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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(d) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(d)The application form along with drawings, fire precaution fee, Estimate towards the provision of required fire safety systems, 15% of the estimated cost of the fire safety installation and equipment in the form of Bank Guarantee drawn on any Nationalised Bank for a period of 5 years Guaranteeing provision and satisfactory maintenance of mandatory fire precaution and fire protection measures and an undertaking on Rs. 100/- stamp paper in (Form No. 17) shall be presented at e-Seva center. The Bank Guarantee can be invoked at any time by the Director General of Fire Services in the event of non-provision and non-maintenance of mandatory fire precautionary and fire protection measures.