Section 3(hh) in The Mumbai Municipal Corporation Act, 1888
(hh)[ "a sweetmeat shop" means any premises or part of any premises used for the manufacture, treatment or storing for sale, or for the sale, wholesale or retail, of any ice cream, confections or sweetmeats whatsoever intended, and by whatsoever name the same may be known, and whether the same be for consumption on or outside the premises] [Clause (hh) was inserted by Bombay 5 of 1920, Section 2.];
