Section 14(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(2)The Authority shall on such application being made or if no such application is made, by a person constructing a building, then after serving a notice in writing on the person liable to such payment and after calling for a report in this behalf from the concerned officer of the Authority and after taking into consideration the report aforesaid, determine whether or not and, if so, what fee is leviable in respect of that construction, and after giving the person concerned an opportunity to be heard, shall then assess the amount of fee payable by such person and give to such person a notice in writing of such assessment:Provided that,-(a)where permission has not been granted for constructing a building, the Authority may postpone the assessment of the fee;(b)where the application relates to the construction of a building, the Authority may refuse to assess the. amount of fee payable by such person concerned unless it is satisfied that the applicant has an interest in the land or building sufficient to enable him to carry out the construction or that the applicant is able to acquire such interest and that the applicant shall carry out the construction within such period as the Authority may determine.
