Section 228(2A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2A)[ A report of every fire which occurs in the municipal area shall be submitted by the Municipal Fire Officer or any member of the fire-brigade not later than the day following the fire to the Chief Officer, who shall make such further inquiry, if any, as he may deem necessary; and shall furnish a monthly return of all fires which occur in the municipal area, to the Standing Committee, the District Magistrate and the Fire Advisor to the Government of Maharashtra.] [Sub-section (2A) was inserted by Maharashtra 26 of 1990, Section 5(b).]
