Section 251(2) in Tamil Nadu District Municipalities Act, 1920
(2)If there has been willful default in carrying out such directions or if abatement is found impracticable, the municipal council may-(a)prohibit the use of the particular kind of fuel employed; or(b)restrict the noise or vibration by prohibiting the working of the factory, work-shop or work-place between the hours of 9.30 p.m. and 5.30 a.m.
