(2)If there has been wilful default in carrying out such directions or if abatement is found impracticable, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may -(a)prohibit the use of the particular kind of fuel employed;(b)restrict the noise or vibration by prohibiting the working of the factory, work-shop or work-place between the hours of 9-30 P.M. and 5-30 A.M.
