Section 248(c) in The M.P. Municipal Corporation Act, 1956
(c)carry on or allow to be carried on any premises any trade, manufacture, industry or operation mentioned in any [bye-laws] [Inserted by M.P. Act No. 13 of 1961.] under this Act as dangerous to life, health or property or as likely to create a nuisance, either from its nature or by reason of the manner in which the conditions under which the same may be carried on :
