366. Power to Prevent use of premises in particular case.
(1)The Chief Officer of a Municipality may, subject to the prior approval of the Municipality, give public notice of his intention to declare that in any area within the municipal area of the Municipality specified in the notice, no person shall uses any premises for any purpose specified in such notice and for reasons stated therein.(2)Objection to any such notice shall be received within a period of thirty days from the publication of the notice.(3)The Chief Officer shall consider all objections received within the period as aforesaid, after giving any person affected by the notice an opportunity of being heard during such consideration, and may thereupon make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as the Municipality may, think fit so, however, that it application is not extended.(4)Every such declaration shall be published in Official Gazette and in such other manner, as the Municipality may determine, and shall take effect from the date of its publication in the Official Gazette.(5)No person shall, in any area specified in the declaration published under sub-section (4), use any premises for any purpose specified in the declaration and the Chief Officer shall have the power to stop the use of any such premises by such means, as he considers necessary.
