Section 122 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
122. Power to make bye-laws.
(1)Subject to the provisions of this Regulation and the rules made thereunder, the Secretary Panchayat may, with the prior approval of the Administrator, frame bye-laws,-(a)to prohibit the removal or use of water for drinking purpose from any source which is likely to cause danger to health;(b)to prohibit or regulate the discharge of water, waste water or effluent from any drain or premises on a public street or into a river, pond, tank, well, soil or any other place;(c)to prevent damage to public streets;(d)to regulate sanitation, conservancy and drainage in the area of the Gram Panchayat;(e)to prohibit or regulate the use of public streets or other public place by shopkeepers;(f)to regulate the manner in which tanks, ponds and cess pools, pasture lands, play grounds, manure pits, land for disposal for dead bodies and bathing places shall be maintained and used;(g)to prohibit or discharge of any kind of effluent in any form polluting air, water and soil, etc; and(h)to regularise any other duties and functions of the Gram Panchayat or District Panchayat.(2)Any bye-law made under sub-section (1) may provide that a contravention thereof shall be punishable with fine which may extend to amount prescribed and in the case of a continuing contravention with fine which may extend to amount prescribed for each day during which the contravention continues.
