Section 49 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
49. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the minimum standards for fire prevention and fire safety measures;(b)eligibility and the procedure for granting, renewing or refusing licence to act as Licensed Agency under section 9;(c)the form in which an appeal shall be made and the fees which shall accompany such appeal under section 32;(d)procedure to be followed at the hearing and disposal of appeal under section 32;(e)any other matter which may be or is required to be provided by rules.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall, from the date of publication of such decision in the Official Gazette, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
