Section 12 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
12. Authority to follow preliminary procedure before enhancing or reducing enhanced fee.
(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.(2)The State Government may, by an order published in the Official Gazette, accord sanction to the said proposal of the Authority and specify in such order the date on or after which the proposal shall be brought into force.(3)(a)The Authority shall display on the notice board of its office the said order, and shall also publish a notice in a local newspaper informing the inhabitants of the area within its jurisdiction, of the subject matter of the order so displayed;(b)When the rates at which the fee is leviable are enhanced or reduced under sub-section (3) of section 11, it shall not be necessary to give any separate notice thereof to the owners or occupiers of the buildings affected thereby.
