Section 392(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whenever it shall appear to the Commissioner that any factory, [* *] [The word 'bakehouse' was repealed by Bombay 2 of 1911, Section 14.] workshop or work place, or any building or place in which steam, water or other mechanical power is employed, is not kept in a cleanly state or is not ventilated in such a manner as to render harmless, as far as practicable, any gas, vapour, dust or other impurity generated in the course of the work carried on therein, which is a nuisance,or is so overcrowded while work is carried on as to be dangerous or injurious to the health of the persons employed therein,or that any engine, mill gearing, hoist or other machinery therein is so fixed or so insecurely fenced as to be dangerous to life or limb;the Commissioner may, by written notice, require the owner of such factory, [* *] [The word 'bakehouse' was repealed by Bombay 2 of 1911, Section 14.] workshop, work place or other building or place to take such order for putting and maintaining the same, in a cleanly state, or for ventilating the same, or for preventing the same from being overcrowded or for preventing danger to life or limb from any engine, mill gearing, hoist or other machinery therein, as he shall think fit.
