323. Board may direct prosecution for public nuisance, etc.
- The Board may direct any prosecution for any public nuisance under the Indian Penal Code (XLV of 1860), and may order proceedings to be taken for the recovery of any penalties under this Act or rules or bye-laws made thereunder and for the punishment of any person offending against the same may order the expense of such prosecution or other proceedings to be paid out of the municipal fund.
