Section 289(1) in Chennai City Municipal Corporation Act, 1919
(1)If, in any factory, workshop or workplace in which 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 vibration created, he may issue such directions as he thinks fit for the abatement of the nuisance within a reasonable time to be specified for the purpose.
