Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The occupier or the owner of premises shall within thirty days of the occurrence of any change, send to the Authorized Officer an application for the amendment of the original licence stating the nature of the amendment and the reasons therefor together with the fee prescribed.