Section 29 in Uttarakhand Panchayati Raj Act, 2016
29. Rights of Gram Panchayat to frame bye-laws.
(1)Subject to the provisions of this Act and the rules made thereunder and the bye-laws, if any, made by the prescribed authority, a Gram Panchayat may make by-laws, namely-(a)to prohibit the removal or use of water for drinking purposes from any source which is likely to cause danger to health and to prohibit the doing of anything likely to contaminate any source of drinking water;(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 prevent damage of public property and Gram Panchayat property;(d)to regulate sanitation conservancy and drainage in the area of Gram Panchayat ;(e)to prohibit or regulate the use of public streets or other public places by shop-keepers or other individuals or collection to market tolls on public streets;(f)to regulate the manner in which tanks, ponds and cesspools, pasture land, playground, manure pits, land for disposal of dead bodies and bathing places shall be maintained and used;(g)to regulate any other duties or functions of the Gram Panchayat as may be directed by the prescribed authority.(2)The draft of bye-laws framed by Gram Panchayats shall be published in the prescribed manner. Any objections received thereto shall be considered at a meeting of the Gram Panchayat and the bye-laws shall then be submitted together with the objections, if any, received and the decisions taken thereon to the prescribed authority. The bye-laws as sanctioned by the prescribed authority shall come into force after they have been published in the prescribed manner;Provided that the State Government at any time rescind or modify any bye-laws so approved.
