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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in The Andhra Pradesh Fire Service Act, 1999

(2)The rate of such fee shall be not less than five rupees but not more than ten rupees per square metre of the built-up area of every high-rise building as shown in the approved building plan of such building, as the Director-General may impose and the manner of imposition, assessment and collection thereof shall be such as may be prescribed.