Section 11(4) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(4)In determining the rate of fee to be enhanced or reduced under subsection (3), the Authority shall take into consideration the balance available in the Fire Protection Fund constituted under section 25 and the estimated income and expenditure (including any capital expenditure) of the Fire Services and ensure that the expenditure incurred or to be incurred has reasonable correlation with the carrying out of the purpose of this Act.
