Section 2(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)the expression "building" shall have the same meaning assigned to it in the relevant municipal law or any law for the time being in force in the area in which this Act is in force; and includes places or premises comprising land or building, or part of a land or building, whether authorised or otherwise, outhouses, if any, appertaining to such building or part thereof and petrol, diesel or gas lines, installations or pumps.Explanation.- For the purposes of this Act definition of "building" herein shall extend and apply only to such building in respect of which fee is assessable and leviable as specified in the Schedule-II;
