Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Fire Prevention And Life Safety Measures (Amendment) Act, 2015 12 OF 2015 [06 April 2015] CONTENTS 1. Short title 2. Amendment of section 3 of Mah. III of 2007 3. Amendment of Schedule-I to Mah. III of 2007 4. Amendment of Schedule-II to Mah. III of 2007 Maharashtra Fire Prevention And Life Safety Measures (Amendment) Act, 2015 12 OF 2015 [06 April 2015] An Act to amend the Maharashtra Fire Prevention and Life Safety Measures Act, 2006. WHEREAS it is expedient to amend the Maharashtra Fire Prevention and Life Safety Measures Act, 2006, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Fire Prevention and Life Safety Measures (Amendment) Act, 2015. 2. Amendment of section 3 of Mah. III of 2007 :- In section 3 of the Maharashtra Fire Prevention and Life Safety Measures Act, 2006 (hereinafter referred to as "the principal Act"),- (a) in sub-section (1), in the Explanation, after the words and figures " the National Building Code of India, 2005" the words and brackets "or, as the case may be, the parameters laid down, from time to time, by the National Fire Protection Association Institution (U.S.A.)", shall be inserted ; (b) after sub-section (1), the following sub-section shall be inserted, namely :- " (1A) Notwithstanding anything contained in sub-section (1) or any other provision of this Act or any other law for the time being in force, building above 30 meters in height but not exceeding 45 meters in height may be permitted, in case of occupancies specified as (C-1) in Schedule-I, that is to say, Hospitals, Sanatoria and Nursing Homes, if such building fulfills the minimum requirement of fire fighting installations specified in Schedule-I."; (c) after sub-section (2), the following sub-section shall be inserted, namely :- " (2A) Notwithstanding anything contained in sub-section (2) or in any other law for the time being in force, the State Government may, upon a request by a planning authority, permit the authority empowered to sanction the construction plan of any building or part of a building and to issue certificate of completion of or part thereof, to issue such certificate, in respect of a building exceeding 45 meters in height in case of occupancies specified as (C-1) in Schedule-I, that is to say, Hospitals, Sanatoria and Nursing Homes, if such building fulfills the minimum requirement of fire fighting installations specified in Schedule-I.". 3. Amendment of Schedule-I to Mah. III of 2007 :- In Schedule-I to the principal Act,- (a) under the heading "INSTITUTIONAL BUILDINGS (C)", under sub-heading " (a) Hospitals, Sanatoria and Nursing Homes (C-1)", after entry (3), the following entries shall be added, namely :- (4) Above 30m and not exceeding 45 m in height R R NR R R R R R R 1,50,000 30,000 2,400 NR (5) Above 45m in height R R NR R R R R R R 1,50,000+ 5,000 per 5m above 45m 30,000+ 5,000 per 5m above 45m 2,400+ 1,000 per 5m above 45m NR ; (b) in the NOTES,- (I) in Note 12, for the word and letter "Group C" the words, letters and figures "Group C-2, Group C-3" shall be subsituted ; (II) after Note 12, the following Notes shall be inserted, namely :- "12A. Building above 30m in height but not exceeding 45m in height may be permitted for Group C-1 occupancies, provided it complies or, is in consonance with the parameters laid down, from time to time, by the National Fire Protection Association Institution (U.S.A.) in respect of such occupancies. 12B. Building above 45m in height may be permitted for Group C-1 occupancies, in the manner provided by sub-section (2A) of section 3, provided it complies or, is in consonance with the parameters laid down, from time to time, by the National Fire Protection Association Institution (U.S.A.) in respect of such occupancies.". 4. Amendment of Schedule-II to Mah. III of 2007 :- In Schedule-II to the principal Act,- (a) in PART-I, under the heading "INSTITUTIONAL BUILDINGS (C)", under sub-heading "(a) Hospitals, Sanatoria and Nursing Homes (C-1)", after entry (3), the following entries shall be inserted, namely :- (4) Above 30m and not exceeding 45 m in height 20.00 1,50,000 15.00 1,00,000 12.00 75,000 6.00 30,000 5.00 15,000 (5) Above 45m in height 25.00 2,00,000 18.00 1,20,000 15.00 90,000 7.00 40,000 6.00 20,000 ; (b) in PART-II, under the heading "INSTITUTIONAL BUILDINGS (C)", under sub-heading "(a) Hospitals, Sanatoria and Nursing Homes (C-1)" after entry (3), the following entries shall be inserted, namely :- (4) Above 30m and not exceeding 45 m in height 10.00 50,000.00 Not Allowed Not Allowed Not Allowed (5) Above 45m height 15.00 75,000.00 Not Allowed Not Allowed Not Allowed (c) in PART-III, under the heading "INSTITUTIONAL BUILDINGS (C)", under sub-heading "(a) Hospitals, Sanatoria and Nursing Homes (C-1)", after entry (3), the following entries shall be inserted, namely :- (4) Above 30m and not exceeding 45m in height 17.00 1,50,000 14.00 80,000 (5) Above 45m in height 20.00 2,00,000 16.00 1,00,000. .