Section 17 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
17. Refuse etc., not to be removed.
- Whoever, being the owner of building or land, keeps or allows to keep latrines, animals dung, bones, ashes, refuse or any injurious or offensive matter in such building or on such land for more than twenty-four hours or otherwise in any proper receptacle, or allows to keep such receptacle in noxious conditions or neglects to dean or wash by using proper measure or keeps or allows to keep carcass of any animal in such building or on such land which causes nuisance shall be punished with fine which may extend to rupees two hundred fifty and in case the offense continues, with further fine which may extend to rupees live for every day for which the offense continues after the date of first conviction of offense.
