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116 Schedule V
Appeals From Executive Orders
(See Section 340)


Sl. No. Section Executive Order Appellate Authority Time allowed for appeal
1. 2 (zc) Declaring 'inhabitant' District Magistrate Fifteen days.
2. 137 Notice to fill up well, tank, etc., or to drain off or remove water. Principal Director Thirty days from service of notice.
3. 138 Notice requiring the owner to provide latrine, urinal, cesspool dust-bin or other receptacle. Board Fifteen days from service of notice.
4. 139 Notice requiring provision of sanitary facilities in market, school, theatre or other place of public resort. Board Fifteen days from service of notice.
5. 142 Notice for removal of congested building. General Officer Commanding-in-Chief, the Command Thirty days from service of notice.
6. 144 Notice requiring a building to be repaired or altered so as to remove sanitary defects. Principal Director Thirty days from service of notice.
7. 147 Notice prohibiting owner or occupier to use a building or part of a building for human habitation. Principal Director Twenty-one from days service of notice.
8. 183 Order directing a person to remove from the Cantonment and prohibiting him from re-entering it without permission. General Officer Commanding-in-Chief, the Command Thirty days from service of notice.
9. 190 Notice requiring maintenance or closing of private source of public drinking water supply. Board Fifteen days from service of notice.
10. 192 Notice requiring the owner, lessee or occupier of a building or land to obtain water from a source of public water supply. Board Fifteen days from service of notice.
11. 195 Notice for cutting off the connection between any source of public water supply and any building or land to which water is supplied. Board Fifteen days from service of notice.
12. 238 (a) Refusal to sanction the erection or re-erection of a building in a civil area. Principal Director Thirty days from service of communication.
(b) Refusal to sanction the erection or re-erection of a building in a Cantonment (Other than a civil area). General Officer Commanding-in-Chief, the Command Thirty days from service of communication.
13. 239 Order of stoppage of building or works in certain cases. Board Thirty days from service of communication.
14. 248 (a) Notice to stop erection or re-erection of, or to alter or demolish, a building in a civil area. Principal Director Thirty days from service of communication.
(b) Notice to stop erection or re-erection of, or to alter or demolish, a building in a Cantonment (Other than a civil area General Officer Commanding-in Chief, the Command Thirty days from service of communication.
15. 252 Notice requiring the owner or the occupier to alter or remove any projection or encroachment. Board Thirty days from service of notice.
16. 253 Notice to pull down or otherwise deal with a building newly erected or re-built without permission over a sewer, drain, culvert, water course or water- pipe. Board Thirty days from service of notice.
17. 273 Notice prohibiting or restricting the use of a slaughter-house. Board Twenty-one days from service of notice.
18. 297 Notice to remove, repair, protect, or enclose a building, wall or anything affixed thereto, or well, tank, reservoir, pool, depression or excavation. Board Thirty days from service of notice.
19. 302 Notice directing disorderly person to remove from cantonment and prohibiting him from re-entering it without permission. District Magistrate Thirty days








  

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