Section 32 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
32. Appeals.
(1)Any person aggrieved by-(a)the notice issued under section 6, or(b)the refusal of the Director of Chief Fire Officer to pass an order under sub-section (4) of section 8, or(c)the notice of assessment under sub-section (2) or (4) of section 14; may prefer an appeal to such an officer as the State Government may, by notification in the Official Gazette, designate in this behalf, being an officer not below the rank of Director, and may, by the same notification or by a like notification designate one or more such officers and assign to them the areas or part of the areas of the local authorities or planning authorities over which each of such officers shall exercise his jurisdiction.(2)Such appeal shall be made in such manner and accompanied by such fee, as may be prescribed.(3)(a)The officer so designated may, after giving a reasonable opportunity to the appellant and the Authority, of being heard, by an order confirm, reduce, enhance or annul the assessment of fee.(b)Where the assessment is annulled or set aside in an appeal, such officer deciding the appeal may direct the Authority to make a fresh assessment after such further enquiry as may be directed.(4)Every order passed in appeal under this section shall be final and conclusive.
