Section 14(6) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(6)The Authority shall in regard to the area lying within its jurisdiction collect all fees due under this Act in respect of construction of any building in that area.Explanation.- For the removal of doubt, it is clarified that where the area of jurisdiction of any two or more Authorities overlaps, the Authority which is empowered by or under the provisions of the law under which it functions to grant permission for construction of a building shall be the Authority for the purposes of this section.
