Section 116 in The Bihar and Orissa Local Self-Government Act, 1885
116. Powers of Union Committee as to sanitation, conservancy and drainage.
(1)If it appears to the Union Committee that for any reason, it is necessary to improve the sanitary condition of any village or part of a village within the Union, the Committee may, in accordance with a scheme approved by the District Board and sanctioned by the Commissioner under rules made by the [State] [Substituted by ALO.] Government under this Act-(a)cause huts or privies to be removed either wholly or in part;(b)cause private drains to be constructed, altered or removed;(c)cause streets, passages and public drains to be constructed or widened;(d)cause tanks or low lands to be filled up or deepened; and(e)cause such other improvements to be made as, in its opinion, are necessary to improve the conditions of such village or part.(2)The Union Committee may, by written notice,-(i)require the owner or occupier of any hut, or the owner of any privy to remove such hut or privy, either wholly or in part, in pursuance of clause (a) of sub-section (1); or(ii)require the owner or occupier of any building to construct private drains therefor, or to alter or remove private drains thereof, in pursuance of clause (b) of sub-section (1),within a period to be specified in the notice.(3)If any work required by any such notice is not executed within the period specified in the notice the Union Committee may themselves cause work to be carried out.(4)All expenses incurred by the Union Committee under sub-section (1), or sub-section (3), including such reasonable compensation as the Committee may thinks fit to pay to the owners or occupiers of huts or privies removed, shall be met out of the Union Fund].
