(1)A Panchayat may, subject to the provisions of this Act and the rules made under section 240 and the regulations made under section 242 and with the previous sanctions of the Zilla Panchayat, make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.(2)In particular and without prejudice to the generality of the foregoing power, a Panchayat may make bye-laws,-(a)for the purification and protection from pollution of all sources of water used for drinking purposes;(b)for the prohibition of the removal or use for drinking purposes of any water from any stream, tank, well or other source, where such removal or use causes, or is likely to cause disease or injury to health and for the prevention of such removal or use by the filling in or covering over of such tank or well, or by any other method which may be considered advisable;(c)for the prohibition of the deposit or storage of manure, refuse or other offensive matter in a manner or in places prejudicial to the public health, comfort or convenience;(d)for the regulation of dangerous or offensive calling or trade;(e)for the disposal of corpses by burning or burial;(f)for excavation of earth and filling up of, excavations and depressions injurious to health or offensive to the neighbourhood;(g)for the removal of noxious vegetation;(h)for the repair and removal of dangerous or ruinous buildings;(i)for the prevention of the erection of buildings without adequate provisions for ventilation or the laying out and location of streets;(j)for specifying fees payable under section 73;(k)for the control of fairs and bazaars and the regulation of markets, slaughter houses and cart stands;(l)for the inspection and destruction of unfit food and drink exposed for sale;(m)for general regulation of sanitation and conservancy;(n)the management and maintenance of cattle pounds; and(o)performance of other duties assigned by the Government, the Zilla Panchayat or Panchayat.(3)In making any bye-laws under sub-sections (1) and (2), the Panchayat may provide that a contravention thereof shall be punishable,-(a)with fine which may extend to twenty-five rupees;(b)with fine which may extend to twenty-five rupees and in case of continuing contravention, with an additional fine which may extend to two rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which may extend to two rupees for every day during which the contravention continues, after receipt of a notice from the Panchayat or any officer duly authorised in this behalf, by the person contravening the bye-laws requiring such person to discontinue such contravention.(4)Any such bye-law may also provide that a person contravening the same shall be required to remedy so far as it lies in his power, the mischief, if any, caused by such contravention.(5)All bye-laws made under this section shall be subject to the condition of previous publication and such publication shall be in such manner as may be prescribed.
