Section 45 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
45. Appointment of fire officer or fire supervisor in certain buildings.
(1)There shall be appointed by every owner or occupier, a fire officer or fire supervisor for every building of the following description, namely:-Building with height more than 30 metres and used for,-(1)hotel,(2)hospital,(3)business,(4)mercantile,(5)mixed occupancy of whatever kind or purposes.(2)The qualifications and duties of such fire officer or fire supervisor shall be such as the Director may, with the approval of the State Government, by order in the Official Gazette, specify.
