Section 28 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
28. Abatement of nuisance by wells etc.
(1)If in the opinion of the Gram Panchayat, there is a place of breeding of mosquitoes, or nuisance from any other point of view or otherwise injurious or possibility of being injurious for the health of inhabitants at-(a)any pool, ditch, mine, hole, pond, well, drain, water flow, or any water collection, or(b)any tub or other receptacle of water whether it is within or outside that building, or(c)any land on which water is collected and which is situated within a distance of 100 metres from any building to be used as residential house, the Gram Panchayat may, by a written notice, require from its owner that he must fill it, cover it or drain out in such a manner and with such material as Gram Panchayat may prescribe, or make such measure, as may be prescribed, for removal of nuisance or is abatement.(2)(a)No new well, pond, pool, tub or floura shall he dug nor constructed for drinking water without prior written information to the Gram Panchayat.(b)If any of the construction is started or completed without such information to the Gram Panchayat, it may, either,-(i)require that owner or other person, who has done such work that he must fill such work or demolish it in such manner as the Gram Panchayat may direct, or(ii)permit such construction to remain but such permission will not allow any exemption in any action to be taken against such owner for contravention of any provision of Clause (a) of this sub-rule.
