Section 278 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
278. Factory, etc. not to be established without licence.
(1)No person shall, without a licence granted in accordance with the bye-laws made in this behalf, establish or materially alter, enlarge or extend or permit the establishment, material alteration, enlargement or extension of any factory, workshop or place of business in which it is intended to employ steam, electricity, water or other mechanical power.(2)The Council may after giving the applicant a reasonable opportunity of being heard and recording he reasons refuse to grant a licence if it is of the opinion that the establishment, alteration, enlargement or extension of such factory, workshop or place of business would be objectionable by reason of the density of the population in the neighbourhood thereof; or would be a nuisance or danger to the inhabitants of the neighbourhood.(3)Whoever establishes, alters, enlarges or extends or permits the establishment, material, alteration, enlargement or extension of any such factory, workshop or place of business without a licence or in contravention of any conditions subject to which the licence may have been granted shall, on conviction, be punished with fine which may extend to [ten thousand rupees, and in the case of continuing offence with further fine which may extend to one thousand rupees for every day after the first during which such contravention continues] [These words were substituted for the words 'one thousand rupees' by Maharashtra 1 of 2011, Section 42, (w.e.f. 14-1-2011).].Explanation. - Nothing in this section or section 280 shall be deemed to affect any provision of the Indian Boilers Act, 1923, or authorize any order relating to the fixing or fencing of any engine, mill-gearing, hoist or other machinery in any factory to which the provisions of the Factories Act, 1948, are applicable.
