Section 349(1) in The Mumbai Municipal Corporation Act, 1888
(1)No external wall and no covering of a roof built or renewed since the [Bombay Municipal Act, 1872] [Bombay 3 of 1872 was repealed by Section 2 of this Act.],. tame into force shall, except with the written permission of the Commissioner, consist of wood, cloth, canvas, grass, leaves, mats or any other inflammable material.
