(1)Subject to the provisions of this Act and the rule made thereunder and the bye-laws, if any, made by the prescribed authority a Gaon Panchayat may frame bye-laws-(a)[****](b)[* * * *](c)to prevent damage to public streets and Gaon Sabha property;(d)[****](e)to prohibit or regulate the use of public streets or other public places by shopkeepers or other individuals or collection of market tools on public streets;(f)to regulate the manner in which tanks, ponds and cess-pools, pasture lands, playgrounds, manure pits, lands for disposal of dead bodies and bathing places shall be maintained and used.
