Section 81(1) in Jharkhand Panchayat Raj Act, 2001
(1)Any person who, within the Gram Panchayat area, will cause any obstruction and hindrance to and trespass over any public street or open places or any drain on such street.(a)by constructing or making any wall, fence, window, pillar, stall, varandah, terrace, stairs or any structure; or(b)by constructing any verandah, balcony, room or any other structure without the written order of the Gram Panchayat or contrary to the words mentioned in such order, in such a way that the same be protruding on any public street or on any drain situated at the said street; or(c)by removing earth, sand or other materials from any spot, as of crime; or(d)by doing cultivation in any grazing ground or other land in an unauthorised manner, may be punished with such fine as may be enacted by the government.
