Section 283(1) in The Chhattisgarh Municipalities Act, 1961
(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.
