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 Madhya Pradesh - Section

Section 24 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

24. Arrangement of bathing places.

(1)The Gram Panchayat may provide places for public bath or swimming pools alongwith the sheds, rooms and other facilities and their maintenance.
(2)The Gram Panchayat may fix charges for the use of sheds, pools or other facilities at any place for baths which were provided by the Gram Panchayat.
(3)The Grain Panchayat may order to close any place of bathing under its control or permitted by it which in its opinion is not safe for the use or which is possibly endangering life or health of bath-takers or people in general.