Section 250(1) in Rajasthan Municipalities Act, 2009
(1)Whenever the Chief Municipal Officer is of opinion that the user of any premises for keeping any animal or bird, even if licenced, is causing a nuisance and that such nuisance should immediately be stopped, the Chief Municipal Officer may, by order, require the owner or the occupier of such premises to stop such nuisance within such period as may be specified in the order.
