Section 29(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(3)Penalty for wilfully obstructing operations:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against any person who wilfully and without any reasonable cause obstructs or interferes with any member of the service who is engaged in firefighting operations and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
