(1)Subject to the provisions of this Act and the rule made thereunder and the bye-laws, if any, made by the prescribed authority a Gaon Panchayat may frame bye-laws-(a)[****](b)[* * * *](c)to prevent damage to public streets and Gaon Sabha property;(d)[****](e)to prohibit or regulate the use of public streets or other public places by shopkeepers or other individuals or collection of market tools on public streets;(f)to regulate the manner in which tanks, ponds and cess-pools, pasture lands, playgrounds, manure pits, lands for disposal of dead bodies and bathing places shall be maintained and used.(2)The draft of bye-laws framed under sub-section (1) shall be published in the prescribed manner. Any objections received thereto shall be considered at a meeting of the Gaon Sabha and the bye-laws shall then be submitted together with the objections, if any, received and the decisions taken thereon to the Chief Commissioner through the prescribed authority. The bye-laws as sanctioned by the Chief Commissioner shall come into force after they have been published in the prescribed manner.
