Section 19(3) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(3)If in the opinion of the Gram Panchayat, it is necessary to cover the land or building in question, it shall give notice according to procedure prescribed in sub-rule (2) for putting coverage around it. In the case of non-compliance of such requirements, the Gram Panchayat may put the fencing/coverage around it on the expiry of the specified period and the expenses may be recovered from the concerned persons as an arrear of tax.
