Section 14(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)Any person who, after the commencement of this Act, intends to construct a building for which permission of the Authority is required, whether he has applied for such permission or not, or who has commenced construction of a building, shall apply to the Authority within such time and in such manner as may be prescribed, for the assessment of fees payable in respect thereof.
