Section 392 in The Mumbai Municipal Corporation Act, 1888
392. Sanitary regulation of factories, etc.
(1)Whenever it shall appear to the Commissioner that any factory, [* *] [The word 'bakehouse' was repealed by Bombay 2 of 1911, Section 14.] workshop or work place, or any building or place in which steam, water or other mechanical power is employed, is not kept in a cleanly state or is not ventilated in such a manner as to render harmless, as far as practicable, any gas, vapour, dust or other impurity generated in the course of the work carried on therein, which is a nuisance,or is so overcrowded while work is carried on as to be dangerous or injurious to the health of the persons employed therein,or that any engine, mill gearing, hoist or other machinery therein is so fixed or so insecurely fenced as to be dangerous to life or limb;the Commissioner may, by written notice, require the owner of such factory, [* *] [The word 'bakehouse' was repealed by Bombay 2 of 1911, Section 14.] workshop, work place or other building or place to take such order for putting and maintaining the same, in a cleanly state, or for ventilating the same, or for preventing the same from being overcrowded or for preventing danger to life or limb from any engine, mill gearing, hoist or other machinery therein, as he shall think fit.(2)Nothing in this section shall be deemed to affect any provision of the [Bombay Boiler Inspection Act, 1887] [Bombay 3 of 1887 was repealed by Bombay 2 of 1891, which was repealed by Bombay 5 of 1917, which was again repealed by Act 5 of 1923, Central Acts.], and nothing in this section which relates to the fixing or fencing of any engine, mill gearing, hoist or other machinery shall apply on any factory to which the provisions of the [Indian Factories Act, 1881] [Act 15 of 1881 is repealed by Act 12 of 1911 (the Indian Factories Act, 1911) which is again repealed by Act 25 of 1934, Central Acts.], are applicable.
