Section 2(5) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(5)the expression "fire prevention and life safety measures" means such measures as are necessary in accordance with the building bye-laws or as required by or under the provisions of any law or the National Building Code of India, 2005, for the time being in force, for the prevention, control and fighting of fire and for ensuring the safety of life and property in case of fire;
