Section 117 in The Bihar and Orissa Local Self-Government Act, 1885
117. Cleansing of villages.
(1)The Union Committee may, with the sanction of the District Board, employ a special establishment for the cleansing of any village within the Union.(2)If any village for which no establishment is maintained under sub-section (1) appears to the Union Committee to be in a filthy condition, the Committee may, by written notice, require the persons who occupy buildings in the village to cleanse their holdings to the satisfaction of the Committee within a period to be specified in the notice.(3)If any person on whom notice has been served under sub-section (2) fails to comply with the requisition contained in the notice, the Union Committee shall, unless reasonable cause to be contrary is shown, cause his holding to be cleansed, and recover from such person such portion of the costs of such cleansing as may be approved by the Sanitation Committee, as if the same were an arrear of the assessment imposed under the Village Chaukidari Act, 1870, or, where the Chota Nagpur Rural Police Act, [1914] [Substituted for '1887' by B. and O. Act 1 of 1923.], is in force, under that Act.
