166. Punishment of cultivators for failure to provide for proper house-scavenging.
(1)Should any person, who himself or any member of whose family residing with him cultivates land within municipal limits or in a village within two miles from the municipal limits fail to provide for the proper house-scavenging of any house or building occupied by him within the limits of the municipality, the committee may complain to a [judicial magistrate] [Substituted for the words 'magistrate' by Punjab Act No. 23 of 1964.].(2)The magistrate receiving the complaint shall hold an enquiry, and, should it appear to him that such person has not provided for the proper house- scavenging of the house or building, he may pass an order empowering the committee to undertake the same, and thereupon the committee shall be entitled to undertake such house-scavenging.Slaughter Places
