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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(ii) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(ii)However, if not satisfied with the projected compliance with fire safety rules, the applicant shall be expeditiously advised along with clear reasons for the rejection. The applicant may appropriately rectify the deficiencies pointed out and re-apply at e-Seva center for the "Final No-Objection Certificate".