Section 202 in Telangana District Boards Act, 1955
202. Matters as to which bye-laws may be made.
- In addition to any power of making bye-laws specially conferred by this Act, a Board may make bye-laws-(a)for defining limits and regulating the use and management of, and for maintaining sanitary condition in any public market, fair, agricultural or industrial show or exhibition;(b)for the management, maintenance and control of all matters administered by the Board under sections 80 and 81;(c)for regulating the use of public roads and the traffic thereon and for securing cleanliness, security and order in respect of the same;(d)for protecting from injury or interference anything within the limits of the Board jurisdiction or in the charge of the Board being the property of the Government or of the Board;(e)for licensing brokers, commission agents, weighmen or measurers practising their calling in any public market or fair, and fixing the fees leviable on them and the conditions on which the licenses are to be granted and may be revoked;(f)for the appointment of persons to register sales of animals in any public market or fair;(g)for the appointment of a committee for any public market, fair, agricultural or industrial show or exhibition, and for the delegation to such committee of all or any of the powers of the Board for the control and supervision of such market, fair, show or exhibition; and(h)generally for carrying out the purposes of this Act.
