Section 178(1) in The Rajasthan District Boards Act, 1954
(1)A Board by special resolution may, and, where required by the State Government shall, make bye-laws applicable to the whole or any part of the rural area of the district, consistent with this Act and with any rule, for the purpose of promoting or maintaining the health, safety and convenience of the inhabitants of such area and for the furtherance of the administration of the district under this Act.
