Section 313 in The Bombay Provincial Municipal Corporations Act, 1949
313. Factory, etc. not to be newly established without permission of Commissioner. - No person shall-
(i)newly establish in any premises,(ii)remove from one place to another,(iii)re-open or renew after discontinuance for a period of not less than three years, or(iv)enlarge or extend the area or dimensions of, any factory, workshop or work place in which it is intended to employ steam, water, electrical or other mechanical power or any bakery except with the previous written permission of the Commissioner nor shall any person work or allow to be worked any such factory, workshop, workplace or bakery without such permission:Provided that for the purpose of clause (iii) no such permission shall be required if during the period of discontinuance the machinery has not been removed from the place where the factory, workshop or bakery was originally established.
