Section 394(6) in The Mumbai Municipal Corporation Act, 1888
(6)Every person to whom a licence is granted by the Commissioner under sub-section (5) shall-(a)keep such licence in or upon the premises, if any, to which it relates;(b)put up a board outside such premises on a conspicuous part, indicating thereon the nature of the article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(d).] kept or the trade, process or operation carried on, in or upon the premises, the municipal licence number, if any, in respect thereof and the name and local address of the owner or occupier or person in charge of the premises;(c)put proper label on the packing or container of every licensable article to indicate its name, contents and hazardous nature.
