Section 289 in Chennai City Municipal Corporation Act, 1919
289. [ Commissioner may issue directions for abatement of nuisance caused by steam or other power. [Sections 287 to 289-D were substituted for original sections 287 to 290 and the heading to section 290, viz. 'Depots for combustibles' by section 140 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)If, in any factory, workshop or workplace in which steam-power, water" power or other mechanical power or electric power is used, nuisance is in the opinion of the commissioner caused by the particular kind of fuel used or by the noise or vibration created, he may issue such directions as he thinks fit for the abatement of the nuisance 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 commissioner may-(a)prohibit the use of the particular kind of fuel; or(b)prohibit the working of the factory, workshop or work-place altogether until such directions have been carried out or between the hours of 6 P. M. and 6 A.M. or during any particular time or times between such hours.
