Section 112(1) in The U.P. Panchayat Raj Act, 1947
(1)Subject to the provisions of this Act and the rules made thereunder and the bye-laws, if any, made by the prescribed authority, a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may frame bye-laws :-(a)to prohibit the removal or use of water for drinking purposes from any source which is likely to cause danger to health and to prohibit the doing of anything likely to contaminate any source of drinking water;(b)to prohibit or regulate the discharge of water from any drain or premises on a public street or into a river, pond, tank, well or any other place;(c)to prevent damage to public streets and [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] property;(d)to regulate sanction, conservancy and drainage in the area of the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.].(e)to prohibit or regulate the use of public streets or other public places by shop-keepers or other individuals or collection of market tolls on public streets;(f)to regulate the manner in which tanks, ponds and cesspools, pasture land, playground, manu re-pits, land for disposal of dead bodies and bathing places shall be maintained and used;(g)to regulate any other duties or functions of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as may be directed by the prescribed authority.
