(3)Without prejudice to the generality of the foregoing power, a village panchayat shall have power, -(a)to require by notice, the owner or occupier of any land or building which is a nuisance to the neighbourhood on account of -(i)its insanitary conditions; or(ii)the collection of any drainage, filth or stagnant water thereon; or(iii)the existence of will or noxious vegetation thereon; or(iv)the presence of poisonous reptiles or other harmful animals or insect.(b)to take such action as it deems necessary to abate the nuisance within a reasonable period to be specified in such notice;(c)to prohibit the use of the water of any stream, well, pond or any other excavation believed to be dangerous to public health; and(d)to regulate or prohibit the watering of cattle or bathing or washing in any stream, well, pond or other excavation reserved for drinking water.Notices etc.
