Section 289A in Chennai City Municipal Corporation Act, 1919
289A. Power of commissioner to require owner of factory, workshop, etc; to put and maintain the factory, workshop, etc., in a cleanly state.
- Whenever it shall appear to the commissioner that any factory, workshop, workplace or any building or place in which steam, water or other mechanical power or electric power is used, is not kept in a cleanly state or is not ventilated in such a manner as to render harmless as far as practicable any gas, vapour, dust or other impurity generated in the course of the work carried on therein which in the opinion of the commissioner is a nuisance or is so overcrowded while work is carried on as to be dangerous or injurious in the opinion of the commissioner to the health of the persons employed therein, or that any engine, mill-gearing, hoist or other machinery therein is so fixed or so insecurely fenced as to the dangerous to life or limb, the commissioner may, by written notice, require the owner of such factory, workshop, work-place or other building or place to take such order as he thinks fit for putting and maintaining the said factory, workshop, workplace or other building or place in a cleanly state or for ventilating the same or for preventing the same from being over-crowded or for preventing danger to life or limb from any engine, mill-gearing, hoist or other machinery therein.Explanation. - Nothing in this section shall be deemed to affect any of the provisions of the Indian Boilers Act, 1923, or to authorize the commissioner to issue any order relating to the fixing or fencing of any engine, mill-gearing, hoist or other machinery in any factory to which the provisions of the [Factories Act, 1934] [See now the Factories Act, 1948 (Central Act LXII of 1948).], are applicable.
