Section 386 in The Mumbai Municipal Corporation Act, 1888
386. Place for public bathing, etc., to be fixed by the Commissioner.
- The Commissioner may from time to time set apart portions of the seashore or other suitable places vesting in the Corporation for use by the public for bathing, for the washing of animals or for drying clothes, and may from time to time, by public notice, prohibit the use by the public of any portion of the seashore or place not vesting in the Corporation for any of the said purposes.
