Section 15(4) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(4)During the process of construction, the Director General shall depute a member of the service to conduct such inspection of the construction and note the deviations from Provisional No-Objection Certificate or National Building Code or any other rules for the time being in force that may be observed and instruct for necessary corrections, without relaxing any rule. Such deviations shall be brought to the notice of the party, acknowledgement obtained and copy of same sent to the Director General of Fire Service. The responsibility of full compliance with the rules remains with the owners/technical persons as stipulated in National Building Code on Building rules or any other rules for the time being in force.
