Section 244(4) in The Bombay Provincial Municipal Corporations Act, 1949
(4)(a)The words "structure" in this section shall include an omnibus and any vehicle or moveable board used primarily as an advertisement or an advertising medium; and(b)The expression "illuminate advertisement" in this section shall not include an illuminated display of goods, if such display,-(i)is of goods merely bearing labels showing the name of the article or of its manufacturer or of both, and(ii)is made by lighting which is not, in the opinion of the Commissioner, more than is necessary to make the goods and labels visible at night.]Dangerous Place and Places where some work Affecting human Safety or Convenience is Carried On
