Section 25 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
25. Place of bathing.
- The Gram Panchayat may keep such sufficient public places which are not private property, separately for the purpose of using as bathing places and also provide for ponds or water flow sufficient number for taking baths by residents or keep them separates and also keep ponds, pools or water flows separate for giving baths to animals or washing clothes and for till purposes concerning health sanitation and their convenience and may prohibit the use of any or all other public places within the limits of Grant Panchayat for any of the purposes mentioned in this rule.
