Section 31 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
31. Prosecution procedure:
- Officers not below the rank of Assistant Divisional Fire Officer upon the records made out by the Station Fire Officer and on obtaining sanction to prosecute from the Director General of Fire Services shall lodge a complaint before the Court of Competent Jurisdiction against the Offenders under Sections 22, 27, 28, 29, 30, 31 and 32 of the Act.
