Section 384A in The Mumbai Municipal Corporation Act, 1888
384A. [ Stabling animals or storing grain in dwelling houses may be prohibited. [Section 384A was inserted by Bombay 1 of 1916, Section 10.]
- Where a building or any portion thereof is used or intended to be used for human habitation and any portion of such building is used for any of the following purposes, namely,-(a)for keeping any horse, cow, buffalo, bullock, goat or donkey, or(b)as a godown or place for the storage, in connection with wholesale trade of grain, seed or groceries,the Commissioner may, if it shall appear to him necessary for sanitary reasons to do so, by written notice require the owner or occupier of such building to discontinue the use of such building for any such purpose; provided that the Commissioner may permit such use subject to such conditions as he may think fit to prescribe.]
