Section 275(2) in The Gujarat Panchayats Act, 1993
(2)Without prejudice to the generality of the foregoing provision, the district panchayat may make bye-laws:-(i)for the purification and protection from pollution of all sources of water used for drinking purposes and the regulation of water supply:(ii)for the prohibition of the removal or use for drinking purposes of any water from any stream; well tank, well or other source, where such removal or use causes, or is likely to cause, disease or injury to health, and the prevention of such removal or use by the filling in or covering over to such tank, or well, or by any other method which may be considered advisable;(iii)for the prohibition of the deposit or storage of manure, refuse, or other offensive matter in a manner or in places prejudicial to the public health, comfort or convenience;(iv)for the regulation of offensive callings or trades;(v)for the disposal of corpse by burning or burial;(vi)for the excavation of earth and the filling up of excavations and depressions injurious to the health or offensive to the neighbourhood;(vii)for the removal of moxifous vegetation;(viii)for the repair and removal of dangerous or ruinous buildings;(ix)for the prevention of the erection of buildings without adequate provisions for ventilation or the laying out and location of streets;(x)for the control of fairs and bazaars and the regulation of markets, slaughter houses and cart stands;(xi)for the inspection and destruction of unfit food and drink exposed for sale;(xii)for the general regulation of sanitation and conservancy and the disposal of carcasses of dead animals;(xiii)for the temporary erection on, or projection over, or temporary occupation or, any public street or place;(xiv)for the regulation of any matter specified in Schedule I by the issue of licences or permits or in any other manner.
