564. Complaint regarding nuisances and removal thereof.
(1)The Chief Officer of the Municipality, or any other officer of the Municipality authorised by him in this behalf in writing, or any person, who resides or owns property in the municipal area of the Municipality, may complain of the existence of any nuisance to a Municipal Magistrate.(2)Upon receipt of any such complaint the Municipal Magistrate, after making such inquiry, as he considers necessary, may, he thinks fit, by a written order, -(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists to take, within such period, as may be specified in the order, such measures for abating, preventing, removing or remedying such nuisance, as may appear to the Municipal Magistrate to be practicable and reasonable and may direct the Chief Officer to enforce any of the provisions of the Act or the rules or the regulations made thereunder for prevention of such nuisance; and(b)further direct the person held responsible for the nuisance to pay to the complainant such reasonable cost of the complaint (including compensation for loss of time in prosecuting such complaint), as the Municipal Magistrate may determine :Provided that where, in the opinion of the Municipal Magistrate, immediate action to prevent the nuisance is necessary he may dispense with the inquiry and make forthwith such order, as he considers necessary.(3)If any person responsible for any nuisance or any owner of any land or building on which any nuisance exists fails to comply with any order under sub-section (2), within the period specified in the order, the Chief Officer may, on the expiry of such period proceed to take measures in accordance with the order, or may take such other measures to abate, prevent, remove or remedy the nuisance, as he may consider necessary and the cost of any such measures shall be recovered from such person or such owner, as the case may be.
