134. Removal of latrines, etc., near any source of water supply.
(1)The committee may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse for the time being exists within fifty feet of any spring, well, tank, reservoir or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.(2)Whoever, without the permission of the committee, makes or keeps for a longer time than one week after notice under this section any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse, within fifty feet of any spring, well, tank, reservoir or other source from which water is or may be derived for public use shall be punishable with a fine which shall not be less than [two hundred fifty rupees] [Substituted for 'twenty five rupees' vide Haryana Act No. 14 of 2000.] and more than [two thousand rupees] [Substituted for 'two hundred rupees' vide Haryana Act No. 14 of 2000.] and, when a notice has been issued with a further fine of [one hundred rupees] [Substituted for 'ten rupees' vide Haryana Act No. 14 of 2000.] for each day during which the offence is continued after the lapse of the period allowed for removal.
