Section 245(1) in The U.P. Municipalities Act, 1916
(1)If it is shown to the satisfaction of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that any building or place within the limits of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] which any person uses or intends to use as a factory or other place of business for the manufacture, storage, treatment or disposal of any article, by reason of such use, or by reason of such intended use, occasions or is likely to occasion a public nuisance, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at its option require by notice the owner or occupier of the building or place, -(a)to desist or refrain, as the case may be, from using, or allowing to be used, the building or place for such purpose; or(b)only to use, or allow to be used, the building or place for such purpose under such conditions or alter such structural alterations as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] imposes or prescribes in the notice with the object of rendering the use of the building or place for such purpose free from objection.
