468. Power to stop use of premises used in contravention of licence.
(1)If the Chief Officer of a Municipality is of the opinion that any premises within the municipal area of the Municipality is being used for a non- residential purpose without a municipal licence or otherwise than in conformity with the terms of a municipal licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means, as he may consider necessary.(2)If a person continues to use any premises in contravention of the provisions of sub-section (1), the Chief Officer may, notwithstanding any other action that may be taken against such person under this Act, levy a continuing fine in accordance with the provisions of sub-section (4) of section 423.
