Section 457(13) in The Bombay Provincial Municipal Corporations Act, 1949
(13)Sanitary provisions-(a)The furnishing of information regarding the number of occupants in buildings;(b)the removal and disposal of filth, rubbish and polluted and excrementitious matter from premises;(c)the maintenance of premises in a sanitary conditions;(d)the prevention of nuisances, including the prohibition and regulation of wells;(e)the removal, trimming and cutting of trees and hedges;(f)the regulation of keeping of animals in the City;(g)the regulation of public bathing and the washing of clothes;(h)the information to be furnished by persons applying for permission to establish, remove, or re-open a factory, workshop, work-place or bakery governed by section 313;(i)the articles which may not be kept and the trades and operations which may not be carried on in or upon any premises without a licence under section 376;(j)the inspection of premises used or suspected of being used as a factory, workshop, work-place or bakery or for any licenseable trade or occupation or for the storage of any licensable article;(k)the prevention and regulation of the discharge of smoke, steam, fumes and noxious vapours;(l)the prohibition and regulation of the use of whistles, trumpets and noise-producing instruments operated by any mechanical means; (m) measures for the prevention of the spread of dangerous diseases,
