Section 266 in Andhra Pradesh Municipalities Act, 1965
266. Council may issue directions for abatement of nuisance caused by steam or other power.
(1)If, in any factory, work-shop or work-place in which steam-power, water-power or other mechanical power or electrical power is used, nuisance in the opinion of the council caused by reason of the particular kind of fuel employed or by reason of the noise or vibration created, the Council may issue such directions as it thinks fit for the abatement of the nuisance within a reasonable time to be specified for the purpose.(2)If there has been wilful default in carrying out such directions or if abatement is found impracticable, the council may--(a)prohibit the use of the particular kind of fuel employed; or(b)restrict the notice or vibration by prohibiting the working of the factory, workshop or work-place between the hours of 9-30 p.m. and 5-30 a.m.
