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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(1) in Grama Panchayats Rules, 1968

(1)The Grama Panchayat may by notice require the owner, occupier of any private market to-
(a)construct approaches, entrances, gates, drains and cess-pits for such market and provide it with latrines of such description and in such position and number as the Grama Panchayat may think fit;
(b)roof and pave the whole or any portion of it or pave any portion of the floor with such materials as will in the opinion of the Grama Panchayat secure imperviousness and ready cleansing;
(c)ventilate it properly and provide it with supply or water;
(d)provide passages of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the Grama Panchayat may direct;
(e)keep it in a clean and proper state, remove all filth and-refuse therefrom and dispose of them at such place and in such manner as the Grama Panchayat may direct ; and
(f)make such other sanitary arrangement as the Grama Panchayat may consider necessary.