Section 289(2) in Chennai City Municipal Corporation Act, 1919
(2)If there has been wilful default in carrying out such directions or if abatement is found impracticable, the commissioner may-(a)prohibit the use of the particular kind of fuel; or(b)prohibit the working of the factory, workshop or work-place altogether until such directions have been carried out or between the hours of 6 P. M. and 6 A.M. or during any particular time or times between such hours.
