(1)No building permission shall be given over any sewer or drain or within Full Tank Level of a tank or surplus weir of tanks or any part of sewer or drain or upon any ground which has been covered, raised or levelled wholly or in part by road sweepings or other rubbish.(2)The Gram Panchayat shall, without any prior notice, demolish such construction, projection which is detrimental to the public health and environment.(3)The District Collector may, on the report of the District Panchayat Officer or any inspecting officer authorized by him, order for demolition of such structure referred to in sub-section (1) above and the cost of demolition shall be recovered from the Sarpanch and the Panchayat Secretary proportionately and also take action under section 268 on the Gram Panchayat.
