Section 390(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall newly establish in any premises any factory, workshop or workplace in which it is intended that stream, water [electrical] [This word was inserted by Maharashtra 21 of 1989, Section 45.] or other mechanical power shall be employed, without the previous written permission of the Commissioner, [nor shall any person work, or allow to be worked, any such factory, workshop or workplace without such permission.] [These words were inserted by Bombay 1 of 1916, Section 11(a).]
