Section 394(3) in The Mumbai Municipal Corporation Act, 1888
(3)A person shall be deemed-(a)to have known that keeping any article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or carrying on a trade, process or operation is, in the opinion of the Commissioner, dangerous or likely to create a nuisance within the meaning of clause (d) or, as the case may be, paragraph (ii) of clause (e), of sub-section (1), after written notice to that effect, signed by the Commissioner, has been served on such person or affixed to the premises to which it relates;(b)to keep or to suffer or allow the keeping of an article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or to carry on or to allow to be carried on a trade, process or operation within the meaning of clause (d) or, as the case may be, paragraph (ii) of clause (e) of sub-section (1), if he does any act in furtherance of keeping of such article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or carrying on of such trade, process or operation or is in any way engaged or concerned therein whether as principal, agent, clerk, master, servant, workman, handicraftsman, watchman or otherwise.
