Section 11 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
11. Imposition of fees; and enhancement or reduction thereof.
(1)With effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf, and subject to the provisions of this Act, there shall be levied a Fire Service fee at the rates specified by or under the provisions of this Chapter, for the purposes of this Act on all owners of various types of buildings specified in the Schedule-II (hereinafter in this Chapter; referred to as "the said Schedule"), within the areas of a local authority or a planning authority (hereinafter, save as otherwise mentioned, throughout in this Act, collectively referred to as "the Authority"), to which this Act applies; and different such dates may be appointed for different types of buildings and different areas of different Authorities.(2)The rate of such fee in respect of each type of building situated within the area of any of the Authorities and classified in column 2 of each of the Part-I, Part-H or, as the case may be, Part-III of the said Schedule shall, in the first instance, be at the rate specified in each of the sub-column (1), but subject to the minimum fee specified in each of the sub-column (2) of columns 3, 4, 5, 6 and 7 of Part-I or of columns 3, 4, 5 and 6 of Part-II, or, as the case may be, of columns 3 and 4 of Part-III, as aforesaid.(3)The Authority may, subject to the other provisions of this Chapter; enhance, from time to time, the rate of fee, including the annual fee, and levy the fee at such enhanced rate:Provided that, the Authority may, subject to the other provisions of this Chapter, reduce, from time to time, such enhanced rate and levy fee at such reduced rate, so, however, that in no case the rate shall be reduced below the minimum rate specified in the said Schedule.(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.(5)The other matters relating to imposition (including guidelines), assessment and collection of such fee shall be such as may be prescribed.
