Section 287 in The Mumbai Municipal Corporation Act, 1888
287. [ When materials and works may be supplied and done under this Chapter for any person by the Commissioner. [This section was substituted for the original by Bombay 5 of 1938, Section 34.]
- On the written request of any person who is required under any of the provisions of this Chapter to supply any materials, fittings, cistern or lock and key or to do any work, the Commissioner may, on such person's behalf, supply the necessary materials, fittings, cistern or lock and key, as the case may be, or cause the necessary work to be done; but he shall not do so in any case to which the provisions of section 493 or 495 will not apply, unless a deposit is first of all made by the said person of a sum which will in the opinion of the Commissioner, suffice to cover the cost of the said material, fitting, cistern, lock and key or work.]
