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[Cites 0, Cited by 0] [Section 101(22)] [Section 101] [Entire Act]

State of Andhra Pradesh - Subsection

Section 101(22)(b) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011

(b)Penalties: The owner/firm or occupier and Fire Protection Engineer of the premises who contravenes these stipulations shall be guilty of an offence and is liable for penal action under Section 31 of the A.P. Fire Service Act, 1999 and other relevant laws.