Section 33(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(a)the appeal -(i)under clause (a) or (b) of sub-section (1) of section 32 is brought within fifteen days from the date service of notice or the date on which the refusal is communicated to the appellant;(ii)under clause (c) of sub-section (1) of section 32 is brought within forty-five days after the receipt of notice of the assessment:
