Section 94 in Andhra Pradesh Panchayat Raj Act, 1994
94. Power as to sanitation and conservancy.
(1)If it appears necessary to improve the sanitary conditions of any area within the village, the Executive Authority may, by written notice, require owner or occupier of any of the lands, and houses in area, within a reasonable period to be specified in the notice, -(a)to remove a hut or privy either wholly or in part;(b)to construct in a building, private drains there for to alter or to remove, any private drain thereof;(c)to cause any land or building to be cleansed to the satisfaction of the Executive Authority;(d)where any land or building contains a well, pool, ditch, pond, tank or any drain, filth or stagnant water which is injurious to health or offensive to the neighbourhood or is otherwise a source of nuisance, to cause the same to be filled up, cleansed or deepened or to cause the water to be removed therefrom or drained off or to take such other action as may be deemed necessary by the Executive Authority;(e)to cause any land overgrown with vegetation, under growth, prickly-pear or jungle which is in any manner injurious to health or dangerous to the public or offensive to the neighbourhood or an impediment to efficient ventilation, to be cleared of the vegetation, undergrowth, prickly pear or jungle;(f)to convert any step well into a draw-well:Provided that the Executive Authority shall hear and decide objections, if any, raised by the person on whom a notice is so served.(2)If any work required under sub-Section (1) is not executed within the period specified in the notice the Executive Authority may himself cause such work to be carried out, and may recover the cost of such work or part thereof from the owner or occupier referred to in sub-Section (1) in the manner hereinafter provided.
