Section 1 in The Shore Nuisances (Bombay And Kolaba) Act, 1853
1. Power to give notice to remove nuisance. Mode of giving notice. Contents. Form.-- It shall be lawful for the Collector of Land- revenue at Bombay to give notice requiring the removal of any nuisance, obstruction or encroachment anywhere below high- water mark in the said harbour of Bombay, or upon or about the shores of the said islands; such notice shall be given by affixing the same in some conspicuous place on or near to the encroachment, obstruction or nuisance complained of, and by publication thereof in the 2 [ Official Gazette], and shall state that, unless the nuisance, obstruction or encroachment be removed or abated within one month, the same will be removed or abated by the said Collector; such notice may be in the Form No. 1, in the Schedule to this Act annexed, or to the like effect.
