Mumbai Municipal Corporation Act, 1888


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Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and extent View Judgements
  2 Repeal of enactments View Judgements
  3 Definitions of terms View Judgements
  title CHAPTER II : THE MUNICIPAL CONSTITUTION View Judgements
  4 Municipal Authorities View Judgements
  title (A) The Municipal Corporation View Judgements
  5 Composition of Corporation [1] View Judgements
  5A Reservation of seats [1] View Judgements
  title [Duration of the Corporation : Term of Office of Councillors : Casual Vacancies, etc.](Heading substituted by Maharashtra 41 of 1994, s. 7.) View Judgements
  5B Person contesting election for reserved seat to submit Caste Certificate and Validity Certificate [1] View Judgements
  6 Duration of Corporation [1] View Judgements
  6A Term of office of councillors View Judgements
  6B Election to constitute Corporation View Judgements
  7 Omitted View Judgements
  7A Omitted View Judgements
  7B Councillor to vacate all offices if he ceases to be a Councillor [1] View Judgements
  8 Re-eligibility of persons ceasing to be councillors View Judgements
  9 Casual vacancies how to be filled up View Judgements
  10 Publications of names of councillors in the Official Gazette View Judgements
  title Qualifications and Disqualifications of Voters and Councillors View Judgements
  11 [Persons qualified to vote] [1] View Judgements
  11A [Qualifications of voters at election of delegates.] Repealed by Bombay 48 of 1950, s. 6 .- 12. Repealed View Judgements
  12 NO TITLE View Judgements
  13 Repealed View Judgements
  14 Qualification for election as a councillor at a ward election View Judgements
  14A Repealed View Judgements
  15 Repealed View Judgements
  15A Repealed View Judgements
  16 Disqualifications for being a councillor View Judgements
  17 A person becoming disqualified to cease to be a Councillor View Judgements
  18 Questions as to disqualifications to be determined by Chief Judge of the Small Cause Court View Judgements
  18 - 1A Liability of Councillor to removal from office [1] View Judgements
  title Municipal Election Roll View Judgements
  18A State Election Commission [1] View Judgements
  18AA Power of State Election Commissioner to issue directions to prevent impersonation [1] View Judgements
  19 Division of [Brihan Mumbai] [1] into single member wards and [2] [preparation of] municipal election roll therefor [3] View Judgements
  20 Omitted View Judgements
  21 Right to vote [1] View Judgements
  21A Repealed View Judgements
  21B Omitted View Judgements
  21C Omitted View Judgements
  21D Omitted View Judgements
  title Election of Councillors View Judgements
  22 Dates of election [1] View Judgements
  23 Consequences of extension of term of office of councillors or appointment of Administrator and holding of general ward elections any time thereafter View Judgements
  24 [Division of the city into the ward for the purposes of elections.] View Judgements
  25 Notice to be given of day fixed for ward elections View Judgements
  26 Candidates at ward elections must be nominated. Provisions regarding nominations View Judgements
  26 - A Deposit by candidates [1] View Judgements
  27 Poll to be taken when a ward election is contested View Judgements
  27 - A Prohibition of canvassing in or near polling stations [1] View Judgements
  27 - AA Prohibition of public meetings on the day preceding the day of poll and on the day of poll [1] View Judgements
  27 - B Penalty for disorderly conduct in or near polling station View Judgements
  27 - C Penalty for misconduct at polling stations [1] View Judgements
  28 Provisions respecting contested ward elections [1] View Judgements
  28 - A Maintenance of secrecy of voting [1] View Judgements
  28 - B Officers, etc. at elections not to act for candidates or to influence voting View Judgements
  28 - C Breaches of official duty in connection with elections View Judgements
  28 - D Removal of ballot papers from polling stations to be an offence View Judgements
  28 - E Other offences and penalties therefor View Judgements
  28 - F What is a corrupt practice View Judgements
  28 - G Corrupt practices, criminal offences and procedure View Judgements
  28 - H Adjournment of poll in emergencies View Judgements
  28 - I Fresh ballot in the case of destruction, etc., of ballot boxes View Judgements
  29 [State Government] [1] may make rules for the conduct of election [2] View Judgements
  30 Repealed View Judgements
  30 - A Repealed View Judgements
  31 Repealed View Judgements
  31 - A Repealed View Judgements
  32 Declaration of results of elections View Judgements
  33 Election petitions to be heard and disposed of by Chief Judge of the Small Cause Court View Judgements
  34 Procedure if election fails or is set aside [1] View Judgements
  title Appointment of Councillor by (This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950.)[State] Government View Judgements
  35 Repealed View Judgements
  title Proceedings of the Corporation View Judgements
  36 Provision regulating the corporation's proceedings View Judgements
  36 - A Power to order withdrawal of member [1] View Judgements
  title Mayor (The word "Mayor" was substituted for the original words by Bombay 21 of 1931, s. 2(i).) View Judgements
  37 Mayor and Deputy Mayor [1] View Judgements
  37 - 1A Leader of Opposition [1] View Judgements
  37 - 1 - A - 1 Leader of the House View Judgements
  title Honoraria, fees and allowances (This heading and section 37A were inserted by Bombay 13 of 1958, s. 2.) View Judgements
  37A Honoraria, fees or allowances View Judgements
  37B Omitted View Judgements
  title Committees View Judgements
  38 Appointment of consultative committees for special purposes View Judgements
  38A Special committees of the Corporation [1] View Judgements
  38 - B Special committees of the Standing Committee, the Improvements Committee or the Education Committee View Judgements
  38 - C Appointment of sub-committees by the Improvements Committee View Judgements
  39 Appointment of Primary Education Consultative Committee View Judgements
  40 A Committee may be appointed for other educational purposes View Judgements
  41 Appointment of Hospital Committee View Judgements
  42 Constitution of Standing Committee View Judgements
  43 Members of the Standing Committee when to be appointed View Judgements
  44 Appointment of Chairman of Standing Committee View Judgements
  45 Members of Standing Committee to retire by rotation View Judgements
  46 Appointment of members of Standing Committee to replace those who retire View Judgements
  46 - A Member of Standing Committee absenting himself for three months from meetings to vacate seat View Judgements
  47 Casual vacancies in the Standing Committee how to be filled up View Judgements
  48 Each Standing Committee to continue in office till a new Committee is appointed View Judgements
  49 Provisions regulating the proceedings of the Standing Committee View Judgements
  title (C) Improvements Committee View Judgements
  49 - A Improvements Committee to be constituted for the purpose of carrying out the improvement of the city View Judgements
  49 - B Constitution of the Improvements Committee View Judgements
  49 - C Members of Improvements Committee when to be appointed View Judgements
  49 - D Appointment of Chairman of Improvements Committee View Judgements
  49 - E Members of Improvements Committee to retire by rotation View Judgements
  49 - F Appointment of members of Improvements Committee to replace those who retire View Judgements
  49 - G Casual vacancies in the Improvements Committee how to be filled up View Judgements
  49 - H Improvements Committee to continue in office till a new Committee is appointed View Judgements
  49 - I Provisions to regulate the proceedings of the Improvements Committee View Judgements
  50 Constitution of Brihan Mumbai Electric Supply and Transport Committees and term of office of its members View Judgements
  50 - A Disqualification of members of Brihan Mumbai Electric Supply and Transport Committee View Judgements
  50 - B Casual vacancies how to be filled up View Judgements
  50 - C Chairman of Brihan Mumbai Electric Supply and Transport Committee View Judgements
  50 - D Meetings of Brihan Mumbai Electric Supply and Transport Committee View Judgements
  50 - E Fees for attendance at meetings of Brihan Mumbai Electric Supply and Transport Committee View Judgements
  50 - F Sub-committees of the Brihan Mumbai Electric Supply and Transport Committee View Judgements
  50 - G Constitution of Education Committee View Judgements
  50 - H Members of Education Committee when to be appointed View Judgements
  50 - I Disqualifications of members of Education Committee View Judgements
  50 - J Appointment of Chairman of Education Committee View Judgements
  50 - K Members of Education Committee to retire by rotation View Judgements
  50 - L Appointment of members of Education Committee to replace those who retire View Judgements
  50 - M Casual vacancy in Education Committee how to be filled up .- View Judgements
  50 - N Each Education Committee to continue in office till new committee is appointed View Judgements
  50 - O Education Committee to act notwithstanding default etc. in appointment of member View Judgements
  50 - P Meetings of Education Committee View Judgements
  50 - Q Right of Municipal Commissioner and Education Officer to be present View Judgements
  50 - R Appointment of sub-committees by Education Committee View Judgements
  50 - S Elections to Committees to be by proportional representation View Judgements
  50 - T Deleted by Maharashtra 10 of 1998, s. 14 View Judgements
  title Wards Committees View Judgements
  50 - T T Constitution of Wards Committee [1] View Judgements
  50 - TU Determination of areas [1] View Judgements
  50 - TV Meetings of Area Sabha View Judgements
  50 - TW Functions and duties of Area Sabha View Judgements
  50 - TX Rights and powers of Area Sabha View Judgements
  title Provisions regarding validity of proceedings View Judgements
  51 Vacancy in Corporation or in any committee not to invalidate its proceedings [1] View Judgements
  52 Proceedings of corporation, etc., not vitiated by disqualification, etc., of members thereof View Judgements
  53 Proceedings of meeting to be deemed to be good and valid until the contrary is proved View Judgements
  title [(F) The Municipal Commissioner](This heading was substituted for the heading "(c) The Municipal Commissioner" by Bombay 48 of 1950, s. 26.) View Judgements
  54 Appointment of the Commissioner View Judgements
  title The Director View Judgements
  54 - A Appointment of the Director View Judgements
  title Deputy Municipal Commissioner (This heading and section 54A were inserted by Maharashtra 53 of 1981, s. 8.) View Judgements
  55 Appointment of a Deputy Municipal Commissioner View Judgements
  56 Functions of [the Director and a Deputy Commissioner.] [1] View Judgements
  56 - A Appointment of Deputy Municipal Commissioner (Improvements) [1] View Judgements
  56 - B Functions of the Deputy Municipal Commissioner (Improvements) View Judgements
  title Remuneration of Commissioner (The word "Director" was inserted by Maharashtra 53 of 1981, s. 10.) [Director] and Deputy Commissioner View Judgements
  57 Salary of the Commissioner View Judgements
  58 Remuneration of [the Director and a Deputy Commissioner.] [1] View Judgements
  58 - A Remuneration of the Deputy Municipal Commissioner (Improvements) [1] View Judgements
  title Provisions for absence of Commissioner {The word "Director" was inserted by Maharashtra 53 of 1981, s. 12(a).}[Director] or Deputy Commissioner on leave View Judgements
  59 Grant of leave of absence to the Commissioner [1] [Director] or Deputy Commissioner View Judgements
  title Disqualifications of the Commissioner (This word was inserted by Maharashtra 53 of 1981, s. 13(a).)[Director] and Deputy Commissioner View Judgements
  60 [Commissioner, Director and Deputy Commissioner] [1] not to be interested in any [2] [contract] with the corporation View Judgements
  title [(G) The General Manager](This heading was substituted for the original heading "(D) The General Manager" by Bombay 48 of 1950, s. 29.) View Judgements
  60 - A Appointment of General Manager [1] View Judgements
  60 - B Leave of absence to General Manager View Judgements
  60 - C Disqualifications of General Manager View Judgements
  60 - D Appointment of Chief Accounts Officer [1] View Judgements
  title CHAPTER III : DUTIES AND POWERS OF THE MUNICIPAL AUTHORITIES View Judgements
  title Obligatory and Discretionary Duties of the Corporation View Judgements
  61 Matters to be provided for by the corporation View Judgements
  62 Corporation to provide a monthly sum to [1] [State] Government for maintaining certain medical institutions in [2] [Mumbai] [3] View Judgements
  62 - A Fees to be charged by the corporation in public hospitals and dispensaries [1] View Judgements
  62B Extent of benefit to corporation by change in policy of [1] [State] Government in regard to their liability in respect of primary education [2] View Judgements
  62BB Directions by State Government regarding subjects etc. in schools [1] View Judgements
  62C Primary school and schools maintained by grants to be open to officers appointed by [State] Government for inspection [1] [2] View Judgements
  62D Corporation to provide annual sum for the Prince of Wales Museum of Western India [1] View Judgements
  62E Corporation to provide for maintenance of lunatics [1] View Judgements
  63 Matters which may be provided for by the corporation at their discretion View Judgements
  63A Performance of functions by agencies [1] View Judgements
  63B Environment Status Report View Judgements
  title Respective Functions of the several Municipal Authorities View Judgements
  64 Functions of the several municipal authorities [1] View Judgements
  65 Corporations may call for extracts from proceedings, etc. from Committees [1] View Judgements
  66 Corporations may require the ^Commissioner] to produce documents and furnish returns reports, etc View Judgements
  66A Right to ask questions [1] View Judgements
  66B Discussion on urgent public matters [1] View Judgements
  66C Asking for statement from [Commissioner) View Judgements
  67 Exercise of powers to be subject to sanction by Corporation of the necessary expenditure View Judgements
  68 Delegation of powers of Municipal Authorities [1] View Judgements
  68A Omitted View Judgements
  68AA Government officers may be empowered to exercise certain powers, etc. of the Commissioner [1] View Judgements
  title Contracts View Judgements
  69 Power to the Commissioner to execute contracts on behalf of the Corporation View Judgements
  70 Mode of executing contracts View Judgements
  71 Contract not binding on the Corporation unless executed as prescribed in section 70 View Judgements
  72 Tenders to be invited for contracts involving expenditure exceeding [1] [Rs. 50,000] .- View Judgements
  72A Power to execute contracts with unemployed Engineers [1] View Judgements
  73 Security when to be taken for performance of contract View Judgements
  73 (1A) Saving of contracts under Chapter XVIA [1] View Judgements
  title CHAPTER IV : MUNICIPAL OFFICERS AND SERVANTS View Judgements
  title Special Engineer, City Engineer, Hydraulic Engineer, Executive Health Officer, Education Officer, Municipal Secretary, Municipal Chief Auditor and other Officers](This heading was substituted for the heading "Special Engineer, City Engineer, Executive Health Officer and Hydraulic Engineer" by Bombay 48 of 1950, s. 39.) View Judgements
  73 - A Appointment of Special Engineer [1] View Judgements
  74 Appointment of [1] [city engineer], executive health officer and hydraulic engineer View Judgements
  75 Time within which vacancy in office of [city engineer] [1] or executive health officer or hydraulic engineer must be fill up View Judgements
  76 Executive health officer to be the consulting officer of health under Bombay Act VI of 1867 View Judgements
  title Education Officer (This heading and section 76A were substituted for the original by Bombay 48 of 1950, s. 41.) View Judgements
  76 - A Appointment of Education Officer View Judgements
  title Appointment of medical officers in connection with measures of public medical relief (This heading and section 76B were inserted by Bombay 3 of 1907, s. 13(1).) View Judgements
  76 - B Corporation to appoint qualified medical practitioners to the charge of hospitals maintained by the corporation View Judgements
  title Municipal Secretary View Judgements
  77 Appointment of municipal secretary View Judgements
  78 Appointment of clerks and servants subordinate to the municipal secretary View Judgements
  title Municipal Chief Auditor (The heading and these sections were inserted by Bombay 2 of 1938, s. 3.) View Judgements
  78 - A Appointment of municipal chief auditor View Judgements
  78 - B Appointment, salaries, fees, allowances and duties of assistant auditors, clerks and servants subordinate to the municipal chief auditor View Judgements
  title Municipal Chief Accountant (This heading and section 78C were inserted by Bombay 48 of 1950, s. 44.) View Judgements
  78 - C Appointment of Municipal Chief Accountant [1] [(finance)] View Judgements
  78 - D Appointment of Municipal Chief Accountant (water supply and sewerage)] [1] View Judgements
  78 - E Appointment of [Municipal Chief Accountant (Treasury)] [1] View Judgements
  title Other Officers and Servants View Judgements
  79 Schedule of other officers and servants to be prepared by the Commissioner and sanctioned by the standing committee [1] [or the Education Committee] View Judgements
  80 Restriction of employment of permanent officers and servants View Judgements
  80 - A Power of appointment in whom to vest [1] View Judgements
  80 - B Manner of making appointment [1] View Judgements
  title Leave of Absence, Acting Appointments, etc. View Judgements
  81 [Standing Committee] [1] to frame regulations for grant of leave, etc View Judgements
  82 [Power of appointment in whom to vest. Repealed by Bombay VI of 1922.] View Judgements
  83 [Power of suspending, reducing, removing or dismissing and imposing other penalties in whom to vest] View Judgements
  84 Leave of absence by whom to be granted View Judgements
  84 - A Saving in respect of officers and servants appointed under Chapter XVIA [1] View Judgements
  85 Acting appointments View Judgements
  85 - A Temporary appointment [1] View Judgements
  title Disqualifications of Municipal Officers and Servants View Judgements
  86 Municipal officer or servant not to be interested in any [1] [contract] with the corporation View Judgements
  title CHAPTER IV-A : DISCLOSURE OF SPECIFIED INFORMATION (Chapter IV-A inserted by Maharashtra 33 of 2007, s. 2 (w.e.f. 26-12-2007).) View Judgements
  86 - A Disclosure of specified information View Judgements
  title CHAPTER V : MUNICIPAL PROPERTY AND LIABILITIES View Judgements
  title Acquisition of Property View Judgements
  87 Powers of corporation as to acquisition of property View Judgements
  88 Transfer to the corporation of the property of the municipal corporation View Judgements
  89 Conditions affecting the vesting of the Vehar water works in the corporation View Judgements
  89 - A Lands and buildings specified in Schedule V to vest in [1] [Government] [2] View Judgements
  89 - B [The Statue of Her Majesty Queen Victoria and the site thereof in the Esplanade Road to vest in the Corporation subject to certain conditions.] View Judgements
  89 - C The Victoria and Albert Museum [1] [renamed as Dr. Bhau Daji Lad Museum] and the site thereof to vest in the corporation View Judgements
  89 - D Central Vaccine Depot at Parel to vest in the Corporation View Judgements
  89 - E All buildings used for primary education and the sites thereof to vest in the corporation View Judgements
  89 - F Corporation to repay to [State] [1] Government the amount of grant made for purposes of primary education in respect of certain buildings or sites if used for other purposes View Judgements
  90 Acquisition of immovable property by agreement View Judgements
  91 Procedure when immovable property cannot be acquired by agreement View Judgements
  91 - A Transfer of property to the corporation [1] View Judgements
  91 - AA Power to grant lease of Plot No. 3, the Cooperage Plot, or part thereof [1] View Judgements
  91 - AAA Power to lease part of Plot No. 4(b) the Marine Lines Maidan, for certain purposes [1] View Judgements
  91 - B Vesting of property in [Government] [1] on the termination of lease granted by the corporation [2] View Judgements
  91 - C Power to apply certain lands vested in the corporation to the purpose of any scheme under this Act [1] View Judgements
  91 - D Property of abolished municipalities and local authorities vesting in corporation View Judgements
  91 - DA Property of abolished municipalities and local authorities in extended suburbs vesting in corporation [1] View Judgements
  91 - E Decision of claims to property by or against the corporation in the suburbs [1] [and the extended suburbs] View Judgements
  91 - F Requisitioning of premises, vehicles, etc. for elections [1] View Judgements
  91 - G Payment of compensation [1] View Judgements
  91 - H Power to obtain information View Judgements
  91 - I Eviction from requisitioned premises View Judgements
  91 - J Release of premises from requisition [1] View Judgements
  91 - K Power to make rules View Judgements
  91 - L Penalty for contravention of any order, regarding requisitioning [1] View Judgements
  title Disposal of Property View Judgements
  92 Provisions governing the disposal of municipal property View Judgements
  92 - A Obligation annexed to property binding on transferee [1] View Judgements
  title Liabilities View Judgements
  93 Debts payable by the Corporation View Judgements
  94 Vehar water works' debt repayable in monthly instalments View Judgements
  95 Period of repayment of consolidated loan View Judgements
  96 Payments to whom to be made View Judgements
  97 In case of non-payment report to be made to the Chief Secretary to [1] [State] Government View Judgements
  98 Arrears may be recovered by detention of moneys due to the corporation View Judgements
  99 Or by attachment of the municipal fund, etc View Judgements
  100 Reversion of Vehar water works to the [Government] [1] in case of default in payment of any instalment of the debt due on their account View Judgements
  101 Other rights, remedies of the [Government] [1] not to be affected View Judgements
  102 Method of appropriating payments on account of the Vehar water works View Judgements
  103 Method of appropriating payments on account of the consolidated loan View Judgements
  title Repayment of House Rate and Market Loans of 1867-68 View Judgements
  104 Sinking fund for house rate and market loans to be maintained View Judgements
  title Publication of Annual Account of Balances due on Loans View Judgements
  105 Account of balances due on loans to be published by the Commissioner yearly View Judgements
  title CHAPTER V-A : POWER TO EVICT PERSONS FROM CORPORATION PREMISES (Chapter V-A was inserted by Maharashtra 14 of 1961, s. 4.) View Judgements
  105 - A Definitions View Judgements
  105 - B Power to evict person from Corporation premises View Judgements
  105 - C Power to recover rent or damages as arrears of property taxes View Judgements
  105 - D Rent to be recovered by deduction from salary or wages in case of corporation employees View Judgements
  105 - E Commissioner to have powers of Civil Court View Judgements
  105 - F Appeals View Judgements
  105 - G Finality of orders View Judgements
  105 - H Power to make regulations View Judgements
  title CHAPTER VI : BORROWING POWERS View Judgements
  106 Power to borrow from Central or [State] [1] Government or other persons [2] View Judgements
  107 Provisions applicable to any new loan contracted with Central of [1] [State] Government View Judgements
  108 Mortgage of taxes or immovable property View Judgements
  109 Provisions as to exercise of borrowing powers View Judgements
  109 - A Investment of sinking fund and surplus moneys in debentures issued by the corporatio View Judgements
  109 - AA Annual examinations of sinking funds [1] View Judgements
  109 - B Corporation may take advance from banks and grant mortgage [1] View Judgements
  109 - C Corporation to have power to borrow from banks against Government promissory notes or securities View Judgements
  110 Form of security View Judgements
  110 - A Issue of duplicate securities [1] View Judgements
  110 - AA Renewal of debentures [1] View Judgements
  110 - AB Renewal of debentures in case of dispute as to title View Judgements
  110 - AC Liability in respect of debenture renewed View Judgements
  110 - AD Discharge in certain cases View Judgements
  110 - AE Indemnity View Judgements
  110 - B Right of survivors of joint payees of securities [1] View Judgements
  110 - C Power of one or two or more joint holders to grant receipts [1] View Judgements
  110 - D Debentures issued under Bombay Acts IV of 1898 and XVI of 1925 [1] View Judgements
  110 - DD Issue of stock certificates [1] View Judgements
  110 - E Provisions for loans, etc raised by the Board of Trustees under Bombay Act IV of 1898 and Bombay Act XVI of 1925 [1] View Judgements
  110 - F Procedure in event of default by corporation in payment of interest or investment of sinking fund charges View Judgements
  110 - G Procedure in case of default by Commissioner View Judgements
  110 - H Certain sums to be a charge upon the property of the corporation View Judgements
  title CHAPTER VII : REVENUE AND EXPENDITURES View Judgements
  title The Municipal Fund View Judgements
  111 Constitution of the municipal fund View Judgements
  111 - A Annual grant by State Government; from process of entertainments duty [1] View Judgements
  112 Commissioner to receive payments on account of the municipal fund and to lodge them in a bank View Judgements
  113 How the fund shall be drawn against [1] View Judgements
  114 Deposit of portion of the municipal fund may be made with bank or agency out of [1] [Mumbai] when convenient View Judgements
  115 Only sums covered by budget grant to be expended from the municipal fund View Judgements
  116 Drafts on the municipal fund to be checked by [1] [Officer of the Corporation] View Judgements
  117 Procedure when money not covered by a budget grant is expended under clause (e), (f), (g) or (h) of section 115 View Judgements
  118 Purpose for which the municipal fund is to be applied View Judgements
  118 - A Municipal fund where to be expended[1] View Judgements
  119 Temporary payments from the municipal fund for works urgently required for public service View Judgements
  title Special Funds View Judgements
  119 - A Constitution of the Consolidated Water Supply and Sewage Disposal Loan Fund [1] View Judgements
  119 - B Constitution of the Water and Sewage Fund View Judgements
  120 Constitution of Fines Fund [1] View Judgements
  120 - A Constitution of Welfare Fund View Judgements
  121 Special funds may be created with the approval of the corporation View Judgements
  title Disposal of Balances View Judgements
  122 Investment of surplus money [1] View Judgements
  title Accounts View Judgements
  123 Accounts to be kept in forms prescribed by [1] [Standing Committee] View Judgements
  123 - A Separate pro forma accounts to kept by the Commissioner [1] View Judgements
  123 - B [Separate pro forma accounts in respect of the suburbs to be kept.] View Judgements
  123 - BB Provisions of section 231B to apply mutatis mutandis in respect of extended suburbs.] View Judgements
  123 - C Accounts in respect of primary education [1] View Judgements
  124 Preparation of annual administration report and statement of accounts View Judgements
  title AnnuaI Budget Estimate View Judgements
  125 Estimates of expenditure and income to be prepared annually by [1] [Commissioner] [2] View Judgements
  125 - A Classification of budget heads [1] View Judgements
  126 Budget estimates to be prepared by the [1] [Standing Committee] [2] View Judgements
  126 - A Estimates of expenditure and income of the [1] [Brihan Mumbai Electric Supply and Transport Undertaking] to be prepared annually by [2] [General Manager] [3] View Judgements
  126 - B Budget estimate to be prepared by [1] [Brihan Mumbai Electric Supply and Transport Committee] View Judgements
  126 - C Estimates of expenditure and receipts of primary education [1] View Judgements
  126 - D Budget estimate "C" to be prepared by [Education Committee] [1] View Judgements
  126 - E Estimate of expenditure and receipts for the purposes of Chapters IX and X [1] View Judgements
  126 - F Budget Estimate "G" to be prepared by [the Standing Committee] [1] View Judgements
  126 - G Report on services provided in a subsidised manner [1] View Judgements
  127 Consideration of budget estimates by Corporation View Judgements
  128 Fixing rates, of municipal taxes and of fares and charges of [1] [Brihan Mumbai Electric Supply and Transport Undertaking] [2] View Judgements
  129 Final adoption of budget estimates [1] View Judgements
  130 Budget grant defined [1] View Judgements
  131 Corporation may increase amount of budget grants and make additional grants View Judgements
  132 Rules as to unexpended budget grants View Judgements
  133 Reductions or transfer [1] View Judgements
  134 Readjustment of income and expenditure to be made by the corporation during course of official year whenever necessary [1] View Judgements
  title Scrutiny and Audit of Accounts View Judgements
  135 [Monthly] [1] scrutiny of accounts by municipal chief auditor and scrutiny of account by the [2] [Standing Committee] [3] View Judgements
  136 Duties and powers of the municipal chief auditor View Judgements
  137 Report by the municipal chief auditor [1] View Judgements
  137 - A Application of sections 135, 136 and 137 to accounts of the [1] [Brihan Mumbai Electric Supply and Transport Fund] [2] View Judgements
  138 - A A special audit may be directed by [1] [State] Government View Judgements
  title CHAPTER VIII : MUNICIPAL TAXATION View Judgements
  title Municipal Taxes defined View Judgements
  139 Taxes to be imposed under this Act View Judgements
  title Property Taxes :- [Property taxes leviable on rateable value or capital value](Sub-title substituted for the sub-title "Property taxes leviable" by Maharashtra 11 of 2009, s. 2, dated 13-4-2009 (w.e.f. 1-4-2010).) View Judgements
  139 - A Property taxes what to consist [1] View Judgements
  140 [Property taxes leviable on rateable value, or on capital value, as the case may be, and at what rate.] [1] View Judgements
  140 - A Property taxes to be levied on capital value and the rate thereof [1] View Judgements
  141 Water taxes on what premises to be levied [1] View Judgements
  142 Sewerage taxes on what premises to be levied [1] View Judgements
  143 General tax on what premises to be levied View Judgements
  144 Payment to be made to the corporation in lieu of the general tax by the Central Government; or [1] [* * *] the [State] Government, as the case may be View Judgements
  144 - A Concession in payment of property tax [1] View Judgements
  144 - B Temporary provisions for Levy of property tax at reduced rates in respect of certain buildings [1] View Judgements
  144 - C Temporary provision for levy of property tax at reduced rate in respect of buildings or tenements constructed for economically weaker sections of society, by certain institutions [1] View Judgements
  144 - D Temporary provision for levy of property tax at reduced rates in respect of ceased buildings [1] View Judgements
  144 - E Levy of property tax at reduced rates in respect of buildings and lands of Special Development Projects [1] View Judgements
  145 Amendment of section 36, Bombay Act VI of 1879 View Judgements
  title Liability for Property Taxes View Judgements
  146 Primary responsibility for property taxes on whom to rest View Judgements
  147 Apportionment of responsibility for property tax when the premises assessed are let or sublet View Judgements
  148 Person primarily liable for property tax entitled to credit, if he is a rent payer View Judgements
  title Notice of transfer, etc., of premises assessable to Property Taxes View Judgements
  149 Notice to be given to the Commissioner of all transfers of title of persons primarily liable to payment of property tax View Judgements
  150 Form of notice View Judgements
  151 Liability payment property taxes to continue in the absence of any notice of transfe View Judgements
  152 Notice to be given to the Commissioner of the erection of a new building etc View Judgements
  152 - A Levy of penalty on unlawful building [1] View Judgements
  153 Notice to be given to the Commissioner of demolition or removal of a building View Judgements
  title Valuation of property assessable to property taxes View Judgements
  154 Rateable value [or capital value] [1] how to be determined View Judgements
  154 - A Provisional fixation of capital value in certain cases [1] View Judgements
  155 Commissioner may call for information or returns from owner or occupier or enter and inspect assessable premises View Judgements
  title Assessment book View Judgements
  156 Assessment book what to contain View Judgements
  157 The assessment book to be made separately for each ward and in parts, if necessary View Judgements
  158 Treatment of property which is let to two or more persons in separate occupancies View Judgements
  159 Person primarily liable for property taxes how to be designated, if his name cannot be ascertained View Judgements
  160 Public notice to be given when valuation of property in any ward has been completed View Judgements
  161 Assessment book to be open to inspection View Judgements
  162 Time for filing complaints against valuations to be publicly announced View Judgements
  163 Time and manner of filing complaints against valuation View Judgements
  164 Notice to complainants of day fixed for investigating their complaints View Judgements
  165 Hearing of complaint View Judgements
  166 Authentication of ward assessment book when all complaints have been disposed of View Judgements
  167 Assessment book may be amended by the Commissioner during the official year View Judgements
  168 New assessment book need not be prepared every official year View Judgements
  title Special provisions concerning the Water and Sewerage taxes and charges (This heading and sections 169 to 172 were substituted by Maharashtra 34 of 1973, s. 20.) View Judgements
  169 Rules for water taxes and charges View Judgements
  170 Rules for sewerage taxes and charges View Judgements
  171 Omitted View Judgements
  172 Power to amend rules View Judgements
  173 Water tax [water charges] [1] [2] [sewerage tax or sewerage charges] paid by any person may be recovered by him from the occupier of the premises for which it is paid View Judgements
  173 - A Owner of premises entitled to recover water charges from occupiers of tenements [1] View Judgements
  173 - B Water charges paid by owners but not recovered from occupiers not to operate to diminish annual rent for purposes of section 154 View Judgements
  173 - BA Section 173B not to have effect [1] View Judgements
  173 - BB Owner of premises entitled to recover sewerage charges from occupiers of tenements [1] View Judgements
  173 - C Occupier of premises entitled to recover water taxes and charges from owner, when he is not bound to pay but pays them to Commissioner [1] View Judgements
  title Refund of property taxes for vacancies View Judgements
  174 Refund of [the water tax and sewerage tax] [1] when and to what extent obtainable View Judgements
  175 Omitted View Judgements
  176 Refund not claimable unless notice of vacancy is given to the Commissioner View Judgements
  177 Refund of water tax inadmissible unless application for stopping water supply has been made View Judgements
  178 Omitted View Judgements
  179 Applications for refund when and how to be made View Judgements
  180 Tax on what vehicles and animals to be levied View Judgements
  181 Exemptions from the tax View Judgements
  182 Persons responsible for the payment of the tax View Judgements
  183 Vehicles under repair, or standing at carriage-maker's exempt View Judgements
  184 Animals unfit for use, and not used, exempt View Judgements
  185 Livery-stable-keepers and others may be compounded with View Judgements
  186 Vehicle and animal tax book to be kept View Judgements
  187 Returns may be called for from owners of premises and persons supposed to be liable to the tax View Judgements
  188 Notice to be given to Commissioner by a person who becomes owner or possessed of a vehicle or animal in respect of which liability arises, etc View Judgements
  189 Power to inspect stables and summon persons liable to the tax View Judgements
  190 Refund of tax on vehicles and animals when and to what extent obtainable View Judgements
  191 Refund not claimable unless notice is given to the Commissioner View Judgements
  title Tax on Dogs (This heading was substituted by Maharashtra 11 of 2002, s. 13, (w.e.f. 1.4.1999)) View Judgements
  191 - A Tax on dogs [1] View Judgements
  191 - B Licence and number ticket for dogs [1] View Judgements
  191 - BA Control and other provisions as to dogs [1] View Judgements
  191 - BB Exemption of dogs kept by certain Consular Officers [1] View Judgements
  191 - C Protection of persons acting in good faith [1] View Judgements
  191 - D Certain sections not to apply [1] View Judgements
  title Theatre Tax - Tax on cinemas, theatres, circuses, carnivals and other performances or shows (This heading and sections 191E to 191K were inserted by Maharashtra 48 of 1959, s. 66.) View Judgements
  191 - E Theatre tax View Judgements
  191 - F Liability to pay theatre tax View Judgements
  191 - G Register of persons liable to pay theatre tax View Judgements
  191 - H Returns by persons liable to pay theatre tax View Judgements
  191 - I Power of inspection View Judgements
  191 - J Notice of demand View Judgements
  191 - K Rules governing theatre tax View Judgements
  title Octroi (This heading and section 192 were substituted by Maharashtra 32 of 1964, s. 7.) View Judgements
  192 Octroi on what articles and at what rates leviable View Judgements
  193 Table of rates of [Octroi] [1] to be affixed on certain places View Judgements
  194 Exemption of articles belonging to the [Government] [1] from [2] [Octroi] View Judgements
  194 - 1A Exemption of articles belonging to certain Consular Officer from [1] [octroi] [2] View Judgements
  194 - A Exemption of articles imported for immediate exportation [1] View Judgements
  195 Refund of [octroi] [1] on export View Judgements
  195 - 1A Exemption of gifts, etc., from octroi [1] View Judgements
  195 - 1B General rules regarding octroi View Judgements
  195 - A [Levy of town duty on raw cotton.] View Judgements
  195 - B [Payment of 4/7ths of gross revenue to Government : Allocation of duty.] View Judgements
  195 - C Accounts to be kept; exercise by corporation of option to take over arbitration [1] View Judgements
  195 - D Definitions of loan [1] View Judgements
  title Education Cess (This heading and sections 195E and 195F were inserted by Bombay 48 of 1950, s. 69.) View Judgements
  195 - E Levy of education cess View Judgements
  195 - F Payment to be made to Corporation in lieu of education cess by State Government [1] View Judgements
  title Street Tax (This heading and Section 195G was inserted by Maharashtra 33 of 1989, s. 10.) View Judgements
  195 - G Street tax View Judgements
  title Supplementary Taxation View Judgements
  196 Any tax imposable under this Act may be increased by way of imposing supplementary taxation View Judgements
  title Collection of Taxes View Judgements
  197 Property taxes payable half-yearly in advance View Judgements
  198 Tax on vehicles, animals and public conveyances payable in advance View Judgements
  199 [Octroi] payable on demand [1] View Judgements
  200 [Service] of bills for certain taxes [1] View Judgements
  200 - A Rebate in respect of advance payment of tax [1] View Judgements
  201 When one bill may be served for several claims [1] View Judgements
  202 Levy of penalty on unpaid amount of bill [1] View Judgements
  203 Distress and attachment [1] View Judgements
  204 Goods of defaulter may be distrained wherever found View Judgements
  205 Inventory and notice of distress and sale View Judgements
  206 Sale [1] View Judgements
  207 Fees for warrants, distraints and attachment and maintenance of animals seized [1] View Judgements
  207 - A Penalty View Judgements
  208 Fees for cost of recovery [and penalty may be remitted.] [1] View Judgements
  208 - A Seizure of vehicles and animals if tax on vehicles and animals not paid and number plate not obtained View Judgements
  209 When occupiers may be held liable for payment of property taxes View Judgements
  209 - A When tenant-members may be held liable for payment of property taxes due from co-operative housing societies [1] View Judgements
  209 - B When joint owners of property may be held liable severally for payment of property tax due from them [1] View Judgements
  210 Summary proceedings may be taken against persons about to leave [1] [Brihan Mumbai] View Judgements
  211 Defaulters may be sued for arrears, if necessary View Judgements
  212 Property taxes to be a first charge on premises on which they are assessed View Judgements
  213 Collection of octroi how to be effected [1] View Judgements
  214 Repealed View Judgements
  215 [Powers of persons authorised to collect and refund town duties.] View Judgements
  216 Writing off of irrecoverable taxes View Judgements
  216 - A Power of Corporation to grant rebate for payment of arrears of tax [1] View Judgements
  216 - A Special provision for facility for payment of property taxes [1] View Judgements
  title Appeals against Valuations and Taxes View Judgements
  217 Appeals when and to whom to lie [1] View Judgements
  218 Cause of complaint when to be deemed to have accrued View Judgements
  218 - A Arbitration [1] View Judgements
  218 - B Appointment of expert valuer [1] View Judgements
  218 -BA Section 218B not to have effect [1] View Judgements
  218 - C Reference to High Court [1] View Judgements
  218 - D Appeals [1] View Judgements
  218 - E Cost of proceedings in appeal [1] View Judgements
  219 Unappealed values and taxes and decisions on appeal to be final View Judgements
  219 - A Certain provisions to have overriding effect [1] View Judgements
  title CHAPTER IX : DRAINS AND DRAINAGE WORKS View Judgements
  title Municipal Drains View Judgements
  220 Municipal drains to be under the control of the Commissioner View Judgements
  220 - A Vesting of water courses [1] View Judgements
  221 Drains to be constructed and kept in repair by the Commissioner View Judgements
  222 Powers for making drains View Judgements
  223 Buildings, etc., not to be erected without permission over drains View Judgements
  224 Alteration and discontinuance of drains View Judgements
  225 Cleansing drains View Judgements
  226 Powers of Commissioner to dig, construct and maintain tunnels below any land and to undertake related works for carrying sewage or storm water [1] View Judgements
  226 - A Provision for payment of amount for any damage sustained by reason of powers to construct tunnels etc. under last preceding section View Judgements
  title Drains of Private Streets and Drainage of Premises View Judgements
  227 Power to connect drains of private streets with municipal drains View Judgements
  228 Power of owner and occupiers of premises to drain into municipal drains View Judgements
  229 Connections with municipal drains into to be made except in conformity with section 227 or 228 View Judgements
  229 - A Buildings, etc. not to be erected without permission over any drains [1] View Judgements
  230 Right of owners and occupiers of premises to carry drains through land belong to other persons View Judgements
  230 - A Owner of land to allow others to carry drains through the land [1] View Judgements
  231 Commissioner may enforce drainage of undrained premises situate within a hundred feet of a municipal drain View Judgements
  232 Commissioner may enforce drainage of undrained premises not situate within a hundred feet of a municipal drain View Judgements
  232 - A Power of Commissioner to drain premises in combination [1] View Judgements
  233 Commissioner may close or limit the use of existing private drains View Judgements
  233 - A Vesting and maintenance of drains for sole use of properties [1] View Judgements
  234 New building not to be erected without drains View Judgements
  235 Excrementitious matter not to be passed into cesspool View Judgements
  236 Obligation of owners of drains to allow use thereof or joint ownership therein to others View Judgements
  237 How right of use or joint ownership of a drain may be obtained by a person other than the owner View Judgements
  238 Commissioner may authorise person other than the owner of a drain to use the same or declare him to be a joint owner thereof View Judgements
  239 Sewage and rain water drains to be distinct View Judgements
  240 Drains not to pass beneath buildings View Judgements
  241 Position of cesspools [1] View Judgements
  242 Right of corporation to drains, etc., constructed, etc. at charge of municipal fund on premises not belonging to the corporation View Judgements
  243 AM drains and cesspools to be properly covered and ventilated View Judgements
  244 Affixing of pipes for ventilation of drains, etc View Judgements
  title Disposal of Sewage View Judgements
  245 Appointment of places for emptying of drains and disposal of sewage View Judgements
  246 Provision of means for disposal of sewage View Judgements
  title Water-closets, Privies, Urinals, etc. View Judgements
  246 - A Construction of water-closets and privies [1] View Judgements
  247 Water-closets and other accommodation in buildings newly erected or re-erected [1] View Judgements
  248 Where there is no such accommodation or the accommodation is insufficient or objectionable View Judgements
  249 Power to require privy accommodation to be provided for factories, etc View Judgements
  249 - A Power of Commissioner as to unhealthy privies [1] View Judgements
  250 Provisions as to privies View Judgements
  251 Provisions as to water-closets View Judgements
  251 - A Position of privies and water-closets [1] View Judgements
  251 - B Use of places for bathing or washing clothes or domestic utensils [1] View Judgements
  252 Public necessaries View Judgements
  title Inspection View Judgements
  253 Drains, etc., not belonging to the corporation to be subject to inspection and examination View Judgements
  254 Power to open ground etc., for purposes of such inspection and examination View Judgements
  255 When the expenses of inspection and examination are to be paid by the Commissioner View Judgements
  256 When the expenses of inspection and examination are to be paid by the owner View Judgements
  257 Commissioner may require repairs, etc., to be made [1] View Judgements
  257 - A Cost of inspection and execution of works in certain cases [1] View Judgements
  title General Provisions View Judgements
  258 Prohibition of acts contravening the provisions of this Chapter or done without sanction View Judgements
  259 When materials and work may be supplied and done under this Chapter for any person by the Commissioner View Judgements
  259 - A Work to be done by licensed plumber permission to use as drains [1] View Judgements
  260 Commissioner may execute certain works under this Chapter without allowing option to persons concerned of executing the same View Judgements
  title CHAPTER X : WATER SUPPLY View Judgements
  title Construction and Maintenance of Municipal Water Works View Judgements
  260 - A Definitions [1] View Judgements
  261 General powers for supplying the city with water View Judgements
  262 Municipal water works to be managed and kept in repair by the Commissioner View Judgements
  263 Power of access to municipal water works View Judgements
  264 Inspection of municipal water works by persons appointed by [1] [State] Government View Judgements
  265 Powers of carrying water mains and constructing tunnels, etc [1] View Judgements
  266 Fire-hydrants to be provided View Judgements
  267 Prohibition of building and other acts which would injure sources of water supply View Judgements
  268 Buildings, etc., not to be erected over municipal water main without permission View Judgements
  title Public Gratuitous Water Supply View Judgements
  269 Vesting of public drinking fountains, etc., in the corporation View Judgements
  270 Public drinking fountains, etc., may be set apart for particular purposes View Judgements
  title Private Water supply View Judgements
  270 - A Premises not to be occupied without Commissioner's certificate in respect of adequate water supply [1] View Judgements
  271 Application for private water supply from whom to be received View Judgements
  272 Making and renewing connection with municipal water works [1] View Judgements
  273 Commissioner may take charge of private connections [1] View Judgements
  273 - A Power of Commissioner to alter position of connections [1] View Judgements
  274 Provisions as to cisterns and other fittings, etc., to be used for connections with water works View Judgements
  274 - A Provisions for keeping cisterns locked [1] View Judgements
  275 Communication pipes, etc., to be kept in efficient repair by owner or occupier of premises View Judgements
  276 Provision of meters when water is supplied by measurement View Judgements
  277 Register of meter to be evidence View Judgements
  title Inspection View Judgements
  278 Commissioner, etc. may inspect premises in order to examine meter, communication pipes, etc View Judgements
  title Cutting off private water supply View Judgements
  279 Power to cut off private water supply or to turn off water View Judgements
  280 Conditions as to use of water not to be contravened View Judgements
  280 - A Powers of Commissioner to carry private mains through land belonging to other persons [1] View Judgements
  280 - B Recovery of expenses of laying water pipes [1] View Judgements
  281 Water pipes, etc., not to be placed where water will be polluted View Judgements
  282 Prohibition of fraudulent and unauthorised use of water View Judgements
  283 Prohibition of fraud in respect of meters View Judgements
  title General provisions View Judgements
  284 Prohibition or wilful or neglectful acts relating to water works View Judgements
  285 Compensations to be payable by offenders against section 283 or 284 View Judgements
  286 What persons to be liable for offences under certain provisions of this Chapter [1] View Judgements
  287 When materials and works may be supplied and done under this Chapter for any person by the Commissioner [1] View Judgements
  287 - A Commissioner may execute works under this Chapter without allowing option to persons concerned of executing the same [1] View Judgements
  287 - B Work under Chapter X to be done by licensed plumber [1] View Judgements
  288 Power to supply water without [Brihan Mumbai] [1] View Judgements
  title CHAPTER XI : REGULATION OF STREETS View Judgements
  title Construction, Maintenance and Improvement of Public Streets View Judgements
  289 Vesting of public streets in the corporation View Judgements
  290 Disposal of land forming site of closed streets View Judgements
  291 Power to make new public streets View Judgements
  292 Saving of provisions of sections 37 and 38, Bombay Act VI of 1879 View Judgements
  293 [Permission to lay tramways or railways on public streets to need the sanction of the corporation and confirmation by Provincial Government.] View Judgements
  294 Minimum width of new public streets View Judgements
  295 Power to construct or adopt public bridges, etc. over or under railways, etc View Judgements
  296 Power to acquire premises for improvement of public streets View Judgements
  title Preservation of Regular Line in Public Streets View Judgements
  297 Prescribing the regular line of a street [1] View Judgements
  298 Setting back buildings to regular line of the street View Judgements
  299 Acquisition of open land or of land occupied by platforms, etc, within the regular line of a street View Judgements
  300 Setting forward of buildings to regular line of the street View Judgements
  301 Compensation to be paid in cases under the three last sanctions View Judgements
  title Provisions concerning private streets View Judgements
  302 Notice to be given to Commissioner of intention to lay our lands for building and for private streets [1] View Judgements
  302 - A Commissioner may call for further particulars [1] View Judgements
  302 - B Commissioner may require plans to be prepared by licensed surveyor [1] View Judgements
  303 Laying out of land, private streets and buildings to be determined by Commissioner [1] View Judgements
  304 Land not to be appropriated for building and private streets not to be laid out until expiration of notice nor otherwise than in accordance with Commissioner's directions [1] View Judgements
  305 Levelling and draining of private streets View Judgements
  306 Power to declare private streets when sewered, etc., public streets View Judgements
  307 Applicability of sections 305 and 306 when a street is in part public and in part private View Judgements
  title Projections and Obstructions View Judgements
  308 Prohibition of projections upon streets View Judgements
  309 Power to require removal or alteration of structures, etc., in suburbs [1] [and extended suburbs] View Judgements
  310 Projections over streets may be permitted in certain cases View Judgements
  311 Ground floor doors, etc. not to open outwards on streets View Judgements
  312 Prohibition of structures or fixtures which cause obstruction in street View Judgements
  313 Prohibition of deposit, etc., of things in streets View Judgements
  313 - A Licence for sale in public places [1] View Judgements
  313 - B Licences for use of skill in handicraft or rendering services for purposes of gain in public place or street [1] View Judgements
  314 [Power to remove without notice anything erected, deposited or hawked in contravention of section 312, 313 or 313A.] [1] View Judgements
  315 Power to require removal of any structure of fixture erected or set up before section 312 came into force View Judgements
  316 Prohibition of the tethering of animals in the public streets View Judgements
  title Temporary Erections on Streets during Festivals View Judgements
  317 Commissioner may permit booths, etc., to be erected on streets on festivals View Judgements
  title Provisions concerning execution of works in or near to streets View Judgements
  318 Streets when broken up for any municipal purpose to be restored without delay View Judgements
  319 Commissioner may close street in which work is in progress View Judgements
  320 Commissioner to provide for traffic, etc., pending execution of municipal work in any street View Judgements
  321 Precautions to be taken for the public safety whilst municipal works are in progress in any street View Judgements
  322 Streets not to be opened or broken up and building materials not to be deposited thereon without permission View Judgements
  323 Precautions for public safety to be taken by persons to whom permission is granted under section 322 View Judgements
  324 Persons to whom permission is granted under section 322 must reinstate streets, etc View Judgements
  325 Provisions to be made by persons to whom permission is granted under section 322 for traffic etc., when their works interrupt streets View Judgements
  326 Hoards to be set up during work on any building adjacent to a street View Judgements
  title Provision for parking or halting places or lots (This heading and section shall be deemed to have been inserted with effect from the 15th day of October, 1988 by Maharashtra 34 of 1990, s. 4.) View Judgements
  326 - A Provisions for parking or halting places or lots and fees or charges therefor View Judgements
  326 - B Power of Commissioner to introduce traffic demand measures [1] View Judgements
  title Naming of streets, etc. View Judgements
  327 Naming streets, and numbering of [premises.] [1] View Judgements
  title Sky-signs and Advertisements (This headings and new sections 328 and 328A were substituted for the original heading and section 328 by Bombay 7 of 1921, s. 10.) View Judgements
  328 Regulations as to sky-signs View Judgements
  328 - A Regulation and control of advertisements [1] View Judgements
  title Dangerous places View Judgements
  329 Commissioner to take proceedings for repairing or enclosing dangerous places View Judgements
  title Lighting of streets View Judgements
  330 Public streets to be lighted View Judgements
  331 Prohibition of removal, etc., of lamps View Judgements
  332 Persons accidentally breaking lamp to repair the damage View Judgements
  333 Manner of laying gas-pipes View Judgements
  334 Situation of gas-pipes, etc., may be altered by Commissioner View Judgements
  335 Buildings, etc., not to be erected without permission over municipal gas-pipes View Judgements
  title Watering of Streets View Judgements
  336 Measures for watering View Judgements
  title CHAPTER XII : BUILDING REGULATIONS View Judgements
  title Notices regarding Erection of Buildings View Judgements
  337 Notice to be given to Commissioner of intention to erect a building View Judgements
  338 Commissioner may require plans and other documents to be furnished View Judgements
  339 Commissioner may require plans etc., submitted under last preceding section to be prepared by a licensed surveyor View Judgements
  340 Additional information and the attendance of the person who gave the notice may be required View Judgements
  341 Effect of non-compliance with requisition under section 338 or 340 View Judgements
  title Notices regarding execution of works not amounting to the erection of a building View Judgements
  342 Notice to be given to the Commissioner of intention to make additions, etc., [1] [to or change of user of, a building] View Judgements
  343 Plans and additional information may be called for View Judgements
  title Forms of notices View Judgements
  344 Printed forms of notices to be supplied to the public View Judgements
  344 - A Supervision of buildings and works [1] View Judgements
  345 When building or work may be proceeded with View Judgements
  346 Building or work which is disapproved by the Commissioner may be proceeded with, subject to terms View Judgements
  347 When work may be commenced View Judgements
  347 - A Building not to be converted to other purposes without the permission of the Commissioner [1] View Judgements
  347 - B Building for human habitation not to be used as godown, etc [1] View Judgements
  347 - C No alterations to be made in buildings for human habitation without written permission of Commissioner View Judgements
  title Provisions as to structure, materials, etc. View Judgements
  348 Provisions as to buildings which are to be newly erected View Judgements
  349 Roofs and external walls of buildings not to be of inflammable materials View Judgements
  349 - A Maximum height of buildings [1] View Judgements
  349 - B Height of buildings with reference to width of streets [1] View Judgements
  349 - C Frame-buildings [1] View Judgements
  349 - D Provision of sufficient means of egress [1] View Judgements
  349 - E Special conditions with respect to erection or re-erection of buildings, maximum heights of buildings, etc., in suburbs [1] [and extended suburbs.] [2] View Judgements
  350 Inspection of buildings in course of erection, alteration, etc View Judgements
  351 Proceedings to be taken in respect of buildings or work commenced contrary to section 347 View Judgements
  352 Buildings or works commenced contrary to section 347 may be cut into and laid open for purposes of inspection View Judgements
  352 - A Conferment temporarily of summary powers for demolition on the Commissioner [1] View Judgements
  353 Enforcement of provisions concerning buildings and works View Judgements
  353 - A Completion certificates : Permission to occupy or use [1] View Judgements
  353 - B Structures Stability Certificate [1] View Judgements
  title Dangerous Structures (This heading was inserted by Bombay 5 of 1905, s. 54.) View Judgements
  354 Removal of structures, etc., which are in ruins or likely to fall View Judgements
  title Works unlawfully carried on View Judgements
  354 - A Power of Commissioner to stop erection of building or work commenced or carried on unlawfully [1] View Judgements
  title Regulation of certain classes of buildings in particular localities (This heading and section 354AA were inserted by Bombay 48 of 1950, s. 70.) View Judgements
  354 - AA Power to regulate future construction of certain classes of buildings in particular streets or localities View Judgements
  354 - AAA Empowerment of Slum Rehabilitation Authority for implementation of Slum Rehabilitation Scheme [1] View Judgements
  title CHAPTER XIIA : CITY IMPROVEMENT (New Chapter XIIA was inserted by Bombay 13 of 1933, s. 35.) View Judgements
  354 - B Transfer of right, etc., of the Board to the Corporation View Judgements
  title Improvement Schemes View Judgements
  354 - C Commissioner to make a draft improvement scheme View Judgements
  354 - CC No improvement schemes for areas for which housing schemes sanctioned under Bombay LXIX of 1948 [1] View Judgements
  354 - D [Improvement Committee] [1] to consider and approve draft scheme submitted by Commissioner View Judgements
  354 - E Particulars to be provided for in an improvement scheme View Judgements
  354 - F Considerations which shall prevail in making the scheme View Judgements
  354 - G Procedure on completion of the scheme View Judgements
  354 - H Right of owner to demand acquisition on issue of notification when building operations are in progress View Judgements
  354 - I Right of owner to demand acquisition or withdrawal by the operation after the lapse of two years from the date of notification View Judgements
  354 - J The [Improvement Committee] [1] after publication and service of notices to forward the scheme to the corporation for approval View Judgements
  354 - K Corporation to consider the improvement scheme and to approve or disapprove View Judgements
  354 - L Commissioner to apply to [State] [1] Government for sanction to the scheme View Judgements
  354 - M On receipt of sanction declaration to be published giving particulars of land to be acquired and on publication of such declaration the Commissioner to be authorised to execute the scheme View Judgements
  354 - N If the corporation fail to acquire the land owner may call upon [1] [Corporation] to acquire it or to withdraw from the proposal View Judgements
  title Police Accommodation Schemes View Judgements
  354 - O The corporation to have power to make a police accommodation scheme View Judgements
  354 - P Procedure on completion of a scheme View Judgements
  354 - Q Vesting of land in corporation View Judgements
  title Clearance areas (These headings sections were substituted for sections 354R and 354S by Bombay 34 of 1954, s. 18.) View Judgements
  354 - R Power to declare an area to be a clearance area View Judgements
  354 - RA Clearance orders View Judgements
  354 - RB Acquisition of land surrounded by or adjoining a clearance area View Judgements
  354 - RC Provisions with respect to property belonging to the corporation within surrounded by or adjoining a clearance area View Judgements
  354 - RD Acquisition of land in a clearance area View Judgements
  354 - RE Treatment of a clearance area View Judgements
  354 - RF Arrangements where acquisition of land in a clearance area found to be unnecessary View Judgements
  354 - RG Power to acquire cleared land which owners have failed to re-develop View Judgements
  354 - RH Power of Court to determine lease where premises demolished View Judgements
  title Re-development areas View Judgements
  354 - RI Power to declare an area to be a re-development area View Judgements
  354 - J Re-development plan View Judgements
  354 - K Acquisition of land for purposes of re-development View Judgements
  title General provisions as to land purchased for clearance or re-development View Judgements
  354 - RL Extinguishment of ways, easements, etc., over acquired under sections 354RD, 354RG and 354RK View Judgements
  title Provision of housing accommodation for the poorer classes View Judgements
  354 - RM Mode of provision of accommodation View Judgements
  354 - RN Power of Commissioner to acquire land for housing accommodation View Judgements
  354 - RO Mode of acquisition of land for housing accommodation View Judgements
  354 - RP Power of dealing with land acquired or appropriated for provision of housing accommodation View Judgements
  354 - RQ Supplementary powers in connection with provision of accommodation View Judgements
  title Land Acquisition View Judgements
  354 - S Extent to which Land Acquisition Act shall apply to acquisition of land otherwise than by agreement View Judgements
  354 - SA Determination by special Tribunal in certain cases View Judgements
  354 - T Special provisions as to compensation View Judgements
  354 - U Collector to take possession after making an award and transfer land to corporation View Judgements
  title Levy of betterment charges (This heading and sections 354UA, 354UB and 354UC were inserted by Born. 34 of 1954, s. 20.) View Judgements
  354 - UA Condition for levying betterment charge in clearance and re-development areas View Judgements
  354 - UB Method of calculating charge View Judgements
  354 - UC Procedure of determining charge View Judgements
  354 - V [Compensation to corporation on resumption of certain land.] View Judgements
  title Building Loans (This heading was inserted by Bombay 34 of 1954, s. 22.) View Judgements
  354 - W Power to grant loans for building purposes View Judgements
  354 - WA Power of Commissioner to make advances for the purposes of increasing housing accommodation [1] View Judgements
  354 - WB Power of Commissioner to promote and assist housing associations View Judgements
  354 - WBB Power of Commissioner to grant loans to municipal officers and servants for houses [1] View Judgements
  title Provisions relating to lands comprised in Schedules W, Y and Z View Judgements
  354 - WC Compensation to Corporation on resumption of certain land View Judgements
  354 - X Payment to be made by [State] [1] Government View Judgements
  title CHAPTER XIII : LICENSING OF SURVEYORS AND PLUMBERS View Judgements
  355 Grant of licences to surveyors and plumbers View Judgements
  356 Regulations may be prescribed for guidance of licensed surveyors and plumbers View Judgements
  357 Fees and charges of licensed plumbers to be prescribed by the Standing Committee View Judgements
  358 Licensed plumber to be bound to execute work properly View Judgements
  title CHAPTER XIV : MUNICIPAL FIRE BRIGADE View Judgements
  359 Maintenance of firemen and of necessary fire engines, etc View Judgements
  360 Power to make regulations for fire brigade View Judgements
  361 Power of chief officer of fire brigade at a fire View Judgements
  362 Police and municipal officers and servants to aid the fire brigade View Judgements
  363 Damages done by fire brigade to be deemed damage by fire View Judgements
  364 Reports of fires to be submitted View Judgements
  title CHAPTER XV : SANITARY PROVISIONS View Judgements
  title Scavenging and Cleansing View Judgements
  365 Commissioner to provide for cleaning of streets and removal of refuse View Judgements
  366 Refuse, etc. to be the property of the corporation View Judgements
  367 Provision and appointment of receptacles, deposits and places for refuse, etc View Judgements
  368 Duty of owners and occupiers to collect and deposit dust, etc [1] View Judgements
  369 Provision may be made by Commissioner for collection, etc., of excrementitious and polluted matter View Judgements
  370 Collection and removal of excrementitious and polluted matter when to be provided for by occupiers View Judgements
  371 Halalkhor's duties in certain cases may not be discharged by private individuals without the Commissioner's permission View Judgements
  372 Prohibition of failure to remove refuse, etc., when bound to do so View Judgements
  373 Presumption as to offender under clause (e) of section 372 View Judgements
  374 Power to inspect premises for sanitary purposes View Judgements
  375 Cleansing and limewashing of any building may be required View Judgements
  375 - A Removal of building materials from any premises may be required [1] View Judgements
  376 Abandoned or unoccupied premises View Judgements
  377 Neglected premises View Judgements
  377 - A Nuisance arising from defective roof [1] View Judgements
  378 Building or rooms in buildings unfit for human habitation [1] View Judgements
  378 - A Power to require repair of insanitary buildings [1] View Judgements
  378 - B Power to order demolition of insanitary buildings View Judgements
  378 - C Procedure where demolition order made View Judgements
  378 - D Regulations to determine the fitness of a building View Judgements
  378 - F Effect of order for demolition of obstructive building View Judgements
  378 - G Compensation for acquiring obstructive building recoverable in certain cases as improvement expenses View Judgements
  378 - H Appeal against demolition orders View Judgements
  378 - I Prohibition of back-to-back buildings View Judgements
  379 Power of Commissioner to call for statement of accommodation [1] View Judgements
  379 - A Overcrowded dwellings [1] View Judgements
  380 Insanitary huts and shed View Judgements
  381 Filling in of pools, etc., which are a nuisance [1] View Judgements
  381 - A Permission for new well, etc [1] View Judgements
  381 - B Prohibition of mosquito breeding in collection of water on any land [1] View Judgements
  382 Dangerous quarrying may be stopped View Judgements
  383 Removal and trimming of trees, shrubs and hedges View Judgements
  title Keeping and Destruction of Animals and Disposal of Carcasses View Judgements
  384 Prohibition as to keeping animals View Judgements
  348 - A Stabling animals or storing grain in dwelling houses may be prohibited [1] View Judgements
  title Regulation of public bathing, washing, etc. View Judgements
  386 Place for public bathing, etc., to be fixed by the Commissioner View Judgements
  387 Regulation of use of public bathing places etc View Judgements
  388 Prohibition of bathing, etc., contrary to order or regulation View Judgements
  389 Prohibition of corruption of water by steeping therein animal or other matter, etc View Judgements
  title Regulation of Factories, Trades, etc. View Judgements
  390 Factory of not to be newly established without permission of the Commissioner View Judgements
  391 Furnaces used in trade or manufacture to consume their own smoke View Judgements
  392 Sanitary regulation of factories, etc View Judgements
  393 Prohibition to use of steam-whistle or steam-trumpet without permission of the Commissioner View Judgements
  394 Certain articles [or animals] [1] not to be kept, and certain trades, processes and operations not to be carried on, without a licence; and things liable to be seized, destroyed, etc., to prevent danger or nuisance [2] View Judgements
  394 -A Power to prohibit the keeping of certain articles of dangerous character in certain premises or areas View Judgements
  395 Prohibition of corruption of water by chemicals etc View Judgements
  396 Powers of Inspection etc. of premises where licensable articles are kept or trade, process or operation carried on or where prohibited articles are kept[1] View Judgements
  397 Regulation of washing of clothes by washermen View Judgements
  title Maintenance and Regulation of Markets and Slaughter Houses View Judgements
  398 What to be deemed municipal markets and slaughter houses View Judgements
  399 Provisions of new municipal markets and slaughter houses View Judgements
  400 Municipal markets and slaughter houses may be closed View Judgements
  401 Prohibition of sale in a municipal market without Licence of Commissioner View Judgements
  402 Opening of new private markets View Judgements
  403 [Private markets not to be kept or permitted to be kept open and no place to be used or permitted to be used as slaughter house, without licence.] [1] View Judgements
  404 Prohibition of sale in unauthorized private markets View Judgements
  405 Provision for requiring private market building and slaughter houses to be properly paved and drained View Judgements
  406 Regulations to be framed for markets and slaughter houses View Judgements
  407 Levy of stallages, rents and fees in municipal markets and slaughter houses View Judgements
  407 -A Removal of live cattle, sheep, goats or swine from any municipal slaughter house, market, or premises View Judgements
  408 Regulations and table of stallage rents to be posted up in markets and slaughter houses View Judgements
  409 Power to expel persons contravening by-laws or regulations View Judgements
  title Sale [or Supply] (These words were inserted by Bombay 64 of 1953, s. 17(2).) of Articles of food outside of markets View Judgements
  410 Prohibition of sale [or supply] [1] of animals, etc. except in a market View Judgements
  title Licencing of butchers, etc. View Judgements
  411 Butchers and persons who [1] [sell or supply] the flesh of animals to be licensed View Judgements
  412 Prohibition of import of cattle, etc. into [1] [Brihan Mumbai] without permission [2] View Judgements
  412 - A Licence required for dealing in milk, etc [1] View Judgements
  title Inspection of places of sales, etc. View Judgements
  413 Commissioner may enter any place where slaughter of animals or sale of flesh contrary to the provisions of this Act is suspected View Judgements
  414 Commissioner to provide for inspection of articles exposed for sale for human food View Judgements
  415 Unwholesome articles etc., to be seized View Judgements
  416 Disposal of perishable articles seized under section 415 View Judgements
  417 Disposal of animals and articles of a non-perishable nature seized under section 415 View Judgements
  417 - A [Penalty for representing any article to be what it is not.] View Judgements
  417 - B Penalty for possessing food which appears to be diseased, unsound or unwholesome or unfit for human food [1] View Judgements
  417 - C Application for summons to be refused if not applied for within reasonable time [1] View Judgements
  title Weights and Measures View Judgements
  418 [Provision of local standards of weights and measures.] [1] View Judgements
  420 . [Weights and measures of which standards are provided are to be adopted: penalties.] [1] View Judgements
  title Prevention of spread of dangerous diseases View Judgements
  421 Information to be given of existence of dangerous disease [1] [or continuous pyrexia of unknown origin] View Judgements
  422 Any place may at any time be inspected for purpose of preventing spread of dangerous disease View Judgements
  423 Prohibition of use for drinking of water likely to cause dangerous disease View Judgements
  424 Commissioner may order removal of patients to hospital View Judgements
  425 Disinfection of buildings, etc View Judgements
  426 Destruction of huts and sheds, when necessary View Judgements
  426 - A Second-hand clothing and bedding not to be brought into [1] [Brihan Mumbai] without informing Commissioner and getting them inspected [2] View Judgements
  427 Place for disinfection may be provided also for washing infected articles View Judgements
  428 suffering from dangerous disease not to enter a public conveyance without notifying the same View Judgements
  429 Provision of carriage for conveyance of patients View Judgements
  430 Provisions as to carriage of persons suffering from dangerous diseases to public conveyances View Judgements
  431 Public conveyance which has carried a person suffering from dangerous disease to be disinfected View Judgements
  432 Infected articles not to be transmitted, etc., without previous disinfection View Judgements
  433 Infected building not to be let without being first disinfected View Judgements
  title Special sanitary measures View Judgements
  434 Commissioner may take special measures on outbreak of any dangerous disease View Judgements
  title Disposal of the dead View Judgements
  435 Places for disposal of the dead to be registered View Judgements
  436 Provision of new places for disposal of the dead View Judgements
  437 New places for disposal of the dead not to be opened without permission of Commissioner View Judgements
  438 [State] Government may direct the closing of any place for the disposal of the dead [1] View Judgements
  439 [State] Government may sanction the reopening of places which have been closed for the disposal of the dead View Judgements
  440 Burials within places of worship and exhumations not to be made without the permission of the Commissioner View Judgements
  441 Acts prohibited in connection with the disposal of the dead View Judgements
  title CHAPTER XV-A : POUNDS AND PREVENTION OF CATTLE TRESPASS (Chapter XV-A was inserted by Maharashtra 18 of 1974, s. 3.) View Judgements
  441- A Section 90 to 94 of Bombay Police Act to cease to apply to [1] [Brihan Mumbai]