Section 10 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
10. Notice for depositing or storing manure at places set apart.
(1)If the Gram Panchayat is satisfied that the deposit or storage of manure, refuse or other offensive matter in any private place is prejudicial to public health, comfort or convenience it may by notice in writing require the owner or occupier to remove the same to a place set apart for the purpose under Rule 9 within the period specified in the notice.(2)If the owner or occupier fails to comply with the notice, the Gram Panchayat shall remove the manure, refuse or other offensive matter to the places set apart under Rule 9 and recover the cost thereof from the owner or the occupier, as the case may be, as an arrear of tax levied under the Act.(3)Besides, the owner or the occupier shall on conviction be punished with fine which may extend to Rupees two hundred fifty and further fine which may extend to Rupees five for every day after the date of first conviction of the offense.
