Section 10(1) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(1)If the Gram Panchayat is satisfied that the deposit or storage of manure, refuse or other offensive matter in any private place is prejudicial to public health, comfort or convenience it may by notice in writing require the owner or occupier to remove the same to a place set apart for the purpose under Rule 9 within the period specified in the notice.
