242. Power to stop nuisance from animals within premises.
(1)Whenever the Municipality is of opinion that the use of any premises for keeping any animal or bird, even if licensed, is causing a nuisance and that such nuisance should immediately be stopped, may, by order, require the owner or the occupier of such premises to stop such nuisance within such period as may be specified in the order.(2)If, at the end of such period, the nuisance is not stopped, the Municipality or any other officer authorised by it in this behalf may cause such use of such premises to be stopped forthwith by such means as he thinks fit and direct such owner or occupier to show cause why the licence for keeping the animal or the bird, as the case may be, shall not be cancelled.(3)If such owner or occupier does not show cause to the satisfaction of the Municipality or if the nuisance is not abated, the nuisance shall, be stopped by the seizure and auction of the animal or the bird found in the premises after cancellation of the licence therefor.
