Section 13(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)There shall also be levied annually a further fee at the rate of one per cent. of the minimum fees specified in the respective columns of the Parts-I, II or, as the case may be, Part-III of the said Schedule against each type of building classified in column 2 of the said Parts of the said Schedule for providing the amount to defray the expenses for the purposes mentioned in sub-section (3) of section 25, and also for regular check and inspection, and other incidental expenses so as to require and cause the owner or occupier thereof to keep the necessary installations in fit condition.
