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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(3)The fee prescribed for grant of licence/renewal of licence to the premises/building used for any one or more of the purposes which constitute fire risk as per Sections 15, 16, 17 and 18 of the Act shall be rupees five hundred, rupees one thousand, rupees two thousand five hundred and rupees five thousand per year is mentioned in Appendix as below:
Sl. No. Category of Building/Material/Trade Fee prescribed per year
1. Category-I from Sl. No. 1 to 613 of Appendix Rs. 500/-
2. Category-II from Sl. No. 1 to 280 of Appendix Rs. 1000/-
3. Category-III from Sl. No. 1 to 12 of Appendix Rs. 2500/-
4. Category-IV from Sl. No. 1 to 8 of Appendix Rs. 5000/-.