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