Section 266(2) in Andhra Pradesh Municipalities Act, 1965
(2)If there has been wilful default in carrying out such directions or if abatement is found impracticable, the council may--(a)prohibit the use of the particular kind of fuel employed; or(b)restrict the notice or vibration by prohibiting the working of the factory, workshop or work-place between the hours of 9-30 p.m. and 5-30 a.m.
