Section 29(6) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(6)Penalty for wilful violation:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against the owner or occupier of the premises/building who wilfully contravenes any provisions of this Act or the rules made thereunder or fails to comply with any requisition lawfully made upon him under any provisions of the Act shall, without prejudice to any other action taken against him under Section 22 of the Act and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 25,000/-(Rupees Twenty five thousand only) or with both; and where the offence is a continuing one, with a further fine which may extend to Rs. 3000/ - (Rupees Three thousand only) for every day during which such offence continues after the conviction for the first such offence.Provided further that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such punishment shall not be less than Rs. 5000/- (Rupees Five thousand only) or such daily fine shall be less than Rs. 100/- (Rupees One hundred only) per day for a continuing one.
