Section 390 in The Mumbai Municipal Corporation Act, 1888
390. Factory of not to be newly established without permission of the Commissioner.
(1)No person shall newly establish in any premises any factory, workshop or workplace in which it is intended that stream, water [electrical] [This word was inserted by Maharashtra 21 of 1989, Section 45.] or other mechanical power shall be employed, without the previous written permission of the Commissioner, [nor shall any person work, or allow to be worked, any such factory, workshop or workplace without such permission.] [These words were inserted by Bombay 1 of 1916, Section 11(a).](2)The Commissioner may refuse to give such permission if he shall be of opinion that the establishment of such factory, workshop or workplace in the proposed position is objectionable by reason of the density of the population in the neighbourhood thereof, or will be a nuisance to the inhabitants of the neighbourhood.(3)[ If any written permission for the establishment of a factory, workshop or work place granted under sub-section (1) be revoked by the Commissioner in the exercise of his powers under sub-section (3) of section 479, no person shall continue or resume the working or use of such factory, workshop or workplace until such written permission is renewed or a fresh written permission is granted by the Commissioner.] [Sub-section (3) was added by Bombay 1 of 1916, Section 11(b).]
