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State of Andhra Pradesh - Section

Section 12 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

12. Manner of disposal of unlawful assembly:

- While acting under the provisions of Section 10 of the Act, the officer-in-charge of the fire station may cause disposal of an unlawful assembly in the manner prescribed in Section 129 of Criminal Procedure Code, 1973.