Section 18 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
18. Application for grant of licence:
(1)The owner or occupier of any place using it for any one or more of the purposes mentioned in the notification issued under Section 15 in Annexure appended to these rules, shall within 30 days from the date of notification shall submit an Application in Form No. 5 in duplicate along with plans and fees to the Authorized Officer either by delivery in person or by Registered post for the grant of licence. The prescribed fees by a challan has to be paid before issue of licence.(2)No place or site within any area which constitutes a fire risk shall be used unless the occupier or owner of the premises obtains a licence issued by the Authorized Officer after the payment of prescribed fee.(3)The occupier or owner of the premises shall pay a fee as specified in the schedule under this sub-rule for scrutiny of plans by a challan (Treasury Receipt) under the Head of Account 0070 - Other Administrative Services, 060 - Other Services, 109 - Fire Protection and Control and 081 - Other Receipts.
