Section 199 in The M.P. Municipal Corporation Act, 1956
199. Removal of latrine, etc., near any source of water supply.
(1)The Commissioner may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, absorption pit, disposal work, cesspool or other receptacle for filth or refuse for the time being exists within a hundred feet of any spring, well, tank, reservoir, or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.(2)Whoever, without the permission of the Commissioner makes or keeps for a longer time than one week after the issue of notice under this section, any drain, privy, latrine, urinal, absorption pit disposal work, cesspool or other receptacle for filth or refuse, within hundred feel of any spring, well, tank, reservoir or other source from which water is or may be derived for public use, shall be punishable with fine which may extend to [five hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'fifty rupees'.], and, when a notice has been issued, with a further fine, not exceeding [fifty rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'five rupees'.] for each day during which the offence is continued after the lapse of the period allowed for removal.
