Section 332(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The Commissioner may at any time by a notice require that any person doing or proposing to do any of the acts referred to in sub-section (1) shall refrain from beginning or continuing the acts unless he puts up monitories, and provides from sunset to sunrise with sufficient lighting such hoardings or screens as are specified or described in the notice and may further at any time by notice require the removal within a time to be specified in the notice, of any hoarding or screen erected in anticipation or in pursuance of the said acts.
