Section 379A(5) in The Mumbai Municipal Corporation Act, 1888
(5)A room not exclusively used as a dwelling shall be deemed to be overcrowded within the meaning of this section when the number of adult inmates is such that the amount of floor space available for each adult inmate is less than thirty superficial feet, and for each person under the age of ten years less than fifteen, superficial feet, or when the air space for each adult inmate is less than three hundred cubic feet two children under ten years of age counting as one adult.]
