Section 25(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)The authorized officer or any other member of the service not below the rank of Station Fire Officer (hereinafter called Inspecting Officer) may, after giving three hours notice in Form No. 9 to the occupier or if there be no occupier, to the owner of any building or premises or any place which in his opinion for reasons to be recorded, constitutes a fire risk, enter and inspect the site, building or premises at any time between sun-rise and sun-set for ascertaining the adequacy or contravention of Fire Prevention and safety measures provided that such inspection may be made at any other time if an industry is working or an entertainment is going on at such place or the inspecting officer considers it absolutely necessary for reasons to be recorded in writing, to make an immediate inspection of such place in order to ensure safety of life and property.
