Section 35 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
35. General:
(a)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under these Rules.(b)The Training fee will be charged from the trainees for others for providing a course of instruction in the prevention and extinguishments of fire as prescribed by the Government from time to time.(c)The fire tax shall be levied on lands and buildings on which property tax is levied at the rate of one per cent of the total amount of the property tax in the form of a surcharge. The same shall be recoverable as if it were arrear of land revenue.(d)The membership certificate shall be issued to various ranks of the department in the format prescribed in Form No. 1 appended to these Rules;(e)The members of the Service shall be engaged in firefighting, rescue and relief operations on a safeguard to their safety being an award of money compensation as per the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) and a Group Insurance Scheme. Further, the family members who are suitable shall be appointed to suitable ranks in the force in the event of their death in action or on duty. Further, they shall be entitled to all the benefits applicable to the Government Servants who die in harness and all other legitimate compensation announced by the Government from time to time. They shall also be entitled to receive any special awards granted by the Government or private person, company, Corporation, Boards and others;(f)The member of the service up to the rank of Assistant Divisional Fire Officer shall be entitled for all the "Rewards" contemplated under Chapter IV of the Andhra Pradesh Fire Service Manual;(g)The award amount of compensation for the member who is injured during action or while on duty or his death on the event shall be to the extent decided by the Tribunal for Workmen's Compensation or by any other Court competent to pass such an order in addition to all other benefits entitled to by the member while dying in harness;(h)The job such as Private Standby, pumping and others undertaken utilizing the men and machine power of the department shall be governed by the orders in the Andhra Pradesh Fire Service Manual. The Government, by any special order, may treat such paid jobs as free at their discretion; and(i)The members of the Service holding various ranks shall be equivalent in ranks of various other paramilitary forces in the country by a special order and they shall enjoy the status and protocol on their day to day official affairs and on National occasions. Their dress regulation shall be regulated on these lines from time to time by the Government.
