- [(1)] [Existing provisions numbered as sub-section (1) by the Amendment Act, 1 of 1997.] No person shall erect any hut, shed, or range or block of huts or sheds or add to any hut or shed already existing in Panchayat area without obtaining previous permission. The Panchayat may require such huts or sheds to be built so that they may stand in regular lines with a free passage or way in front of and between every two lines of such width as the Panchayat may think proper for ventilation and to facilitate scavenging and at such a level as will admit of sufficient drainage. If any hut or shed is build without obtaining previous permission of the Panchayat, the Panchayat may give written notice to the owner or builder thereof, or to the owner or occupier of the land on which the same is erected or is being erected requiring him within such reasonable time as may be specified in the notice, to remove the same or to make such alterations therein or additions thereto as having regard to the sanitary considerations, the Panchayat may think fit.(2)[ The provisions of sub-sections (2), (3), (4), (5), (6), and Explanation to section 66 shall, mutatis mutandis, apply to this section.] [Inserted by the Amendment Act 1 of 1997.]
