Section 426A(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every person who brings or causes to be brought by sea into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996.)] any article of used or second-hand clothing or bedding which does not form part of passenger's baggage shall, within twenty-four hours of the bringing of such article into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996.)] give to the Commissioner notice in writing, containing full particulars as to the nature and conditions of the said article and the place from which it is brought, and take it for inspection to the place prescribed under sub-section (5) for the inspection of such articles. If no such place has been prescribed, the notice shall also state the place where the said article may be inspected.
