Section 461(f) in The Mumbai Municipal Corporation Act, 1888
(f)the control and supervision of all premises, used for any of the purposes mentioned to section 394, and of all trades and manufactures carried on therein [and the prescribing and regulating of the construction, dimensions, ventilation lighting, cleansing, drainage and water supply of any such premises;] [These words were added by Bombay 1 of 1916, Section 12.]
