Section 13 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
13. Reporting of damage caused during firefighting operations:
- The officer-in-charge of the fire station shall report any damage done to any premises or property on the occasion of fire by members of service in the due discharge of the duties in Form No. 2 attached to these rules in triplicate to his immediate superiors and the Director General of Fire Services within 24 hours of such incident.
