Section 394(1) in The Mumbai Municipal Corporation Act, 1888
(1)Except under and in accordance with the terms and conditions of the licence granted by the Commissioner, no person shall-(a)keep, or suffer or allow to be kept, in or upon any premises,(i)any article specified in Part I of Schedule M; or,(ii)any article specified in Part II of Schedule M, in excess of the quantity therein specified as the maximum quantity (or where such article is kept along with any other article or articles specified in that Schedule, such other maximum quantity as may be notified by the Commissioner) of such article which may at any one time be kept in or upon the same premises without a licence;(b)keep, or suffer or allow to be kept, in or upon any premises, for sale or for other than domestic use, any article specified in Part III of Schedule M;(c)keep, or suffer or allow to be kept, in or upon any premises, horses, cattle or other four-footed animals for sale, for letting out on hire or for any purpose for which any charge is made or any remuneration is received, or for the sale of any produce thereof;(d)keep or use, or suffer or allow to be kept or used, in or upon any premises, any article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(a).] which, in the opinion of the Commissioner, is dangerous to life, health or property, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, kept or used or suffered or allowed to be kept or used;(e)carry on, or allow or suffer to be carried on, in or upon any premises,-(i)any of the trades specified in Part IV of Schedule M, or any process or operation connected with any such trade;(ii)any trade, process or operation, which, in the opinion of the Commissioner, is dangerous to life, health or property, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, carried on;(f)carry on within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] or use or allow to be used any premises for, the trade or operation of a carrier.
