43. Power regarding naming of streets and numbering of buildings.
(1)A Gram Panchayat may -(a)cause a name to be given to a street by affixing it to or painting it on any building or otherwise in such a position or manner as it may think fit;(b)cause a number to be affixed to or painted on any building in such a position or manner as it may think fit.(2)The Gram Panchayat may require the owner or occupier of any building to paint thereon a number or itself cause such a number to be painted on any building.(3)Any person destroying, pulling down, defacing or altering any name plate of a street or number affixed to or painted on a building under sub- sections (1) and (2) or affixing to or painting on a building a different name or number from that affixed or painted by or under the order of the Gram Panchayat, shall, on conviction, be liable to a fine which may extend to fifty rupees.(4)[ The Panchayat Secretary of the Gram Panchayat concerned, shall maintain the record of numbers allotted to the houses in two original registers or record in the Gram Sabha area and keep on updating the same in case any change occurs in the numbers allotted to the houses. The Panchayat Secretary shall hand over one original register or record of numbers allotted to the houses to the Block Development and Panchayat Officer of the area and make the both records updated in all respects in the month of October every year.] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
