Section 415(29) in The City of Nagpur Corporation Act, 1948
(29)Dangerous and offensive trades and factories. - (a)(i) the articles to be included in the description contained in clause (a) of section 229;(ii)the prohibition or regulation by licence or otherwise of the storage or keeping of such articles;(b)(i)the trades, manufactures, industries, or operations to be included in the description contained in clause (c) of section 229;(ii)the prohibition or regulation by licence or otherwise of the exercise of such trades, manufactures, industries, or operations;(c)the supervision and sanitary regulation of factories and workshops;
