I
Rules of procedure for the conduct of business of the corporation and committees(See section 71)1. In these rules, 'member' means a councillor.
2. The corporation shall meet in the corporation office for the transaction of business at least once every month upon such day and such hours as may be arranged and also at other times as often as a meeting may be convened by the Mayor:
Provided that no meeting shall be held or continued on any day earlier than 8-00 A.M. or later than 7-00 P.M.3.
(1)No meeting shall be held unless at least six clear days before the day of meeting notice of the day and hour when the meeting is to be held and of the business to be transacted thereat has been given to the members.(2)In cases of urgency, the Mayor may convene a meeting after giving to the members shorter notice than that specified in sub-rule (1). In such cases notice of the day and hour of the meeting shall be published in such manner as the Mayor may deem most expedient.4. At an ordinary meeting held in each of the months of April, June, August, October, December and February, the Mayor shall place before the corporation a statement of receipts and disbursements on account of the corporation fund from the close of the last preceding year upto the close of the month before that in which the meeting takes place.
5.
(1)The Mayor shall call a special meeting on receiving a request in writing signed by not less than one-third of the members specifying the resolution which it is proposed to move.(2)No special meeting shall be held unless at least four clear days notice, specifying the purpose for which such meeting is to be held and the date and hour thereof, has been given by a separate communication addressed to each member and by advertisement in the local newspapers.6. If the offices of Mayor and Deputy Mayor are vacant, the duties assigned to the Mayor by rules 2 to 5 shall be performed by the Commissioner.
7. All meetings of the corporation shall be open to the public provided that the Mayor, Deputy Mayor or presiding member may direct that the public generally or any particular person shall withdraw.
8. All questions which may come up before the corporation at any meeting shall be decided by a majority of the votes of members present and voting at the meeting and in every case of equality of votes, the Mayor, Deputy Mayor or presiding member shall have and exercise a second or casting vote.
9. No business shall be transacted at any meeting unless there be present at least one-third of the total number of members.
10. No resolution of the corporation shall be modified or cancelled within three months after the passing thereof except at a meeting specially convened in that behalf and by a resolution of the corporation supported by not less than two-thirds of the total number of members.
11.
(1)Minutes of the proceedings of the corporation shall be entered in Kannada and in English in a book to be called the minute book specifying the names of the councillors who attended the meeting, the business transacted, the decision of the corporation in respect of each item of business, the date of the meeting and the time of commencement and closing of the meeting and shall be signed by the Mayor, Deputy Mayor or presiding member after each meeting. The minutes shall be written by the council Secretary.(2)The minute book shall be open at the corporation office at all reasonable times to the inspection of any councillor without payment and to the inspection of any other person on payment of a fee of fifty paise and subject to such conditions as the corporation may impose.12. The Commissioner may grant copies of the proceedings of the corporation and the standing committees on payment of such fees as the corporation may by general or special order determine.
13. No subject which is not connected with the business of the corporation under this Act, the rules, the regulations or the bye-laws shall be raised or allowed to be raised or be included in the agenda of any meeting of the corporation.
14. The Mayor or Deputy Mayor or the members presiding over a meeting shall preserve order thereat and shall have all the powers necessary for the purpose of enforcing his decisions.
15. During a meeting of the corporation, a member,-
(i)shall not read any book, newspaper or letter except in connection with the business of the corporation;(ii)shall not interrupt any member while speaking by disorderly expression or noise or in any other disorderly manner;(iii)shall not leave the meeting when the person presiding is addressing the meeting;(iv)shall always address the person presiding;(v)shall maintain silence when not speaking in the meeting;(vi)shall not obstruct proceeding, hiss or interrupt and shall avoid making running commentaries when speeches are being made in the meeting.16. A member while speaking shall not,-
(i)refer to any matter on which judicial decision is pending;(ii)make a personal charge against a member;(iii)use offensive expression about the conduct, or proceeding, of members of Parliament or State Legislature;(iv)utter treasonable, seditious or defamatory words;(v)use his right of speech for the purpose of obstructing the business of the corporation.17. The Mayor or Deputy Mayor or the member presiding over a meeting may direct any councillor whose conduct is, in his opinion, grossly disorderly to withdraw immediatly from the meeting and any councillor so directed to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting.
18.
(1)The person presiding may, if he deems it necessary name a member who disregards the authority of the Chair or abuses the rules of procedure by persistently and wilfully obstructing the transaction of business of the corporation meeting.(2)If a member is so named the person presiding shall forthwith put the question that the named member be suspended from the meeting of the corporation for such days as the person presiding may specify in the question:Provided that the corporation may at any time on a motion being made resolve that such suspensions be terminated.(3)A member suspended under this rule shall forthwith withdraw from the place of the meeting. If the member refuses to withdraw from the meeting, the person presiding may cause such person to have him bodily removed by the use of minimum force necessary for enforcing his decision.19. In all matters not specifically provided for in this Act, regulations, bye-laws or the rules in regard to matters relating to conduct of business at a meeting of the corporation, the person presiding shall have and may exercise such powers as are necessary for the efficient discharge of his functions.
The Standing Committees20. Each standing committee shall meet at the corporation office at least once a month on such day and such hour as the standing committee shall from time to time determine.
21. The chairman of a standing committee may, at any time, call a meeting of the committee and shall do so within forty-eight hours of the receipt of a requisition signed by the Commissioner or by three members of the committee and stating the business to be transacted.
22. Every notice of meeting shall be issued by the council Secretary.
23. All questions which may come up before a standing committee at any meeting shall be decided by the majority of the votes of the members present and voting at the meeting and in every case of equality of votes, the chairman or presiding member shall have and exercise a second or casting vote.
24.
(1)All minutes of the proceedings of each standing committee shall be entered in a book and shall be signed by the chairman or presiding member after each meeting. The minutes shall be written by the council Secretary.(2)The minute book shall be placed before the corporation at its next meeting.25. In any case in which two or more standing committees have passed conflicting decisions, and such conflict has not been adjusted or otherwise dealt with by a conference of such committees or a joint committee as provided in sub-section (4) of section 62, the Commissioner shall submit a report to the Mayor who shall place the subject before a meeting of the corporation and pending the resolution of the corporation the Commissioner shall withhold all the action in regard to the matter at issue.
26. Any member of a standing committee, other than the Mayor or Deputy mayor, who fails to attend three consecutive meetings shall cease to be a member of such standing committee but may be re-elected by the corporation.
27. Every resolution of a standing committee shall be made available to every member of the committee within fifteen days from the date of the passing of such resolution and the corporation may, on a motion by any member of the corporation modify or amend or revoke any such resolution.
II
Essential Services(See sections 2(10) and 92)Class I(a)Scavenging or cleaning streets or premises.(b)Maintaining, repairing, cleansing or flushing drains.(c)Removing or disposing of excretions or polluted matters from houses, privies, urinals or cesspools.(e)Preventing nuisances generallyClass II(b)Services in connection with the maintenance or services in any corporation water works, drains, pumping stations or fire hydrant, including,-
III
Taxation Rules(See sections 103 and 147)Part I – Provisions common to taxes in general
1.
(1)The Commissioner shall prepare and keep assessment books in such form and in such parts and sections as he thinks fit, showing the persons and property liable to taxation under this Act.(2)The assessment books and where detailed particulars relating to any assessment are kept in separate records, the portion thereof containing such particulars shall be open at all reasonable times and without charge to inspection by any person who pays any tax to the corporation or his authorised agent and such person or agent shall be entitled to take extract free of charge from the said books and records.(3)The account books of the corporation shall be open without charge to inspection by any person who pays tax to the corporation or his authorised agent on a day or days in each month to be fixed by the corporation.2. The Commissioner shall, save as otherwise provided in this Act, determine the tax to which each property or person is liable:
Provided that in the case of taxes payable by the Commissioner the original assessment shall be made by the Mayor.3.
(1)The Commissioner shall give to every person making payment of a tax a receipt therefor signed by him or some person duly authorised by him in that behalf.(2)Such receipt shall specify,-(b)the name of the person to whom it is granted;(c)the tax in respect of which payment has been made and in the case of property tax, also the property in respect of which payment has been made;(d)the period for which payment has been made; andPart II – Assessment of property tax
4. The Commissioner shall enter in the assessment books the annual value of all buildings and lands and the tax payable thereon. Such books shall also record the following particulars with regard to each assessable item:-
(i)the serial number, description and name (if any) of the item;(ii)the name of the [wards] and of the street, if any, in which it is situated and any survey or other number which it bears;(iii)the name of the owner;(iv)the name of the occupier;(vi)the amount of the tax payable.5. The assessment books shall be completely revised by the Commissioner once in every five years.
6. An assessment once made shall continue in force until it is revised and until the revised assessment takes effect.
7. When assessment books have been prepared for the first time and whenever a general revision of such books has been completed, the Commissioner shall give public notice,-
(a)specifying the time when and the place where the books may be inspected; and(b)stating that revision petitions will be considered if they reach the corporation office within thirty days from the date of such notice:Provided that in every case where there is an enchancement in the assessment, the Commissioner shall also cause intimation thereof to be given by a special notice to be served on the owner or occupier of the property concerned:Provided further that in every case where a special notice is required to be served on the owner or occupier under the first proviso, the period of thirty days referred to in clause (b) shall be calculated from the date of service of such special notice.8. The Commissioner may, after giving notice to the parties concerned and hearing their objections, if any, amend the property tax assessment books at any time between one general revision and another by inserting therein or removing therefrom any property or by altering the valuation of any property or the amount of tax. Such amendment shall be deemed to have taken effect on the first day of the half-year in which it is made:
Provided that when the amendment is made in any half-year after the demand notice for that half-year has been issued, it shall have effect only from the succeeding half-year.9. In every case in which between one general revision and another, Commissioner assesses any property for the first time or increases the assessment on any property otherwise than in consequence of a general enhancement of the rate at which the property tax is leviable, the Commissioner shall intimate by a special notice to the owner or occupier of such property that a petition for revising the assessment will be considered if it reaches the corporation office within thirty days from the date of service of such notice.
10. Any person may, at any time, not being less than thirty days before the end of a half-year, move the Commissioner by revision petition to reduce the tax to which he is liable for the forthcoming half-year on the ground that the property in respect of which the tax is imposed has decreased since the assessment of the property was last made or revised.
11. No petition under rules 7, 9 or 10 shall be disposed of unless the petitioner has been given a reasonable opportunity to appear either in person or by authorised agent and to represent his case.
12. Immediately after the disposal of a revision petition, the Commissioner shall inform the petitioner or his authorised agent, in writing of the orders passed thereon and shall direct him to pay the amount fixed on revision within fifteen days after the date of receipt of such intimation or if the amount is not already due, within fifteen days from the date on which it becomes due and shall, if necessary, cause the assessment books to be corrected.
13.
(1)A general revision shall be deemed to have taken effect on the first day of the half-year following that in which the notice under rule 7 is published or in a case where a special notice is required to be served on the owner or occupier of the property under the first proviso to that rule, on the first day of half-year following that in which such special notice is served on the owner or occupier of the property.(2)Any correction in the assessment books made by the Commissioner under rule 12 or rule 24 shall be deemed to have effect on the first day of the half-year to which the assessment which was appealed against relates.Explanation. - The levy of a new class of property tax or an enhancement in the rate at which any class of property tax is leviable is no amendment or revision within the meaning of this rule and shall have effect from the day fixed for the levy or enhancement.14. The first payment of tax shall, save as provided in rule 12, be made within sixty days of the day specified in rule 13.
Revision of Assessment.15. Any assessee who is dissatisfied with the assessment of any tax under this Act other than the property tax, may make an application in writing to the Commissioner for the revision of such assessment stating the grounds of his objection thereto.
16. No application for revision under rule 15 shall be admitted,-
(a)unless the application has reached the corporation office within seven days from the date of demand provided that the Commissioner may, if he thinks fit, extend the period within which notice of objection should be delivered to a period not exceeding one month; and(b)unless the tax based on the assessment prevailing in the year previous to the year in question was paid before making the application.Explanation. - The preferring or pendency of an application for the revision of the assessment of any tax shall not,-(a)bar the collection thereof; or(b)operate as a stay of proceedings to enforce payment of the same.17.
(1)All such applications and all petitions under rules 7, 9 or 10 shall be entered in a register to be maintained for the purpose; and on receipt of any application or petition, notice shall be given to the applicant or petitioner of a time and place at which his application or petition will be considered.(2)At the said time and place the Commissioner shall hear the objection in the presence of the objector or his agent if he appears or may for reasonable cause adjourn the investigation.(3)When the objection has been determined the order passed shall be recorded in the register together with the date of such order and communicated to the objector or his agent by registered post.18. When an objector is dissatisfied with the order passed by the Commissioner under sub-rule (3) of rule 17 he may within fifteen days from the date on which such order was sent by post appeal against it to [the Standing Committee for Appeals, or as the case may be, Standing Committee for Taxation, Finance and Appeals.]
[x x x] 19.
(1)The Divisional Commissioner of the Revenue Division, having jurisdiction may, suo motu or otherwise, call for and examine the record of any proceeding relating to assessment of any tax under this Act and these rules by the Commissioner or the [Standing Committee for Appeals, or as the case may be, Standing Committee for Taxation, Finance and Appeals] and if he consider that any order or decision therein is erroneous in so far as it is prejudicial to the interests of the revenues of the corporation, he may after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary pass such order thereon as the circumstances of the case justify including an order enhancing the assessment of any tax.(2)For purposes of sub-rule (1), the Divisional Commissioner shall have all the powers of the Government under section 95.20. (a) An appeal shall lie to the District Court, having jurisdiction against any decision of the [Standing Committee for Appeals, or as the case may be, Standing Committee for Taxation, Finance and Appeals] constituted under rule 18 or any order of the Divisional Commissioner under rule 19 but no such appeal shall be heard by the said court, unless the petition of appeal has been presented within thirty days from the date of such decision or order, as the case may be, and the tax has been paid within the said period.
Explanation. - In the case of tax leviable by half-yearly instalments the requirements of this clause as to payment of tax shall be deemed to have been satisfied if the half-yearly instalment due under the order appealed against has been paid.(b)The court may for sufficient cause excuse delay in the presentation of an appeal.(c)The provisions of the Limitation Act, 1963 (Central Act 36 of 1963) relating to appeal shall apply to every appeal preferred under this rule.21. The court may direct who shall bear the costs of an appeal under the above rule.
22. The District Court having jurisdiction may, if it thinks fit, state a case on any appeal for the decision of the High Court and shall do so whenever a question of law is involved, if either the Commissioner or the appellant applies in writing in that behalf within fifteen days from the decision of the District Court and deposits such sum as the District Court thinks necessary to defray the cost of the reference.
23. (a) The High Court may pass such order as it thinks fit on a reference under rule 22.
(b)Upon production of a copy of the order passed under clause (a) the District Court shall proceed to dispose of the case in conformity with the terms of the order, and may direct who shall bear the costs of the appeals and reference.24. The assessment books maintained by the Commissioner shall be corrected in accordance with the decision of the [Standing Committee for Appeals, or as the case may be, Standing Committee for Taxation, Finance and Appeals] or where there is an appeal to the District Court, in accordance with its judgment under rule 20 or sub-rule (b) of rule 23, as the case may be, and in the event of the amount of any tax being reduced or remitted by the said committee or court, the Commissioner shall grant a refund accordingly.
25. Subject to any order of the District Court or the Divisional Commissioner or the decision of the [Standing Committee for Appeals, or as the case may be, Standing Committee for Taxation, Finance and Appeals] or the order passed by the Commissioner, the assessment or demand of any tax shall be final:
Provided that where any assessment or demand is not in accordance with the assessment books, nothing in this rule shall be deemed to prohibit a fresh assessment or demand of the tax being made in accordance therewith.Part III – Collection of Taxes
26.
(1)Where any tax, not being a tax in respect of which a notice has to be served under section 125 or a direction has to be given under rule 12, is due from any person the Commissioner shall cause to be served upon or sent to such person a bill for the sum due before proceeding to enforce provisions of rule 27:Provided that this sub-rule shall not be applicable in respect of property tax payable under section 112.(2)A notice under section 121 and a bill under sub-rule (1) shall be signed by the Commissioner and shall contain,-(a)a statement of the period and a description of the occupation, property or thing for which the tax is charged and other particulars of the demand, and(b)notice of the liability which may be incurred in default of payment.27.
(1)If the amount due on account of any tax is not paid within fifteen days from the service of the notice or bill or the giving of the direction referred to in section 121 or rule 12 or rule 26 or within thirty days after the commencement of the half-year under section 113 and if the person from whom the tax is due has not shown cause to the satisfaction of the Commissioner why it should not be paid the Commissioner may recover by distraint under his warrant and sale of the movable property of the defaulter or if the defaulter is the occupier of any building or land in respect of which a tax is due, by distress and sale of any movable property which may be found in or on such building or land, the amount due on account of the tax together with the warrant fee and distraint fee and with such further sums as will satisfy the probable charges, that will be incurred in connection with the detention and of the sale of property so distrained:Provided always that movable property described in the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908 (Central Act, 5 of 1908), shall not be liable to distraint.(2)If for any reason the distraint, or a sufficient distraint of the defaulter's property cannot be effected, the Commissioner may prosecute the defaulter before a magistrate.(3)Nothing herein contained shall preclude the corporation from suing in a Civil Court for the recovery of any tax, duty or other amount due to it under this Act.28. Under a special order in writing of the Commissioner or any officer charged with the execution of a warrant of distress may, between sunrise and sunset, break upon any outer or inner door or window of a building in order to make the distress, if he has reasonable ground for believing that such building contains property which is liable to seizure and if, after notifying his authority and purpose, and duly demanding admittance, he cannot otherwise obtain admittance:
Provided that such officer shall not enter or break open the door of any apartment appropriated to women until he has given three hours notice of his intention and has given such women an opportunity to withdraw.29. The officer charged with the execution of a warrant, shall, before making a distraint, demand payment of the tax due and the warrant fee. If the tax and fee are paid no distraint shall be made,-
(a)seize such movable property of the defaulter as he may think necessary;(b)make an inventory of the property seized; and(c)give to the person in possession of the property seized at the time of seizure a copy of the inventory and the notice of sale:Provided that a period of seven days shall be allowed for paying the amounts due and redeeming the property seized.30. The distress shall not be excessive, that is to say, the property which may remain after the sale and the application of the tax due by the defaulter, together with all expenses incidental to the warrant, distraint, detention and sale.
31.
(1)If the amount due by the defaulter on account of the tax, warrant fee and distraint fee and the expenses incidental to the detention of the property are not paid within the period of seven days mentioned in the notice given under rule 29 and if the distraint warrant is not suspended by the Commissioner, the property seized or a sufficient portion thereof, shall be sold by public auction under the orders of the Commissioner who shall apply the proceeds of the sale to the payment of the amount due on account of the tax, the warrant fee and the distraint fee and the expenses incidental to the detention and sale of the property, and shall return to the person in whose possession the property was at the time of seizure any property distrained shall be as nearly as possible equal to the value of proceeds thereof as aforesaid if application is made by such person within three years from the date of the sale. If no such application is made, the property so remaining shall be forfeited to the Corporation. If the proceeds of the sale are insufficient for the payment of the amount due on account of the tax, the warrant fee and distraint fee and the expenses incidental to the detention and sale of the property, the Commissioner may again proceed under rules 27 and 28 in respect of the sum remaining unpaid.(2)When the property seized is perishable or subject to speedy and natural decay or if the expenses of keeping it well, together with the amount of tax due, exceed the value of the property, the Commissioner may sell it any time before the expiry of the said period of seven days unless the amount due is sooner paid.(3)The Commissioner shall consider any objections to the distraint of any property which are made within the said period of seven days and may postpone the sale pending investigation thereof. If the Commissioner decides that the property attached was not liable to distraint, he shall return it, or if it has already been sold may again proceed under rules 27 and 28; and all fees and expenses connected with the first distraint and sale shall be recoverable from the defaulter if it shall appear to the Commissioner that he wilfully permitted the distraint of the property when to his knowledge it was not liable to distraint.32. (a) Fees shall be levied on distraint under this Act with reference to the amount due for which the distraint is made and according to the rates specified in the following table:-
| Sum distrained for |
|
Fees |
| |
|
Rs. p. |
| Under one rupee |
.. |
Twenty five paise |
| One rupee and over but under five rupees |
.. |
Fifty paise |
| Five rupees and over but under ten rupees |
.. |
One rupee |
| Ten rupees and over but under fifteen rupees |
.. |
One rupee and fifty paise |
| Fifteen rupees and over, but under twenty rupees |
.. |
Two rupees |
|
Twenty rupees and over, but under twenty-fiverupees
|
.. |
Two rupees and fifty paise |
|
Twenty-five rupees and over, but under thirtyrupees
|
.. |
Three rupees |
|
Thirty rupees and over, but under thirty-fiverupees
|
.. |
Three rupees and fifty paise |
|
Thirty-five rupees and over, but under fortyrupees
|
.. |
Four rupees |
|
Forty rupees and over, but under forty-fiverupees
|
.. |
Four rupees and fifty paise |
|
Forty-five rupees and over, but under fiftyrupees
|
.. |
Five rupees |
| Fifty rupees and over, but under sixty rupees |
.. |
Six rupees |
| Sixty rupees and over, but under eighty rupees |
.. |
Seven rupees and fifty paise |
|
Eighty rupees and over but under one hundredrupees
|
.. |
Nine rupees |
| One hundred rupees and over |
.. |
Ten rupees |
33. (a) The movable property of a defaulter may be distrained wherever it may be found within the State of Karnataka.
(b)If it is necessary to distrain property outside the limits of the city, the Commissioner shall address his warrant to such public servant having local jurisiduction as the Government may by general or special order direct.(c)Such public servant shall execute the warrant himself or cause to be executed by some person subordinate to him.(d)Subject to the modifaction set out in the following clauses the provisions of rules 28 to 32 (both Inclusive) shall apply to the execution of the warrant and the disposal of the sale proceeds.(e)For the purposes of action under rule 28 no special order in writing of the Commissioner shall be required, but if the Public servant to whom the warrant is addressed charges any subordinate with the execution thereof, he shall furnish such subordinate with a special order in writing to that effect, and such subordinate shall then have authority to take action under the rule.(f)For the purpose of action under rule 31 the public servant to whom the warrant is addressed may, without further orders from the Commissioner, sell or direct the sale of the property seized and shall on completion of the sale transmit the proceeds to the Commissioner subject to such deduction, if any, as may be necessary to meet expenses incurred locally.(g)It shall be unlawful for such public servant himself or for any person subordinate to him to purchase directly or indirectly any property at any such sale. 34. If any tax due from any person remains unpaid in whole or in part at the end of the period specified in sub-rule (1) of rule 27 and such person has left the State of Karnataka and cannot be found, the said tax such part thereof as remains unpaid together with all sums payable or connection therewith shall be recoverable as if it were an arrear of land revenue.35.
(1)Every person who is prosecuted under sub-rule (2) of rule 27 shall be liable on proof to the satisfaction of the magistrate that he wilfully omitted to pay the amount due by him, pay a fine not exceeding twice the amount which may be due by him on account of,-(a)the tax and the warrant fee, if any, and(b)if distraint has taken place, the distraint fee and the expenses incidental to the detention and sale, if any, of the property distrained.(2)Whenever any person is convicted of an offence under sub-rule (1) the magistrate shall in addition to any fine which may be imposed recover summarily and pay over the corporation, the amount under the heads specified in clauses (a) and (b) of sub-rule (1), and may in his discretion also recover summarily and pay to the corporation such amount, if any, as he may fix as the costs of the prosecution.36. Neither the Commissioner nor any corporation officer or servant shall directly or indirectly purchase any property at any sale of distrained property held under the foregoing rules.
37. In these rules, the expression 'tax' includes payments due by way of penalty under section 112 or by way of composition for a tax.
IV
(See section 103)Maximum Rates of Tax on Shops and other Places of Business or Profession
| Items |
Class |
| |
|
1st |
2nd |
3rd |
4th |
5th |
6th |
| 1. Shops- For each shop per year |
.... |
100 |
80 |
60 |
40 |
20 |
10 |
|
2. Other places where businessor profession iscarried on,-
|
|
|
|
|
|
|
|
| For each place per year |
.... |
50 |
40 |
30 |
20 |
10 |
5 |
V
(See sections 103 and 118)Carriages, Boats and Animals Liable to Taxation with the Maximum Rates of Taxation
| |
|
|
Yearly |
| |
|
|
Rs. p. |
| 1. |
For every four-wheeled vehicle with springsconstructed to be drawn by two or more horses, bulls or bullocks.
|
.. |
6.00 |
| 2. |
For every cart or other vehicle without springsdrawn by .. 4.00 animals.
|
|
|
| 3. |
For every boat |
.. |
4.00 |
| 4. |
For every elephant |
.. |
24.00 |
| 5. |
For every horse |
.. |
6.00 |
| 6. |
For every bullock or bull or he buffalo |
.. |
1.00 |
| 7. |
For every ass |
.. |
0.50 |
| 8. |
For every trailer other than those exempted frommunicipal tax under the Karnataka Motor Vehicles Taxation Act,1957.
|
|
10.00 |
VII
(See section 103)Maximum Rates of Tolls Payable on Entering the Corporation Limits
| |
|
|
Yearly |
| |
|
|
Rs. p. |
| 1. |
Goods vehicle or stage carriage as defined inthe Motor Vehicles Act, 1939 (Central Act IV of 1939) other thanthose exempted from municipal toll under the Karnataka MotorVehicle Taxation Act, 1957.
|
|
Two rupees |
| 2. |
Motor cabs as defined in the Motor Vehicles Act,1939 (Central Act IV of 1939) other than those exempted fromMunicipal toll under the Karnataka Motor Vehicle Taxation Act,1957.
|
|
Two rupees |
| 3. |
Trailer attached to goods-vehicle other thanthose exempted from municipal toll under the Karnataka MotorVehicle Taxation Act, 1957.
|
|
One rupee |
| 4. |
On every four-wheeled carriage |
|
Fifty paise |
| 5. |
On every two-wheeled carriage on springs otherthan jutka.
|
|
Twenty five paise |
| 6. |
On every jutka laden |
|
Fifteen paise |
| 7. |
On every jutka unladen |
|
Ten paise |
| 8. |
On every other vehicle with springs |
|
Fifteen paise |
| 9. |
On every cart or other vehicle not on springsdrawn by two bullocks, buffaloes, horses, ponies, asses or mules,if laden.
|
|
Twenty-five paise |
| 10. |
On every cart or other vehicles not on springsdrawn by two buffaloes, bullocks, horses, ponies, asses or mules,if not laden.
|
|
Fifteen paise |
| 11. |
On every cart or other vehicle not on springsdrawn by a single bullock, buffalo, horse, pony, ass or mule, ifladen.
|
|
Fifteen paise |
| 12. |
On every cart or other vehicle not on springsdrawn by a single bullock, buffalo, horse, pony, ass or mule, ifnot laden.
|
|
Ten paise |
VIII
(See section 103)Tax On Advertisements
| Sl. No. |
Particulars |
|
Maximum amount of tax per annum |
| 1 |
2 |
|
3 |
| |
|
|
Rs. |
| 1. |
Non-illuminated advertisement on land,building, wall, hoardings, frame, post, structure, etc,-
|
|
|
| |
(a) For a space upto 1 sq.m |
... |
10 |
| |
(b) For a space over 1 sq.m. and upto to 2.5.sq.m.
|
... |
16 |
| |
(c) For every additional 2.5 sq.m. or less |
... |
16 |
| 2. |
Non-illuminated advertisement carried onvehicles drawn by bullocks, horses or other animals, humanbeings, cycle or any other device carried on any vehicle,-
|
|
|
| (a) For a space up to 5 sq.m. |
... |
60 |
| (b) For every addition 5 .sq.m. or less |
... |
60 |
| 3. |
Illuminated advertisement boards carried onvehicles
|
|
|
| (a) For a space upto 5.sq.m. |
... |
75 |
| (b) For every additional 1.sq.m. or less |
... |
15 |
| 4. |
Non-illuminated advertisement boards, carriedby switch boardmen,-
|
|
|
| (a) For each board not exceeding 1 sq.m. |
... |
15 |
|
(b) For each board exceeding 1 sq.m. and upto2.5. sq.m.
|
... |
30 |
| (c) For each additional 1 sq.m. in area or less |
... |
15 |
| 5. |
Illuminated advertisement boards carried byswitch boardmen,-
|
|
|
| (a) For each board not exceeding 1 sq.m. |
... |
30 |
|
(b) For each board exceeding 1 sq.m. and upto2.5 sq.m.
|
... |
50 |
| (c) For each additional 1 sq.m. in area or less |
... |
20 |
| 6. |
Illuminated advertisements on land, building,wall or hoardings, frame, posts, structures, etc.
|
|
|
| (a) For a space upto 2. sq.m. |
... |
15 |
| (b) For a space over 2. sq.m. and upto 5. sq.m. |
... |
30 |
|
(c) For a space over 5. sq.m. and utpo 2.5sq.m.
|
... |
35 |
| (d) For every additional 2.5 sq.m. or less |
... |
25 |
| 7. |
Advertisments exhibited on screens in cinemahouses and other public places by means of lantern slides orsimilar devices,-
|
|
|
| (a) For a space upto 5. sq.m. |
... |
50 |
|
(b) For a space over 5. sq.m. and upto to 2.5sq.m.
|
... |
55 |
| (c) For every additional 2.5 sq.m. or less |
... |
55 |
| 8. |
Non-illuminated advertisements suspended acrossstreets,-
|
|
|
| (a) For a space upto 1. sq.m. |
... |
10 |
|
(b) For a space over 1. sq.m. and upto 2.5sq.m.
|
... |
16 |
| (c) For every additional 2.5 sq.m. or less |
... |
16 |
|
N.B. The tax on item 8 will be in addition tothe rent for the space which will be chargeable according to thescale to be determined by the Commissioner.
|
| 9. |
Non-illuminated advertisement boards standingblank but bearing the name of the advertiser or the announcement"To be let" displayed thereon,-
|
|
|
| (a) For a space up to 1. sq.m. |
... |
5 |
| (b) For a space over 1 sq.m. and upto 2.5 sq.m. |
... |
8 |
| (c) For every additional 2.5 sq.m. or less |
... |
8 |
| 10. |
Permission to auctioneers to put up nor morethan two boards of reasonable size advertising each the auctionsale, other than those in the premises where the auction isheld, one on a prominent site in the locality and one on acorporation lamp post.
|
100 (including rent for exhibiting the board oncorporation lamp post)
|
IX
Financial Rules(See section 151)Part I – Authorised expenditure and investment of corporation fund and manner of payment from the fund.
1. The purposes to which the corporation fund may be applied include all objects expressly declared obligatory or discretionary by this Act and in general everything necessary for or conducive to the safety, health, convenience or education of the citizens or to the amenties of the city and everything incidental to the administration and the fund shall be applicable thereto within the city subject to these rules and such further rules or special orders as the Government may prescribe or issue: and shall be applicable thereto outside the city if the expenditure is authorised by this Act or specially sanctioned by the Government.
2. The items of expenditure incidental to the administration include,-
(a)the provision and maintenace of a principal corporation office and record room and of other offices with the cost of appurtenances and fittings and insurance;(b)salaries, allowances, liveries, pensionary and provident fund constributions, gratuities and pensions and the cost of the vehicles provided for the Commissioner and the corporation officers and servants, study leave allowances of professional officers and subordinates; sending corporation servants to any hospital or institute for treatment; the purchase of provisions and other necessaries for sale to corporation subordinates.Explanation. - 'Salary' for the purpose of this rule shall include the privilege, if any, granted by the corporation of receiving payments in kind in lieu of the whole or a portion of the salary by purchasing articles from the corporation at such prices as the corporation may fix from time to time;(c)stationery, printing and all office and advertising expenses including the cost of reporting the discussions of the corporation;(g)the provision and maintenance of corporation workshops;(h)corporation surveys, the preparation of maps of the city and of proposed extensions;(i)the preparation and maintenace of record of rights in immovable property;(j)the acquisition of land for all or any of the purposes of the Act.3. All moneys received by the corporation shall be lodged in such bank or treasury as the Government may by order direct and shall be credited to an account entitled the 'Corporation Fund Account':
Provided that any such moneys may, with the sanction of the Government,-(i)be invested in any of the securities which may be approved by the Government, or(ii)be placed on a fixed deposit in any bank approved by the Government.4.
(1)All orders or cheques aganist the corporation fund shall be signed by the Commissioner or in his absence by the revenue officer, and the bank or treasury in which the fund is lodged shall, so far as the funds to the credit of the corporation admit, pay all orders or cheques aganist the fund which are so signed.(2)If the corporation shall have given provious authority in writing, such bank or treasury may at once pay out of the corporation fund without such orders or cheques any expense which the Government have incurred on behalf of the corporation.5. The payment of any sum out of the corporation fund may be made or authorised by the Commissioner if such sum is covered by a budget grant and sufficient balance of such budget grant is available.
6. The payment of any sum out of the corporation fund may be made or authorised by the Commissioner in the absence of budget provision in the case of,-
(a)refunds of taxes and other moneys authorised by law, rule, bye-law or regulation;(b)repayments of moneys belonging to contractors or other persons and held in deposit and of moneys collected or credited to the corporation fund by mistake;(c)costs incurred by the Commissioner in the exercise of his powers under clause (b) of sub-section (1) of section 64;(d)sums payable under sections 97 and 165;(e)sums payable under a decree or order of a civil court passed aganist the corporation or under a compromise of any suit or legal proceeding or claim;(f)any sum which the Commissioner is required by law, rule or bye-law to pay by way of compensation or expenses;(g)the salary payable to a special health officer appointed under section 85;(h)expenses incurred by the Commissioner under section 406 and expenses lawfully incurred in anticipation of recoupment from a person liable under any provision of law:Provided that the Commissioner shall forthwith communicate the circumstances to the standing committee which shall take any action that may in the circumstances be necessary or expendient to cover any expenditure not covered by a budget grant.7. The Commissioner shall not overdraw.
Part II – Audit, surcharge and disallowances
8. The corporation chief auditor appointed under section 150 hereinafter referred to as the auditor shall maintain and keep a continuous audit of the corporation accounts.
9.
(1)The Commissioner shall submit all accounts to the auditor as required by him.(2)The Commissioner shall make ready the annual accounts and registers and produce them before the auditor for scrutiny not later than the first day of October in the year succeeding that to which such account and registers relate.10.
(1)The auditor may,-(a)require in writing the production of such vouchers, statements, returns, correspondence, notes or other documents in relation to the accounts as he may think fit;(b)require in writing any salaried servant of the corporation accountable for, or having the custody or control of such voucher, statements, returns, correspondence, notes or other documents or of any property of the corporation or any person having directly or indirectly by him or his partner, any share or interest in any contract with or under the corporation to appear in person before him at his office and answer any question;(c)in the event of an explanation being required from a member of a corporation in writing, invite such person to meet him at his office and shall in writing specify the point on which his explanation is required.(2)The auditor may, in any requisition or invitation made under this rule fix a reasonable period, not being less than three days within which the said requisition or invitation shall be complied with.(3)The auditor shall give to the corporation not less than two week's notice in wiriting of the date on which he proposes to commence the audit:Provided that, notwithstanding anything contained in this sub-rule the auditor may, for special reasons which shall be recorded in writing, give shorter notice than two weeks or commence a special or detailed audit without giving notice.11. The auditor shall include in his report a statement of,-
(a)every payment which appears to him to be contrary to law;(b)the amount of any deficiency or loss which appears to have been caused by the gross negligence or misconduct of any person;(c)the amount of any sum received which ought to have been but is not brought into account by any person; and(d)any material impropriety or irregularity which he may observe in the accounts other than those mentioned in clauses (a), (b) and (c).12. The auditor shall submit to the standing committee for taxation and finance a final statement of the audit and duplicate copy thereof to the Government within a period of three months from the end of the financial year, or within such other period as the Government may notify.
13.
(1)The standing committee shall forthwith remedy any defects or irregularities that may be pointed out by the auditor and report the same to the corporation.(2)The corporation shall submit its remarks on the audit report, if any, to the Government through the Controller, State Accounts Department within six months after the receipt of the report by the corporation.14.
(1)The auditor may disallow every item contrary to law and surcharge the same on the person making or authorising the making of the illegal payment; and may charge aganist any person responsible thereof the amount of any deficiency or loss incurred by the wilful negligence or misconduct of that person or of any sum which ought to have been but is not brought into account by that person and shall, in every such case, certify the amount due from such person.(2)The auditor shall state in writing the reasons for his decision in respect of every disallowance, surcharge or charge and furnish by registered post a copy thereof to the person aganist whom it is made.(3)If the person to whom a copy of the auditor's decision is so furnished refuses to receive it, shall neverthless be deemed to have been duly furnished with a copy of such decision within the meaning of sub-rule (2). The period of fourteen days fixed in rules 15 and 16 shall be calculated from the date of such refusal.15. Any person aggrieved by disallowance, surcharge or charge made may, within fourteen days after he has received or been served with the decision of the auditor, either,-
(a)apply to the District Court, to set aside such disallowance, surcharge or charge and the Court, after taking such evidence as is necessary may confirm, modify or remit such disallowance, surcharge or charge with such orders as to costs as it may think proper in the circumstances, or(b)in lieu of such application, appeal to the Government who shall pass such orders as it thinks fit.16. Every sum certified to be due from any person by the auditor under this Act shall be paid by such person to the Commissioner within fourteen days after the intimation to him of the decision of the auditor unless within that time such person has appealed to the court or to the Government aganist the decision; and such sum if not so paid, or such sum as the court or the Government shall declare to be due, shall be recoverable on an application made by the Commissioner to the court in the same way as an amount decreed by the court.
Part III – Form of accounts
17. The corporation shall make regulations to provide for,-
(a)the form in which the budget estimates, budget statements and returns of the corporation shall be kept, and(b)the form in which the accounts of the corporation shall be kept.
X
Purposes for Which Premises may not under Section 353 be used Without a Licence(See section 353)Aerated waters - Manufacturing.Ammunition - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Articles made of floor - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Ashes - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dumping or shiftingBiscuts - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Blood - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Bones - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Bread - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Bricks - Manufacturing.Comphor - Storing, packing, pressing, cleansing, preparing or manufacturing by process whatever or boiling.Candles - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Carpets - Manufacturing.Catgut - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cement - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Charcoal - Dumping, sifting or storing.Chemical preparations - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Chillies - Grinding by machinery.Chlorate mixture - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cinders - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or dumping or sifting.Cloths - Dyeing.Coal - Dumping, sifting, selling or storing.Cocount fibre - Storing, packing, pressing, cleansing, preparing, or manufacturing by any process whatever.Combustible material - Storing.Combustibles - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Confectionery - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Cotton, cotton refuse - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Dyes - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Explosive - Storing.Fat - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Firewood - Selling or storing.Fireworks - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fish - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fish Oil - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Flax - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fleshings - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Flour - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fuel - Using for any industrial purpose.Fulminate of mercury - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Gas - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Gold - Refining.Gram - Husking by machinery.Gun cotton - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Gun powder - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Nitro glycerine - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Nitro mixture - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Offal - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Oil - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Paddy - Boiling or husking by machinery.Paper - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Petroleum products - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever in quantities not exceeding six gallons, provided that no licence shall be required for storing petroleum in accordance with the provisions of the Petroleum Act, 1934 (Central Act, XXX of 1934), or the rules issued or the notifications published under that Act.Pottery - Manufacturing by any process whatever.Resin (including rosin) - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Saltpetre - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Seegekai - Powdering by machinery.Shellar - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Soap - Manufacturing by any process whatever.Spirit - Manufacturing by any process whatever.Sulphur - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Tallow - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Tar - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Thatching materials - Selling or storing.Tiles - Manufacturing.Timber - Selling or storing.Tobacco (including snuff, cigars, cigarattes and beedies) - Storing, pressing, cleansing, preparing or manufacturing by any process whatever.Turpentine - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Wool - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dyeing or drying.Yarn - Dyeing:Provided that no licence shall be required for the storage only of any of the articles mentioned in this Schedule or for boling paddy when such storage or boiling is for domestic use and limited to such quantities as may from time to time be fixed by the Commissioner.Gilding or elctro-plating.Keeping a shaving or hair-dressing saloon.Keeping together pigs, or twenty or more sheep or goats or ten or more heads of cattle.Manufacturing articles from which offensive or unwholesome smells, fumes, dust or noise arise.
XI
Ordinary Penalties(See section 431)
| Section or rule |
Sub-section or clause |
Subject |
Fine which may be imposed |
| (1) |
(2) |
(3) |
|
| |
|
|
Rs. |
| 80 |
(1) |
Interested councillor voting or taking part indiscussion.
|
Two hundred rupees. |
| 114 |
(1) and (3) |
Failure to give notice of tranfer of title orto produce documents.
|
Fifty rupees |
| 188 |
... |
Trespassing on premises connected with watersupply.
|
Fifty rupees |
| 190 |
... |
Failure to maintain house connections inconformity with bye-laws.
|
Fifty rupees |
| 192 |
(2) |
Occupying or allowing occupation of housewithout proper water supply.
|
Fifty rupees |
| 192 |
(3) |
Failure to comply with requisition to makehouse connection.
|
Fifty rupees |
| 194 |
... |
Use for non-domestic purposes of Water suppliedfor domestic purpose.
|
One hundred rupees |
| 208 |
... |
Waste or misuse of water |
Fifty rupees |
| 209 |
... |
Refusal of admittance, etc. |
One hundred rupees |
| 211 |
(1) |
Laying of water pipes, etc., in a positionwhere the same may be injured or water therein polluted.
|
One hundred rupees |
| 218 |
(1) |
Execution of work by a person other than alicensed plumber.
|
Two hundred rupees |
| 218 |
(2) |
Failure to furnish when required name oflicensed plumber employed.
|
One hundred rupees |
| 218 |
(6) |
Licensed plumber not to demand more than thecharges prescribed.
|
One hundred rupees |
| 218 |
(8) |
Licensed plumbers not to contravene regulationor execute work carelesslyor negligently etc.
|
One hundred rupees |
| 219 |
... |
Prohibition of wilful or neglectful actsrelating to water works.
|
One hundred rupees |
| 223 |
... |
Flow of contents of corporation sewers ordrains or sewers communicating with corporation sewers.
|
One hundred rupees |
| 224 |
(2) |
Private drain not to be connected withcorporation sewers without notice.
|
Fifty rupees |
| 225 |
(2) and (4) |
Non-compliance with requisition for drainage ofundrained premises.
|
Not less than hundred rupees and not more thanfive hundred rupees.
|
| 226 |
... |
Erection of new premises without drains. |
One thousand rupees |
| 227 |
... |
Non-compliance with requisition for formaintenance or drainage works for any group or block ofpremises.
|
One hundred rupees |
| 228 |
... |
Non-compliance with direction to close or limitthe use of private drains in certain cases.
|
Fifty rupees |
| 229 |
... |
Non-compliance with Commissioner's ordersregarding the use of a drain by a person other than the ownerthereof.
|
Fifty rupees |
| 230 |
... |
Non-compliance with requisition for keepingsewage and rain water drains distinct.
|
Fifty rupees |
| 231 |
... |
Non-compliance with requisition for the paymentof court-yard etc.
|
Fifty rupees |
| 233 |
... |
Connection with sewers without writtenpermission.
|
Two hundred rupees |
| 236 |
(4) |
Non-compliance with requisition to close,remove or divert pipe or drain.
|
Fifty rupees |
| 240 |
(1) |
Execution of work by a person other than alicensed plumber.
|
Two hundred rupees |
| 240 |
(2) read with section 223. |
Failure to furnish when required name oflicensed plumber employed.
|
One hundred rupees |
| 240 |
(2)read with section 218. |
Licensed plumbers not to demand more than thecharge prescribed.
|
One hundred rupees |
| 240 |
(2) read with section 218 (8) |
Licensed plumbers not to contravene regulationsor execute work carelessly or negligently, etc.
|
One hundred rupees |
| 241 |
... |
Prohibition of wilful or neglectful actsrelating to sewage works
|
One hundred rupees |
| 242 |
(3) |
Failure to maintain house-drains, etc. inconformity with bye-laws
|
Fifty rupees |
| 246 |
(2) |
Keeping of public privy without licence |
Fifty rupees |
| |
(3) |
Allowing public privy to be in un-cleancondition or improper order.
|
Fifty rupees |
| 247 |
... |
Failure to comply with requisiton to provideprivy or to remove privy to another site and failure to keepprivies clean and in proper order.
|
Fifty rupees |
| 248 |
... |
Failure to provide privies for premises used bylarge numbers of people or to rupees keep them clean and inproper order.
|
One hundred |
| 249 |
... |
Failure to comply with requisition to provideprivies for market, cattle shed rupees or cart-stand or to keepthem clean and in proper order.
|
One hundred |
| 250 |
... |
Failure to construct privies so as to screenpersons using them from view.
|
Twenty rupees |
| 252 |
... |
Making connection with mains withoutpermission.
|
Two hundred rupees |
| 256 |
(1) |
[XXX] |
|
| 256 |
(2) |
[XXX] |
|
| 257 |
(b) |
[XXX] |
|
| 263 |
(1) |
[XXX] |
|
| |
(2) |
[XXX] |
|
| |
(3) |
[XXX] |
|
| |
(4) |
[XXX] |
|
| |
(5) |
[XXX] |
|
| 272 |
... |
Building within street alignment or buildingline without permission.
|
One thousand rupees |
| 273 |
(1) |
Failure to comply with orders to set backbuildings.
|
Five hundred rupees |
| 278 |
... |
Unlawful displacement etc. of pavement orfences, posts and other materials of public street.
|
Five hundred rupees |
| 280 |
... |
Failure to provide streets or roads on buildingsites prior to disposal.
|
Two hundred rupees |
| 281 |
... |
Unlawful making or laying of new street. |
Five hundred rupees |
| 283 |
... |
Failure to comply with requisition to metaletc., private street
|
One hundred rupees |
| 285 |
... |
Building wall or erecting fence, etc., in astreet or any public place vested rupees in the control of thecorporation.
|
One hundred |
| 286 |
... |
Allowing doors, groundfloor windows, etc., toopen outwards without licence or contrary to notice.
|
Twenty rupees |
| 287 |
... |
Failure to remove permanent encroachment. |
Two hundred rupees |
| 288 |
... |
Failure to remove temporary encroachment. |
Fifty rupees |
| 290 |
... |
Unlawful removal of bar or storing of timberetc or removal or extinction of light.
|
Fifty rupees |
| 291 |
(1) |
Unlawful making of hole or placing ofobstruction in street.
|
Fifty rupees |
| |
(3) |
Failure to remove obstruction |
Fifty rupees |
| 292 |
... |
Construction, etc., of building without licencewhere streeet or foot-way is likely to be obstructed.
|
Fifty rupees |
| 292 |
... |
Failure to fence, etc., such building whileunder repair.
|
Fifty rupees |
| 293 |
(3) |
Unlawful destruction, etc., of number of publicstreet.
|
Twenty rupees |
| 294 |
(2) |
Unlawful destruction etc., of number ofbuilding
|
Twenty rupees |
| 294 |
(3) |
Failure to replace number when required to doso.
|
Twenty rupees |
| 296 |
(5) |
Construction or reconstructing buildingscontrary to declaration issued by rupees corporation.
|
Two hundred |
| 297 |
(1) |
Failure to comply with requisiton to round ordisplay off building at corners rupees of streets.
|
One hundred |
| 298 |
... |
Construction, reconstruction or retention ofexternal roof, etc., with inflammable materials.
|
Fifty rupees |
| 310 |
(1) |
Failure to send notice to Commissioner aftercompletion of construction or reconstruction of building.
|
Fifty rupees |
| 319 |
... |
Failure to keep external wall of premises inproper repair.
|
Twenty rupees |
| 322 |
... |
Failure to comply with requisition to takedown, repair or secure dangerous structure.
|
Five hundred rupees |
| 323 |
... |
Failure to comply with requsition to secure,lop or cut down dangerous trees.
|
Fifty rupees |
| 324 |
... |
Failure to comply with requisition to repair,etc., tank or other place dangerous to passers by or personsliving in neighbourhood.
|
Fifty rupees |
| 325 |
... |
Failure to comply with notice regardingprecautions against fire.
|
One hundred rupees |
| 326 |
(1) |
Constructing well, etc, without permission. |
Fifty rupees |
| |
(2) |
Failure to comply with notice to fill up ordemolish well, etc.
|
Fifty rupees |
| 327 |
... |
Failure to comply with requisition to stopdangerous quarrying.
|
One hundred rupees |
| 328 |
(1) |
Failure to comply with requisition to to fillup, etc., tank or well, or drain off water, etc.
|
Fifty rupees |
| |
(3) |
Cultivating contrary to prohibitions orregulations.
|
Five hundred rupees |
| 329 |
... |
Failure to comply with requisition to cleanseor close, etc., tanks, well or other source of water used fordrinking, bathing or washing clothes.
|
Fifty rupees |
| 331 |
... |
Defiling water in tanks, etc. |
Fifty rupees |
| 332 |
... |
Failure to comply with requisition to enclose,clear or cleanse untenanted premises.
|
Fifty rupees |
| 333 |
... |
Failure to comply with requisiton to clear orcleanse, etc., building or land in filthy state or overgrownwith any thick or noxious vegetation.
|
Fifty rupees |
| 334 |
... |
Failure to comply with requisition to abatenuisance caused or likely to be caused by dumping, etc., of coalashes, etc.
|
One hundred rupees |
| 335 |
... |
Failure to comply with requisition to fencebuilding or land or trim, prune or cut hedges and trees or loweran enclosing wall.
|
Fifty rupees |
| 336 |
... |
Failure to comply with requisiton to lime-washor otherwise cleanse building.
|
Fifty rupees |
| 337 |
... |
Failure to comply with requisition to executework or take other action with respect ot insanitary buildings.
|
One hundred rupees in the case of masonrybuilding and fifty rupees in the case of hut.
|
| 338 |
(2) |
Using or allowing the use of buildings unfitfor human habitation after prohibiton.
|
Twenty rupees for each day. |
| |
(4) |
Failure to comply with requisition to demolishthe same.
|
Twenty rupees per day. |
| 339 |
(1) |
Allowing overcrowding in building after orderto abate the same.
|
Twenty rupees per day |
| |
(4) |
Failure to comply with requisition to vacateovercrowed building or room.
|
Twenty rupees per day |
| 343 |
(1) |
Keeping a lodging house, eating house, teashop, etc., without licence or contrary to the licence.
|
One hundred rupees |
| 344 |
(a) |
Unlawful keeping of pigs |
Twenty rupees |
| |
(b) |
Unlawful keeping of animals so as to be anuisance or danger.
|
Twenty rupees |
| |
(c) |
Feeding of animal on filth |
Twenty rupees |
| 346 |
... |
Use of place as stable, cattle shed, etc.without licence or contrary to licence.
|
Fifty rupees |
| 347 |
... |
Construction or maintenance of stable, cattleshed, etc., contrary to Act or subsidiary legislation.
|
Fifty rupees |
| 349 |
... |
Using a public place or the sides of a publicstreet as a cart stand, etc.
|
Twenty rupees |
| 351 |
(1) |
Opening or keeping open a new privatecart-stand without licence or contrary to licence.
|
Two hundred rupees |
| 352 |
... |
Failure to remove carcasses of animals. |
Twenty rupees |
| 353 |
(1) |
Using a place for any of the purposes specifiedin Schedule X without licence or contrary to licence.
|
Two hundred rupees |
| 354 |
(1), (2) and (3) |
Unlawful erection of factory workshopworkplace or machinary.
|
One thousand rupees |
| |
(5) |
Disobedience of order regarding chimneys. |
Five hundred rupees |
| 355 |
(1) |
Disobedience of order regarding abatement ofnuisance
|
One hundred rupees |
| 355 |
(2) |
Disobedience of order prohibiting the workingof the factory, etc., or the use of particular kind of fuel.
|
Two hundred rupees |
| 357 |
... |
Failure to comply with requisition to putfactory, etc., in order to abate overcrowding, etc.
|
One hundred rupees |
| 358 |
... |
Disobedience of order regarding abatement ofnuisance or danger life, etc.
|
One hundred rupees |
| 363 |
(2) |
Washing of clothes by washerman at unauthorisedplaces.
|
Twenty rupees |
| 365 |
... |
Use of place as slaughter house without licenceor contrary to licence.
|
Fifty rupees |
| 367 |
... |
Slaughter of animals for sale of food orskinning or cutting up carcasses for every without licence orcontrary to licence animal or drying skin so as to cause carcassor nuisance. skin.
|
Twenty rupees |
| 370 |
... |
Sale or exposure for sale in public market ofanimal or article without permission or contrary to permission.
|
Fifty rupees |
| 371 |
(2) |
Opening private market without licence orcontrary to permission.
|
One hundred rupees |
| 372 |
... |
Keeping open private market without licence orcontrary to licence.
|
One hundred rupees |
| 375 |
... |
Sale or exposure for sale of animal or articlesin unlicenced private market.
|
Twenty rupees |
| 376 |
... |
Failure to comply with direction to constructapproaches, drains, etc., to private markets or to pave themetc.
|
Fifty rupees |
| 377 |
(2) |
Opening, or keeping open of private marketafter suspension or refusal of licence for default to carry outworks.
|
Fifty rupees |
| 378 |
... |
Breach of market regulations |
Ten rupees |
| 379 |
... |
Failure of person incharge of markets to expelpersons suffering from leprosy or other infectious or contagi-ous disease.
|
Fifty rupees |
| 381 |
... |
Carrying on butcher's, fishmonger's orpoulterer's trade without licence, etc.
|
Ten rupees |
| 382 |
... |
Sale or exposure for sale of animal or articlein public street.
|
Twenty rupees |
| 386 |
... |
Preventing the Commissioner or any personauthorised by him from exercising his powers of entry, etc.,under section 385.
|
Fifty rupees |
| 388 |
... |
Removing or in any way interfering with ananimal or article secured rupees under section 387.
|
Five hundred |
| 392 |
(1) |
Opening, etc., without licence a place for thedisposal of the dead.
|
One hundred rupees. |
| 394 |
(4) |
Use or allowance of use of unlicensed burial orburning ground.
|
Five rupees |
| |
|
Use of allowance of use of unregistered burialor burning ground
|
One hundred rupees. |
| 395 |
... |
Failure to give information of burials orburnings in burial or burning ground.
|
Twenty rupees |
| 396 |
... |
Construction of vault or grave for burial forcorpse in place of public worship.
|
Five hundred rupees |
| 397 |
(3) |
Burial or burning in place after prohibition. |
Two hundred rupees. |
| 398 |
... |
Burial or burning etc., of corpses |
Fifty rupee. |
| 400 |
... |
Discharge of office of grave digger orattendent at place for disposal of dead without licence.
|
Twenty rupees |
| 402 |
... |
Failure of Medical Practitioner or owner oroccupier to give information of existence of dangerous diseasein private or public dwelling.
|
Fifty rupees. |
| 406 |
... |
Failure to comply with requisition to cleanseor disinfect building or article.
|
Fifty rupees. |
| 408 |
(2) |
Washing of infected articles at unauthorisedplaces.
|
Fifty rupees |
| 409 |
... |
Giving lending etc., of infected articles |
Fifty rupees |
| 410 |
... |
Infected person carrying on occupation. |
Fifty rupees |
| 411 |
(1) |
Entry of infected person into public conveyancewithout notifying fact of infection.
|
Fifty rupees |
| 412 |
(1) |
Failure to disinfect public conveyance etc. |
Fifty rupees |
| |
(2) |
Using before obtaining certificates from HealthOfficer a public conveyance in which an infected persontravelled.
|
Fifty rupees |
| 413 |
... |
Letting or sub-letting of infected buildingwithout certificate from the rupees Health Officer.
|
Two hundred |
| 414 |
... |
Failure to close place of public ertertainment. |
Two hundred rupees |
| 415 |
... |
Sending infected child to shcool |
Fifty rupees |
| 416 |
... |
Use or permitting the use of book from publicor circulating library by infected person.
|
Fifty rupees |
| 417 |
... |
Using water after prohibition |
Fifty rupees |
| 419 |
... |
Failure to give information of small pox. |
Fifty rupees |
| 420 |
... |
Entering city within forty days of innoculationfor small pox without rupees certificate.
|
One hundred |
| 430 |
(3) |
Prevention of inspection of copies of rules andbye-laws publicly exhibited.
|
Fifty rupees |
| |
(4) |
Destruction, etc., of board exhibiting printedcopies of bye-laws and rules.
|
Fifty rupees |
| 443 |
(7) |
Failure to produce licence on request |
Ten rupees |
| 447 |
... |
Failure to comply with requisition to attend,produce document or give rupees evidence.
|
One hundred |
| 457 |
(1) |
Failure of occupier to comply with requisitionto permit owner to comply for each day with provisions of Act.
|
Fifty rupees |
| 459 |
... |
Preventing the Commissioner or any personauthorised by him from exercising his powers of entry, etc.
|
Fifty rupees |
| 494 |
... |
Obstructing or molesting corporation, standingcommittee, Mayor, etc.
|
Two hundred rupees |
| 495 |
... |
Removing mark set up for indicating level, etc. |
Two rupees. |
| 496 |
... |
Removal, etc. of notice exhibited by or underorder of the corporation or Commissioner. ...
|
Fifty rupees |
| |
|
Unlawful removal of earth, sand or othermaterial from land vested in the corporation or deposit ofmatter or enroachment in or water courses.
|
Fifty rupees |
XII
Penalties for Continuing Breaches(See section 431)
| Section or rule |
Sub-section or clause |
Subject |
Fine which may be imposed |
| |
(1) |
(2) |
(3) |
| |
|
Failure to maintain house connections inconformity with bye-laws.
|
Five rupees |
| 192 |
(2) |
Failure to comply with requisition to and (3)make house-connection.
|
Five rupees |
| 194 |
|
Use for non-domestice purposes of watersupplied for domestic purposes.
|
Five rupees |
| 211 |
(1) |
Laying of water pipes etc., in a position wherepipes may be injured or water therein polluted.
|
Five rupees |
| |
(2) |
Construction of privies etc., in a positionwhere pipe may be injured rupees or water therein polluted.
|
One hundred |
| 219 |
|
Injury to, or intereference with the free flowof contents of corporation sewers or drains or sewers comm-unicating with corporation sewers.
|
Fifty rupees |
| 224 |
(2) |
Private drains not to be converted withcorporation sewers without notice.
|
Five rupees |
| 225 |
|
Non-compliance with requisition for drainage ofundrained premises.
|
Twenty five rupees |
| 233 |
|
Connection with sewers without writtenpermission.
|
Fifity rupees |
| 236 |
(4) |
Non-compliance with requisition to close,remove or divert a pipe or drain.
|
Five rupees |
| 242 |
(3) |
Failure to maintain house drains, etc., inconformity with bye-laws.
|
Ten rupees |
| 246 |
(2) |
Keeping of public privy without licence |
Ten rupees |
| 246 |
(3) |
Allowing public privy to be in on uncleancondition or improper order.
|
Ten rupees |
| 247 |
|
Failure to comply with requisition to provideprivy or to remove privy to another site and failure to keepprivies clean and in proper order.
|
Ten rupees |
| 248 |
|
Failure to provide privies for permises used bylarge number of people or to keep them clean and in properorder.
|
Twenty rupees |
| 249 |
|
Failure to comply with requisition to provideprivies for market, cattle stand or cart-stand or to keep themclean and in proper order.
|
Twenty rupees |
| 263 |
(1) and (4) |
Allowing rubbish or filth to accumulate onpremises for more than twenty four hours.
|
Ten rupees |
| 272 |
|
Building within street alignment or buildingline without permission
|
One hundred rupees |
| 287 |
|
Failure to remove permanent encorachment. |
Ten rupees |
| 288 |
|
Failure to remove temporary encroachment. |
Five rupees |
| 291 |
(1) |
Unlawful making of hole or placing ofobstruction in street.
|
Ten rupees |
| 292 |
... |
Construction, etc., of building withoutlicence where street or footway is likely to be obstructed.
|
Ten rupees |
| 297 |
(1) |
Failure to comply with requisition to round ordisplay off buildings at corner of streets.
|
Fifty rupees |
| 298 |
... |
Construction, reconstruction or retension ofexternal roof, etc., with inflammable materials.
|
Ten rupees |
| 319 |
... |
Failure to keep external wall of premises inproper repair.
|
Ten rupees |
| 324 |
... |
Failure to comply with requisition to repairetc., tank or other place dangerous to passers by or personsliving in neighbourhood.
|
Ten rupees |
| 325 |
... |
Failure to comply with notice regardingprecautions aganist fire.
|
Ten rupees |
| 327 |
... |
Failure to comply with requsition to stopdangerous quarrying.
|
Ten rupees |
| 328 |
... |
Failure to comply with requisition to fill up,etc., tank or well or drain off water etc.
|
Ten rupees |
| 329 |
... |
Failure to comply with requisition to cleanseor close, etc,. tank, well etc., or other source of water usedfor drinking, bathing or washing clothes.
|
Ten rupees |
| 332 |
... |
Failure to comply with requisition to enclose,clear or cleanse untenanted premises.
|
Ten rupees |
| 333 |
... |
Failure to comply with requisition to clear orcleanse, etc., building or land in filthy state or overgrownwith any thick or noxious vegetation.
|
Ten rupees |
| 334 |
... |
Failue to comply with requistion to abatenuisance caused or likely to be caused by dumping. etc., of coalashes, etc.
|
Twenty rupees |
| 335 |
... |
Failure to comply with requisition to fencebuilding or land, or trim, prune, or cut hedges and trees orlower an enclosing well.
|
Ten rupees |
| 336 |
... |
Failure to comply with requisition to lime-washor otherwise cleanse building.
|
Ten rupees |
| 338 |
... |
Failure to comply with requisition to executework or take another action with respect to insanitary buildings
|
Ten rupees in the case of masonry buildings andfive rupees in the case of huts.
|
| 343 |
(1) |
Keeping a lodging house, eating house, teashop, etc., without licence or contrary to licence.
|
One hundred rupees |
| 344 |
(a) |
Unlawful keeping of pigs |
Five rupees |
| |
(b) |
Unlawful keeping of animal so as to be anuisance or danger:
|
Five rupees |
| 346 |
... |
Use of place at stable, cattle-shed, etc.,without licence or contrary to licence.
|
Ten rupees |
| 347 |
... |
Construction or maintenance of stable,cattle-shed, etc. contrary to Act or Subsidiary Legislation.
|
Ten rupees |
| 349 |
... |
Using a public place or the side of publicstreet as a cart-stand, etc.
|
Twenty rupees |
| 351 |
... |
Opening or Keeping open a new privatecart-stand without licence or contrary to licence.
|
Twenty rupees |
| 352 |
... |
Failure to remove carcass of animal |
Five rupees |
| 353 |
(1) |
Using a place for any of the purposes specifiedin Schedule X without licence or contrary to licence.
|
Fifty rupees |
| 354 |
(1), ,(2) and (3) |
Unlawful erection of factroy, workshopworkplace or machinery.
|
One hundred rupees |
| |
(5) |
Disobedience of order regarding chimneys. |
Fifty rupees |
| 355 |
(1) |
Disobedience order regarding abatement ofnuisance.
|
One hundred rupees |
| 355 |
(2) |
Disobedience of order prohibiting the workingof the factory, etc., or the use of particular kind of fuel.
|
Two hundred rupees |
| 357 |
... |
Failure to comply with requisition to putfactory, etc., in order to abate overcrowding, etc.
|
One hundred rupees |
| 358 |
... |
Disobedience of order regarding abatement ofnuisance or danger to rupees life, etc.
|
One hundred |
| 365 |
... |
Use of place as slaughter house without licenceor contrary to licence.
|
Fifty rupees |
| 371 |
... |
Opening private market without licence orcontrary to licence. rupees
|
One hundred |
| 372 |
... |
Keeping open private market without licence orcontrary to licence. rupees
|
One hundred |
| 378 |
... |
Breach of market regulation |
Ten rupees |
| 379 |
... |
Failure of person incharge of markets to expelpersons suffering from leprosy or other infections orcontiagious disease.
|
Fifty rupees |
| 381 |
... |
Carrying on butcher's, fishmonger's orpoulter's trade without licence etc.
|
Ten rupees |
| 392 |
... |
Opening, etc., without licence a place for thedisposal of the dead. rupees
|
One hundred |
| 406 |
... |
Failure to comply with requisition to cleanseor disinfect building or article.
|
Ten rupees |
| 410 |
... |
Infected person carrying on occupation |
Fifty rupees |
| 414 |
... |
Failure to close place of public entertainment. |
One hundred rupees |
| 417 |
... |
Using water after prohibition |
Fifty rupees |
| Sl. No. |
Act of Commission or Omission |
Penalty for the first offence |
Penalty for the second and subsequent offence |
| 01 |
Littering, spitting, urinating, open defecatingor committing other acts of nuisance on Road, Bus Station,Railway Station, Street, Playground, Park and other Premises ofPublic Utility.
|
Rs. 100/- |
Rs. 200/- |
| 02 |
Failure to segregate Dry Waste from Wet Wasteand hand over the same separately to collector of waste inaccordance with the Notification, Bye-laws, Public Notice orcircular issued by the competent authority from time to time.(i)by any domestic occupier(ii) by any bulk Generator or commercialcomplex
|
Rs. 100/-Rs. 500/- |
Rs. 500/-Rs. 1000/- |
| 03 |
Failure to comply with any lawful directionsissued by the Commissioner to ensure cleanliness and hygiene ofRoad, Bus Station, Railway Station, Street, Playground, Park andother Premises of Public utility.
|
Rs. 100/- |
Rs. 200/- |
| 04 |
Failure to segregate and hand over garden waste,inert waste, sanitary, non-Bio degradable and Bio-medical wasteor any other category Waste separately to the Corporation for thepurpose of handling and transportation of the Wastes in themanner specified by the Corporation.
|
Rs. 500/- |
Rs. 1000/- |
| 05 |
Irregular deposit of rubbish or filth or anysolid waste
|
Rs.100/- |
Rs.200/- |
| 06 |
Allowing filth to flow in streets |
Rs.100/- |
Rs.200/- |
| 07 |
Depositing carcasses of animals or filth inimproper place
|
Rs.100/- |
Rs.200/- |
| 08 |
Dumping of building waste irregularly |
Rs.1000/- |
Rs.5000/- |
1. (i) The Belgaum City Municipality.
(ii)Yamanapur Notified Area.(iii)The village of Alarwad, Kudachi, Kanabargi declared as such in the Karnataka Village Panchayat and Local Boards Act, 1959 (Karnataka Act 10 of 1959).2. The Mysore City Municipality.
IIBangalore dated 4th March 1992 [ No. DPAR 3 SDE 92]S.O.463. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka State Civil Services Act, 1978 (Karnataka Act No. 14 of 1990) the Government of Karnataka hereby appoint the Second day of April 1992 as the date on which the provisions of the Karnataka Civil Services Act, 1978 shall come into force.Notification No. UDD 89 AHD 2000 (Pt-I), Bangalore, Dated 12th November, 2001In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Municipalities (Amendment) Act, 2000 (Karnataka Act No. 31 of 2001), the Government of Karnataka hereby appoints the 19th day of November, 2001 as the date on which the said Act shall come into force.Urban Development Secretariat Notification No. UDD 68 AHD 2004, Bangalore, dated 16th January, 2004In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Municipal Corporations (Amendment) Act, 2002 (Karnataka Act 39 of 2003), the Government of Karnataka hereby appoints 16.01.2004 as the date on which the said Act shall come into force.Urban Development Secretariat Notification No. UDD 68 BemRuPra 2007, Bangalore, dated 7th September, 2007In exercise of powers conferred by Sub Section-2 of Section 1 of the Karnataka Town & Country Planning and Certain Other Laws (Amendment) Act, 2004 (Karnataka Act 1 of 2007), the Government of Karnataka hereby appoints the 15th September 2007 to be the date on which all the provisions of this Act shall come into force.Urban Development Secretariat Notification No: UDD 51 CSS 2009, Bangalore, Dated: 08.06.2011In exercise of the powers conferred by sub-section (2) of Section (1) of the Karnataka Municipal Corporations (Amendment) Act, 2011 (Karnataka Act No. 3 of 2011), the Government of Karnataka hereby appoints the 1st Day of August 2011 as the date on which the said Act shall come into force.Urban Development Secretariat Notification No: UDD 209 GEL 2011, Bangalore, Dated: 10.06.2011(Published in the Karnataka Gazette Part IV-A No. 580 dated: 10.06.2011)In exercise of the powers conferred by sub-section (2) of Section (1) of the Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2011 (Karnataka Act 24 of 2011), the Government of Karnataka, hereby appoints the 10th day of June, 2011 as the date on which all the provisions of the said Act shall come into force.Urban Development Secretariat Notification No: UDD 99 PRJ 2013, Bangalore, Dated: 07.10.2013In exercise of the powers conferred by sub-section (2) of Section (1) of the Karnataka Municipal Corporations and Certain Other Law ( Second Amendment) Act, 2012 (Karnataka Act 31 of 2012), the Government of Karnataka, hereby appoints the 7th day of October, 2013 as the date on which all the provisions of the said Act shall come into force.
