Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 53 in The Jammu and Kashmir Panchayati Raj Rules, 1996

53.

(1)A Panchayat may regulate places for the disposal of :
(a)unclaimed corpses ;
(b)carcasses ;
(c)night-soil ; and
(d)may undertake burial/cremation etc. of unclaimed corpses/carcasses.
(2)After passing a resolution in a meeting specially convened for the purpose it shall enjoin upon all the inhabitants of its area to adopt all preventive and curative measures suggested by the concerned Department for the removal and stoppage or spread of the epidemic.
(3)It may prohibit during epidemic use of any water course for drinking, washing domestic utensils and clothes and bathing and watering cattle.
(4)It may arrange spray of any suitable insecticides and medicines in the houses and the ponds.