Section 14(8) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(8)Notwithstanding anything contained in clause (11) of section 2 or subsection (7) of this section, where a promoter as defined in clause (c) of section 2 of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 (hereinafter, in this sub-section, referred to as "the said Act of 1963") has constructed or intends to construct any building consisting of flats or apartments the liability to pay the fee (including annual fee) in respect of any such building and interest, if any, shall be that of such promoter; and any amount of such fee and interest remaining outstanding shall, without prejudice to any other mode of recovery thereof available against such promoter, be the first charge on any other property which he owns or in which he has a right, title or interest (in which case such charge shall be limited to the extent of his right, title or interest), subject to the prior payment of land revenue, if any, due to Government thereon:Provided that, the liability of the Promoter to pay such fee and interest, if any, shall extend to and be limited to the date of execution of the conveyance by the promoter under section 11 of the said Act of 1963.
