Section 260(1) in The U.P. Municipalities Act, 1916
(1)If, in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the working of a quarry, or the removal of stone, earth or other material from the soil in any place is dangerous to persons residing in, or entitled to visit, the neighbourhood thereof, or creates, or is likely to create, a public nuisance, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by written notice, prohibit the owner of the said quarry or place, or the person responsible for such working or removal, from continuing or permitting the working of such quarry, or the removal of such materials, or may require him to take such order with such quarry or place as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall direct for the purpose of preventing danger or abating the nuisance arising or likely to arise therefrom.
