Section 375 in The Mumbai Municipal Corporation Act, 1888
375. Cleansing and limewashing of any building may be required.
- If it shall appear to the commissioner necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building so inspected, to cause the same or some portion thereof to be lime-washed or otherwise cleansed, either externally or internally, or both externally and internally.
