Section 29(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(2)Penalty for failure to take precautions:The authorized officer may impose fine not exceeding Rs. 500/-(Rupees Five hundred only) on the occupier or owner of the premises who fails to comply with any of the requirements specified in the notification issued under sub-sections (1) and (2) of Section 14 of the Act.
