Section 403(2B) in The Mumbai Municipal Corporation Act, 1888
(2B)For the purposes of this section, the owner or occupier of any place which is habitually used for the slaughter of animals intended for human food shall be deemed to have used or permitted to he used such place for the slaughter of animals unless he proves that the place was so used without his knowledge:] [Sub-sections (2A) and (2B) were inserted by Bombay 64 of 1953, Section 16.]
