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State of Madhya Pradesh - Section

Section 5 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

5. Privy, latrines, etc.

- No person shall construct any new privy, latrine, or septic tank without the permission of the Gram Panchayat, if sufficient number of public latrines have been constructed by the Gram Panchayat the residents of the village will be required to use them.