Section 26(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)The Inspecting Officer shall, after the completion of inspection of building or premises record his views on the deviation from or the contravention of the building byelaws with regard to the fire prevention and fire safety measures or the inadequacy or non-compliance of such measures provided or to be provided therein with reference to the height of the building or premises or the nature of activities carried on in such building or premises or part thereof in the Form No. 10 or 11 (Inspection Report).
