350. Power to abate nuisances caused by pollution.
- Subject to the provisions of this Act and of any other law for the time being in force, the Board of Councilors may take measures for abatement of any nuisance caused by the pollution of noise, foul odour, visual irritation, sensory annoyance. respiratory affection or the like in such cases and manners, and by fixing such standards, as may be prescribed.
