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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(f) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(f)Fire Services, will review and scrutinize the documents, call for any missing or additional information that may be required from the applicant, inspect the site and if, the projected compliance with fire safety rules appear satisfactory, within 60 days approximately communicate the "Provisional No-Objection Certificate" in Form No. 18 with conditions as it may deem fit, to Municipal authority with copy to the applicant, and others.