Section 387 in The Mumbai Municipal Corporation Act, 1888
387. Regulation of use of public bathing places etc.
(1)The Commissioner may, by public notice, regulate the use by the public-(a)of any portion of the seashore or other place vesting in the Corporation set apart by him for any purpose under the last preceding section;(b)of any portion of the seashore or other place not vesting in the Corporation used, with his acquiescence, for any purpose mentioned in the last preceding section;(c)of any work and of the water in any work assigned and set apart under section 270 for any particular purpose.(2)In the case of any portion of the seashore or of any place or work set apart, assigned or used as aforesaid for bathing, the Commissioner may, in such notice, prescribe the times and places of bathing for persons of each sex.
