Section 270A in Chennai City Municipal Corporation Act, 1919
270A. [ Abatement of nuisance from dust, smoke, etc. [Inserted by section 132 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- If in the opinion of the commissioner the storage, dumping or deposit in any building or land of coal, charcoal, ashes, cinders, gunny bags, wool, cotton or any material, or the shifting, breaking, cutting or burning of such coal, charcoal, ashes, cinders or material or subjecting the same to any process, causes or is likely to cause nuisance to the inhabitants in the neighbourhood of such building or land, by the emanation of dust, floating particles, smoke, unwholesome smell, noise or otherwise, he may, by notice, require the owner or occupier of such building or land to take such steps as may be specified in the notice for the abatement of such nuisance.]
