Section 15(5) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(5)On completion of the construction of the high-rise building, the applicant shall apply for a "Final No Objection Certificate" as per following procedure:(a)Obtain prescribed application form (Form No. 19) from e-Seva or down load from APFS web site "www.fireservices.ap.gov.in" or from any District Fire Officer or Directorate of Fire Services.(b)Provide updated information in the above form, which shall truly reflect the as-installed and as-built status at site and shall be signed by authorized technical persons.(c)Make 4 copies of Provisional No-Objection Certificate drawings, clearly showing, the as-Built and corrections, if any. These must be certified by competent architect and engineer.(d)Certified electrical drawings, specifications of fire safety related equipment with details, as required in the application form, to be prepared.(e)Present the above documents (a to d) at e-Seva center.(f)The e-Seva center operator, will enter the particulars given by the applicant in the application form in their computer programmed to make a preliminary check, to verify whether required particulars have been, furnished properly, and if so, the application, shall be processed and forwarded, along with the documents, to Fire Services for necessary scrutiny and action. However if the particulars are not properly furnished, the application will be returned to the applicant at e-Seva center with computer generated details of deficiencies, for rectification and resubmission.(g)(i)Fire Services, will review and scrutinize the documents, call for any missing or additional information that may be required from the applicant, inspect the site to verify the correctness of information provided, witness functional test and if, compliance with all fire safety rules are found to be satisfactory, within 60 days, approximately communicate the "Final No-Objection Certificate" in Form No. 20 with conditions as it may deem fit, to Municipal authority, with copy to the applicant, and others.Note: - The applicant/owner should ensure that technical persons have themselves conducted all tests and functional checks on all fire-safety related equipment, before the site inspection by Fire Services, so as to expedite, approvals.)(ii)However, if not satisfied with the projected compliance with fire safety rules, the applicant shall be expeditiously advised along with clear reasons for the rejection. The applicant may appropriately rectify the deficiencies pointed out and re-apply at e-Seva center for the "Final No-Objection Certificate".(iii)The occupancy class and occupant load shall be mentioned in the final No Objection Certificate and communicated to the Municipal authority, the applicant/owner and others.
