Section 16(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)Where it appears to the State Government that the balance of the Fire Protection Fund of any Authority is insufficient for meeting any expenditure required to be incurred for purchasing and maintaining fire fighting equipment and property and for maintenance thereof or for creating posts of officers, staff and servants for meeting the requirements to provide fire services or generally for performance of fire fighting operations; of that such balance is more than the requirements for the purposes aforesaid, the State Government may, by notification in the Official Gazette, require the Authority to enhance the rate of fee or reduce the enhanced fee, if any, at such rate as may be specified in the said notification, so, however that any reduction in rate shall not affect the minimum rates as specified in the relevant sub-columns in the said Schedule;(2 )After receipt of such requisition as aforesaid the Authority shall forthwith proceed to enhance or, as the case may be, reduce the enhanced fee in accordance with the requisition and the resolution of the Authority passed in that behalf and the rate of fee specified therein shall take effect from the date of resolution; and the provisions of sub-section (3) of section 12 shall mutatis mutandis apply for the publication or such resolutions.
