Section 143 in The Code of Criminal Procedure, 1973
143. Magistrate may prohibit repetition or continuance of public nuisance.
- A District Magistrate or Sub-Divisional Magistrate, or any other Executive Magistrate empowered by the State Government or the District Magistrate in this behalf, may order any person not to repeat or continue a public nuisance, as defined in the Indian Penal Code (45 of 1860), or any special or local law.C. Urgent cases of nuisance or apprehended danger
