Section 229 in The City of Nagpur Corporation Act, 1948
229. Regulation of dangerous and offensive trade. - Except in accordance with the provisions of this Act, no person shall -
(a)store or keep in any premises any articles mentioned in any by-laws made under this Act as dangerous or offensive, or as being, or likely to be a nuisance to the public, or dangerous to life, health or property;(b)store or keep in any premises the hide or any part of the carcass of any animal afflicted At the time of its death with infectious or contagious disease; or(c)carry on or allow to be carried on in any premises any trade, manufacture, industry or operation mentioned in any rules under this Act as dangerous to life, health or property or as likely to create a nuisance, either from its nature or by reason to the manner in which or the conditions under which the same may be carried on :Provided that nothing in this section shall affect the provisions of the Indian Explosives Act, 1884, or the Petroleum Act, 1934.
