Section 250(2) in Rajasthan Municipalities Act, 2009
(2)If, at the end of such period, the nuisance is not stopped, the Chief Municipal Officer or any other officer authorized by him in this behalf, may cause such use of such premises to be stopped forthwith by such means as he thinks fit and direct such owner or occupier to show cause why the licence for keeping the animal or the bird, as the case may be, shall not be cancelled.
