Section 29(5) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(5)Penalty for failure to take out licence:(a)The Authorized Officer shall serve a notice in Form No. 13 on the occupier or owner of the premises who is being bound to take out a licence under the provisions of the Act, fails to obtain a licence or fails to comply with any of the conditions specified in the licence, requiring him to obtain a licence or comply with any of the conditions specified in the licence as the case may be within 15 days from the date of serving notice.(b)If the owner or occupier of the premises/building does not comply with the notice, the authorized officer not below the rank of Assistant Divisional Fire Officer shall serve a show-cause notice in Form No. 14 and if the owner or occupier further failed to comply with the show-cause notice within 30 days shall initiate prosecution and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.
