Section 20(3) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(3)If the expense and remuneration are not so paid, the Director may make an order directing the bank in which any moneys of the Authority are deposited or the person in charge of the local Government Treasury or of any other place of security in which the moneys of the Authority are deposited, to pay such expenses and remuneration from such moneys as may be standing to the credit of the Authority in such bank or may be in the hands of such person or as may, from time to time, be received from or on behalf of the Authority by way of deposit by such bank or person, and such bank or person shall be bound to obey such order. Every payment made pursuant to such order shall be a sufficient discharge to such bank or person from all liability to the Authority in respect of any sum or sums so paid by it or him out of the moneys of the Authority so deposited with such bank or person.
