Section 151 in Arunachal Pradesh Panchayat Raj Act, 1997
151.
(1)Subject to the provisions of this Act and the rules made there under a Gram Panchayat or an Anchal Samiti or a Zilla Parishad may frame bye-laws:(a)to regulate the appointment, functions, powers, duties and conditions of service of its officers and employees;(b)to prohibit or regulate the discharge of water from any drain or premises on a public street or into a river, pond, tank, well or any other place;(c)to regulate sanitation, conservancy and drainage in the area within its jurisdiction;(d)to prohibit or regulate the use of roads, public streets or other public streets or other public places;(e)to regulate the terms and conditions subject to which a license may be granted for the running of markets by private persons, the fees to be charged there from and other incidental matters;(f)to regulate the manner in which tanks, ponds, cesspools, pasture lands, playgrounds, manure pits, land for disposal of dead bodies and bathing places may be maintained and used; and(f)to regulate any of these functions under this Act.(2)Any bye-law made under sub-section (1) may provide that a contravention thereof shall be punishable with fine which may extend to one hundred rupees and in the case of a continuing contravention with an additional fine which may extend to five rupees for each day during which the contravention continues.(3)The power to make bye-laws conferred under sub-section (1) is conferred subject to the condition of the bye-law being made after previous publication and any bye-law so made shall not take effect until it has been approved by the Government and published in the Official Gazette.
