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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The fee at the rate of ten rupees per square meter of the built-up area shall be payable by the owner of every high-rise building along with the applications submitted to the Director General for approval of building plans.