(1)The State Government may prescribe such fees and such procedure for payment of fees as it may deem fit, for granting any licence under any of the provisions of this Act.(2)The State Government may prescribe such fees and such charges and such conditions as it may deem fit for the purpose of different types of special jobs that may be undertaken by the Assam Fire Service Force and that the authority on whose request such job is undertaken will be bound to make such payment.(3)Where members of the Force are sent beyond the limits of any area in which this Act is in force, in order to extinguish a fire in the neighbourhood of such limits the owner or occupier of the premises where the fire occurred or spread shall be liable to pay such charges or fees as may be prescribed in this behalf.(4)The fee referred to in sub-sections (1), (2) and (3) shall be payable within one month of the service of a notice of demand by the Director on the owner or occupier and if not paid within that period, it shall be recoverable as an arrear of land revenue.Acquisition of Fire Fighting Property
