Section 167 in The Manipur Municipalities Act,1994.
167. Regulation of offensive trades.-
(1)If it is shown to the satisfaction of a Nagar Panchayat or of a Council that any building or place within the limits of the Municipality which any person uses or intends, to,, use as a factory or other place of business for the manufacture, storage, treatment or disposal of way article, by reason of such use, or by reason of such intended use, occasions or is likely to cause a public nuisance, the Nagar Panchayat or the Council may at its option require by notice the owner or occupier of the building or place-(a)to desist or refrain, as the case may be, from using, or allowing to be used, the building or place for such purpose, or(b)only to use, or allow to be used, the building or place for such purpose under such conditions or after such structural alterations as the Nagar Panchayat or tile Council imposes or prescribes in the notice with the object of rendering the use of the building or place for such purpose free from objection.(2)Whoever, after receiving a notice given under sub-section (1), uses or allows to be used any building or place in contravention of the notice shall be punishable with fine which may extend, to four hundred rupees for every day on which he so uses or allows to be used the place or building after the date of the first conviction.
