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State of Andhra Pradesh - Section

Section 27 in The Andhra Pradesh Fire Service Act, 1999

27. Penalty for failure to take precautions:

- Whoever fails, without reasonable cause, to comply with any of the requirements specified in a notification issued under sub-section (1) of Section 14 or of a direction issued under sub-section (2) of that section shall be punishable with fine which may extend to five hundred rupees.