Section 282(1) in Rajasthan Municipalities Act, 2009
(1)If the Municipality is satisfied that any building or place used or intended by any person to be used,(a)for boiling or storing offal, blood, bones, guts or rags,(b)for sorting, curing or storing fish,(c)for storing hides, horns or skins,(d)for tanning,(e)for the manufacture of leather goods,(f)for dyeing,(g)for soap-making,(h)for washing or drying Wool or hair,(i)for boiling oil,(j)for melting tallow or sulphur,(k)for burning or baking bricks, pottery, lime or surkhi,(l)for storing hay, straw, fodder, wood, coal or other combustible material,(m)for storing grain for trade purposes,(n)as a quarry,(o)as a cart stand,(p)as an oil mill,(q)as a flour mill worked otherwise than by electric power,(r)as a distillery, [***] [Deleted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.](s)as a manufactory or place of business of any other kind from which offensive or unwholesome smell, fume, soot or dust arises or which may involve risk of fire, [or] [Added vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated. 27.03.2011. w.e.f. 24.11.2010.](t)[ any other activity prescribed by the State Government from time to time,] [Added vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated. 27.03.2011. w.e.f. 24.11.2010.]is, or is likely by reason of such use and of its situation, to become a nuisance to the neighbourhood or is so used or so situated as to be likely to be dangerous to life, health or property, the Municipality may, by written notice, require the owner or occupier(i)at once to discontinue the use , or at once to desist from carrying out or allowing to be carried out the intention so to use, of such place, or(ii)to use it in such manner or after such structural alterations as the Municipality in such notice prescribes so that it may not become, or may be no longer, a nuisance or dangerous to life, health or property, or(iii)to remove it to such place as may be demarcated:Provided that no requisition of the nature specified in clause (i) shall be made in respect of any of the occupations specified in clauses (a) to (j) carried on by the owner or occupier himself or by a member of his family as a cottage industry unless the Municipality provides some other place for carrying on such occupation.
