Section 18(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(3)The occupier or owner of the premises shall pay a fee as specified in the schedule under this sub-rule for scrutiny of plans by a challan (Treasury Receipt) under the Head of Account 0070 - Other Administrative Services, 060 - Other Services, 109 - Fire Protection and Control and 081 - Other Receipts.
