Section 33 in Arunachal Pradesh Panchayat Raj Act, 1997
33.
(1)For the improvement of sanitation, a Gram Panchayat shall have the power to do all acts necessary for, and incidental to, the same and in particular and without prejudice to the generality of the foregoing power, a Gram Panchayat may by order require the owner or occupier of any land or building within such reasonable period as may be specified in the notice served upon him and after taking into consideration his financial position-(a)to close, remove, alter, repair, cleanse, disinfect or put in good order any latrine, urinal water closet, drain, cesspool, or other receptable for filth, sullage, rubbish or refuse pertaining to such land or buildings, or to remove or alter any door or trap or construct any drain for any such latrine, urinals 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 or wall or fence from the view of persons passing by or dwelling in the neighborhood;(b)to cleanse, repair, cover, fill-up, drain off or remove water from a private well, tank reservoir, pool, pit depression or excavation therein which may be injurious to health or offensive to the neighborhood;(c)to clear off any vegetation, under growth, prickly pear of shrub jungle therefrom; and(d)to remove any dirt, dung, nightsoil, manure or any obnoxious or offensive matter therefrom and to cleanse the land or building;Provided that a person on whom a notice has been served as aforesaid may, within thirty days of receipt of such notice, appeal to the prescribed authority against the order contained therein whereupon the prescribed authority may stay the operation of the order contained in the notice till the disposal of the appeal and it may, after giving such notice of the appeal to the Gram Panchayat concerned as may be prescribed, modify, set aside or confirm the order;Provided further that the prescribed authority shall, when it confirms or modifies the order contained in the notice after the expiry of the period mentioned therein fix a fresh period within which the order contained in the notice, as confirmed or modified by it, shall be carried out.(2)If the order contained in a notice served as aforesaid has 'not been set aside by the prescribed authority and if the person upon whom the notice has been served fails, without sufficient reason, to comply with the order in its original form of the order as modified by the prescribed authority, within the time specified in the notice or within the time fixed by the prescribed authority, as the case may be, he shall be liable, on conviction by a magistrate, to a fine which may extend to five hundred rupees.
