Section 408 in The Mumbai Municipal Corporation Act, 1888
408. Regulations and table of stallages rents to be posted up in markets and slaughter houses.
(1)A printed Copy of the regulations and of the table of stallages, rents and fees, if any in force in any market or slaughter house under the [sections 406, 407 and 407A] [The words, figures and letter 'sections 406, 407 and 407A' were substituted for the words 'two last proceedings sections' by Bombay 12 of 1936, Section 8.], in the English, Marathi, Gujarati [Hindi] [This word was inserted by Maharashtra 21 of 1989, Section 48.] and Urdu languages, shall be affixed in some conspicuous spot in the market building, market place or slaughter house.(2)No person shall, without authority, destroy, pull down, injure or deface any copy of any regulation or table so affixed.
