Section 6 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
6. Accommodation for Fire Station Staff:
(1)Every fire station shall be provided with land measuring two acres and with a building and accommodation for safe custody of fire vehicles, appliances and equipment as well as for accommodation for fire staff.(2)The members of service are eligible for rent-free quarters. Where rent-free quarters have not been provided by the Government, the members of service shall be eligible for additional house rent allowance at the rates prescribed by the Government from time to time.(3)The members of service shall be entitled to free supply of uniform on such scale as may be prescribed by the Government from time to time.
