35. Power of Gram Panchayat to make general order.
- A Gram Panchayat may by general order to be published in the manner prescribed -(a)prohibit the use of water of a well, pond or other excavation suspected to be dangerous to the public health;(b)regulate or prohibit the watering of cattle or bathing or washing at or near wells, ponds, or other excavations, reserved for drinking water;(c)regulate or prohibit the steeping of hemp or any other plant in or near ponds or other excavations within two hundred and twenty yards of the residential area of a village;(d)regulate or prohibit the dyeing or tanning of skins within four hundred and forty yards of the residential area of a village;(e)regulate or prohibit the excavation of earth;(f)regulate or prohibit the establishment of brick-kilns and charcoal kilns within eight hundred and eighty yards and pottery kilns within two hundred and twenty yards of the residential area of the village;(g)direct that the carcasses of all dying within the village except animals slaughtered for consumption shall not be disposed of within a radius of four hundred and forty yards of the residential area of the village;Provided that nothing shall be done under this clause to interfere with the legal rights of any person;(h)regulate the construction of new buildings or the extensions or alterations of any existing buildings or the abadi;(i)regulate with the previous permission of the State Government the parking of public vehicles;(j)regulate such matters as may be necessary for the general protection of standing crops and trees on common land and the planting of such trades;(k)regulate the observance of sanitation and taking curative and preventive measures to remove and prevent the spread of epidemics;(l)regulate the maintenance of water courses meant for irrigation purposes;(m)regulate the killing of stray dogs;(n)regulate the slaughter of animals; and(o)prohibit beggary;(p)direct the taking of measure for the prevention of waterlogging;(q)regulate the flaying and disposal of dead animals;(r)prohibit the sale of harmful eatables within the gram sabha area; and(s)regulate offensive and dangerous trades or practices.
