Section 143 in The Code of Criminal Procedure, 1989 (1933 A. D.)
143. Magistrate may prohibit repetition or continuance of public nuisance.
- A District Magistrate or Sub-Divisional Magistrate or [any other Executive Magistrate] [Substituted by Act XL of 1966.] empowered by the [Government] [Substituted by Act XV of 2006 for 'High Court'.] in this behalf may order any person not to repeat or continue a public nuisance as defined in the Ranbir Penal Code or any special or local law.
