Section 44 in The Bombay Shops and Establishments Act, 1948
44. Power to make bye-laws.
- A local authority empowered under Section 43 to enforce the provisions of this Act may, with the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, make by-laws not inconsistent with the provisions of the Act, or the rules or orders made by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thereunder, for the purpose of carrying out the provisions of this Act.
