ORDER FOR THE REMOVAL OF NUISANCES

 

To ___________________

WHEREAS it has been made to appear to me that you have caused an obstruction (or nuisance) to persons

using the public roadway which______________ , etc., by, etc______________ , and that such obstruction (or nuisance) still exists;

or

WHEREAS it has been made to appear to me that you are carrying on, as owner, or manager, the trade or

occupation of______________ , and that the same is injurious to the public health (or comfort) by reason______________ , and should be suppressed or removed to a different place;

or

WHEREAS it has been made to appear to me that you are the owner a certain tank adjacent to the public way, and

that the safety of the public is endangered by reason of the said tank being without a fence;

or

WHEREAS, etc., etc., (as the case may be);

I do hereby direct and require you within ______________ or to appear at in the Court of______________ on the day of______________ next, and to show cause why this order should not be enforced;

or

I do hereby direct and require you within______________ to cease carrying on the said trade or occupation at the said place, and not again to carry on the same, or to remove the said trade from the place

where it is now carried on, or to appear, etc.;

or

I do hereby direct and require you within______________ to put up a sufficient fence ______________ ; or to appear, etc.;

or

I do hereby direct and require you, etc., etc., (as the case may be).

Dated, this______________ day of______________  ,20 .

 

(Seal of the Court)

 

                                                                                         (Signature)