Section 283 in The Chhattisgarh Municipalities Act, 1961
283. Regulation of certain trades.
(1)If it be shown to the satisfaction of the Council that any building or place used or intended by any person to be used-(a)for boiling or storing offal, blood, bone or rags ;(b)for salting, curing and storing fish ;(c)for storing hides, horns and skins ;(d)for tanning;(e)for the manufacture of the leather goods;(f)for dyeing;(g)for melting tallow or sulphur;(h)for washing or drying wool or hair;(i)as a brick, pottery or lime-kiln;(j)for soap making;(k)for oil-boiling or oil-extracting;(l)as a distillery;(m)for storing hay, straw, fodder, wood, coal or other combustible material;(n)as a manufactory or place of business of any other kind from which offensive or unwholesome Israeli arise, or which may involve risk of fire;(o)as a manufactory of snuff;(p)for the manufacture or sale of sweetmeats;(q)as a factory, workshop or place of business in which animals are employed or intended to be employed for doing work or in which steam, water or any mechanical power is used or intended to be used;(r)as a hair dressing saloon or a barber's shop or a Hammamkhana; is or is likely by reason of such use of, and of its situation to become a nuisance to the neighbourhood or is so used or is so situated as to be likely to be dangerous to life, health or property, the Council may, by written notice, require the owner or the occupier-(i)at once to discontinue the use of or at once to desist from carrying out, or allowing to be carried out, the intention so to use, such building or place; or(ii)to use it in such manner, or after such structural alterations as the Council in such notice prescribe, so that it may not become, or may be no longer, a nuisance or dangerous.Explanation. - For the purpose of this section, nuisance shall include any contamination of the atmosphere whereby a deposit of soot is caused or any mechanical noise.(2)Whoever, after notice has been given under sub-section (1), uses any building or place or permits it to be used in such a manner as to be a nuisance to the neighbourhood or dangerous to life, health or property, shall be punished with fine which may extend to two hundred rupees and with further fine which may extend to forty rupees for every day on which such use or permission of use is continued after the date of first conviction.(3)Upon a conviction being obtained under this section the Magistrate shall, on the application of the Chief Municipal Officer or any officer authorised by him but not otherwise, order such place to be closed and thereupon appoint persons or take other steps to prevent such place being used for any purpose mentioned in sub-section (1).(4)Whoever uses without a licence, or during the suspension or after the withdrawal of a licence, any place for any purpose mentioned in sub-section (1) in any Municipality in which bye-laws are for the time being in force prescribing the conditions on or subject to which, the circumstances, in which, and the areas or locality in respect of which licenses for such use may be granted or refused, suspended or withdrawn, shall be punished with fine which may extend to fifty rupees and with further fine which may extend to ten rupees for every day on which such use is continued after the date of first conviction.
