Section 34 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
34. Buildings:
- The Director General of Fire Services shall exercise his powers in the matter of construction of new fire stations providing permanent buildings for the new and old fire stations, construction of quarters for the staff and construction of static water tanks, following the procedures contemplated under Chapter XX of the Andhra Pradesh Fire Service Manual as amended from time to time. He shall also utilize the services of the Andhra Pradesh Water and Drainage Board, the Corporations and Municipalities, Revenue Department, major Panchayats and Panchayat Unions for providing Hydrant system to the required areas in the State and ensure fire protection system to the entire State of Andhra Pradesh.
