Section 49(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the minimum standards for fire prevention and fire safety measures;(b)eligibility and the procedure for granting, renewing or refusing licence to act as Licensed Agency under section 9;(c)the form in which an appeal shall be made and the fees which shall accompany such appeal under section 32;(d)procedure to be followed at the hearing and disposal of appeal under section 32;(e)any other matter which may be or is required to be provided by rules.
