Section 238 in The Chhattisgarh Municipalities Act, 1961
238. Power to prohibit unsanitary cultivation.
- If, in the opinion of the Council, the cultivation of any description of crop, or the use of any kind of manure or the irrigation of land in any specified manner-(a)in any place within the limits of the Municipality, is injurious or facilitates practices which are injurious to the health of persons dwelling in the neighbourhood; or(b)in any place within or without the limits of the Municipality, is likely to contaminate the water-supply of the Municipality or otherwise render it unfit for drinking purposes;the State Government may, by notification, prohibit the cultivation of such crop, the use of such manure, or the use of the method of Irrigation so reported to be injurious, or impose such conditions with respect thereto as may prevent the injury:Provided that, if the act prohibited has been practiced in the ordinary course of husbandry at any time during the five years next preceding the date of the prohibition, compensation shall be paid from the Municipal fund to all persons interested therein for any damages caused to them by such prohibition.
