Section 178 in The Rajasthan District Boards Act, 1954
178. Power of Board to make bye
(1)A Board by special resolution may, and, where required by the State Government shall, make bye-laws applicable to the whole or any part of the rural area of the district, consistent with this Act and with any rule, for the purpose of promoting or maintaining the health, safety and convenience of the inhabitants of such area and for the furtherance of the administration of the district under this Act.(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;(1)regulating maternity centre, poor houses, orphanages, libraries, asylums, veterinary hospitals, markets, staging houses, inspection houses, public parks and gardens, encamping grounds, sarais and paraos and other public institutions;(m)regulating fairs, agricultural shows and industrial exhibitions held under the authority of a Board or otherwise which the public is allowed access or at which the Board provides sanitary and other facilities for the public;(n)prohibiting the obstruction of any streams, channels or drains under the control of the Board and providing for the removal of any such obstructions;(o)for demolishing, removing or securing dangerous buildings, trees or places;(p)providing for the destruction of unclaimed, diseased or rabid dogs and noxious animals;(q)providing for the regulation or prohibition of any description of traffic on any public road where such regulation or prohibition appears to the Board to be necessary;(r)prohibiting or regulating any act which occasions, or is likely to occasion, a public nuisance, for the prohibition or regulation of which no provision is made elsewhere by or under this Act;(s)providing for the registration of births and deaths and the taking of a census and for the compulsory supply of such information as may be necessary to make such registration or census effective;(t)for the protection from injury or interference of anything within the district being the property of the Government or of the Board or being under the control of the Board;(u)prescribing conditions for the inspection of the minute books and assessment lists of the Board;(v)prohibiting the discharge of the water of any sink, drain, steam engine or boiler or of any filthy, offensive or injurious matter into any river, tank or other source of water supply or into any specified portion thereof ordinarily used for drinking or bathing purposes;(w)providing for the inspection of weights and measures.
