Section 19(1) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(1)Whoever, whether owner or occupied of any building or land, whether it is rentable or not, keeps it in obnoxious or unhealthy condition or in such condition which is in the opinion of the Gram Panchayat causes nuisance to persons residing in neighborhood or allows to keep growing prickly pears or highly noxious or obnoxious vegetation and who is required, after being given written notice by the Gram Panchayat, to keep tidy such building or land or to clean that building or land by cutting down such prickly pears or vegetation of highly bad or foul smell or otherwise keeping in proper condition does not fulfill the requirements shall be punished with fine which may extend to rupees two hundred fifty and in case continuously fails to comply with the said notice shall be punished with fine which may extend to rupees five for every day for which the default continues after the date of first conviction of offense.
