Section 24(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(2)If the prescribed annual licence fee is not fully paid within the prescribed period in this Rule, simple interest at two per cent per month or part thereof shall be payable.Provided that the Director General of Fire Services may, if satisfied that there is sufficient reason for the non-payment of the annual licence fee within the time prescribed in this Rule, by order in writing, waive the interest specified.
