Section 433 in The Madurai City Municipal Corporation Act, 1971
433. Power of council to make by-laws.
- The council may make by-laws, not inconsistent with this Act or with any other law to provide-(1)for all matters expressly required or allowed by this Act to be provided for by bye-laws;(2)for the due performance by all municipal officers and servants of the duties assigned to them;(3)for the regulation of the time and mode of collecting the taxes and duties under this Act;(4)for determining the conditions under which lands shall be deemed to be appurtenant to building;(5)(a)for the use of public tanks, wells, conduits and other places or works for water-supply;(b)for the regulation of public bathing, washing and the like;(c)for the maintenance and protection of the water-supply system and the protection of water-supply from contamination;(d)for the terms and conditions on which house connections with the corporation water-supply mains may be made, for their alteration and repair and for their being kept in proper order;(e)for supply of water for domestic consumption and use;(f)for the prevention of waste of water;(g)for the measurement of water;(h)for the compulsory provision of cistern and meters;(i)for the supply of water in case of fire;(6)for the maintenance and protection of the lighting system;(7)(a)for the maintenance and protection of the drainage system;(b)for the construction of the house drains and for regulating, their situation, mode of construction and materials;(c)for the alteration and repair of house drains;(d)for the cleansing of house drains;(e)for the construction of closed cess-pools and drains;(f)for the payment or apportionment of money payable on account of pipes or drains common to more premises than one;(8)for the cleansing of latrines, earth-closets, ash pits and cess-pools, and the keeping of latrines supplied with sufficient water for flushing;(9)(a)for the testing of water pipes and drains in private premises, the recovery or the apportionment of the cost of such testing, and breaking up of ground or of buildings for the purpose of such testing;(b)for the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters;(10)(a)for the laying out of streets, and for determining the information and plans to be submitted with application for permission to lay out streets, and for regulating the level and width of public streets and the height of buildings abutting thereon;(b)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(c)for regulating the leasing of road-sides and street-margins vested in the corporation;(11)for the regulation of the use of parks, gardens and other public or municipal places, but not including the regulation of traffic therein, the reservation thereof for particular kinds of traffic, or the closing thereof or parts thereof to traffic;(12)(a)for the regulation of building;(b)for determining the information and plans to be submitted with applications to build;(c)for the licensing of builders and surveyors and for the compulsory employment of licensed builders and surveyors;(d)for the regulation and licensing of private nursing homes and clinics;(e)for the regulation of private and public schools, colleges and educational institutions to enforce public health standards;(13)(a)for the regulation of licensing of hotels, restaurants, eating-houses, stalls, cafes, refreshment-rooms, coffee-houses and any premises to which the public are admitted for the consumption of any food or drink or any place where any article of food or drink is exposed for sale;(b)for the prohibition of sale without any licence, of articles o. food or drink in any place in any street-side, road-side, etc.;(14)for regulating the mode of constructing stables, cattle sheds and cow-houses and connecting them with municipal drains;(15)for the control and supervision of public and private cart-stands, for the regulation of their use and for the levy of fees therein;(16)for the sanitary control and supervision of factories and places used for the purposes specified in Schedule IV and of any trade or manufacture carried on therein;(17)(a)for the control and supervision of slaughter-houses and of places used for skinning and cutting up carcasses;(b)for the control and supervision of the methods of slaughtering;(c)for the control and supervision of butchers carrying on business in the City;(18)for the inspection of milch-cattle and the regulation of the ventilation, lighting, cleaning, drainage and water-supply of dairies and cattle-sheds in the occupation of persons following trade of dairy man or milk-seller;(19)for enforcing the cleanliness of milk-stores and milk shops and vessels and utensils used by the keepers thereof or by hawkers for containing or measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade;(20)for requiring notice to be given whenever any milch-animal is affected with any infectious disease and prescribing the precautions to be taken in order to protect milch-cattle and milk against infections and contamination;(21)(a)for the inspection of public and private markets and shops and other places therein;(b)for the regulation of their use and control of their sanitary conditions; and(c)for licensing and controlling, brokers, porters, commission agents and weighmen and measurers practising their calling in markets, cart-stands, lorry-stands and other landing places maintained by the corporation;(22)for prescribing the method of sale of articles whether by measure, weight, tale or piece;(23)for prescribing and providing standard weights, scales and measures and preventing the use of any others;(24)for prevention of the sale or exposure for sale of unwholesome meat, fish, or provisions and securing the efficient inspection and sanitary regulation of shops or places in which articles intended for human food are kept or sold;(25)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds, and crematoria as are maintained by the corporation;(c)for the verification of deaths and causes of deaths;(d)for the period of which corposes must be kept for inspection;(e)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;(26)for the registration of births, deaths and marriages;(27)for the training and licensing of dhais and midwives;(28)for the prevention of infectious disease of men or animals;(29)for the enforcement of compulsory vaccination or re-vaccination;(30)for the prevention of outbreaks of fire;(31)for the prohibition and regulation of advertisements;(32)in general for securing cleanliness, safety and order and the good Government and well being of the City and for carrying out all the purposes of this Act.
