Section 394A in The Mumbai Municipal Corporation Act, 1888
394A. Power to prohibit the keeping of certain articles of dangerous character in certain premises or areas.
- Notwithstanding anything contained in the last foregoing section, the State Government may from time to time by notification in the Official Gazette prohibit absolutely or subject to conditions, the keeping or suffering or allowing the keeping (either permanently or during a specified period) in any premises or class of premises or in any area or areas, which may be specified in the notification, of any article mentioned in Part I of Schedule M, being an article which in the opinion of the State Government is of so dangerous a character that it is expedient in the interest of public safety, having regard to the density of population and other relevant factors, to issue such notification.]
