Section 14 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
14. Improvement of conditions causing nuisance through changing, re-constructing or demolishing.
- If any house, building, shade or structure or any factory, work-shed, working place or workshop or trading place is in such a condition that nuisance cannot be abated or it cannot be removed without structural alteration, re-construction or without demolishing of such house, building, shed or structure, the Gram Panchayat may direct such owner, lessee or occupier to alter or re-construct in the manner specified in the direction or demolish that house, building, shed or structure within the period specified in it and upon failing to comply the same the Gram Panchayat without prejudice to the liability or penalty, to be imposed under the Act, may after giving due notice prohibit the use of or demolish that house, building, shed 01 structures and shall recover the cost from that party in the manner determined by it and no compensation shall be paid by the Gram Panchayat for such prohibition, improvement of demolition.
