Section 21(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)For the purpose of providing adequate number of officers and staff for meeting the needs of fire services within the jurisdiction of the local authorities and planning authorities having regard to the potential fire hazards in certain industries and large commercial and mercantile establishments and buildings and the number of fire stations required to be provided for and maintained within the respective areas of the local authorities and the planning authorities, such Authorities shall be classified as under:-(a)the Municipal Corporation of Brihan Mumbal;(b)Municipal Corporations having minimum population above fifteen lakhs to be classified as 'A' Class Municipal Corporations;(c)Municipal Corporations having population of five lakhs and above upto fifteen lakhs, to be classified as 'B' Class Municipal Corporations;(d)all other Municipal Corporations not covered by clauses (a), (b) or (c) to be classified as 'C' Class Municipal Corporations; and(e)Municipal Councils, Nagar Panchayats. Industrial Townships and planning authorities to be classified as 'D' Class Municipal Councils, Nagar Panchayats, Industrial Townships and planning authorities.
