Section 13 in The Andhra Pradesh Fire Service Act, 1999
13. Issue of no objection certificate
: - [(1) Any person proposing to construct a building of more than 15 meters height for commercial/business purpose, 18 meters and above height for residential purpose, and buildings of public congregation like schools, cinema halls, function halls, religious places, which are more than 500 Sq. Meter in plot area or 6 meters and above in height shall apply to the Director General or any member of the service duly authorised by him in this behalf, before submission of such building plans to the authority or officer competent to approve the same under the relevant law, for the time being in force, for a no objection certificate along with such fee as may be prescribed".] [Substituted by Act 21 of 2006 w.e.f. 1-2-2001. Prior to its substitution it read as below (1) Any person proposing to construct a high-rise building or a building proposed to be used for any purpose other than residential purpose, or a building proposed to be used for residential purpose of more than 15 meters in height such as group housing, multi-storey flats, work-up apartments, etc., shall apply to the Director General or any member of the service duly authorised by him in this behalf, before submission of such building plans to the authority or officer competent to approve the same under the relevant law, for the time being in force, for a no objection certificate along with such fee as may be prescribed.](2)The Director General or any member of the service duly authorised by him in this behalf, shall within sixty days of receipt of such application, on being satisfied about the provision of fire prevention and safety measures as stipulated in the [National Building Code of India, as amended from time to time] [Substituted for ] or any other law for the time being in force regulating such purpose or activity, shall issue a no objection certificate with such conditions as may be considered necessary and if not so satisfied, reject the same for reasons to be recorded in writing.(3)The authority or Officer competent to approve the building plans before construction under the relevant law for the time being in force, shall not accord such approval except on production of a no objection certificate issued under sub-section (2) wherever required.(4)Any person violating the conditions of a no objection certificate shall be liable to be proceeded against under the provisions of this Act.Chapter-III Preventive Measures
