Section 251 in Tamil Nadu District Municipalities Act, 1920
251. Council may issue directions for abatement of nuisance caused by steam or other power.
(1)If, in any factory, workshop or work-place in which steam-power, water-power or other mechanical power or electrical power is used, nuisance is in the opinion of the municipal council caused by reason of the particular kind of fuel employed or by reason of the noise or vibration created, the municipal council may issue such directions as it thinks lit for the abatement of the nuisance within a reasonable time to be specified for the purpose.(2)If there has been willful default in carrying out such directions or if abatement is found impracticable, the municipal council may-(a)prohibit the use of the particular kind of fuel employed; or(b)restrict the noise or vibration by prohibiting the working of the factory, work-shop or work-place between the hours of 9.30 p.m. and 5.30 a.m.
