Section 281(2) in Siliguri Municipal Corporation Act, 1990
(2)use or permit to be used any premises for any purpose which is in the opinion of the Chief Executive Officer, dangerous to life, health or property or likely to create a nuisance on any land or building or workshop or workplace. The Chief Executive Officer or any officer empowered by him may, by notice in writing, require the person or persons by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land, building, workshop or workplace to remove or abate the nuisance by taking such measure in such manner and within such period as may be specified in the notice and in default of compliance with the requisition or the notice, the offender may be imprisoned or fined to the extent of rupees five hundred and daily fine of rupees fifty.
