234. Power to order the use of slaughter houses and the carrying on of dangerous and offensive trade to be discontinued.
(1)If it be shown to the satisfaction of the Board at a meeting that nay place license under Section 229 causes any nuisance or is injurious to the health of the neighbourhood, it may notwithstanding anything contained in the said section, give notice to the occupier to discontinue the use of such place within one month after the date of such notice:Provided that such notice shall be given until the license shall have been given reasonable opportunity of showing cause against such notice and the Board shall refund so much of any fee levied in respect of such place under Section 68, sub-section (2) as may be proportionate to the unexpected portion of the year for which the license was granted.(2)If any person, after the expiration of the time specified in a notice issued by the Board under the provisions of sub-section (1), uses or permits to be used the place specified in such notice in such a manner as to be a nuisance or injurious to the health of the neighbourhood, he shall be liable to a fine not exceeding two hundred rupees and to a further fine not exceeding forty rupees for each day during which the offence is continued after he has been convicted of such offence.
