Section 122(1) in The Daman And Diu Panchayat Regulation, 2012
(1)Subject to the provisions of this Regulation and the rules made thereunder, the Secretary Panchayat may, with the prior approval of the Administrator, frame bye-laws,-(a)to prohibit the removal or use of water for drinking purpose from any source which is likely to cause danger to health;(b)to prohibit or regulate the discharge of water, waste water or effluent from any drain or premises on a public street or into a river, pond, tank, well, soil or any other place;(c)to prevent damage to public streets;(d)to regulate sanitation, conservancy and drainage in the area of the Gram Panchayat;(e)to prohibit or regulate the use of public streets or other public place by shopkeepers;(f)to regulate the manner in which tanks, ponds and cess pools, pasture lands, play grounds, manure pits, land for disposal for dead bodies and bathing places shall be maintained and used;(g)to prohibit or discharge of any kind of effluent in any form polluting air, water and soil, etc.; and(h)to regularise any other duties and functions of the Gram Panchayat or District Panchayat.
