Section 220 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
220. Power to require excavation to be filled up or drained.
- In a rural area for which bye-laws have been made under sub-head (d) of heading "G" of sub-section (2) of Section 239 the Zila Panchayat may, by notice, require the owner or occupier of any land upon which an excavation, cesspool, tank or pit had been made in contravention of such bye-laws, or in breach of the condition under which permission to dig any such excavation, cesspool, tank or pit has been granted, to fill up or drain the excavation, cesspool, tank or pit within a period to be specified in such notice.
