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[Cites 0, Cited by 0] [Section 101(23)] [Section 101] [Entire Act]

State of Andhra Pradesh - Subsection

Section 101(23)(iii) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011

(iii)Adverse local conditions, known to have contributed to poor compliance with fire safety shall have mandatory to be factored in by stipulating possible compensative measures to ensure effective compliance, enforcement and provide for human errors, duly considering local constraints, so that safety is not compromised and INTENT of any code provision is not violated. The above is in line with, sec.13 of AP Fire Act, CL.10 part-2 of NBC and NFPA-1.