Section 328A(4) in The Mumbai Municipal Corporation Act, 1888
(4)[(a)] [The brackets and letter '(a)' were inserted by Bombay 12 of 1935, Section 2(1).] The word "structure" in this section shall include [a tram-car, omnibus and any other vehicle and any movable board] [These words were substituted for the words any movable board on wheels' by Bombay 19 of 1930, Section 15(b).] used primarily as an advertisement or an advertising medium; [and(b)the expression "illuminated advertisement" in this section shall not include an illuminated display of goods, if such display:(i)is of goods merely bearing labels showing the name of the article or of its manufacturer or of both, and(ii)is made by lighting which is not, in the opinion of the Commissioner, more than is necessary to make the goods and labels visible at night.]Dangerous places
