Section 13 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
13. Responsible persons for causing nuisance.
- Every owner, lessee, or occupier of the premises or other person who is responsible for causing nuisance shall immediately comply with the directions of the notice and upon tailing to comply with the same the Gram Panchayat without prejudice to the liability of penalty to the imposed under the rules framed under the Act shall take such action as it may consider necessary to limit, abate or remove it and the cost incurred shall be recovered from the owner, lessee, occupier or concerned person or persons as an arrear of tax.
