Section 12 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
12. Removal of nuisance.
- The Gram Panchayat, on obtaining information regarding existence of any nuisance in any area, shall get the case investigated and if it appears that nuisance is wholly or partly caused by the owner, lessee or occupier of that premises or by any act or default of any person or persons outside that premises, shall require the owner, lessee of the premises, or the person or persons responsible for causing that nuisance to take such measures as specified in the notice.
