Section 194(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall without the written permission of the Chief Officer or otherwise than in conformity with the terms of such permission, -(i)use or permit to be used any building or part thereof originally constructed or authorised to be used for human habitation as a godown, warehouse, workshop, workplace, factory, stable, or a motor garage; or(ii)use or permit to be used any human habitation any part of a building not originally constructed or authorised to be used for that purpose.
