Section 2(64) in The Bombay Provincial Municipal Corporations Act, 1949
(64)"sweetmeat shop" means any premises or part of any premises used for the manufacture, treatment, or storage for sale, or for the sale, wholesale or retail of any ice-cream, confections or sweetmeats whatsoever, for whomsoever intended, and by whatsoever name the same may be known, and whether the same be for consumption on or outside the premises;
