(1)No person shall -(a)commit any nuisance in any public street or public place, or(b)unauthorizedly affix upon any building, monument, post, wall, fence, tree or other public place, any bill, notice or other document, or(c)unauthorizedly deface, or write upon, or otherwise mark on any building, monument, post, wall, fence, tree or other public place, or(d)litter the public places, or(e)carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Municipal Commissioner or the Executive Officer by notice, or(f)bury or cremate or otherwise dispose of any corpse at a place not licensed for the purpose, or(g)disturb public peace or order in violation of sound pollution control order, if any, or(h)cause pollution of air in violation of air pollution control order, if any, or(i)cause obstruction to the movement of vehicular or pedestrian traffic without permission from the competent authority.(2)Where the Municipal Commissioner or the Executive Officer is of the opinion that there is a nuisance on any land or building, he may, by notice, in writing, require the person by whose act, default or sufferance the nuisance arises or continues or all of the owners, lessees or occupiers of such land or building to remove or abate the nuisance by taking such measures, in such manner, and within such period, as may be specified in the notice.(3)Where the Municipal Commissioner or the Executive Officer is of the opinion that immediate, removal of any nuisance continuing on any land or building in contravention of the provisions of this Act is necessary, he may, for reasons to be recorded in writing, cause such nuisance to be removed forthwith.(4)Any person or group of persons who fails to comply with any order under this section shall be liable to a fine not exceeding five thousand rupees.
