Section 177 in The Maharashtra Village Panchayats Act, 1959
177. Bye-laws.
(1)The [Zilla Parishad] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may, with the previous sanction of the Commissioner, make bye-laws generally for the carrying out of the purposes of this Act.(2)Without prejudice to the generality of the foregoing provisions, the [Zilla Parishad] [These words were substituted for the words 'District Village Panchayat Mandal', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may make bye-laws-(a)under section 45-(i)for the purification and protection from pollution or all sources of water used for drinking purposes;(ii)for the prohibition or the removal or use for drinking purposes of any water from any stream, tank, well or other source, where such removal or use cause, or is likely to cause, disease or injury to health, and the prevention of such removal or use by the filling in or covering over of such tank, or well, or by any other method which may be considered advisable;(iii)for the prohibition of the deposit or storage of manure, refuse or other offensive matter in a manner or in places prejudicial to the public health, comfort or convenience;(iv)for the regulation of offensive callings, or trades;(v)for the disposal of corpses by burning or burial;(vi)for the excavation of earth and the filling up of excavations and depressions injurious to the health or offensive to the neighbourhood;(vii)for the removal of noxious vegetation;(viii)for the repair and removal of dangerous or ruinous buildings;(ix)for the prevention of the erection of building without adequate provisions for ventilation, or the laying out and location of streets;(x)for the control of fairs and bazars, and the regulations of markets, slaughter-houses and cart stands;(xi)for the inspection and destruction of unfit food and drink exposed for sale; and(xii)for the general regulation of sanitation and conservancy and the disposal of carcasses of dead animals;(b)under section 53 of the temporary erection on, or projections over, or temporary occupation of, any public street or place.(3)Any bye-law made under the foregoing sub-sections may provide that a contravention thereof shall be punishable-(a)with a fine which may extend to fifty rupees;(b)in the case of continuing contravention with a fine, which may extend to five rupees per day after conviction for the first contravention during the period within which such contravention continues.
