Section 338 in The M.P. Municipal Corporation Act, 1956
338. Inflammable materials.
- The Commissioner may, where it appears It) him to be necessary for the prevention of danger to life or property, by special or general notice, prohibit any person or persons from stacking or collecting timber wood, dry grass, straw, or other inflammable materials or placing mats or thatched huts or lighting fires in any places or within any limits specified in the notice.
