ANDHRA PRADESH FIRE SERVICE (AMENDMENT) ACT, 2006

Preamble - THE ANDHRA PRADESH FIRE SERVICE (AMENDMENT) ACT, 2006

THE ANDHRA PRADESH FIRE SERVICE (AMENDMENT) ACT, 2006

[Act No. 21 of 2006]

[13th April, 2006]

PREAMBLE

An Act Further to Amend the Andhra Pradesh Fire Service Act, 1999.

Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-seventh Year of the Republic of India as follows:

 

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Fire Service (Amendment) Act, 2006.

(2)      It shall be deemed to have come into force on the 1st day of February, 2001.

 

Section 2 - Amendment of section 2, Act 15 of 1999

In the Andhra Pradesh Fire Service Act, 1999, (hereinafter referred to as the principal Act), in section 2,-

(i)       in clause (h), for the expression "15 meters" the expression "18 meters" shall be substituted;

 

(ii)      in clause (j), for the expression "the National Building Code of India, 1997" the expression "the National Building Code of India as amended from time to time" shall be substituted.

 

Section 3 - Amendment of section 13

 

In section 13 of the principal Act,--

(i)       for sub section (1), the following shall be substituted namely,--

"(1) Any person proposing to construct a building of more than 15 meters height for commercial/business purpose, 18 meters and above height for residential purpose, and buildings of public congregation like schools, cinema halls, function halls, religious places, which are more than 500 Sq. Meters in plot area or 6 meters and above in height shall apply to the Director General or any member of the service duly authorised by him in this behalf, before submission of such building plans to the authority or officer competent to approve the same under the relevant law, for the time being in force, for a no objection certificate along with such fee as may be prescribed.";

(ii)       in sub-section (2), for the expression "the National Building Code of India, 1997", the expression "the National Building Code of India as amended from time to time" shall be substituted.

 

Section 4 - Repeal of Ordinance 3 of 2006

The Andhra Pradesh Fire Service (Amendment) Ordinance, 2006 is hereby repealed.