Section 3 in The M.P. Gram Panchayat (Regulation of Offensive or Dangerous Goods Trades) Rules, 1998
3. Regulation of certain trades.
- If it be shown to the satisfaction of the Gram Panchayat that any building or place used or intended by any person to be used,-(i)for boiling or storing offal, blood, bone or rags;(ii)for salting curing and storing fish;(iii)for storing hides, horns and skins;(iv)for the tanning;(v)for the manufacturing of the leather goods;(vi)for dyeing;(vii)for melting tallow or sulphur;(viii)for washing or drying wool or hair;(ix)as a brick, pottery or lime kiln;(x)for soap making;(xi)for oil boiling or extraction of oil;(xii)as a distillery;(xiii)for storing hay, straw, fodder, wood, coal or other combustible material;(xiv)for a manufactory or place of business of any other kind from which offensive or unwholesome smell arise or unwholesome smell may arise or which involves danger of fire;(xv)as a manufactory of snuff, gudaku, Naswar-powder, Bidi and storage and grinding of tobacco;(xvi)for manufacture or sale of sweetmeats;(xvii)as a factory, workshop or place of business in which animals are employed or intended to be employed for doing work or in which water steam or any mechanical power is used or intended to be used, is or is likely by reason of such use of, and of its situation to become a nuisance to the neighborhood or is so used or is so situated as to be likely to be dangerous to life, health or property, the Gram Panchayat, by written notice, require to the owner or the occupier-(a)at once to discontinue the use of it or at once to desist from carrying out, or allowing to the carried out, the intention so to use such building or place, or(b)to use it in such manner, or after such structural alterations as the Gram Panchayat in such notice prescribe, so that it may not become or may no longer, be offensive or dangerous;Explanation. - For the purpose of this rule, offensive shall include any pollution of the atmosphere where by a deposit of soot is caused or any mechanical noise.
