(1)A Gram Panchayat either suo moto or on receiving a report or other information and on taking such evidence, if any, as it thinks fit, may make a conditional order requiring within a time to be fixed in the order -(a)the owner or the occupier of any building or land -(i)to remove any encroachment on a public street, place or drain;(ii)to close, remove, alter, repair, clean, disinfect or put in good order any latrine, urinal, water closet, drain, cesspool or other receptacle for filth, sullage water, rubbish or refuse or to remove or alter any door or trap or construct any drain for any 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;(iii)to cleanse, repair, cover, fill up, drain off, deepen or to remove water from a private well, reservoir, pool, pit, ditch, depression or excavation therein which may appear to the Gram Panchayat to be injurious to health or offensive to the neighbourhood;(iv)to remove any dirt, dung, night soil, manure or any noxious or offensive matter therefrom and to cleanse the land or building;(b)the owner of any wall or building which is deemed by the Gram Panchayat to be dangerous in any way to remove or repair any such wall or building;(c)the owner or occupier of any building or property to keep his building or property in a sanitary condition;(d)the owner of any dog or other animal suffering or reasonably suspected to be suffering from rabbies or which is dangerous, to destroy, confine or cause to be confined such dog or animal;(e)the owner or occupier of any agricultural land to destroy Pohli or any other such harmful weed from such land;(f)the owner or occupier concerned to reclaim an unhealthy place;(g)the owner or occupier of any building or land to maintain in proper repair the level and surface of any road or street passing in front of the building or through his land;(h)the owner or person incharge of a private 'khal' to keep it in a state of reasonable repair, or if he objects so to do, to appear before it at a time and place to be fixed by the order, and to move to have the order set aside or modified in the manner hereinafter provided. If he does not perform such act or appear and show cause, the order shall be made absolute. If he appears and show cause against the order the Gram Panchayat shall take evidence and if it is satisfied that the order is not reasonable and proper no further proceedings shall be taken in the case. If it is not satisfied the order shall be made absolute.
