Section 12(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)The Authority, before enhancing or reducing the enhanced rate and levying the fee at such rate shall observe the following preliminary procedure, namely:-(a)the Authority shall, by a resolution passed at a special meeting, approve the rate of fee at which it proposes to levy such fee;(b)when such a resolution is passed, the Authority shall take further action to obtain the previous sanction of the State Government to the proposal.
