Section 355(2) in Karnataka Municipal Corporations Act, 1976
(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,-(i)altogether until such directions have been carried out; or(ii)between the hours of 6 p.m. and 6 a.m. or during any particular time or times between such hours.
