Section 19 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
19. Grant of licence:
(1)A licence may be granted by the Authorized Officer in Form No. 6 with conditions as he may direct on an application made to him in prescribed form after inspection either by himself or by his subordinate and on payment of prescribed fee within a period of sixty days from the date of receipt of an application provided that where the Authorized Officer refuses to grant a licence, he shall record the reasons for such refusal and communicate to the occupier or owner of the premises within sixty days from the date of receipt of the application for the licence.(2)The Authorized Officer shall approve the plan and send to the applicant with licence. Every licence granted under this Rule shall be valid for a period of three years or for such lessor period as may be specified in the licence.(3)If the Authorized Officer is of the opinion that the plans submitted along with the Application are not in accordance with the requirements of the Act, the Authorized Officer may require the applicant to furnish, within thirty days of the date of receipt of application, more detailed particulars and plans which may include particulars such as lay out of site, fire safety arrangements, Means of Escape, i.e. Exits, Gangways, Corridor, etc., or any other matter that he may consider necessary in the interest of fire safety of the premises.(4)The Authorized Officer may, after giving the applicant a reasonable opportunity of being heard, by speaking order, refuse the grant of licence. He shall record the reasons for such refusal and communicate to the occupier within sixty days from the date of receipt of the application for the licence.(5)The Applicant may submit an Appeal to the Director General of Fire Services against the orders of refusal to grant the licence by an Authorized Officer within thirty days from the date of receipt of the order in Form No. 7.(6)If no order is communicated to the Applicant, within sixty days from the date on which the application has been delivered in person or sent by Registered Post, the licence applied for shall be deemed to have been granted subject to the application for licence in being conformity with the provisions of the Act and thereupon the licence shall be issued forthwith.(7)Every licence granted shall be valid for the time specified till it has been duly cancelled.(8)A licence granted shall be caused to be produced on demand by the officials not below the rank of Station Fire Officer of Fire Service Department.
