LexThe Mumbai Municipal Corporation Act.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1888 : III] 1
THE MUMBAI MUNICIPAL CORPORATION ACT
[Text as on 30th December 2025]
____________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and extent.
2. Repeal of enactments.
3. Definitions of terms.
CHAPTER II
THE MUNICIPAL CONSTITUTION
Municipal Authorities
4. Municipal Authorities.
(A) The Municipal Corporation
5. Composition of Corporation.
5A. Reservation of seats.
5B. Person contesting election for reserved seat to submit Caste Certificate and Validity
Certificate.
Duration of the Corporation : Term of Office of Councillors :
Casual vacancies, etc.
6. Duration of the Corporation.
6A. Term of office of Councillors.
6B. Election to constitute Corporation.
6C. Appointment of Administrator.
7. [Deleted].
7A. [Deleted].
7B. Councillor to vacate all offices if he ceases to be a councillors.
8. Re-eligibility of persons ceasing to be a councillors.
9. Casual vacancies how to be filled up.
10. Publication of names of councillors in the Official Gazette.
Qualifications and Disqualifications of Voters and Councillors
11. Persons qualified to vote.
11A. [Deleted].
12. [Deleted].
13. [Deleted].
14. Qualification for election as a councillor at a ward election.
2 The Mumbai Municipal Corporation Act [1888 : III
14A. [Deleted].
15. [Deleted].
15A. [Deleted].
16. Disqualifications for being a councillor.
17. A person becoming disqualified to cease to be a councillor.
18. Questions as to disqualifications to be determined by Chief Judge of the Small Cause
Court.
18-1A. Liability of Councillor to removal from office.
Municipal Election Roll
18A. State Election Commission.
18AA. Power of State Election Commissioner to issue directions to prevent impersonation.
19. Division of Brihan Mumbai into single member wards and preparation of municipal
election roll therefor.
20. [Deleted].
21. Right to vote.
21A. [Deleted].
21B. [Deleted].
21C. [Deleted].
21D. [Deleted].
Elections of Councillors
22. Date of Election.
23. [Deleted].
24. [Deleted].
25. Notice to be given of day fixed for ward elections.
26. Candidates at ward elections must be nominated. Provisions regarding nomination.
26A. Deposit by candidates.
27. Poll to be taken when a ward election is contested.
Names of Candidates validly nominated to be published.
27A. Prohibition of canvassing in or near polling stations.
Names of Candidates validly nominated to be published.
27AA. Prohibition of public meetings on the day preceding the day of poll and on the day of
poll.
27B. Penalty for disorderly conduct in or near polling stations.
27C. Penalty for misconduct at polling stations.
28. Provisions respecting contested ward elections.
28A. Maintenance of secrecy of voting.
28B. Officers, etc., at elections not to act for candidates or to influence voting.
28C. Breaches of official duty in connection with elections.
28D. Removal of ballot papers from polling stations to be an offence.
28E. Other offences and penalties therefor.
1888 : III] The Mumbai Municipal Corporation Act 3
28F. What is a corrupt practice.
28G. Corrupt practices, criminal offences and procedure.
28H. Adjournment of poll in emergencies.
28I. Fresh ballot in the case of destruction, etc., of ballot boxes.
29. State Government may make rules for the conduct of elections.
30. [Deleted].
30A. [Deleted].
31. [Deleted].
31A. [Deleted].
32. Declaration of results of elections.
33. Election petitions to be heard and disposed of by Chief Judge of the Small Causes
Court.
34. Procedure if election fails or is set aside.
Appointment of Councillor’s by State Government
35. [Repealed].
Proceedings of the Corporation
36. Provisions regulating the corporation’s proceedings.
36A. Power to order withdrawal of member.
Mayor
37. Mayor and Deputy Mayor.
37IA. Leader of Opposition.
37IA-I. Leader of the House.
37IB. [Deleted].
37IC. [Deleted].
37ID. [Deleted].
37IE. [Deleted].
Honoraria, Fees and Allowances
37A. Honoraria, fees or allowances.
37B. [Deleted].
Committees
38. Appointment of consultative committees for special purposes.
38A. Special Committees of the corporation.
38B. Special committees of the Standing Committee, the improvements Committee or the
Education Committee.
38C. Appointment of sub-committees by the Improvements Committee.
39. Appointment of primary Education Consultative Committee.
40. A Committee may be appointed for other educational purposes.
41. Appointment of Hospital Committee.
42. Constitution of Standing Committee.
4 The Mumbai Municipal Corporation Act [1888 : III
43. Members of the Standing Committee when to be appointed.
44. Appointment of Chairman of Standing Committee.
45. Members of the Standing Committee to retire by rotation.
46. Appointment of members of Standing Committee to replace those who retire.
46A. Member of the Standing Committee absenting himself for three months from meetings
to vacate seat.
47. Casual vacancies in the Standing Committee how to be filled up.
48. Each Standing Committee to continue in office till a new Committee is appointed.
49. Provisions regulating the proceedings of the Standing Committee.
49A. Improvements Committee to be constituted for the purpose of carrying out the
improvement of the city.
49B. Constitution of the Improvements Committee.
49C. Members of Improvements Committee when to be appointed.
49D. Appointment of Chairman of Improvements Committee.
49E. Members of Improvements Committee to retire by rotation.
49F. Appointment of members of Improvements Committee to replace those who retire.
49G. Casual vacancies in the Improvements Committee how to be filled up.
49H. Improvements Committee to continue in office till a new Committee is appointed.
49I. Provisions to regulate the proceedings of the Improvements Committee.
50. Constitution of Brihan Mumbai Electric Supply and Transport Committee and term of
office of its members.
50A. Disqualification of members of Brihan Mumbai Electric Supply and Transport
Committee.
50B. Casual vacancies how to be filled up.
50C. Chairman of Brihan Mumbai Electric Supply and Transport Committee.
50D. Meetings of Brihan Mumbai Electric Supply and Transport Committee.
50E. Fees for attendance at meetings of Brihan Mumbai Electric Supply and Transport
Committee.
50F. Sub-Committees of the Brihan Mumbai Electric Supply and Transport Committee.
50G. Constitution of Education Committee.
50H. Members of Education Committee when to be appointed.
50I. Disqualifications of Members of Education Committee.
50J. Appointment of Chairman of Education Committee.
50K. Members of Education Committee to retire by rotation.
50L. Appointment of members of Education Committee to replace those who retire.
50M. Casual vacancy in Education Committee how to be filled up.
50N. Each Education Committee to continue in office till new Committee is appointed.
50O. Education Committee to act not-withstanding default etc., in appointment of members.
50P. Meetings of Education Committee.
50Q. Right of Municipal Commissioner and Education Officer to be present.
1888 : III] The Mumbai Municipal Corporation Act 5
50R. Appointment of sub-committees by Education Committee.
50S. Elections to Committees to be by proportional representation.
50T. [Deleted].
Wards Committees
50TT. Constitution of Wards Committees.
Provisions regarding validity of proceedings
51. Vacancy in Corporation or in any Committee not to invalidate its proceedings.
52. Proceedings of corporation, etc., not vitiated by disqualification, etc., of members
thereof.
53. Proceedings of meetings to be deemed to be good and valid until the contrary is
proved.
53A. Exercise of powers and discharge of duties of any committee by corporation.
53B. Removal of Chairman or Deputy Chairman of committees.
(F) The Municipal Commissioner
54. Appointment of the Commissioner.
The Director
54A. Appointment of the Director.
Deputy Municipal Commissioner
55. Appointment of a Deputy Municipal Commissioner.
56. Functions of the Director and a Deputy Commissioner.
56A. Appointment of Deputy Municipal Commissioner (Improvements).
56B. Functions of the Deputy Commissioner (Improvements).
Remuneration of Commissioner, Director and Deputy Commissioner
57. Salary of the Commissioner.
Duties which may be undertaken by the Commissioner outside of this Act.
58. Remuneration of the Director and a Deputy Commissioner.
58A. Remuneration of the Deputy Municipal Commissioner (Improvements).
Provisions for absence of Commissioner, Director or Deputy Commissioner on leave
59. Grant of leave of absence to the Commissioner, Director or Deputy Commissioner.
Allowance whilst absent on leave.
Appointment and remuneration of acting Commissioner or acting Director or a Deputy
Commissioner.
Disqualifications of the Commissioner,
Director and Deputy Commissioner
60. Commissioner, Director and Deputy Commissioner not to be interested in any contract
with the corporation.
(G) The General Manager
60A. Appointment of General Manager.
60B. Leave of absence to General Manager.
60C. Disqualifications of General Manager.
6 The Mumbai Municipal Corporation Act [1888 : III
60D. Appointment of Chief Accounts Officer.
CHAPTER III
DUTIES AND POWERS OF THE MUNICIPAL AUTHORITIES
Obligatory and Discretionary Duties of the Corporation
61. Matters to be provided for by the corporation.
62. Corporation to provide a monthly sum to State Government for maintaining certain
medical institutions in Mumbai.
62A. Fees to be charged by the corporation in public hospitals and dispensaries.
62B. Extent of benefit to corporation by change in policy of State Government in regard to
their liability in respect of primary education.
62BB. Directions by State Government regarding subjects etc., in schools.
62C. Primary schools and schools maintained by grants to be open to officers appointed by
State Government for inspection.
62D. Corporation to provide annual sum for the Prince of Wales Museum of Western India.
62E. Corporation to provide for maintenance of lunatics.
63. Matters which may be provided for by the corporation at their discretion.
63A. Performance of functions by agencies.
63B. Environment Status Report.
Respective Functions of the Several Municipal Authorities
64. Functions of the several municipal authorities.
Prevention of delay in discharge of official duties
64A. Citizen’s Charter.
64B. Delegation of powers.
64C. Disciplinary action.
64D. Non-application of provision of section 64C in certain circumstances.
65. Corporation may call for extracts from proceedings etc., from committees.
66. Corporation may require the commissioner to produce documents and furnish r eturns,
reports, etc.
66A. Right to ask questions.
66B. Discussion on urgent public matters.
66C. Asking for statement from Commissioner.
67. Exercise of powers to be subject to sanction by Corporation of the necessary
expenditure.
68. Delegation of powers of Municipal Authorities.
68A. [Deleted].
68AA. Government officers may be empowered to exercise certain powers, etc., of the
Commissioner.
68B. [Deleted].
Contracts
69. Power to the Commissioner to execute contracts on behalf of the corporation.
70. Mode of executing contracts.
1888 : III] The Mumbai Municipal Corporation Act 7
71. Contract not binding on the corporation unless executed as prescribed in section 70.
72. Tenders to be invited for contracts involving expenditure exceeding three lakhs rupees.
72A. Power to execute contract with unemployed Engineers.
73. Security when to be taken for performance of contract.
73-1A. Saving of contracts under Chapter XVI-A.
CHAPTER IV
MUNICIPAL OFFICERS AND SERVANTS
Special Engineer, City Engineer, Hydraulic Engineer, Executive Health Officer,
Education Officer, Municipal Secretary, Municipal Chief
Auditor and other Officers
73A. Appointment of Special Engineer.
74. Appointment of city engineer, executive health officer and hydraulic engineer.
75. Time within which vacancy in office of city engineer or executive health officer or
hydraulic engineer must be filled up.
76. Executive health officer to be the consulting officer of health under Bombay Act VI of
1867.
Education officer
76A. Appointment of Education Officer.
Appointment of Medical Officers in connection with
measures of public medical relief
76B. Corporation to appoint qualified medical practioners to the charge of hospitals
maintained by the corporation.
Municipal Secretary
77. Appointment of Municipal Secretary.
78. Appointment of clerks and servants subordinate to the Municipal Secretary.
Control, etc., of the said clerks and servants.
Municipal Chief Auditor
78A. Appointment of Municipal Chief Auditor.
78B. Appointment, salaries, fees, allowances and duties of assistant auditors, Clerks and
servants subordinate to the municipal chief auditor.
Control, etc., of the said assistant auditors, clerks and servants.
Municipal Chief Accountant
78C. Appointment of Municipal Chief Accountant (Finance).
78D. Appointment of Municipal Chief Accountant (Water Supply and Sewerage).
78E. Appointment of Municipal Chief Accountant (Treasury).
Other Officers and Servants
79. Schedule of other officers and servants t o be prepared by the commissioner and
sanctioned by the Standing Committee or the Education Committee.
80. Restriction of employment of permanent officers and servants.
80A. Power of appointment in whom to vest.
80B. Manner of making appointment.
8 The Mumbai Municipal Corporation Act [1888 : III
Leave of Absence, Acting Appointments, etc.
81. Standing Committee to frame regulations for grant of leave, etc.
Such regulations to be subject to confirmation by the Corporation, and, 106 if made
under clause (f) by State Government.
82. [Repealed by Bom. VI of 1922].
83. Power of suspending, reducing, removing or dismissing and imposing other penalties
in whom to vest.
84. Leave of absence by whom to be granted.
84A. Saving in respect of officers and servants appointed under Chapter XVI-A.
85. Acting appointment.
85A. Temporary appointment.
Disqualifications of Municipal Officers and Servants
86. Municipal officer or servant not to be interested in any contract with the corporation.
86A. Sanction for prosecution of officers and servants of Corporation.
CHAPTER IV-A
DISCLOSURE OF SPECIFIED INFORMATION
86A. Disclosure of specified information.
CHAPTER V
MUNICIPAL PROPERTY AND LIABILITIES
Acquisition of Property
87. Powers of Corporation as to acquisition of property.
88. Transfer to the Corporation of the property of the Municipal Corporation.
89. Conditions affecting the vesting of the Vehar water works in the Corporation.
89A. Lands and Buildings specified in Schedule V to vest in Government.
89B. [Deleted].
89C. The Victoria and Albert Museum renamed as Dr. Bhau Daji Lad Museum and the site
thereof to vest in the Corporation.
89D. Central Vaccine Depot at Parel to vest in the Corporation.
89E. All buildings used for primary education and the sites thereof to vest in the
Corporation.
89F. Corporation to repay to State Government the amount of grant made for purpose of
primary education in respect of certain buildings or sites if used for other purposes.
90. Acquisition of immovable property by agreement.
91. Procedure when immovable property cannot be acquired by agreement.
91A. Transfer of property to the corporation.
91AA. Power to grant lease of plot No. 3 the Cooperage Plot, or part thereof.
91AAA. Power to lease part of plot No. 4(b) the Marine Lines Maidan, for certain purposes.
91B. Vesting of property in Government on the termination of lease s granted by the
corporation.
91C. Power to apply certain lands vested in the corporation to the purpose of any scheme
under this Act.
1888 : III] The Mumbai Municipal Corporation Act 9
91D. Property of abolished municipalities and local authorities vesting in corporation.
91DA. Property of abolished municipalities and local authorities in extended suburbs vesting
in corporation.
91E. Decision of claims to property by or against the corporation in the suburbs and the
extended suburbs.
91F. Requisitioning of premises, vehicles, etc., for elections.
91G. Payment of compensation.
91H. Power to obtain information.
91I. Eviction from requisitioned premises.
91J. Release of premises from requisition.
91K. Power to make rules.
91L. Penalty for contravention of any order regarding requisitioning.
Disposal of Property
92. Provision governing the disposal of Municipal property.
92A. Obligation annexed to property binding on transferee.
Liabilities
93. Debts payable by the Corporation.
Vehar water-works debts.
The consolidated loan.
House rate and market loans of 1867-68.
New drainage loan of 1878.
Sanitary works’ loans of 1885, 1886 and 1888.
Tansa water-works’ loan.
Drainage and water-works’ loan of 1888.
Repayment of Moneys due to the Government
94. Vehar water-works’ debt repayable in-monthly instalments.
95. Period of repayment of consolidated loan.
Mode of repayment.
96. Payments to whom to be made.
Notice of payments to be published.
97. In case of non-payment report to be made to the Chief Secretary to State Government.
98. Arrears may be recovered by detention of moneys due to the corporation or b y
attachment of the municipal fund, etc.
99. Attachment not to defeat prior charge legally made.
100. Revision of Vehar water -works to the Government in case of default in payment of
any instalment of the debt due on their account.
101. Other rights, remedies of the Government not to be affected.
102. Method of appropriating payments on account of the Vehar water-works.
103. Method of appropriating payments on account of the consolidated loan.
10 The Mumbai Municipal Corporation Act [1888 : III
Repayment of House-rate and Market Loans of 1867-68
104. Sinking fund for house-rate and market loans to be maintained.
Publication of Annual Account of Balances due on Loans
105. Account of balances due on loans to be published by the Commissioner yearly.
CHAPTER V-A
POWER TO EVICT PERSONS FROM CORPORATION PREMISES
105A. Definitions.
105B. Power to evict person from Corporation premises.
105C. Power to recover rent or damages as arrears of property taxes.
105D. Rent to be recovered by deduction from salary or wages in case of corporation
employees.
105E. Commissioner to have powers of Civil Court.
105F. Appeals.
105G. Finality of orders.
105H. Power to make regulations.
CHAPTER VI
BORROWING POWERS
106. Power to borrow from Central or State Government or other persons.
106A. Restriction on utilisation of funds created by Corporation.
107. Provisions applicable to any new loan contracted with Central or State Government.
108. Mortgage of taxes or immovable property.
109. Provisions as to exercise of borrowing powers.
109A. Investment of sinking fund and surplus moneys in debentures issued by the
Corporation.
109AA. Annual examinations of sinking funds.
109B. Corporation may take advance from banks and grant mortgage.
109C. Corporation to have power to borrow from banks against Government promissory
notes or securities.
110. Form of Security.
110A. Issue of duplicate securities.
110AA. Renewal of debentures.
110AB. Renewal of debentures in case of dispute as to title.
110AC. Liability in respect of debenture renewed.
110AD. Discharge in certain cases.
110AE. Indemnity.
110B. Right of survivors of joint payees of securities.
110C. Power of one or two or more joint holders to grant receipts.
110D. Debentures issued under Bombay Act IV of 1898, and XVI of 1925.
110DD. Issue of stock certificates.
1888 : III] The Mumbai Municipal Corporation Act 11
110E. Provisions for loans, etc., raised by the Board of Trustees under Bombay Act IV of
1898 and Bombay Act XVI of 1925.
110F. Procedure in event of default by corporation in payment of interest or investment of
sinking fund charges.
110G. Procedure in case of default by Commissioner.
110H. Certain sums to be a charge upon the property of the Corporation.
CHAPTER VII
REVENUE AND EXPENDITURE
The Municipal Fund
111. Constitution of the municipal fund.
111A. Annual grant by State Government from proceeds of entertainments duty.
112. Commissioner to receive payments on accounts of the municipal fund and to lodge
them in a bank.
113. How the fund shall be drawn against.
114. Deposit of portion of the municipal fund may be made with bank or agency out of
Mumbai when convenient.
115. Only sums covered by budget-grant to be expended from the municipal fund.
116. Drafts on the municipal fund to be checked by Officer of the Corporation.
117. Procedure when money not covered by a budget grant is expended under clause ( e),
(f), (g) or (h) of section 115.
118. Purpose for which the municipal fund is to be applied.
118A. Municipal fund where to be expended.
119. Temporary payments from the municipal fund for works urgently required for public
service.
Special funds
119A. Constitution of the consolidated Water Supply and Sewage Disposal Loan Fund.
119B. Constitution of the Water and Sewage Fund.
120. Constitution of Fine Fund.
120A. Constitution of Welfare Fund.
121. Special funds may be created with the approval of the Corporation.
Disposal of Balances
122. Investments of surplus money.
Accounts
123. Accounts to be kept in forms prescribed by Standing Committee.
123A. Separate pro-forma accounts to be kept by the Commissioner.
123B. [Deleted].
123BB. [Deleted].
123C. Accounts in respect of primary education.
124. Preparation of annual administration report and statement of accounts.
Annual Budget Estimate
125. Estimates of expenditure and income to be prepared annually by the Commissioner.
12 The Mumbai Municipal Corporation Act [1888 : III
125A. Classification of budget heads.
126. Budget estimates to be prepared by the Standing Committee.
126A. Estimates of expenditure and income of the Brihan Mumbai Electric Supply and
Transport Undertaking to be prepared annually by General Manager.
126B. Budget estimate to be prepared Brihan Mumbai Electric Supply and Transport
Committee.
126C. Estimates of expenditure and receipts of primary education.
126D. Budget Estimate “E” to be prepared by Educational Committee.
126E. Estimate expenditure and receipts for the purposes of Chapters IX and X.
126F. Budget Estimate “G” to be prepared by Standing Committee.
126G. Report on services provided in a subsidised manner.
127. Consideration of budget estimates by Corporation.
128. Fixing rates of municipal taxes and of fares and charges of Brihan Mumbai Electric
Supply and Transport Undertaking.
129. Final adoption of Budget estimates.
129A. Estimates of expenditure and income deemed to be budget estimates.
130. Budget grant defined.
131. Corporation may increase amount of budget grants and make additional grants.
132. Rules as to unexpended budget grants.
133. Reductions and transfer.
134. Re-adjustment of income and expenditure to be made by the corporation during course
of official year whenever necessary.
Scrutiny and Audit of Accounts
135. Monthly scrutiny of accounts by municipal chief auditor and scrutiny of account by the
Standing Committee.
136. Duties and powers of the municipal chief auditor.
137. Report by the municipal chief auditor.
137A. Application of sections 135, 136 and 137 to accounts of the Brihan Mumbai Electric
Supply and Transport Fund.
138. A special audit be directed by State Government.
CHAPTER VIII
MUNICIPAL TAXATION
Municipal Taxes defined
139. Taxes to be imposed under this Act.
PROPERTY TAXES
Property taxes leviable on rateable value or capital value
139A. Property Taxes what to consist.
140. Property taxes leviable on rateable value or capital value, as the case may be, and at
what rate.
General tax, Education cess.
140A. Property taxes to be levied on capital value and the rate thereof.
1888 : III] The Mumbai Municipal Corporation Act 13
141. Water-taxes on what premises to be levied.
142. Sewerage taxes on what premises to be levied.
143. General tax on what premises to be levied.
144. Payment to be made to the corporation in lieu of the general tax by the Central
Government or the State Government as the case may be.
144A. Concession in payment of property tax.
144B. Temporary provision for levy of property tax at reduced rate in respect of certain
buildings.
144C. Temporary provision for levy of property tax at reduced rate in respec t of buildings or
tenements constructed for economically weaker sections of society by certain
institutions.
144D. Temporary provisions for levy of property tax at reduced rate in respect of cessed
buildings.
144E. Levy of property tax at reduced rates in respect of buildings and lands of Special
Development Projects.
144F. Additional stamp duty on certain transfers of immovable properties.
145. Amendment of section 36 of Bombay Act VI of 1879.
Liability for Property-taxes
146. Primary responsibility for property-taxes on whom to rest.
147. Apportionment of responsibility for property-tax when the premises assessed, are let or
sub-let.
148. Person primarily liable for property-tax entitled to credit, if he is a rent payer.
Notice of transfer, etc., of premises
assessable to property-taxes
149. Notice to be given to Commissioner of all transfers of title of pe rsons primarily liable
to payment of property-tax.
150. Form of notice.
151. Liability for payment of property-taxes to continue in the absence of any notice of
transfer.
152. Notice to be given to Commissioner of erection of a new building, etc.
152A. Levy of penalty on unlawful building.
153. Notice to be given to Commissioner of demolition or removal of a building.
Valuation of property assessable to property-taxes
154. Rateable value or capital value how to be determined.
154A. Provisional fixation of capital value in certain cases.
155. Commissioner may call for information or returns from owner or occupier or enter and
inspect assessable premises.
Assessment-book
156. Assessment book what to contain.
157. The assessment book to be made separately for each ward and in parts, if necessary.
158. Treatment of property which is let to two or more persons in separate occupancies.
159. Person primarily liable for property -taxes how to be designated if his name cannot be
ascertained.
14 The Mumbai Municipal Corporation Act [1888 : III
Occupier liable for property taxes until he gives information.
160. Public notice to be given when valuation of property in any ward has been completed.
161. Assessment book to be open to inspection.
162. Time for filing complaints against valuations to be publicly announced.
Special notices to be issued in certain cases
163. Time and manner of filing complaints against valuation.
164. Notice to complainants of day fixed for investigating their complaints.
165. Hearing of complaint.
166. Authentication of ward assessment-book when all complaints have been disposed of.
167. Assessment-book may be amended by the Commissioner during official year.
168. New assessment-book need not be prepared every official year.
Special provisions concerning the Water and
Sewerage taxes and charges
169. Rules for water taxes and charges.
170. Rules for sewerage taxes and charges.
171. [Deleted].
172. Rules for water taxes and charges and sewerage taxes and charges and amendment
thereof.
173. Water-tax, water charges, sewerage charges paid by any person may be recovered by
him from the occupier of the premises for which it is paid.
173A. Owner of premises entitled to recover water charges from occupiers of tenements.
173B. Water charges paid by owners but not recovered from occupie rs not to operate to
diminish annual rent for purposes of section 154.
173BA. Section 173B not to have effect.
173BB. Owner of premises entitled to recover sewerage charges from occupiers of tenements.
173C. Occupier of premises entitled to recover water taxes and charges from owner when he
is not bound to pay but pays them to Commissioner.
Refund of property taxes for vacancies
174. Refund of the water tax and sewerage tax when and to what extent obtainable.
175. [Deleted].
176. Refund not claimable unless notice of vacancy is given to Commissioner.
177. Refund of water tax inadmissible unless application for stopping water supply has
been made.
178. [Deleted].
179. Applications for refund when and how to be made.
180-191. [Sections 180 to 191 deleted by Mah. 11 of 2002.]
Tax on Dogs
191A. Tax on dogs.
191B. Licence and number ticket for dogs.
191BA. Control and other provisions as to dogs.
191BB. Exemption of dogs kept by certain Consular Officers.
1888 : III] The Mumbai Municipal Corporation Act 15
191C. Protection of persons acting in good faith.
191D. Certain sections not to apply.
Theatre Tax
Tax on cinemas, theatres, circuses, carnivals and
other performances or shows
191E. Theatre tax.
191F. Liability to pay theatre tax.
191G. Register of persons liable to pay theatre tax.
191H. Returns by persons liable to pay theatre tax.
191I. Power of inspection.
191J. Notice of demand.
191K. Rules governing theatre tax.
192-195-1B. [Sections 192 to 195-1B, deleted by Mah. 42 of 2017].
195A. [Repealed].
195B. [Repealed].
195C. Accounts to be kept; exercise by corporation of option to take over arbitration.
195D. Definition of loan.
Education Cess
195E. Levy of education cess.
195F. Payment to be made to Corporation in lieu of education cess by State Government.
Street Tax
195G. Street tax.
Supplementary Taxation
196. Any tax imposable under this Act may be increased by way of imposing
supplementary taxation.
Collection of Taxes
197. Property taxes payable half yearly in advance.
198. [Deleted].
199. [Deleted].
200. Service of bills for certain taxes.
200A. Rebate in respect of advance payment of tax.
201. When one bill may be served for several claims.
202. Levy of penalty on unpaid amount of bill.
203. Distress and attachment.
204. Goods of defaulter may be distrained wherever found.
205. Inventory and notice of distress and sale.
206. Sale.
207. Fees for warrants, distraints and attachments and maintenance of animals seized.
207A. [Deleted].
16 The Mumbai Municipal Corporation Act [1888 : III
208. Fees for cost of recovery and penalty may be remitted.
208A. [Deleted].
209. When occupiers may be held liable for payment of property taxes.
209A. When tenant -members may be held liable for payment of property -taxes due from
co-operative housing societies.
209B. When joint owners of property may be held liable severally for payment of property
tax due from them.
210. Summary proceedings may be taken against persons about to leave Brihan Mumbai.
211. Defaulters may be sued for arrears, if necessary.
212. Property taxes to be a first charge on premises on which they are assessed.
213. [Deleted].
214. [Repealed].
215. [Deleted].
216. Writing-off of irrecoverable taxes.
216A. Special provision for facility for payment of property taxes.
216A. Power of Corporation to grant rebate for payment of arrears of tax.
216B. Power to assess in cases of escape from assessment.
Appeals against Valuations and Taxes
217. Appeals when and to whom to lie.
218. Cause of complaint when to be deemed to have accrued.
218A. Arbitration.
218B. Appointment of expert valuer.
218BA. Section 218B not to have effect.
218C. Reference to High Court.
218D. Appeals.
218E. Cost of proceedings in appeal.
219. Unappealed values and taxes and decisions to appeal to be final.
219A. Assessment subject to valuation or revision by Municipal Property Tax Board.
219AB. Certain provisions to have overriding effect.
CHAPTER IX
DRAINS AND DRAINAGE WORKS
Municipal Drains
220. Municipal drains to be under the control of the Commissioner.
220A. Vesting of water-courses.
221. Drains to be constructed and kept in repair by the Commissioner.
222. Powers for making drains.
223. Buildings, etc., not to be erected without permission over drains.
224. Alteration and discontinuance of drains.
225. Cleansing drains.
1888 : III] The Mumbai Municipal Corporation Act 17
226. Powers of Commissioner to dig, construct and maintain tunnels below any land and to
undertake related works for carrying sewage or storm water.
226A. Provision for payment of amount for any damage sustained by reason of powers to
construct tunnels, etc., under last preceding section.
Drains of Private Streets and Drainage of Premises
227. Power to connect drains of private streets with municipal drains.
228. Power of owners and occupiers of premises to drain into municipal drains.
229. Connections with municipal drains not to be made except in conformity with section
227 or 228.
229A. Buildings etc., not to be erected without permission over any drains.
230. Right of owners and occupiers of premises to carry drains through land belonging to
other persons.
230A. Owner of land to allow others to carry drains through the land.
231. Commissioner may enforce drainage of undrained prem ises situate within a hundred
feet of a municipal drain.
232. Commissioner may enforce drainage of undrained premises not situate within a
hundred feet of a municipal drain.
232A. Power of Commissioner to drain premises in combination.
233. Commissioner may close or limit the use of existing private drains.
233A. Vesting and maintenance of drains for sole use of properties.
234. New building not to be erected without drains.
235. Excrementitious matter not to be passed into cesspool.
236. Obligation of owners of drains to allow use thereof or joint ownership therein to
others.
237. How right of use or joint ownership of a drain may be obtained by a person othe r than
the owner.
238. Commissioner may authorise person other than the owner of drain to use the same or
declare him to be joint owner thereof.
239. Sewage and rain-water drains to be distinct.
240. Drains not to pass beneath building.
241. Position of cesspools.
242. Right of Corporation to drains, etc. , constructed, etc., at charge of municipal fund on
premises not belonging to the corporation.
243. All drains and cesspools to be properly covered and ventilated.
244. Affixing of pipes for ventilation of drains, etc.
Disposal of Sewage
245. Appointment of place for emptying of drains and disposal of sewage.
246. Provision of means for disposal sewage.
Water-closets, Privies, Urinals, etc.
246A. Construction of water closets and privies.
247. Water closets and other accommodation in buildings newly erected or re-erected.
18 The Mumbai Municipal Corporation Act [1888 : III
248. Where there is no such accommodation or the accommodation is insufficie nt or
objectionable.
249. Power to require privy accommodation to be provided for factories, etc.
249A. Power of Commissioner as to unhealthy privies.
250. Provisions as to privies.
251. Provisions as to water-closets.
251A. Position of privies and water-closets.
251B. Use of place for bathing or washing clothes or domestic utensils.
252. Public necessaries.
252A. Obligation of Corporation to partake common facility.
Inspection
253. Drains, etc., not belo nging to the corporation to be subject to inspection and
examination.
254. Power to open ground etc., for purposes of such inspection and examination.
255. When the expenses of inspection and examination are to be paid by the Commissioner.
256. When the expenses of inspection and examination are to be paid by the owner.
257. Commissioner may require repairs, etc., to be made.
257A. Cost of inspection and execution of work in certain cases.
General Provisions
258. Prohibition of acts contravening the provisions of this Chapter or done without
sanction.
259. When materials and work, may be supplied and done under this Chapter for any person
by the Commissioner.
259A. Work to be done by licensed plumber ; permission to use as drain.
260. Commissioner may execute certain works under this Chapter without allowing option
to person concerned of executing the same.
CHAPTER X
WATER-SUPPLY
Construction and Maintenance of Municipal Water-Works
260A. Definitions.
261. General powers for supplying the city with water.
262. Municipal water-works to be managed and kept in repair by the Commissioner.
263. Power of access to Municipal water-works.
264. Inspection of Municipal water-works by persons appointed by State Government.
265. Power of carrying water means and constructing tunnels, etc.
266. Fire-hydrants to be provided.
267. Prohibition of building and other acts which would injure sources of water-supply.
268. Buildings, etc., not be erected over municipal water-main without permission.
Public Gratuitous Water Supply
269. Vesting of public drinking fountains, etc., in the corporation.
1888 : III] The Mumbai Municipal Corporation Act 19
270. Public drinking fountains, etc., may be set apart for particular purposes.
Private Water-Supply
270A. Premises not to be occupied without Commissioner’s certificate in respect of adequate
water-supply.
271. Application for private water-supply from whom to be received.
Commissioner may in certain cases require owners to obtain private water-supply.
272. Making and renewing connection with municipal water works.
273. Commissioner may take charge of private connections.
273A. Power of Commissioner to alter position of connections.
274. Provisions as to cisterns and other fittings, etc., to be used for connections with water -
works.
274A. Provision for keeping cisterns locked.
275. Communication-pipes, etc., to be kept in efficient repair by owner or occupier of
premises.
276. Provision of meters when water is supplied by measurement.
277. Register of meter to be evidence.
Inspection
278. Commissioner, etc., may inspect pre mises in order to examine meter, communication -
pipes, etc.
Cutting off private water-supply
279. Power to cut off private water-supply or to turn water.
280. Conditions as to use of water not to be contravened.
280A. Powers of Commissioner to carry private mains through land belonging to other
persons.
280B. Recovery of expenses of laying water pipes.
281. Water-pipes, etc., not to be placed where water will be polluted.
282. Prohibition of fraudulent and unauthorised use of water.
283. Prohibition of fraud in respect of meters.
General provisions
284. Prohibition of wilful or neglectful acts relating to water-works.
285. Compensation to be payable by offenders against section 283 or 284.
286. What persons to be liable for offences under certain provisions of this Chapter
287. When materials and works may be supplied and done under this Chapter for any
person by the Commissioner.
287A. Commissioner may execute works under this Chapter without allowing option to
persons concerned of executing the same.
287B. Works under Chapter X to be done by licensed plumber.
288. Power to supply water without Brihan Mumbai.
20 The Mumbai Municipal Corporation Act [1888 : III
CHAPTER XI
REGULATION OF STREETS
Construction, Maintenance and Improvement of Public Streets
289. Vesting of public streets in the Corporation.
Powers of Commissioner in respect of public streets.
290. Disposal of land forming site of closed streets.
291. Power to make new public streets.
292. Saving of provisions of sections 37 and 38 of Bom. Act VI of 1879.
293. [Repealed].
294. Minimum width of new public streets.
295. Power to construct or adopt public bridges, etc., over or under railways, etc.
296. Power to acquire premises for improvement of public street.
Preservation of Regular Line in Public Streets
297. Prescribing the regular line of a street.
298. Setting back buildings to regular line of the street.
299. Acquisition of open land or of land occupied by platforms, etc., within the regular line
of a street.
300. Setting forward of buildings to regular line of the street.
301. Compensation to be paid in cases under the three last sections.
Provisions concerning private streets
302. Notice to be given to Commissioner of intention to lay out lands for building and for
private streets.
302A. Commissioner may call for further particulars.
302B. Commissioner may require plans to be prepared by licensed surveyor.
303. Laying out of land, private streets and buildings to be determined by Commissioner.
304. Land not to be appropriated for bu ilding and private streets not to be laid out until
Excerpt shown. Open the full act in Lexace.