(2)Upon receipt of any such complaint the Municipal Magistrate, after making such inquiry, as he considers necessary, may, he thinks fit, by a written order, -(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists to take, within such period, as may be specified in the order, such measures for abating, preventing, removing or remedying such nuisance, as may appear to the Municipal Magistrate to be practicable and reasonable and may direct the Chief Officer to enforce any of the provisions of the Act or the rules or the regulations made thereunder for prevention of such nuisance; and(b)further direct the person held responsible for the nuisance to pay to the complainant such reasonable cost of the complaint (including compensation for loss of time in prosecuting such complaint), as the Municipal Magistrate may determine :Provided that where, in the opinion of the Municipal Magistrate, immediate action to prevent the nuisance is necessary he may dispense with the inquiry and make forthwith such order, as he considers necessary.
