Section 263 in Chennai City Municipal Corporation Act, 1919
263. Power to stop dangerous quarrying.
- If, in the opinion of the commissioner, the working of any quarry, or the removal of stone, earth or other material from any place, is dangerous to persons residing in or having legal access to the neighbourhood thereof or creates or is likely to create a nuisance, the commissioner may, with the approval of the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.], by notice, require the owner or person having control of the said quarry or place to discontinue working the same or to discontinue removing stone, earth or other material from such place or to take such order with such quarry or place, as he shall deem necessary for the purpose of preventing danger or of abating the nuisance arising or likely to arise therefrom.
