Section 20(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)When the Director is informed, on a complaint made or otherwise that default has been made in the performance of any duty imposed on an Authority by or under this Act or by or under any enactment in relation to fire fighting measures or operations for the time being in force, the Director, if satisfied after due inquiry, that the alleged default has been made, may by order, fix a period for the performance of that duty and communicate such order to the Authority.
