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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(4) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(4)Detailed information on existing fire safety measures, i.e., Self-appraisal check list to verify their adequacy as per National Building Code or any other rules for the time being in force and to facilitate inspection, shall be provided by the owner or occupier of a building in 2 to 4 weeks as may be stipulated, by duly filling in the format provided by the inspecting officer.