Section 19 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
19. Obnoxious and discarded building etc.
(1)Whoever, whether owner or occupied of any building or land, whether it is rentable or not, keeps it in obnoxious or unhealthy condition or in such condition which is in the opinion of the Gram Panchayat causes nuisance to persons residing in neighborhood or allows to keep growing prickly pears or highly noxious or obnoxious vegetation and who is required, after being given written notice by the Gram Panchayat, to keep tidy such building or land or to clean that building or land by cutting down such prickly pears or vegetation of highly bad or foul smell or otherwise keeping in proper condition does not fulfill the requirements shall be punished with fine which may extend to rupees two hundred fifty and in case continuously fails to comply with the said notice shall be punished with fine which may extend to rupees five for every day for which the default continues after the date of first conviction of offense.(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.(3)If in the opinion of the Gram Panchayat, it is necessary to cover the land or building in question, it shall give notice according to procedure prescribed in sub-rule (2) for putting coverage around it. In the case of non-compliance of such requirements, the Gram Panchayat may put the fencing/coverage around it on the expiry of the specified period and the expenses may be recovered from the concerned persons as an arrear of tax.
