Section 15 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
15. Issue of No Objection Certificate:
(1)Any person proposing to construct a high-rise building of more than 15 mtrs. height for commercial/business purpose, 18 meters and above height for residential purpose, and buildings of public congregation like schools, cinema halls, function halls, religious places, which are more than 500 sq. meters in plot area or 6 meters and above in height shall apply to the Director General or any member of the service duly authorized by him in this behalf, for a No Objection Certificate as per the following procedure:(a)The applicant may obtain the prescribed application form (Form No. 16), from e-Seva or down load from Andhra Pradesh Fire Service Web Site "www.fireservices.ap.gov.in" or from any District Fire Office or Directorate of Fire Services;(b)The application form shall be duly filled in, after carefully reading the instructions therein and should be signed by authorized technical persons, also Seven sets of drawings i.e., site plan, cellar plan, ground floor plan, typical floor plan, sectional elevation and terrace plans duly marking fire fighting systems in Red complying with requirements mentioned in the application form shall be made;(c)A, non refundable Fire precaution fee @ Rs. 10/- per sq. meter of total built up area in all floors including Basements and stilt floor in the form of Challan under the Head of Account "0070- 109-SH (02) Fees of Fires-001 other receipts";(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.(e)The e-Seva center operator, will enter the particulars given by the applicant in the application form in their computer Programmed to make a preliminary check, to verify whether required particulars have been, furnished properly, and if so, the application shall be processed and forwarded, along with the documents to Fire Services for necessary scrutiny and action. However if the particulars are not properly furnished, the application will be returned to the applicant at e-Seva center with computer generated details of deficiencies for rectification and resubmission.(f)Fire Services, will review and scrutinize the documents, call for any missing or additional information that may be required from the applicant, inspect the site and if, the projected compliance with fire safety rules appear satisfactory, within 60 days approximately communicate the "Provisional No-Objection Certificate" in Form No. 18 with conditions as it may deem fit, to Municipal authority with copy to the applicant, and others.However, if not satisfied with the projected compliance with fire safety rules, the party shall be expeditiously advised along with clear reasons for the rejection. The applicant may, appropriately, rectify the deficiencies pointed out and reapply for the "Provisional N.O.C. at e-Seva center".(2)The Director General or any member of the service duly authorized by him in this behalf may himself take cognizance of any high-rise building being constructed without "Provisional No-Objection Certificate" from Fire Services, and appropriately address the Municipal Authority and the party for necessary action as per rules, to ensure compliance with fire safety requirements.Explanation: - In case any person proposes to increase the number of floors on any Building already constructed in such a manner that it shall qualify for being termed as a high-rise building shall before construction, apply to the Director General or any member of service duly authorized by him in this behalf for "Provisional No-Objection Certificate" as per procedure stipulated vide, sub-rule 1 above.(3)(a)The Provisional No Objection Certificate shall be issued giving any additional requirements in the interest of safety. These would be in addition to National Building Code of India and applicable building rules, construction safety included.(b)The "Provisional, as well as, Final No-Objection Certificate" shall be valid only for the occupancy class, the occupant load and the building particulars indicated in the application. Fresh No Objection Certificate will be required for change in occupancy.(4)During the process of construction, the Director General shall depute a member of the service to conduct such inspection of the construction and note the deviations from Provisional No-Objection Certificate or National Building Code or any other rules for the time being in force that may be observed and instruct for necessary corrections, without relaxing any rule. Such deviations shall be brought to the notice of the party, acknowledgement obtained and copy of same sent to the Director General of Fire Service. The responsibility of full compliance with the rules remains with the owners/technical persons as stipulated in National Building Code on Building rules or any other rules for the time being in force.(5)On completion of the construction of the high-rise building, the applicant shall apply for a "Final No Objection Certificate" as per following procedure:(a)Obtain prescribed application form (Form No. 19) from e-Seva or down load from APFS web site "www.fireservices.ap.gov.in" or from any District Fire Officer or Directorate of Fire Services.(b)Provide updated information in the above form, which shall truly reflect the as-installed and as-built status at site and shall be signed by authorized technical persons.(c)Make 4 copies of Provisional No-Objection Certificate drawings, clearly showing, the as-Built and corrections, if any. These must be certified by competent architect and engineer.(d)Certified electrical drawings, specifications of fire safety related equipment with details, as required in the application form, to be prepared.(e)Present the above documents (a to d) at e-Seva center.(f)The e-Seva center operator, will enter the particulars given by the applicant in the application form in their computer programmed to make a preliminary check, to verify whether required particulars have been, furnished properly, and if so, the application, shall be processed and forwarded, along with the documents, to Fire Services for necessary scrutiny and action. However if the particulars are not properly furnished, the application will be returned to the applicant at e-Seva center with computer generated details of deficiencies, for rectification and resubmission.(g)(i)Fire Services, will review and scrutinize the documents, call for any missing or additional information that may be required from the applicant, inspect the site to verify the correctness of information provided, witness functional test and if, compliance with all fire safety rules are found to be satisfactory, within 60 days, approximately communicate the "Final No-Objection Certificate" in Form No. 20 with conditions as it may deem fit, to Municipal authority, with copy to the applicant, and others.Note: - The applicant/owner should ensure that technical persons have themselves conducted all tests and functional checks on all fire-safety related equipment, before the site inspection by Fire Services, so as to expedite, approvals.)(ii)However, if not satisfied with the projected compliance with fire safety rules, the applicant shall be expeditiously advised along with clear reasons for the rejection. The applicant may appropriately rectify the deficiencies pointed out and re-apply at e-Seva center for the "Final No-Objection Certificate".(iii)The occupancy class and occupant load shall be mentioned in the final No Objection Certificate and communicated to the Municipal authority, the applicant/owner and others.(6)The Provisional No Objection Certificate shall not be issued by the Director General, unless the person has deposited the fire precaution fund chargeable per square metre as per rates prescribed by the Government from time to time.
