Section 18(2) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(2)Whoever :-(a)when the Gram Panchayat has fixed such hours of cleansing and its public notice has been given by beat of drums, removes or allows lo remove any offensive matter by passing through any street except within the hours so fixed; or(b)at any lime, whether such hours have been fixed by Gram Panchayat or not,-(i)shall use any cart, vehicle, receptacle or pot, for any such purpose, be which there is no proper cover to stop flowing out its contents and its smell, or(ii)knowingly or neglectfully drop or spread such offensive mailer while removing it or(iii)shall not carefully sweep and clean every such place at which any offensive matter have fallen or spread over, or(iv)shall keep or install, at any public place, any pot filled by offensive matter, or(v)shall derive or allow to derive, or carry any cart or vehicle, or tiny receptacles or pot by passing through such street or route fixed to be used by public notice by the Gram Panchayat from time to time,shall be punished with fine which may extend to rupees two hundred fifty only.
