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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(1)Every fire station shall be provided with land measuring two acres and with a building and accommodation for safe custody of fire vehicles, appliances and equipment as well as for accommodation for fire staff.