Section 228 in The City of Nagpur Corporation Act, 1948
228. Sanitary regulation of factories, etc. - (1) Whenever it appears to the [Commissioner] that any factory, workshop or workplace or any building or place, in which mechanical power is employed is not kept in a cleanly state, or is not ventilated in such a manner as to render as far as practicable harmless any gas, vapour, soot or other impurity generated in the course of the work carried on therein, or is so over crowded during working hours as to be dangerous or injurious to the health of the persons employed therein; or that any machinery therein is so fixed or so insecurely fenced as to be dangerous to life or limb, the [Commissioner] may, by written notice, require the owner thereof to take such order with it as the [Commissioner] shall think fit to order.
(2)Nothing in this section shall be deemed to affect any provision of Indian Boilers Act, 1923, and nothing in this section regulating the fixing or fencing of any machinery shall apply to any factory subject to the provisions of the [Factories Act, 1934].
