Section 413(1) in The Mumbai Municipal Corporation Act, 1888
(1)If the Commissioner shall have reason to believe that any animal intended for human food is being slaughtered, or that the flesh of any such animal is being sold or exposed for sale, in any place or manner not duly authorised under the provision of this Act, the Commissioner may, at any time by day or by night, without notice, enter such place for the purpose of satisfying himself as to whether any provisions of this Act or of any by-law made under this Act at the time in force is being contravened thereat.
