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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(5)(b) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(b)If the owner or occupier of the premises/building does not comply with the notice, the authorized officer not below the rank of Assistant Divisional Fire Officer shall serve a show-cause notice in Form No. 14 and if the owner or occupier further failed to comply with the show-cause notice within 30 days shall initiate prosecution and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.