Section 2(28) in The Bombay Provincial Municipal Corporations Act, 1949
(28)"hut" means any building which is constructed principally of wood, mud, leaves, grass, cloth or thatch and includes any temporary structure of whatever size or any small building of whatever material made which the Corporation may declare to be a hut for the purposes of this Act;[28A) "industrial premises" means premises including the precincts thereof in any part of which a manufacturing process is being carried on or is ordinarily carried on.Explanation. -"manufacturing process" includes producing, making, extracting, altering, ornamenting, furnishing or otherwise processing, treating or adapting any goods;]
