Code of Civil Procedure, 1908
91.Public nuisances.-
(1) In the case of a
public nuisance the Advocate General or two or more persons having obtained the
consent in writing of the Advocate General, may institute a suit, though no
special damage has been caused, for a declaration and injunction or for such
other relief as may be appropriate to the circumstances of the case.
(2) Nothing in this
section shall be deemed to limit or otherwise affect any right of suit which
may exist independently of its provisions.