Section 15(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(2)The Director General or any member of the service duly authorized by him in this behalf may himself take cognizance of any high-rise building being constructed without "Provisional No-Objection Certificate" from Fire Services, and appropriately address the Municipal Authority and the party for necessary action as per rules, to ensure compliance with fire safety requirements.Explanation: - In case any person proposes to increase the number of floors on any Building already constructed in such a manner that it shall qualify for being termed as a high-rise building shall before construction, apply to the Director General or any member of service duly authorized by him in this behalf for "Provisional No-Objection Certificate" as per procedure stipulated vide, sub-rule 1 above.
