(1)Whenever it appears that any place registered or licensed under the preceding sections is a nuisance to the neighbourhood or likely to be dangerous to life, health or property, the committee may, and if so required by the State Government, shall, by notice require the occupier thereof to discontinue the use of such place or to effect such alterations, additions, or improvements as well, in the opinion of the committee, render it no longer a nuisance or dangerous.(2)Whoever, after any notice has been given under this section, uses such place or permits such place to be used in such a manner as to be a nuisance to the neighbourhood or dangerous, or does not effect such alterations, additions or improvements, shall be punishable with a fine which shall not be less than [five hundred rupees] [Substituted for 'fifty rupees' vide Haryana Act No. 14 of 2000.] and more than [five thousand rupees] [Substituted for 'five hundred rupees' vide Haryana Act No. 14 of 2000.] and with a further fine of [five hundred rupees] [Substituted for 'rupees fifty' vide Haryana Act No. 14 of 2000.] for every day during which the offence is continued.Drains and Privies
