292. Power of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to issue directions for abatement of nuisance caused by steam or other powers.
(1)If any factory, work-shop or work-place, in which steam-power, water-power or other mechanical power or electrical power is used, nuisance is caused by reason of the particular kind of fuel employed or by reason of the noise or vibration created or by reason of insanitary conditions in and around the factory affecting the public health, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may issue such directions as it thinks fit for the abatement of the nuisance and rectifying the sanitary defects 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 [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may -(a)prohibit the use of the particular kind of fuel employed;(b)restrict the noise or vibration by prohibiting the working of the factory, work-shop or work-place between the hours of 9-30 P.M. and 5-30 A.M.(3)Nothing in this section shall be deemed to empower the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to pass an order which will be contrary to the provisions of the Factories Act (Act LXIII of 1948) or the rules framed thereunder.
