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 Tamilnadu - Section

Section 16 in Tamil Nadu Panchayats (Preparation and Submission of Administration Reports of Panchayat Union Councils and District Panchayats) Rules, 1999

16. Sanitation. - (a) Number of houses and per cent of houses having house flush out toilets and school toilets. What is the general sanitary condition in the panchayat union? Name the villages where all houses have toilets.

(b)Food Adulteration:
(i)Steps taken to control food adulteration by means of licencing of hotels, sweet, meat shop, etc.
(ii)whether the Food Adulteration Act has been extended to the union area ?
(iii)whether the conditions of licence enforced ?
(c)Dangerous and offensive trades:
(i)What are all the trades identified and number of licences issued trade-wise, amount collected by way of fees village panchayat-wise, and furnish other details.
(ii)Indicate details on industrial pollution affecting the environments and, if so, what steps taken by the union to prevent such pollution.