Section 515 in The Mumbai Municipal Corporation Act, 1888
515. [ Complaint concerning nuisances. [As to appeal to High Court from order under Section 515, see Act 12 of 1888, Section 4. As to period of limitation for such appeals by Bombay 5 of 1938, Section 5.]
(1)Any person who resides in [Brihan Mumbai] may complain to a Presidency Magistrate of the existence of any nuisance, or that in the exercise of any power conferred by sections 224, 244, 245, 246 or 367, more than the least practicable nuisance has been created.(2)Upon receipt of any such complaint, the Magistrate, after making such inquiry as he thinks necessary, may if he sees fit, direct the Commissioner-(a)to put in force any of the provisions of this Act or to take such measures, as to such Magistrate shall seem practicable and reasonable for preventing, abating, diminishing or remedying such nuisance;(b)to pay to the complainant such reasonable costs of and relating to the said complaint and order as the said Magistrate shall determine, inclusive of compensation for the complainant's loss of time in prosecuting such complaint.(3)It shall be incumbent on the Commissioner to obey every such order.(4)Nothing in this Act contained shall interfere with the right of any person who may suffer injury or whose property may be injuriously affected by any act done in the exercise of any power conferred by sections 224, 244, 245, 246 or 367 to recover damages for the same.]
