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

State of Andhra Pradesh - Subsection

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

(a)The Authorized Officer shall serve a notice in Form No. 13 on the occupier or owner of the premises who is being bound to take out a licence under the provisions of the Act, fails to obtain a licence or fails to comply with any of the conditions specified in the licence, requiring him to obtain a licence or comply with any of the conditions specified in the licence as the case may be within 15 days from the date of serving notice.