- Without prejudice to the generality of the definition of the expression "Nuisance" contained in clause (30) of Section 3, the following shall be deemed specifically to be "nuisance" under this Act-(1)any premises in such a state as to be prejudicial to health;(2)any tank, pond, pool, ditch, gutter, water-course, water-trough latrine, cess-pool, drain or ashpit which is so foul or in such a state as to be prejudicial to health;(3)any animal kept in such a place or manner as to prejudicial to health;(4)any accumulation or deposit of refuse or other matter which is prejudicial to health;(5)any factory, workshop or workplace, which is not provided with sufficient means of ventilation, or in which sufficient ventilation is not maintained, or which is not kept clean or not kept free from noxious effluvia, or which is so overcrowded while work is carried on as to be prejudicial to the health of those employed therein;(6)any fireplace or furnace which does not as far as practicable consume the smoke arising from the combustible used therein, and which is used for working engines by steam, or in any mill factory, dyehouse, brewery, bake-house or gas work, or in any manufacturing or trade process whatsoever;(7)any chimney sending forth smoke in such quantity as to be a nuisance; and(8)any noise, vibration, dust, cinders, irritating small or offensive odour produced by a factory, workshop or workplace which is a nuisance to the neighbourhood.
