(1)Subject to the provisions of this Act and the rules made thereunder a Panchayat may frame bye-laws consistent with any bye-laws, made under Section 103 -(a)to prohibit the removal or use of water for drinking purposes from any source which is likely to cause danger to health and to prohibit the doing of anything likely to contaminate any source of drinking water;(b)to prohibit or regulate the discharge of water from any drain or premises on a public street or into a river, pond, tank, well or any other place;(c)to prevent damage to public streets and Panchayat Property;(d)to regulate sanitation, conservancy and drainage in its Panchayat Circle;(e)to prohibit or regulate the use of public streets or other places by shopkeepers or other individuals and to regulate the collections of market tolls on public streets;(f)to regulate the manner in which tanks, ponds, cesspools, pasture lands play grounds, manure pits, land for disposal of dead bodies and bathing places shall be maintained and used;(g)to regulate the disposal of carcasses of dead animals; and(h)to regulate the places used for the sale of meat or fish and wine.(2)The draft of the bye-laws to be framed by a Panchayat under Sub-Section (1) shall be published in the prescribed manner, and any objection received thereto shall be considered at a meeting of the Panchayat, where after the bye-laws shall be submitted together with the objections, if any, received and the decisions taken thereon, to the Zila Parishad the bye-laws as sanctioned by the Zila Parishad shall come into force on their publication in the Official Gazette.
