Section 28(1) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(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.
