Services, as may be notified by the Government from time to time;(h)'Licence' means, a licence issued under the provisions of the Act.(i)'Officer-in-charge of the fire station' means a member of the Andhra Pradesh Fire Service not below the rank of Station Fire Officer and also shall include the Leading Fireman in cases where the Station Fire Officer is absent;(j)"Order' means the Government Order or Orders specified in the Andhra Pradesh Fire Service Manual and the General or Standing Orders issued by the Director General of Fire Services;(k)'Precautions' means Fire Precautions as may be specified against fire risk notified by the Government from time to time under Section 14 of the Act or any other provisions of the Act;(l)'Special Services' means rescue calls arising out of other accidents and such other services as are specified under the Andhra Pradesh Fire Service Manual;(m)'Standard' means the Standard prescribed or recommended by the Bureau of Indian Standards, Government of India, New Delhi and National Building Code of India, 1997;(n)"State" means the State of Andhra Pradesh.
