102. Powers exercisable by the Gram Panchayat in respect of private markets.
(1)The Gram Panchayat may by notice require the owner, occupier or farmer of any private market to,-(a)construct approaches, entrances, passages, gates, drains and cess-pits for such market and provide it with latrines sufficiently as the Gram Panchayat may think fit;(b)roof and pave the whole or any portion of it or pave any portion of the floor with such material as will in opinion of the Gram Panchayat secure imperviousness and ready cleansing;(c)ventilate it properly and provide it with an adequate supply of 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 Gram 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 Gram Panchayat may direct; and(f)make such other sanitary arrangements as the Gram Panchayat may consider necessary.(2)If any person, after notice given to him in that behalf by the Gram Panchayat, fails within the period and in the manner laid down in the said notice, to carry out any of the works specified in sub-section (1), the Gram Panchayat may suspend the license of the said person, or may refuse to grant him a license until such work is completed.(3)It shall not be lawful for any person to keep open any private market during such suspension or until the license is renewed.(4)No owner, occupier, agent or manager in-charge of any private market or of any shop, stall, shed or other place therein, shall keep the same causing nuisance, or fails to curb the nuisance in such market, shop, stall, shed or other place, he shall remove such shop, stall, shed or other place at once to a place to be specified by the Gram Panchayat.
