Section 362(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If any factory, workshop or work-place in which gas, steam-power, water-power, or other mechanical power or electric power is used, nuisance is in the opinion of the Commissioner caused by the particular kind of fuel used or by the noise or vibrations created, he may issue such direction as he thinks fit for the abatement of the nuisance within a reasonable time to be specified for the purpose.
