6. Fees payable for extinguishing fire in areas where the Act is not force.
(1)Where the fire brigade is sent to a place beyond limits of any areas in which this Act is in force in order to extinguish fire in a warehouse or a workshop at such place, the occupier of the warehouse or workshop shall be liable to pay such fee as may be determined by the State Government in this behalf.(2)The fee referred to in sub-section (1) shall be payable within one month of the service of a notice of demand by the Director on the occupier and if it is not paid within such period it shall be recoverable as a public demand.
