For the improvement of sanitation, a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may, by notice, direct the owner or occupier of any land or building, taking into consideration his financial position and giving him reasonable time for compliance thereof -(a)to close, remove, alter, repair, cleanse, disinfect or put in good order any latrine, urinal, water-closet, drain, cesspool or other receptacle for filth, sullage-water, rubbish or refuse pertaining to such land or building or to remove or alter any door or trap or construct any drain for any such latrine, urinal or water-closet which opens on to a street or drain or to shut off such latrine, urinal or water-closet by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood;(b)to cleanse, repair, cover, fill up, drain off, deepen, or to remove water from a private well, tank, reservoir, pool, pit, depression or excavation therein which may appear to the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to be injurious to health or offensive to the neighbourhood;(c)to close off any vegetation, undergrowth, prickly pear or scrub-jungle;(d)to remove any dirt, dung, night-soil, manure or any noxious or offensive matter therefrom and to cleanse the land or building:Provided that a person on whom a notice under clause (b) is served may within 30 days of the receipt of notice appeal to the District Medical Officer of Health against the said notice who may vary, set aside, or confirm it.
