Section 382 in The Mumbai Municipal Corporation Act, 1888
382. Dangerous quarrying may be stopped.
- If, in the opinion of the Commissioner, the working of any quarry, or the removal of stone, earth or other material from any place, is dangerous to persons residing in or having legal access to the neighbourhood thereof or creates or is likely to create a nuisance, the Commissioner, may [* * * *] [The words 'with the approval of the Standing Committee' were deleted by Maharashtra 21 of 1989, Section 44.] by written notice, require the owner of the said quarry or place to discontinue working the same or to discontinue removing stone, earth or other material from such place, or to take such order with such quarry or place, as he shall deem necessary for the purpose of preventing danger or of abating the nuisance arising or likely to arise therefrom.
