Section 19(2) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(2)When any building,-(a)becomes a place of intercourse resort of lazy and riotous person or persons who have no visible sources of livelihood or who cannot give satisfactory details regarding their own; or(b)is being used for any unhealthy or unnatural purpose; or(c)gives shelter to snakes, rats or other dangerous animals,due to ruinous state, neglected, discarded or remained non-use or due to disputed ownership or remained vacant and for reasons aforesaid it is so objectionable that it is a nuisance or so unhealthy or bad looking that it is disgraceful, inconvenient or troublesome for neighbours or persons passing through near that building, the Gram Panchayat, if it considers that such objection cannot otherwise be removed under any provision of these rules, it may require such known person or persons who claim to be the owners of that building and residing within the limits of the Gram Panchayat, by giving direction through written notice or in any other case by affixing written notice on the door or at any other conspicuous part of the building directing all persons to demolish that building and remove its material within the period specified in the notice which shall not be less than seven days from the date of notice. In case of non-compliance of such requirements, the Gram Panchayat may, on the expiry of the aforesaid specified period, get the building demolished, its material removed and sold and from the revenue thereof it may make payment of expenses incurred by it in doing so. All expenses which could not be met out by it shall be recovered in the same manner in which the amount due on account of any recoverable tax.
