Section 25 in Uttarakhand Panchayati Raj Act, 2016
25. Improvement of sanitation by Gram Panchayat.
- For the improvement of sanitation, a Gram Panchayat may, by notice, direct the owner or occupier of any land or building, taking into consideration his financial position and giving him reasonable time for compliance thereof-(a)or close, remove, alter, repair, cleanse disinfect or put in good order any latrine, urinal, water-closet, drains, cesspool or other receptacle for filth, sullage water, rubbish or refuse pertaining to such land or building or to remove or alter any door or trap or construct any drain for any such latrine, urinal or water-closet which opens on to a street or drain, or to shut off such latrine, urinal or water closet by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood ;(b)to cleanse, repair, cover, fill up, drain off, deepen or to remove water from a private well, tank, reservoir, pool, pit, depression at excavation therein which may appear to the Gram Panchayat to be injurious to health or offensive to the neighborhood;(c)to close clear off any vegetation, undergrowth, prickly pear or shrub-jungle ;(d)to remove any dirt, dung, night soil, manure or any noxious or offensive matter therefrom and to cleanse the land or building ;Provided that a person on whom a notice under clause (b) is served may, within 30 days of the receipt of the notice appeal to the District Medical Officer of Health against the said notice who may vary, set aside or confirm it.
