Section 371 in The Mumbai Municipal Corporation Act, 1888
371. Halalkhor's duties in certain cases may not be discharged by private individuals without the Commissioner's permission.
- In any portion of [Brihan Mumbai] [ These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in which the Commissioner has given a public notice under clause (a) of section 142, and in any premises, wherever situate in which there is a water-closet or privy connected with a municipal drain, it shall not be lawful, except with the written permission of the Commissioner; for any person who is not employed by or on behalf of the Commissioner, to discharge any of the duties of halaikhors.
