Section 403(3) in The Mumbai Municipal Corporation Act, 1888
(3)When the Commissioner has refused, cancelled or suspended any licence to keep open a private market, he shall cause a notice of his having so done to be affixed in the English, Marathi, Gujarati, [Hindi] [This word was inserted by Maharashtra 21 of 1989, Section 47.] and Urdu languages on some conspicuous spot on or near the building or place where such market has been held.
