Section 427(18) in The M.P. Municipal Corporation Act, 1956
(18)Dangerous and offensive trades and factories. - (a) (i) the articles to be included in the description contained in clause (a) of Section 248;(ii)the prohibition or regulation by licence or otherwise of the storage or keeping of such articles;(b)(i)the trades, manufactures, industries or operations to be included in the description contained in clause (c) of Section 248;(ii)the prohibition or regulation by licence or otherwise of the exercise of such trades, manufactures, industries, or operations;(iii)the supervision and sanitary regulation of factories and workshop;
