Section 178(2) in The Rajasthan District Boards Act, 1954
(2)In particular, and without prejudice to the generality of the power conferred by sub-section (1), a Board may, in exercise of the said power, make any bye-laws described in the list below: -(a)regulating the erection, re-erection or material alteration of any building which abuts on or is adjacent to any public road or place, or property vested in the State Government or the Board;(b)regulating the conditions on which permission may be given for the temporary occupation of, or the erection of temporary structure on, or for projections over, any public road or place or property vested in the State Government or the Board;(c)regulating sanitation, conservancy and drainage;(d)protecting from pollution and purifying all sources of water used for drinking or bathing purposes;(e)prohibiting the removal or use for drinking purposes of any water from any stream, well, tank or other source where such removal or use causes, or is likely to cause, disease or injury to health and preventing such removal or use by the tilling in of any well, tank or other receptacle or by any other method that may be considered advisable;(f)prohibiting the deposit or storage of manure, refuse, carcasses of animals or other offensive matter in a manner prejudicial to the public health, comfort or conveyance;(g)regulating the disposal of corpses by burning or burial;(h)regulating the excavation of earth and the filling up of excavation and depressions injurious to health or offensive to the neighbourhood;(i)regulating the removal of noxious vegetation;(j)regulating the disposal or destruction of materials likely to convey infection;(k)regulating slaughter houses and offensive, dangerous or obnoxious trades, calling or practices and prescribing fees to defray the expenditure incurred by a Board for this purpose;
