Section 284 in The Chandernagore Municipal Corporation Act, 1990
284. Prohibition of nuisance.
- No person shall,-(1)save with the written permission of the Chief Executive Officer and in such manner as he may authorise, store or use night soil, cowdung, manure, rubbish or any other substance emitting an offensive smell;(2)use or permit to be used any premises for any purpose which is in the opinion of the Chief Executive Officer, dangerous to life, health or property or likely to create a nuisance on any land or building or workshop or workplace. The Chief Executive Officer or any officer empowered by him may, by notice in writing, require the person or persons by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land, building, workshop or workplace to remove or abate the nuisance by taking such measure in such manner and within such period as may be specified in the notice and in default of compliance with the requisition or the notice, the offender [may be imprisoned for a term which may extend to three months or fined to the extent of rupees five hundred and, in the case of continuing offence, daily fine of rupees fifty.] [Words substituted by West Bengal Act 5 of 1994.]
