(2)In particular and without prejudice to the generality of the foregoing power, a Panchayat may make bye-laws,-(a)for the purification and protection from pollution of all sources of water used for drinking purposes;(b)for the prohibition of the removal or use for drinking purposes of any water from any stream, tank, well or other source, where such removal or use causes, or is likely to cause disease or injury to health and for 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;(c)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;(d)for the regulation of dangerous or offensive calling or trade;(e)for the disposal of corpses by burning or burial;(f)for excavation of earth and filling up of, excavations and depressions injurious to health or offensive to the neighbourhood;(g)for the removal of noxious vegetation;(h)for the repair and removal of dangerous or ruinous buildings;(i)for the prevention of the erection of buildings without adequate provisions for ventilation or the laying out and location of streets;(j)for specifying fees payable under section 73;(k)for the control of fairs and bazaars and the regulation of markets, slaughter houses and cart stands;(l)for the inspection and destruction of unfit food and drink exposed for sale;(m)for general regulation of sanitation and conservancy;(n)the management and maintenance of cattle pounds; and(o)performance of other duties assigned by the Government, the Zilla Panchayat or Panchayat.
