Section 11(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(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.
