Section 11(3) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(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.
