Section 15(1) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(1)Whoever deposits dust, sewer, animal dung, ashes or fuel, dust or kitchen or stable, or any type of soilage or carcasses or animals or broken glasses or earthen pots or other refuse or any article which is nuisance or may be nuisance, or allows it to be deposited by any member of his family, at the place and time other than fixed by the Panchayat at any street or in the curve below the street or in any drain on the side of the street or at any open place or at any side of river, water course, or nulla, or whoever causes nuisance or allows lo cause nuisance by any member of his family at any of the places as aforesaid shall be punished with fine which may extend to rupees two hundred fifty.
