Section 10(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)The Officer-in-charge of fire station shall have the powers of sending members of service with vehicle, appliances and equipment beyond the limits of any area in which the Act is in force for the purposes of firefighting falling in the immediate neighbourhood of his fire station and on such occasion shall within the shortest possible time inform his immediate superior of his action.
