NCT Delhi - Act
The Delhi Municipal Corporation Act, 1957
DELHI
India
India
The Delhi Municipal Corporation Act, 1957
Act 66 of 1957
- Published on 26 January 1950
- Commenced on 26 January 1950
- [This is the version of this document from 18 April 2022.]
- [Note: The original publication document is not available and this content could not be verified.]
- [Amended by THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022 (Act 10 of 2022) on 18 April 2022]
Chapter I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
- In this Act, unless the context otherwise requires,Chapter II
ESTABLISHMENT OF CORPORATION [Substituted by Delhi Act 12 of 2011, section 4, for the heading "THE CORPORATION" (w.e.f. 13-1-2012)]
The Corporation[Constitution of the Corporation] [Substituted by Delhi Act 12 of 2011, section 5, for the sub-heading "Constitution of the Corporation" (w.e.f. 13-1-2012).]3. Establishment of the [Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
3A. [ Division of the area of a Corporation into zones and wards. [Substituted by Delhi Act 12 of 2011, section 7, for section 3A (w.e.f. 13-1-2012). Section 3A before substitution, stood as under: "3A. Division of Delhi into zones. - (1) Delhi shall be divided into the number of zones specified in column (1) of the Fourteenth Schedule and each zone shall be known by the name specified in column 2 of that Schedule and each zone shall extend to the areas comprised in the wards specified against that zone in column (3) of the said Schedule. (2) The Central Government may, after consultation with the Government, from time to time, by notificaion in the Official Gazette, alter the names, increse or diminish the area or any zone specified in column (3) of the Fourteenth Schedule."]
4. [ Duration of] [Substituted by Act 67 of 1993, section 5, for section 4 (w.e.f. 1-10-1993). Earlier section 4 was amended by Act 11 of 1988, section 2 (w.r.e.f. 24-12-1987).] [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-11-2012).]
5. [ Delimitation of wards.] [Substituted by Act 42 of 1961, section 3, for section 5 (w.e.f. 12-9-1961).]
- [(1) For the purposes of election of councillors, [the area of a corporation] [Substituted by Act 55 of 1974, section 4, for sub-section (1) (w.e.f. 10-1-1975)] shall be divided into single-member wards in such manner that the population of each of the wards shall, so far as practicable, be the same throughout [the area of that corporation] [Substituted by Delhi Act 12 of 2011, section 8 (a)(ii), for Delhi]5A. [ Special provision as to delimitation, etc. - [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993), section 7 (w.e.f. 1-10-1993)] [ Section 5A was earlier inserted by Act 8 of 1983, section 2 (w.e.f. 2-1-1983)]
6. Power to alter or amend delimitation orders.
- [A Corporation, with the previous approval of the Central Government] [Substituted by Delhi Act 12 ofn2011, section 9 for "The Corporation", with the previous approval of the "Central Government" (w.e.f. 13-1-2012).], may, from time to time by order in the Official Gazette, alter or amend any order made under section 5.7. [ Elections to] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975).] [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f.13-1-2012).]
- [(1) The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation shall be vested in the Election Commission of the National Capital Territory of Delhi consisting of an Election Commissioner to be appointed by the Administrator.7A. [ Electoral roll for every ward. - For every ward there shall be an electoral roll which shall be prepared in accordance with the provisions of this Act and the rules made thereunder.] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975).]
7B. [ Electoral registration officers. - (1) The electoral roll for each ward shall be prepared and revised by an electoral registration officer who shall be such officer of Government or [a Corporation] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975).] as the [Election Commission may, in consultation with the Government] [Substituted by Act 67 of 1993, section 9 for "Central Government" may (w.e.f. 1-10-1993).], designate or nominate in this behalf.
7C. [ Assistant Electoral registration officers.- (1) [The Election Commission] [Sections 7, 7A to 7-I subs., by Act 55 opf 1974, section 5, for section 7 (w.e.f. 10-1-1975).] may appoint one or more persons as assistant electoral registration officers to assist any electoral registration officer in the performance of his functions.
7D. [ Registration of electors.] [Sections 7, 7A to 7-I subs., by Act 55 opf 1974, section 5, for section 7 (w.e.f. 10-1-1975).] - The persons entitled to be registered as electors in the electoral roll of [an assembly constituency] [Substituted by Act 67 of 1993 section 11, "for a parliamentary constituency" (w.e.f. 1-10-1993)] in [the area of the Corporation] [Sections 7, 7A to 7-I subs., by Act 55 opf 1974, section 5, for section 7 (w.e.f. 10-1-1975).] as relates to the area comprised within a ward shall be entitled to be so registered in the electoral roll of that ward and the provisions in this behalf in the Representation of the People Act, 1950 (43 of 1950), shall apply to the registration of electors in the electoral roll of a ward as they apply to the registration of electors in the electoral roll of [an assembly constituency.] [Substituted by Act 67 of 1993 section 11, for a "parliamentary constituency" (w.e.f. 1-10-1993)]
Explanation.In this section, in sub-section (1) of section 7E and in clause (ag) of sub-section (1) of section 31, the expression [an assembly constituency] [Subs by Act 67 of 1993, section 11, for "parliamentary constitutency" (w.e.f. 1-10-1993)] has the meaning assigned to it under the Representation of the People Act, 1950 (43 of 1950).]7E. [ Preparation and revision of electoral rolls.] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975)] - (1) The electoral roll for each ward shall be prepared before each general election in such manner as may be prescribed by rules by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made for the purpose:
Provided that if the [Election Commission] [Substituted by Act 67 of 1993, section 12, "for Central Government" (w.e.f. 1-10-1993)] is satisfied that, instead of preparing a fresh electoral roll of a ward before a general election, it would be sufficient to adopt the electoral roll of [the assembly constituency] [Substituted by Act 67 of 1993, section 12, for the "parliamentry constitutency" (w.e.f. 1-10-1993)] for the time being in force as relates to the ward it may, by order, for reasons to be specified therein, direct that the electoral roll of the the assembly constituency [Substituted by Act 67 of 1993, section 12, "for the parliamentry constitutency" (w.e.f. 1-10-1993)] for the time being in force as relates to the ward shall, subject to any rules made for the purpose, be the electoral roll of the ward for the general election.7F. [ Correction of entries in electoral roll. [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975)] - If the electoral registration officer, on an application made to him or on his own motion, is satisfied after such inquiry as he thinks fit, that any entry in the electoral roll for any ward
7G. [ Inclusion of names in electoral roll. - (1) Any person whose name is not included in the electoral roll of a ward may apply to the electoral registration officer for the inclusion of his name in that roll.
7H. [ Appeal. - An appeal shall lie within such time and in such manner as may be prescribed by rules to the [Election Commission] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975)], from any order of the electoral registration officer under section 7F or section 7G.]
7I. [ Jurisdiction of civil courts barred. - No civil court shall have jurisdiction
8. Qualifications for councillorship.
- A person shall not be qualified to be chosen as a councillor [unless he has attained the age of twenty-one years and his name] [Subs by Act 67 of 1993, section 16, for unless his name (w.e.f. 1-10-1993).] is registered as an elector in the electoral roll for a ward:Provided that in the case of a seat reserved for the Scheduled Castes, a person shall not be so qualified unless he is also a member of any of the said castes:[Provided further that in the case of a seat reserved for woman, no person other than a woman shall be qualified to be chosen as a councillor.] [Inserted by Act 67 of 1993, section 16 (w.e.f. 1-10-1993)]9. Disqualifications for membership of Corporation.
10. Right to vote.
11. General elections of councillors.
12. Filling of casual vacancies in councillorship.
13. Election of aldermen.
- [Rep. by the Delhi Municipal Corporatin (Amendment) Act, 1993 (67 of 1993) section 20 (w.e.f. 1-10-1993).]*14. [ Publication of result of election. [Substituted by Act 67 of 1993, section 21, for section 14 (w.e.f. 1-10-1993)]
- The names of all persons elected as councillors shall, as far as may be, after each election, be published by the Election Commission simultaneously in the Official Gazette.] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975)]Disputes regarding elections15. Election petitions.
16. Relief that may be claimed by the petitioner.
17. Grounds for declaring elections to be void.
18. Procedure to be followed by the district judge.
- The procedure provided in the Code of Civil Procedure, 1908 (5 of 1908), in regard to suits shall be followed by the court of the district judge as far as it can be made applicable, in the trial and disposal of an election petition under this Act.19. Decision of the district judge.
20. Procedure in case of equality of votes.
- If during the trial of an election petition it appears that there is an equality of votes between any candidates at the election and that the addition of a vote would entitle any of those candidates to be declared elected, then, the court of the district judge shall decide between them by lot and proceed as if the one on whom the lot falls had received an additional vote.21. Finality of decisions.
22. Corrupt practices.
The following shall be deemed to be corrupt practices for the purposes of this Act:23. Maintenance of secrecy of voting.
24. Officers, etc, at elections not to act for candidates or to influence voting.
25. Prohibition of canvassing in or near polling station and of public meeting on election day.
- No person shall, on the date or dates on which the poll is taken at any polling station, commit any of the following acts within the polling station or in any public or private place within a distance of one hundred yards of the polling station, namely:(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than official notice) relating to the election.26. Penalty for disorderly conduct in or near polling station.
27. Penalty for misconduct at the polling station.
28. Breaches of official duty in connection with election.
29. Removal of ballot papers [or ballot boxes or the voting machines] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] from polling station to be an offence.
29A. [ Prohibition of going armed to or near a polling station. [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)]
29B. [ Offence of booth capturing. [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002).]
- Whoever commits an offence of booth capturing shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine, and where such offence is committed by a person in the service of the Government, he shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to five years and with fine.Explanation.-For the purposes of this section "booth capturing" includes, among other things, all or any of the following activities, namely:29C. [ Liquor not to be sold, given or distributed on polling day. [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002).]
30. Other offences and penalties therefor.
31. Power to make rules regulating the election of councillors [***]. [The words and aldermen omitted by Act 67 of 1993, section 26 (w.e.f. 1-10-1993)]
32. [ Oath or affirmation. [Substituted by Act 67 of 1993, section 27, for section 32 (w.e.f. 1-10-1993)]
32A. [ Declaration for assets. [Inserted by Act 67 of 1993, section 28 (w.e.f. 1-10-1993)]
32B. [ Vacation of seats in case of multiple membership. [Inserted by Act 67 of 1993, section 28 (w.e.f. 1-10-1993)]
- No Councillor shall be a member both of] [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)] and Parliament or the Legislative Assembly and if a person is so chosen, then at the expiration of fourteen days from the date of the publication in the Gazette of India, or as the case may be, in the Official Gazette, whichever is later that he has been so chosen, that person's seat in Parliament or the Legislative Assembly shall become vacant unless he has previously resigned his seat in [Inserted by Act 67 of 1993, section 28 (w.e.f. 1-10-1993)] [a Corporation]. [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)]33. Vacation of seat.
33A. [ Powers of Elections Commission.] [Inserted by Act 67 of 1993, section 30 (w.e.f. 1-10-1993)]
33B. [ Statements made by persons to the Election Commission. [Inserted by Act 67 of 1993, section 30 (w.e.f. 1-10-1993)]
- No statement made by a person in the course of giving evidence before the Election Commission shall subject him to, or be used against him in, any civil or criminal proceeding except a prosecution for giving false evidence by such statement:Provided that the statement33C. [ Procedure to be followed by the Election Commission. [Inserted by Act 67 of 1993, section 30 (w.e.f. 1-10-1993)]
- The Election Commission shall have the power to regulate its own procedure (including the fixing of places and times of its sittings and deciding whether to sit in public or in private).]33D. [ Protection of action taken in good faith. - No suit, prosecution or other legal proceedings shall lie against the Commission or any person acting under the direction of the Commission in respect of anything which is in good faith done or intended to be done in pursuance of the foregoing provisions of sections 33A to 33C or of any order made thereunder or in respect of the tendering of any opinion by the Commission to the Administrator or in respect of the publication, by or under the authority of the Commission of any such opinion, paper or proceedings.] [Inserted by Act 67 of 1993, section 30 (w.e.f. 1-10-1993)]
34. Payment of allowances to [councillors and the persons referred to in clause (b) of sub-section 3 of section 3.] [Substituted by Act 67 of 1993, section 31, for the "councillors" and the alderman (w.e.f. 1-10-1993)]
-[The councillors and the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 31, for the "councillors" and the "alderman" (w.e.f. 1-10-1993)] shall be entitled to receive allowances for attendance at meetings of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and of any of its committees at such rates as may be determined by rules made in this behalf.Mayor and Deputy Mayor35. Annual election of Mayor and Deputy Mayor.
36. Term of office of the Mayor and Deputy Mayor and facilities and privileges of the Mayor.
37. Discharge of functions of the Mayor by the Deputy Mayor.
38. Resignation of Mayor and Deputy Mayor.
39. Rural Areas Committee and Education Committee.
40. Special and ad hoc committees and ward committees, etc.
Chapter III
Functions of the [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
41. General powers of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
42. Obligatory functions of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
- [Subject to the provisions of this Act and any other law for the time being in force, it shall be incumbent] [Substituted by Act 67 of 1993, section 36, for It shall be incumbent (w.e.f. 1-10-1993)] on the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to make adequate provision by any means or measures which it may lawfully use or take, for each of the following matters, namely:43. Discretionary functions of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
- [Subject to any general or special order of the Government, from time to time, the [a Corporation] [Substituted by Act 67 of 1993, section 37, "for The Corporation" may in its discretion (w.e.f. 1-10-1993)] may] provide either wholly or in part for all or any of the following matters, namely:Chapter IV
Municipal Authorities under [Each Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
Municipal authorities44. [ Enumeration of municipal authorities.] [Substituted by Act 67 of 1993, section 38, for "section 44" (w.e.f. 1-10-1993)]
- For the efficient performance of its functions, there shall be the following municipal authorities under the [a Corporation], namely:45. Constitution of the Standing Committee.
- [(1) The Standing Committee shall consist of(i)six members elected by the councillors from among themselves at the first meeting of the [a Corporation];(ii)one member each elected by the members of each Wards Committee from among themselves at the first meeting of the Wards Committee; after each general election or as soon as possible at any other meeting subsequent thereto.]46. Casual vacancies.
47. Chairman and Deputy Chairman of the Standing Committee.
48. Resignation of Chairman and members of the Standing Committee.
49. Functions of the Standing Committee.
- The Standing Committee shall exercise such powers and perform such functions as are specifically conferred or imposed upon it by or under this Act.The Wards Committees [Substituted by Act 67 of 1993, section 42, for the heading "The Delhi Electric Supply Committee and tthe Delhi Water Supply and Sewage Disposal Committee" (w.e.f. 1-10-1993)]50. [ Constitution of the Wards Committee. [Substituted by Act 67 of 1993, section 42, for sections 50 to 53 (both inclusive)(w.e.f. 1-10-1993)]
51. [ Application of sections 47 and 48. [Substituted by Act 67 of 1993, section 42, for sections 50 to 53 (both inclusive) (w.e.f. 1-10-1993)]
- The provisions of sections 47 and 48 shall apply in relation to a Wards Committee as they apply in relation to the Standing Committee.]52. [ Powers and functions of the Wards Committee. [Substituted by Act 67 of 1993, section 42, for sections 50 to 53 (both inclusive)(w.e.f. 1-10-1993)]
53.
[Omitted]The Commissioner54. Appointment, etc., of the Commissioner.
55. Salary and allowances of the Commissioner.
- The Commissioner shall be paid out of the Municipal Fund such monthly salary and such monthly allowances, if any, as may from time to time be fixed by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), for 2(b), "Central Government" (w.e.f. 13-1-2012)] and may be given such facilities (if any) in relation to residential accommodation, conveyance and the like as may from time to time be fixed by that Government:Provided that the salary of the Commissioner shall not be varied to his disadvantage after his appointment.56. Leave of absence of Commissioner.
57. Appointment of officiating Commissioner in case of death, resignation or removal of Commissioner.
- If any vacancy occurs in the office of the Commissioner on account of death, resignation or removal, the Central Government may appoint another person to officiate as Commissioner in his place for a term not exceeding two months, pending the appointment of a Commissioner under section 54.58. Service regulations of Commissioner.
59. Functions of the Commissioner.
- Save as otherwise provided in this Act, the entire executive power for the purpose of carrying out the provisions of this Act [*] [The words "other than those pertaining to the Delhi Electric Supply Undertaking" omitted by act 67 of 1993, section 43 (w.e.f. 1-10-1993)] [*] [The words "or the Delhi Transport Undertaking" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] and of any other Act for the time being in force which confers, any power or imposes any duty on the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], shall vest in the Commissioner who shall also60. Appointment, etc., of the General Manager.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 44 (w.e.f. 1-10-1993).]61. Salary and allowance of General Manager.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 44 (w.e.f. 1-10-1993)]62. Leave of absence to the General Manager.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 44 (w.e.f. 1-10-1993)]63. Service regulations of the General Manager.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 44 (w.e.f. 1-10-1993)]64. Functions of General Manager.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 44 (w.e.f. 1-10-1993)]Miscellaneous provisions relating to the various municipal authorities65. Appointment of sub-committees by the various committees.
66. Commissioner [a Corporation.] [The words and "General Manager" omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993).>[***]</span></a> not to be interested in any contract, etc., with <SPAN class=amd1><A TITLE =]
67. Vacation of seats by members of committees.
- [(1) A member of the Standing Committee or a Wards Committee if he ceases to be a councillor or ceases to represent any of the categories mentioned in sub-clause (ii) of clause (b) of sub-section68. Committees to continue in office till new committees are constituted.
- The Standing Committee,[*] [The words "the Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch II (w.r.e.f. 3-11-1971)] [*] [ Substituted by Act 67 of 1993, section 48, for certain words (w.e.f. 1-10-1993)] [or the Wards Committee] [Substituted by Act 67 of 1993, section 48, for certain words (w.e.f. 1-10-1993)] shall continue to function until a new committee is constituted in accordance with the provisions of this Act notwithstanding that the members or some of the members of such committee have ceased to be councillors or aldermen.69. Power of Corporation to call for extracts of proceedings from the committees.
70. Power of Corporation to require the Commissioner, etc, to produce documents and furnish returns, reports, etc.
71. Exercise of powers to be subject to sanction.
Chapter V
Procedure
Transaction of business by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]72. Meetings.
(1) The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall ordinarily hold at least one meeting in every month for the transaction of business.73. First meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after general election.
- The first meeting of the Corporation after a general election shall be held as early as possible after the publication of the results of the election [***] [The words of aldermen omitted by Act 67 of 1993, section 53 (w.e.f. 1-10-1993)] under section 14 and shall be convened by the Administrator.74. Notice of meetings and business.
- A list of the business to be transacted at every meeting except at an adjourned meeting shall be sent to the address of each councillor [and the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 54, for "and alderman" (w.e.f. 1-10-1993)] at least seventy-two hours before the time fixed for such meeting; and no business shall be brought before, or transacted at, any meeting other than the business of which a notice has been so given:Provided that any councillor [or the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 54, for "or aldermen" (w.e.f. 1-10-1993)] may send or deliver to the Municipal Secretary notice of any resolution going beyond the matters mentioned in the notice given of such meeting so as to reach him at least forty-eight hours before the date fixed for the meeting and the Municipal Secretary shall with all possible dispatch take steps to circulate such resolution to every councillor and the person referred to in clause (b) of sub-section (3) of section 3 in such manner as he may think fit.75. Quorum.
76. Presiding Officer.
77. Presiding officer at meeting for the election of Mayor.
- Notwithstanding anything contained in section 7678. Method of deciding questions.
79. Maintenance of order at and admission of public to, meetings; withdrawal and suspension of councillors and [persons referred to in clause (b) of sub-section (b) of sub-section (3) of section 3.] [Substituted by Act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993).]
80. Councillors or [plerson referred to in sub-clauses (ii), (iii), and (iv) of clause(b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 60, for "alderman" (w.e.f. 1-10-1993)] not to vote on matter in which they are interested.
- No councillor or [person referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 60, "alderman" (w.e.f. 1-10-1993)] shall vote at a meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or of any committee thereof on any question relating to his own conduct or vote or take part in any discussion on any matter (other than a matter affecting generally the residents of Delhi or of any particular ward), which affects his pecuniary interest or any property in respect of which he is directly or indirectly interested, or any property of or for which he is a manager or agent.81. Right to attend meetings of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and its committees, etc, and right of councillors to ask questions in relation to the municipal government of Delhi.
- [(1) The Commissioner or any municipal officer authorised by him in this behalf may attend, speak in, or otherwise take part in the proceedings of, any meeting of the [a Corporation] [Substituted by Act 67 of 1993, section 61, for sub-section (1) (w.e.f. 1-10-1993.)] or any of its Committees, but none of the persons specified herein shall by virtue of this sub-section be entitled to vote in any such meeting.]82. Power to make regulations.
- The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may make regulations for the transaction of business at its meeting:Provided that the time, place and procedure for the first meeting after the constitution of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under section 3 shall be determined by the Administrator.Transaction of business by Standing and other committees83. Presiding officers at meetings of the Standing and other committees.
84. Conduct of business at meetings of Standing and other committees.
- The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may make regulations for the procedure and the conduct of business at meetings, of the Standing Committee and all other committees except ad hoc committees which shall regulate their own procedure.Minutes and reports of proceedings85. Keeping of minutes and proceedings.
- Minutes, in which shall be recorded the names of the [members and other persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 63 for "members presets" (w.e.f. 1-10-1993)] present at, and the proceedings of each meeting [***] [Certain words omitted by Act 67 of 1993, section 63 (w.e.f. 1-10-1993).] of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and of the Standing Committee and every other committee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], shall be drawn up and recorded in a book to be kept for that purpose, and shall be laid before the next ensuing meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or of such committee, as the case may be, and signed at such meeting by the presiding officer thereof.86. Circulation of minutes and inspection of minutes and reports of proceedings.
87. Forwarding minutes and reports of proceedings, to the Administrator.
88. Validation of proceedings, etc.
Chapter VI
Municipal Officers and Other Municipal Employees
89. Appointment of certain officers.
90. Schedule of permanent posts and creation of temporary posts.
90A.
91. Restriction on employment of permanent officers and other employees.
- No permanent officer or other employee shall be entertained in any department of the municipal administration unless he has been appointed under sub-section (1) of section 89 or his office and emoluments are included in one of the schedules for the time being in force prepared and sanctioned under section 40.92. Power to make appointments.
- [(1) Subject to the provisions of section 89, the power of the appointing municipal officers and other municipal employees whether temporary or permanent shall vest in the Commissioner:Provided that the power of appointing officers and other employees immediately subordinate to the Municipal Secretary or the Municipal Chief Auditor to category B posts or category C posts shall vest in the Standing Committee:Provided further that the Standing Committee my delegate to the Municipal Secretary or the Municipal Chief Auditor the power of appointing officers and other employees immediately subordinate to the said Secretary or Auditor, to category C posts.] [Inserted by Act 67 of 1993, section 69 (w.e.f. 1-10-1993)]92A. [ Recruitment to category B and category C posts. [Inserted by Act 67 of 1993, section 69 (w.e.f. 1-10-1993)]
- The direct recruitment to category B and category C posts may be made by the Government through such agencies as may be prescribed by it.] [Inserted by Delhi Act 12 of 2011, section 12 (w.e.f. 13-1-2012)]93. Officers and other employees not to undertake any extraneous work.
- No municipal officer or other municipal employee shall undertake any work unconnected with his duties under this Act except with the permission of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]94. Officers and other employees not to be interested in any contract, etc, with the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
95. Punishment for municipal officers and other employees.
96. Consultation with Union Public Service Commission.
- No appointment [*] [The words to the post of "the General Manager (Electricity)" omitted by act 67 of 1993, section 71 (w.e.f. 1-10-1993)] [*] [The words and "the General Manager (Transport)" omitted by act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] [to any category A post within the meaning of clause (i) of sub-section (8) of section 90 shall be made except after consultation with the Commission:] [Substituted by Act 55 of 1974, section 10, for certain words (w.e.f. 10-1-1975)]Provided that no such consultation with the Commission shall be necessary in regard to the selection for appointment97. Power of Commission to make regulations and reference to the Central Government in case of difference between the Commission and the Corporation.
98. Power of Corporation to make regulations.
Chapter VII
Revenue and Expenditure
The Municipal Fund99. Constitution of the Municipal Fund.
100. [ Municipal Fund to be kept in the State Bank of India. [Substituted by Delhi Act 12 of 2011, section 14, for section 100 (w.e.f. 13-1-2012).]
- All moneys payable to the credit of the Municipal Fund in the General Account shall be received by the Commissioner of each Corporation and shall be forthwith paid into the State Bank of India to the credit of the said Account which shall be entitled "The General Account of the Municipal Fund of the Corporation.]| Section 100 before substitution by Delhi act 12 of 2011, read as under:100. Municipal Fund to be kept in the State Bank of India.- All moneys payable to the credit of the Municipal Fund in the General Account shall be received by the Commissioner and shall be forthwith paid into the State Bank of India to the credit of the said Account which shall be entitled The General Account of the Municipal Fund of Delhi. |
101. Operation of the Accounts.
102. Payments not to be made unless covered by a budget-grant.
- No payment of any sum out of the Municipal Fund shall be made unless the expenditure of the same is covered by a current budget-grant and a sufficient balance of such budget-grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely:103. Duty of persons signing cheques.
- Before any person signs a cheque in accordance with section 101, he shall satisfy himself that the sum for which the cheque is drawn is either104. Procedure when money not covered by a budget-grant is expended.
- Whenever any sum is expended under [clause (c), (e) or (f)] [Substituted by act 71 of 1971, section 7 and Sch. II, for clauses (c), (e) or (f) (w.r.e.f. 13-11-1971)] of the proviso to section 102 the Commissioner, [shall forthwith communicate the circumstances to the Standing Committee] [Substituted by Act 67 of 1993, section 75, for certain words (w.e.f. 1-10-1993).] [a Corporation] [The words "or the General Manager (Transport) and or the Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)>[***]</span></a> which may take, or recommend to the <SPAN class=amd1><A TITLE =] to take such action under the provisions of this Act as shall, in the circumstances appear possible and expedient for covering the amount of the additional expenditure.105. Application of Municipal Fund.
106. Temporary payments from the Municipal Fund for works urgently required for the public service.
107. [ Investment of surplus moneys. [Substituted by Act 67 of 1993, section 77, for section 107 (w.e.f. 1-10-1993).]
107A. [ Constitution of Finance Commission. -(1) The Administrator shall, as soon as may be, within one year from the commencement of the Constitution (Seventy-third Amendment) Act, 1992[*] [Substituted by Act 67 of 1993, section 77, for section 107 (w.e.f. 1-10-1993).] and thereafter at the expiration of every fifth year constitute a Finance Commission to review the financial position of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and to make recommendations to the Administrator as to,
(a)the principles which should govern,(i)the distribution between the National Capital Territory of Delhi and the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] of the net proceeds of the taxes, duties, tolls and fees leviable by the National Capital Territory of Delhi which may be divided between them;(ii)the determination of the taxes, duties, tolls and fees which may be assigned to or appropriated by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(iii)the grants-in-aid to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] from the consolidated fund of the National Capital Territory of Delhi;(b)the measures needed to improve the financial position of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(c)any other matter referred to the Finance Commission by the Administrator in the interest of sound finance of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]108. Constitution of special funds.
109. Adoption of budget estimates.
- [(1)] [Substituted by Act 67 of 1993, section 788, for sub-section (1) (w.e.f. 1-10-1993)] The [Every Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall, on or before the 31st day of March of every year, adopt for the ensuing year the budget estimate which shall be an estimate of the income and expenditure of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to be received and incurred on account of the municipal government of [the area of the Corporation.] [Substituted by Delhi Act 12 of 2011, 2(c), for "Delhi" (w.e.f. 13-1-2012)]110. Power of Corporation to alter budget estimate.
- [(1) On the recommendation of the Standing Committee in respect of the budget estimate, the [a Corporation] [Substituted by Act 67 of 1993, section 79, for sub-section (1) (w.e.f. 1-10-1993)] may from time to time, during the year,(i)increase the amount of budget grant under any head;(ii)make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year; or(iii)reduce the amount of the budget-grant under any head:Provided that due regard shall be had to all the requirements of this Act and in making any increase or any additional budget-grant the estimated cash balance at the close of the year shall not be reduced below the sum of one lakh rupees or such higher sum as the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may determine in respect of the budget estimate.]111. Power of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to re-adjust income and expenditure during the year.
112. Provisions as to unexpended budget-grant.
- If the whole or any part of any budget-grant included in the budget estimates for a year remains unexpended at the close of that year, and the amount thereof has not been taken into account in the opening balance entered in the budget estimates of any of the next two following years, the Standing Committee [*] [The words or the Delhi Transport Committee omitted by Act 71 of 1971, section 7 and Sh. II (w.r.e.f. 3-11-1971)] [*] [Certain words omitted by Act 67 of 1993, section 80 (w.e.f. 1-10-1993)] may sanction the expenditure of such budget-grant or the unexpended portion thereof during the next two following years for the completion of the purpose or object for which the budget-grant was originally made and not for any other purpose or object.Chapter VIII
Taxation
Levy of taxes113. Taxes to be imposed by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under this Act.
114. [ Components of property tax. [Substituted by Delhi Act 6 of 2003, section 5, for "section 114 (w.e.f. 1-8-2003). Earlier section 114 was amended by Act 2 of 1968 section 2" (w.e.f. 23-3-1968).]
- Save as otherwise provided in this Act, the property taxes shall be levied on lands and buildings in Delhi and shall consist of the following, namely:114A. [] [Inserted by Delhi Act 6 of 2003, section 6 (w.e.f. 1-8-2003).] Building tax.
- For any building, the building tax shall be equal to the rate of building tax as may be prescribed by 4[a Corporation]] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under section 114D multiplied by the annual value of the covered space of building determined under sub-section (1) of section 116E or section 116F.]114B. [] [Inserted by Delhi Act 6 of 2003, section 6 (w.e.f. 1-8-2003)] Rebate for senior citizens, women and physically challenged persons.
- In the case of any self-occupied residential building singly owned by a man who is sixty-five years or more in age or by a woman irrespective of her age or a physically challenged person as may be defined in the bye-laws, irrespective of age, or jointly owned by any of these categories, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may specify a rebate on the building tax not exceeding thirty per cent. of the tax due on the covered space of such building upto one hundred square metres of the covered space:Provided that such rebate shall not be available for more than one residential building within the jurisdiction of the National Capital Territory of Delhi.]114C. [] [Inserted by Delhi Act 6 of 2003, section 6 (w.e.f. 1-8-2003).] Vacant land tax.
- The vacant land tax in respect of any premises shall be equal to the rate of vacant land tax as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under section 114E multiplied by the annual value of the vacant land determined under sub-section (3) of section 116E:Provided that where there is any construction of the land and the area of plinth of such building is in excess of such percentage of the area of the plot, as may be prescribed in the bye-laws, no vacant land tax shall be levied.]114D. [] [Inserted by Delhi Act 6 of 2003, (w.e.f. 1-8-2003)] Rate of building tax.
- Save as otherwise provided in this Act, the base rate of property tax on buildings in Delhi shall be between a minimum of six per cent. and a maximum of twenty per cent. of the annual values of such buildings as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] from time to time:Provided that [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may, at any time, prescribe fixed rates between the minimum and the maximum rates of tax as aforesaid for different colonies or for different groups of buildings in such colonies:Provided further that [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may also introduce graduated rates of tax within the minimum and the maximum rates of tax as aforesaid on the basis of straight line system or any other system as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].Explanation.-"Straight line system" shall mean the system in which the rate of tax is equivalent to the annual value of a property (X) divided by the minimum annual value (Xl) and Y being added to the quotient so arrived, Y being the difference between the maximum rate of tax and the quotient of maximum (X2) and minimum (X1) annual values.]114E. [] [Inserted by Delhi Act 6 of 2003, section 6 (w.e.f. 1-8-2003)] Rate of vacant land tax.
- Save as otherwise provided in this Act, the rate of tax on vacant lands in Delhi shall be between a minimum of six per cent. and a maximum of twenty per cent. of the annual value of such lands as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] from time to time:Provided that [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may, at any time, specify fixed rates between the minimum and the maximum rates of tax as aforesaid for different colonies or for different groups of vacant lands in such colonies:Provided further that [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may also introduce graduated rates of tax within the minimum and the maximum rates of tax as aforesaid on the basis of straight line system or any other system as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]Explanation.-'Straight line system' shall have the same meaning as in the Explanation to the second proviso to section 114D.]115. [] [Substituted by Delhi Act 6 of 2003, section 7, for "section 115" (w.e.f. 1-8-2003)] Exemption of vacant lands and buildings from property tax.
115A. [] [Substituted by Delhi Act 6 of 2003, section 7, for "section 115" (w.e.f. 1-8-2003).] Unit of assessment.
116. [] [Substituted byDelhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003).] Constitution of Municipal Valuation Committee.
116A. [] [Substituted by Delhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003).] Classification of vacant lands and buildings into colonies and groups and specification of base unit area values therefor.
116B. [] [Substituted by Delhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003)] Notification of classification of vacant lands and buildings into colonies and groups and specification of base unit area values therefor and factors for increase or decrease.
116C. [] [Substituted by Delhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003)] Objection to classification of vacant lands and buildings into colonies and groups and fixation of base unit area values and factors for increasing or decreasing such base unit area values.
116D. [] [Substituted by Delhi act 6 of 2003, section 8, for "section 116"(w.e.f. 1-8-2003)] Final base unit area values of vacant land and of covered space of building.
116E. [] [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003)] Determination of annual value of covered space of building and of vacant land.
116F. [] [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).] Determination of annual value of building where land is exempted from property tax.
- Where any vacant land is exempted from property tax under any law for the time being in force, the annual value of any building erected on such land, which is in existence for more than one year and is not entitled to any exemption from such tax under this Act or any other law for the time being in force, shall be determined in accordance with the provisions of this chapter.116G. [] [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).] Transitory provisions.
- Notwithstanding anything contained in this Act, as amended by the Delhi Municipal Corporation (Amendment) Act, 2003, a tax on vacant land or covered space of building or both, levied under this Act immediately before the date of coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, shall, on the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, be deemed to be the tax on such vacant land or covered space of building or both, levied under this Act as amended by the Delhi Municipal Corporation (Amendment) Act, 2003, and shall continue to be in force until such tax is revised in accordance with the provisions of this Act, as amended by the Delhi Municipal Corporation (Amendment) Act, 2003.116H. [ One-time tax. [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).]
- Notwithstanding anything contained in this Act, in those cases where the owner has already paid one-time tax under some scheme in the past, the extent of the retable value on the basis of which the one-time tax was paid shall be set off against the annual value calculated under the provisions of the Delhi Municipal Corporation (Amendment) Act, 2003 and the tax liability shall be worked out on the basis of net annual value.][116-I. Validity of base unit area values of vacant land and covered space of building. [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).]- The base unit area value of vacant land and the base unit area value of covered space of building in respect of a specified group in a ward shall remain in force for period of three years:Provided that till the revision of such base unit area values is completed, the existing base unit area values shall continue to be in force.]116J. [ Indexation of unit area value. [Substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).]
- If, for any reason, the base unit area value of any vacant land, or the base unit are value of any covered space of building, in any group in any ward has not been revised on the completion of a period of three years from the date on which such base unit area values were last 1. substituted by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003).determined, it shall be lawful to increase or decrease the base unit area values according to the changes in the consumer price index of urban non-manual workers or such other suitable index as the Government may determine till such revision is made by the Municipal Valuation Committee, and to realize the amount of property tax for such covered space of building or vacant land on the basis of the revised base unit area values.]116K. [] [ Subs by Delhi Act 6 of 2003, section 8, for section 116 (w.e.f. 1-8-2003)] Hardship and Anomaly Committee.
117. Charge by measurement in lieu of water tax in certain cases.
- [Rep. by Act 67 of 1993, section 84 (w.e.f. 1-10-1993).]118. Special rates of scavenging tax in certain cases.
- [Rep. by Act 67 of 1993, section 84 (w.e.f. 1-10-1993).]119. Taxation of Union properties.
- [(1)] [Section 119 re-numbered as sub-section (1) thereof by Act 42 of 1961, section 8 (w.e.f. 12-9-1961).] Notwithstanding anything contained in the foregoing provisions of this Chapter, lands and buildings being properties of the Union shall be exempt from the property taxes specified in section 114:Provided that nothing [in this sub-section] [Substituted by Act 42 of 1961, section 8, for in this section (w.e.f. 12-9-1961)] shall prevent [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] from levying any of the said taxes on such lands and buildings to which immediately before the 26th January, 1950, they were liable or treated as liable, so long as that tax continues to be levied by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] on other lands and buildings.[Explanation. [Inserted by Delhi Act 6 of 2003, section 9 (w.e.f. 1-8-2003)]-For the purposes of this section, property owned by a Government company or a statutory corporation, which has a corporate personality of its own, shall not be deemed to be the property of the Union.][***] [Sub-section (2) omitted by Delhi Act 6 of 2003, section 9 (w.e.f. 1-8-2003).Earlier sub-section (2) was inserted by Act 42 of 1961, section 8 (w.e.f. 12-9-1961)]120. [ Incidence of property tax. [Substituted by Delhi Act 6 of 2003, section 10, for section 120 (w.e.f. 1-8-2003)]
120A. [] [Inserted by Delhi Act 6 of 2003, section 11. (w.e.f. 1-8-2003).] Levy of service charge in slums and resettlement colonies.
120B. [] [Inserted by Delhi Act 6 of 2003, section 11, (w.e.f. 1-8-2003)] Grant to group housing society, resident welfare association, market association or industrial estate.
- Where any organized group of property owners and/or occupiers, such as group housing society, resident welfare association, market association, industrial estate, registered with [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)], provides on its own, with the approval of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation<p align=center> (w.e.f. 13-1-2012)], any of the civic services from among the obligatory functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)], specified in section 42, within the area of jurisdiction of such group, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)] may give such grant to such group, as may be specified in the bye-laws, taking into account the services provided by such group:Provided that such grant shall not exceed thirty five per cent. of the amount collected as property tax from the lands and buildings within the area of jurisdiction of such group.]121. Apportionment of liability for property taxes when the premises assessed are let or sub-let.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003, (Delhi Act 6 of 2003), section 12 (w.e.f. 1-8-2003).] (See Annexe).122. Recovery of property taxes from occupiers.
162. of the rent payable by such occupier, a portion of the total sum due which bears, as nearly as may be, the same proportion to that sum as the rent annually payable by such occupier bears to the total amount of rent annually payable in respect of the whole of the land or building.
123. Property taxes a first charge on premises on which they are assessed.
- Property taxes due under this Act in respect of any land or building shall, subject to the prior payment of the land revenue, if any, due to the Government thereon, be a first charge123A. [] [Inserted by Delhi Act 6 of 2003, section 13 (w.e.f.)] Submission of returns.
123B. [] [Ins.by Delhi Act 6 of 2003, section 13 (w.e.f. 1-8-2003)] Self-assessment and submission of return.
123C. [] [Inserted by Delhi Act 6 of 2003, section 13 (w.e.f. 1-8-2003 )] Revision of assessment.
123D. [] [Inserted by Delhi Act 6 of 2003, section 13 (w.e.f. 1-8-2003)] Power of Commissioner regarding assessment.
- The Commissioner may, at any time124. [] [Substituted by Delhi Act 6 of 2003, section 14, for section 124 (w.e.f. 1-8-2003)] Municipal Assessment Book.
125. [] [Substituted by Delhi act 6 of 2003, section 15, for section 125 (w.e.f. 1-8-2003)] Assignment of property identification code.
126. [ Amendment of assessment list. [Section 126 was earlier amended by Act 10 of 1989, section 2 (w.r.e.f. 1-4-1988) and by Act 32 of 1991, section (w.r.e.f. 30-3-1991)]
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 16 (w.e.f. 1-8-2003).]127. Preparation of new assessment list.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003, (Delhi Act 6 of 2003) section 17 (w.e.f: 1-8-2003).]128. Notice of transfers.
129. Notice of erection of building, etc.
- When any new building is erected or when any building is rebuild or enlarged or when any building which has been vacant is reoccupied, the person primarily liable for the property taxes assessed on the building shall give notice thereof in writing to the Commissioner within fifteen days from the date of its completion or occupation whichever first occurs, or as the case may be, from the date of its enlargement or re-occupation; and property taxes shall be assessable on the building from the said date.130. Notice of demolition or removal of buildings.
131. Power of Commissioner to call for information and returns and to enter and inspect premises.
132. Premises owned by, or let to, two or more persons in severalty to be ordinarily assessed as one property.
- Notwithstanding that any land or building is owned by, or let to, two or more persons in severalty, the Commissioner shall for the purpose of assessing such land or building to property taxes treat the whole of it as one property:Provided that the Commissioner may, in respect of any land or building which was originally treated as one property but which subsequently passes on by transfer, succession or in any other manner to two or more persons who divide the same into several parts and occupy them in severalty, treat, subject to any bye-law made in this behalf, each such several part, or two or more of such several parts together, as a separate property and assess such part or parts to property taxes accordingly.133. Assessment in case of amalgamation of premises.
- If any land or building, bearing two or more municipal numbers, or portions thereof, be amalgamated into one or more new premises, the Commissioner shall on such amalgamation assign to them one or more numbers and assess them to property taxes accordingly:Provided that the total assessment on amalgamation shall not be greater than the sum of the previous assessments of the several premises except when there is any re-valuation of any of the said premises.134. Power of Commissioner to assess separately outhouses and portions of buildings.
- The Commissioner may in his discretion assess any outhouse appurtenant to a building, or any portion of a land or building separately from such building or as the case may be, from the rest of such land or building.135. Power of Commissioner to employ valuers.
136. Tax on certain vehicles and animals and rates thereof.
- Save as otherwise provided in this Act, a tax at the rates not exceeding those specified in the Third Schedule shall be levied on vehicles and animals of the descriptions specified in that Schedule which are kept within Delhi.137. The tax on whom leviable.
- The tax on vehicles or animals shall be leviable upon the owner of, or the person having possession or control of, such vehicles or animals in respect of which the tax is leviable:Provided that in the case of an animal generally used or employed in drawing any vehicle, the tax in respect of such animal shall be leviable upon the owner of, or the person having possession or control of, such vehicle, whether or not such animal is owned by such owner or person :Provided further that the tax under this section shall not be levied in respect of138. Tax when payable.
- The tax on vehicles or animals shall be payable in advance in such number of instalments and in such manner as may be determined by bye-laws made in this behalf.139. Power of Commissioner to compound with livery stable keeper, etc., for tax.
- The Commissioner may, with the approval of the Standing Committee, compound for any period not exceeding one year at a time, with any livery stable keeper or other person keeping vehicles for hire or animals for sale or hire, for a lump sum to be paid in respect of the vehicles or animals so kept in lieu of the taxes leviable under section 136 which such livery stable keeper or other person would otherwise be liable to pay.140. Theatre-tax.
- Save as otherwise provided in this Act, there shall be levied a tax (referred to in this Act as theatre-tax) in respect of every cinema, theatre, circus, carnival and other place of entertainment to which persons are ordinarily admitted on payment for performances or shows held or conducted thereat, at such rates not exceeding those specified in the Fourth Schedule as Corporation may determine:Provided that the theatre-tax shall not be levied in respect of any performance or show if the Commissioner is satisfied141. Liability to pay theatre-tax.
- Every proprietor, manager, or person in-charge of a theatre, cinema, circus, carnival or other place of entertainment shall be liable to pay the theatre-tax and shall pay the same in advance before the commencement of the performances or shows:Provided that the Commissioner may, with the approval of the Standing Committee, compound for any series of performances or shows or for any period not exceeding one month, with such proprietor, manager or person for a lump sum to be paid for such series of performances or shows or for the performances or shows held or conducted during such period.Tax on advertisements other than advertisements published in the newspapers142. Tax on advertisements.
143. Prohibition of advertisements without written permission of the Commissioner.
144. Permission of the Commissioner to become void in certain cases.
- The permission granted under section 143 shall become void in the following cases, namely:145. Presumption in case of contravention.
- Where any advertisement has been erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding, frame, post or structure or upon or in any vehicle or displayed to public view from a public street or public place in contravention of the provisions of this Act or any bye-laws made thereunder, it shall be presumed, unless and until contrary is proved, that the contravention has been committed by the person or the persons on whose behalf the advertisement purports to be or the agents of such person or persons.146. Power of Commissioner in case of contravention.
- If any advertisement is erected, exhibited, fixed or retained in contravention of the provisions of section 143, the Commissioner may require the owner or occupier of the land, building, wall, hoarding, frame, post or structure or vehicle upon, or over or in which the same is erected, exhibited, fixed or retained, to take down or remove such advertisement or may enter any land, building, property or vehicle and have the advertisement dismantled, taken down or removed or spoiled, defaced or screened.Duty on transfer of property147. Duty on transfer of property and method of assessment thereto.
| Description of instrument | Amount on which duty should be levied |
| (i) Sale of immovable property | The amount or value of the consideration for the sale, as setforth in the instrument. |
| (ii) Exchange of immovable property | The value of the property of the greater value, as set forthin the instrument. |
| (iii) Gift of immovable property | The value of the property, as set forth in the instrument |
| (iv) Mortgage with possession of immovable property | The amount secured by the mortgage as set forth in theinstrument. |
| (v) Lease in perpetuity of immovable Property | The amount equal to one-sixth of the whole amount or value ofthe rent which would be paid or delivered in respect of the firstfifty years of the lease as set forth in the instrument. |
| (Vi) Contract for transfer of immovable property | Ninety per cent of the value of the consideration for thetransfer as set out in the conract. |
148. Provisions applicable on the introduction of transfer duty.
- On the introduction of the duty on transfers of property149. Tax on building applications.
- [(1) Save as otherwise provided in this Act, the [a Corporation] [Substituted by Act 7 of 2004, section 4(ii), for sub-section (i) (w.e.f. 17-12-2004)] shall levy a tax on building applications at the rate of five rupees per square metre of the total covered area proposed to be built on a plot measuring up to fifty square metres and ten rupees per square mete of the total covered area proposed to be built on a plot exceeding fifty square metres in area]150. Imposition of other taxes.
151. Supplementary taxation.
- Whenever [a Corporation] [Substituted by Delhi Act 12 of 2011, sec.2(a) for "the Corporation" (w.e.f. 13-1-2012)] decides to have recourse to supplementary taxation under sub-section (2) of section 111 in any year, it shall do so by increasing from such date as [a Corporation] [Substituted by Delhi Act 12 of 2011, sec.2(a) for "the Corporation" (w.e.f. 13-1-2012)] may determine, the rates at which any tax leviable under this Act is being levied, but every such increase shall be made subject to the maximum rate and any other limitation specified in respect of such tax.Payment and recovery of taxes152. [] [Substituted by Delhi Act 6 of 2003, section 24, for section 152 (w.e.f. 1-8-2003).] Time and manner of payment of taxes.
- Save as otherwise provided in this Act, any tax levied under this Act shall be payable on such dates, in such number of instalments and in such manner as may be determined by bye-laws made in this behalf.Provided that if, on the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, there is any increase in the amount of property tax which was being paid or was payable immediately before the coming into force of the Delhi Municipal Corporation (Amendment) Act. 2003, the difference in the amount of property tax in excess of fifty per cent. above the tax being paid or being payable, shall be given effect to by stages covering a period of three years by dividing the amount of such increase in the property tax by three, the quotient being added to the amount of property tax which was payable immediately before the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, and to the amount of property tax which shall be payable respectively in each of the remaining two successive years after such addition.153. Presentation of bill.
154. Notice of demand and notice fee.
155. Penalty in case of default of payment of taxes.
156. Recovery of tax.
156A. [] [Inserted by Delhi Act 6 of 2003, section 26 (w.e.f. 1-8-2003)] Recovery of property tax.
- If, after the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, any owner of any vacant land or covered space of building or any other perosn liable to pay the property tax or any occupier, in the absence of any such owner or perosn, does not file a return of self assessment within sixty days of the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, or if the person liable for the payment of property tax does not pay the amount due within the due date, such sum together with all costs and penalty may be recovered under a warrant, issued in the form set forth in the Eighth Schedule, by distress and sale of hte movable property, or the attachment and sale of the immovable property, of the defaulter:Provided that the Commissioner shall not recover any sum the liability for which has been remitted on appeal under the provisions of this Act.157. Distress.
158. Disposal of distrained property and attachment and sale of immovable property.
159. Recovery from a person about to leave Delhi.
160. Power to institute suit for recovery.
- Instead of proceeding against a defaulter by distress and sale as hereinbefore provided, or after a defaulter has been so proceeded against unsuccessfully or with partial success, any sum due or the balance of any sum due, as the case may be, from such defaulter on account of a tax may be recovered from him by a suit in any court of competent jurisdiction.161. Power of seizure of vehicles and animals in case of non-payment of tax thereon.
162. Occupiers may be required to pay rent towards satisfaction of property taxes.
163. Demolition, etc., of buildings.
- If any building is wholly or partly demolished or destroyed or otherwise deprived of value, the Commissioner may, on the application in writing of the owner or occupier, remit or refund such portion of any tax assessed on the reteable value thereof as he thinks fit.164. Remission, or refund of tax.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 27 of (w.e.f. 1-8-2003)]165. Power to require entry in assessment list of details of buildings.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 28 of (w.e.f. 1-8-2003)]166. Notice to be given of the circumstances in which remission or refund is claimed.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 29 of (w.e.f. 1-8-2003)]167. What buildings are to be deemed vacant.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 30 of (w.e.f. 1-8-2003)]168. Notice to be given of every occupation of vacant land or building.
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 31]Appeals169. [] [Substituted by Delhi Act 6 of 2003, section 32, for section 169 (w.e.f. 1-8-2003).] Appeal against assessment, etc.
170. Conditions of right to appeal.
- No appeal shall be heard or determined under section 169 unless171. Finality of appellate orders.
- The order of the [Municipal Taxation Tribunal] [Substituted by Delhi Act 6 of 2003, section 34, for "Court" (w.e.f. 1-8-2003)] confirming, setting aside or modifying an order in respect of any rateable value or assessment or liability to assessment or taxation shall be final:Provided that it shall be lawful for the [Municipal Taxation Tribunal] [Substituted by Delhi Act 6 of 2003, section 34, for "Court" (w.e.f. 1-8-2003)], upon application or on its own motion, to review any order passed by it in appeal within three months from the date of the order.Miscellaneous provisions relating to taxation172. Power to inspect for purposes of determining [annual value] [Substituted by Delhi Act 6 of 2003, section 2, for "reteable value"] or tax.
172A. [] [Inserted by Delhi Act 6 of 2003, section 35 (w.e.f. 1-8-2003)] Power to appoint an agency for administration of property tax.
173. Composition.
174. Irrecoverable debts.
175. Obligation to disclose liability.
176. Immaterial error not to affect liability.
- No assessment and no charge or demand on account of any tax shall be impeached or affected by reason only of any mistake in the name, residence, place of business or occupation of any person liable to pay the tax or in the description of any property or thing, or of any mistake in the amount of the assessment, charge or demand, or by reason only of clerical error or other defect of form, if the directions contained in this Act and the bye-laws made thereunder have in substance and effect been complied with; and it shall be enough in the case of any such tax on property or any assessment of value for the purpose of any such tax, if the property taxed or assessed is so described as to be generally known; and it shall not be necessary to name the owner or occupier thereof.177. General power of exemption.
- The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may, by resolution passed in this behalf, exempt either wholly or in part from the payment of any tax levied under this Act, any class of persons or any class of property or goods.[*] [The heading Terminal taxes on goods and sections 178 to 183 omitted by Ordinance No. 21 of 1993 (w.e.f. 31-1-1993)]Terminal taxes on goods[*] [The heading Terminal taxes on goods and sections 178 to 183 omitted by Ordinance No. 21 of 1993 (w.e.f. 31-1-1993)]178. Terminal tax on goods carried by railway or road.184. Proceeds of entertainment tax.
- [Section 184 was earlier substituted by Act 57 of 1962, se.c 25 (w.e.f. 1-4-1963)] [The heading "Terminal taxes on goods and sections 178 to 183" omitted by Ordinance No. 21 of 1993 (w.e.f. 31-1-1993)] [Rep. by the Delhi (Distribution of proceeds of Taxes) Act, 2002 (Delhi Act 11 of 2002), section 4 (w.r.e.f 1-4-1996)]].Chapter IX
Borrowing
185. Power of Corporation to borrow.
186. Time for repayment of money borrowed under section 185.
- The time for the repayment of any money borrowed under section 185 shall in no case exceed sixty years and the time for repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with express sanction of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)], extend beyond the unexpired portion of the period for which such previous loan was sanctioned.187. Form and effect of debentures.
- All debentures issued under this Chapter shall be in such form as the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may, with the previous sanction of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)], determine and shall be transferable in such manner as shall be therein expressed; and the right to sue in respect of the moneys secured by any of such debentures shall vest in the holders thereof for the time being without any preference by reason of some such debentures being prior in date to others.188. Payment to survivors of joint payees.
- When any debenture or security issued under this Act is payable to two or more persons jointly, and either or any of them dies, then, notwithstanding anything in section 45 of the Indian Contract Act, 1872 (9 of 1872), the debenture or security shall be payable to the survivor or survivors of such person:Provided that nothing in this section shall affect any claim by the legal representative of a deceased person against such survivor or survivors.189. Receipt by joint holders for interest or dividend.
- When two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] by the other of such persons.190. Maintenance and investment of sinking funds.
191. Application of sinking funds.
- A sinking fund or any part thereof shall be applied in or towards the discharge of the loan or a part of the loan for which such fund was created, and until such loan or part is wholly discharged shall not be applied for any other purpose:Provided that when any loan or part thereof has been consolidated under section 193, the Commissioner shall transfer to the sinking fund of the consolidated loan such part of the sinking funds of the original loans as may be proportionate to the amount of the original loans incorporated in the consolidated loan.192. Annual statement by Commissioner.
- The Commissioner shall, at the end of every year, submit to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] a statement showing(a)the amount which has been invested during the year under section 190;(b)the date of the last investment made previous to the submission of the statement;(c)the aggregate amount of the securities then in his hands; and(d)the aggregate amount which has up to the date of the statement been applied under section 191, in or towards discharging loans.193. Power of Corporation to consolidate loans.
194. Priority of payments for interest and repayment of loans over other payments.
- All payments due from the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for interest on and repayment of loans shall be made in priority to all other payments due from the Corporation.195. Attachment of Municipal Fund for recovery of money borrowed from Government.
196. Power to make regulations.
- [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may make regulations to carry out the purposes of this Chapter including, in particular, the issue of duplicates in case of loss of debentures by theft, destruction or otherwise, and renewal of debentures on payment of fees prescribed in this behalf by such regulations.Chapter X
Property and Contracts
Property197. Acquisition of property.
- [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall, for the purpose of this Act, have power to acquire and hold movable and immovable property, or any interest therein.198. Acquisition of immovable property by agreement.
- Whenever the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] decides to acquire any immovable property for the purpose of this Act, the Commissioner shall acquire such property on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] by agreement on such terms and at such price as may be approved by the Standing Committee.199. Procedure when immovable property cannot be acquired by agreement.
- Whenever the Commissioner is unable to acquire any immovable property under section 198 by agreement, the [Central Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] may at the request of the Commissioner procure the acquisition thereof under the provisions of the Land Acquisition Act, 1894 (1 of 1894), and on payment by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] of the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, the land shall vest in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]200. Disposal of property.
- With respect to the disposal of property belonging to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], the following provisions shall have effect, namely:201. Contracts by the Corporation.
Subject to the provisions of sections 202 and 203 [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be competent to enter into and perform any contract necessary for the purposes of this Act.202. Procedure for making contracts.
- With respect to the making of contracts, the following provisions shall have effect, namely:203. Mode of executing contracts.
Chapter XI
Accounts and Audit
Scrutiny and audit of accounts204. [ Accounts to be kept. [Substituted by Act 67 of 1993, section 92, for section 204 (w.e.f. 1-10-1993)]
- There shall be kept in such manner and in such form as may be prescribed by regulations the General Account of all receipts and expenditures of the [a Corporation]]205. Scrutiny of accounts by Municipal Chief Auditor and by the Standing Committee.
206. Report by the Municipal Chief Auditor.
207. Special audit at the direction of the Central [Government.] [The word "Central" omitted by Act 67 of 1993, section 94 (w.e.f. 1-10-1993)]
208. Procedure to be followed by the Municipal Chief Auditor.
209. Power of Municipal Chief Auditor to make queries, etc., and call for returns, etc.
Chapter XII
. Water Supply, Drainage and Sewage Disposal.
210. to 273.
- Containing sections 210 to section 273 [Rep. by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993) section 96 (w.e.f. 1-10-1993).]Chapter XIII
. - ELECTRICITY SUPPLY.- Containing sections 274 to section 286-[Rep. by the Delhi Municipal Corporation (Amendment) Act 1993 (67 of 1993), section 96 (w.e.f. 1-10-1993).]
Chapter XIV
.- TRANSPORT SERVICES. - Containing sections 287 to section 297 - [Rep. by the Delhi Road Transport Laws (Amendment) Act 1971 (71 of 1971), section 7 and Sch. II (w.r.e.f. 3-11-1971)]
Chapter XV
Streets
Construction, maintenance and improvement of streets298. Vesting of public streets in [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
[(1) All street within Delhi which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in the Corporation:Provided that no public street which immediately before the commencement of this Act vested in the Union shall, unless the Central Government with the consent of the Corporation so directs, vest in the Corporation by virtue of this sub-section.] [[Substituted by Delhi Act 12 of 2011, section 16, for sub-section (1) (w.e.f. 13-1-2012). sub-section (1), before substitution, stood as under:"(1), All street within Delhi which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in the Corporation:Provided that no public street which immediately before the commencement of this Act ested in the Union shall, unless the Central Government with the consent of the Corporation so directs, vest in the corporation by virtue of this sub-section."]]299. Functions of Commissioner in respect of public streets.
300. Disposal of land forming site of public streets permanently closed.
- Whenever any public street or a part thereof is permanently closed under sub-section (2) of section 299 the site of such street or of the portion thereof may be disposed of as land vesting in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]301. Power to make new public streets.
- The Commissioner may at any time with the previous sanction of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]302. Minimum width of new public streets.
- The Commissioner shall, from time to time, with the sanction of the Standing Committee, specify the minimum width of different classes of new public streets according to the nature of the traffic likely to be carried thereon, and the streets with which they join at one or both ends, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations.303. Power to prohibit use of public streets for certain kind of traffic.
304. Power to acquire lands and buildings for public streets and public parking places.
- Subject to provisions contained in Chapter X, the Commissioner may. -(a) acquire any land required for the purpose of opening, widening, extending or otherwise improving any public street or of making any new public street, and any building standing upon such land;305. Defining the regular line of streets.
306. Setting back building to regular line of street.
307. Compulsory setting back of building to regular line of street.
308. Acquisition of open land and land occupied by platform, etc, within the regular line of street.
- If any land, whether open or enclosed, not vesting in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] and not occupied by any building is within the regular line of a public street or if a platform, verandah, step, compound wall, hedge or fence or some other structure external to a building abutting on a public street or a portion of such platform, verandah, step, compound wall, hedge, fence or other structure is within the regular line of such street the Commissioner may, after giving to the owner of the land or building not less than seven clear days' notice of his intention so to do, take possession on behalf of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] of the said land with its enclosing wall, hedge or fence, if any, or of the said platform, verandah, step, compound wall, hedge, fence or other structure or of any portion thereof which is within the regular line of the public street and, if necessary, clear the same and the land so acquired shall thereupon be deemed to be a part of the public street and shall vest in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]Provided that where the land or building is vested in the Union or a State the Commissioner shall not take possession thereof without the previous sanction of the Central [Government.] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)]309. Acquisition of the remaining part of a building and land after their portions within a regular line of street have been acquired.
310. Setting forward of buildings to the regular line of street.
- The Commissioner may, upon such terms as he thinks fit, allow any building to be set forward for the purpose of improving the regular line of a public street and may, with the sanction of the Standing Committee, by notice required any building to be so set forward in the case of reconstruction thereof or of a new construction.Explanation. For the purpose of this section a wall separating any premises from a public street shall be deemed to be a building; and it shall be deemed a sufficient compliance with permission or requisition to set forward a building to the regular line of a street if a wall of such material and dimensions as are approved by the Commissioner is erected along the said line.311. Compensation to be paid in certain cases of setting back or setting forward to buildings, etc.
312. Owners, obligation when dealing with land as building sites.
- If the owner of any land utilises, sells, leases out or otherwise disposes of such land for the construction of buildings thereon he shall lay down and make a street or streets giving access to the plots into which the land may be divided and connecting with an existing public or private street.313. Lay-out plans.
314. Alteration or demolition of street made in breach of section 313.
315. Power of Commissioner to order work to be carried out or to carry it out himself in default.
316. Right of owners to require streets to be declared public.
- If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of section 315, the Commissioner may, and on the requisition of a majority of the owners referred to in sub-section (1) of that section shall, declare such a street to be a public street and thereupon the street shall vest in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]Encroachments on streets317. Prohibition of projections upon streets, etc.
318. Projections over streets may be permitted in certain cases.
319. Ground floor doors, etc, not to open outwards on streets.
- The Commissioner may at any time by notice require the owner of any premises on the ground floor of which any door, gate, bar, or window opens outwards upon a street or upon any land required for the improvement of a street in such manner, as in the opinion of the Commissioner, to obstruct the safe or convenient passage of the public along such street, to have the said door, gate, bar or window altered so as not to open outwards.320. Prohibition of structures or fixtures which cause obstruction in streets.
321. Prohibition of deposit, etc. , of things in streets.
322. Power to remove anything deposited or exposed for sale in contravention of this Act.
- The Commissioner may, without notice, cause to be removed323. Prohibition of the tethering of animals and milking of cattle.
324. Precautions during repair of streets.
325. Streets not to be opened or broken up and building materials not to be deposited thereon without permission.
326. Disposal of things removed under this Chapter.
327. Naming and numbering of streets.
328. Commissioner to take steps for repairing or enclosing dangerous places.
329. Measures for lighting.
- The Commissioner shall330. Prohibition of removal, etc, of lamps.
Chapter XVI
Building Regulations
330A. [] [Inserted by Act 67 of 1993, section 98 (w.e.f. 1-10-1993).] General supreintendence, etc., of the [Government.] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)]
- Notwithstandign anything contained in any other provision of this Act, the Commissioner shall exercise his powers and powers and discharge his functions under this Chapter, undr the general superintendence, direction and control of the [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)]331. Definition.
- In this Chapter, unless the context otherwise requires, the expression "to erect a building" means332. Prohibition of building without sanction.
- No person shall erect or commence to erect any building or execute any of the works specified in section 334 except with the previous sanction of the Commissioner, not otherwise than in accordance with the provisions of this Chapter and of the bye-laws made under this Act in relation to the erection of buildings or execution of works.333. Erection of building.
334. Applications for additions to, or repairs of, buildings.
335. Conditions of valid notice.
336. Sanction of refusal of building or work.
337. When building or work may be proceeded with.
338. Sanction accorded under misrepresentation.
- If at any time after the sanction of any building or work has been accorded, the Commissioner is satisfied that such sanction was accorded in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information further under sections 333, 334 and 335, he may by order in writing cancel for reasons to be recorded such sanction and any building or work commenced, erected or done shall be deemed to have been commenced, erected or done without such sanction:Provided that before making any such order the Commissioner shall give reasonable opportunity to the person affected as to why such order should not be made.339. Buildings at corners of streets.
- The Commissioner may require any building intended to be erected at the corner of two streets to be rounded off or splayed or cut off to such height and to such extent as he may determine, and may acquire such portion of the site at the corner as he may consider necessary for public convenience or amenity.340. Provisions as to buildings and works on either side of new streets.
341. Period for completion of building or work.
- The Commissioner, when sanctioning the erection of a building or execution of a work, shall specify a reasonable period after the commencement of the building or work within which the building or work is to be completed and if the building or work is not completed within the period so specified, it shall not be continued thereafter without fresh sanction obtained in the manner hereinbefore provided, unless the Commissioner on application made therefor has allowed an extension of that period.342. Prohibition against use of inflammable materials for building, etc, without permission.
- In such areas as may be specified by bye-laws made in this behalf, no roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass leaves, mats or other inflammable materials except with the written permission of the Commissioner, nor shall any such roof, verandah, pandal, wall, shed or fence constructed or re-constructed in any year be retained in a subsequent year except with fresh permission obtained in this behalf.343. [] [Substituted by Act 42 of 1961, section 16, for section 343 (w.e.f. 12-9-1961).] Order of demolition and stoppage of buildings and works in certain cases and appeal.
344. Order of stoppage of buildings or works in certain cases.
345. Power of Commissioner to require alteration of work.
345A. [] [Inserted by Act 42 of 1984, section 6 (w.e.f. 10-12-1985)]Power to seal unauthorised constructions.
346. Completion certificates.
347. Restrictions on uses of buildings.
- No person shall, without the written permission of the Commissioner, or otherwise than in conformity with the conditions, if any, of such permission347A. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Appellate Tribunal.
347B. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Appeals against certain orders or notices issued under the Act.
347C. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Procedure of the Appellate Tribunal.
347D. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Appeal against orders of Appellate Tribunal.
347E. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Bar of jurisdiction of courts.
348. Removal of dangerous buildings.
349. Power to order building to be vacated in certain circumstances.
349A. [] [Inserted by Act 67 of 1993, section 99 (w.e.f. 1-10-1993)] Power of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] to make bye-laws.
Chapter XVII
Sanitation and Public Health
Conservancy and sanitation350. Provision for daily cleansing of streets and removal of rubbish and filth.
351. Rubbish, etc, to be the property of [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
- All matters deposited in public receptacles, depots and places provided or appointed under section 352 and all matters collected by municipal employees or contractors in pursuance of section 350 and section 355 shall be the property of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]352. Provision or appointment of receptacles, depots and places for rubbish, etc.
(1) The Commissioner shall(a)provide or appoint in proper and convenient situations public receptacles, depots or places for the temporary deposit of rubbish, filth and other polluted and obnoxious matter and for the final disposal of rubbish, filth and other polluted and obnoxious matter;(b)provide dustbins for the temporary deposit of rubbish;(c)provide vehicles or other suitable means for the removal of rubbish and offensive matter; and(d)provide covered vehicles or vessels for the removal of filth and other polluted and obnoxious matter.353. Duty of owners and occupiers to collect and deposit rubbish, etc.
It shall be the duty of the owners and occupiers of all premises354. Collection and removal of filth and polluted matter.
- It shall be the duty of the owner and occupier of every premises situate in any portion of Delhi [***] [Certain words omitted by Act 67 of 1993, section 100 (w.e.f. 1-10-1993)] or in which there is not a latrine, or urinal connected by a drain with a municipal drain, to cause all filth and polluted and obnoxious matter accumulating upon such premises to be collected and removed to the nearest receptacle or depot provided for this purpose under section 352 at such times, in such vehicle or vessel by such route and with such precautions as the Commissioner may by public notice prescribe.355. Collection and removal of filth and polluted matter through municipal agency.
- [(1) It shall be lawful for the Commissioner to take or cause to be taken measures for the daily collection, removal and disposal of all filth and polluted and obnoxious matters from latrines, urinals and cesspools not connected by a drain with a municipal drain from all premises situate in any portion of [the area of the Corporation] [Substituted by Act 67 of 1993, section 101, for sub-section (1) (w.e.f. 1-10-1993)]]356. Removal of rubbish, etc., accumulated on premises used as factories, workshops, etc.
- The Commissioner may, if he thinks fit,357. Prohibition against accumulation of rubbish, etc.
358. Commissioner's power to get premises scavenged and cleansed.
- If any premises are not properly and regularly scavenged or cleansed or are in a filthy and unwholesome condition, the Commissioner may cause them to be scavenged and cleansed and recover the expenses from the owner or, as the case may be, occupier as an arrear of tax under this Act.359. Public latrines, urinals, etc.
360. Construction of latrines and urinals.
361. Latrines and urinals, etc., in new buildings.
362. Latrines and urinals for labourers, etc.
- Every person employing workmen, labourers or other persons exceeding twenty in number shall provide and maintain for the separate use of persons of each sex so employed, latrines and urinals of such description and number as the Commissioner may by notice require and within such time as may be fixed in the notice and shall keep the same in clean and proper order.363. Provision of latrines and urinals for markets, etc.
- The Commissioner may by notice require any owner or manager of a market, cart stand, cattle shed, theatre, railway station and other place of public resort within such time as may be specified in such notice to provide and maintain for the separate use of persons of each sex, latrines of such description and number and in such position as may be specified and to keep the same in clean and proper order.364. Other provisions as to private latrines.
- The Commissioner may, by written notice365. Removal of congested buildings.
366. Power of Commissioner to require improvement of buildings unfit for human habitation.
367. Enforcement of notice requiring execution of works of improvement.
- If a notice under section 366 requiring the owner of the building to execute works of improvement is not complied with, then after the expiration of the time specified in the notice the Commissioner may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrear of tax under this Act.368. Power of Commissioner to order demolition of buildings unfit for human habitation.
369. Insanitary huts and sheds.
- Where the Commissioner upon any information in his possession is satisfied that any hut or shed used as a dwelling house or as a stable or for any other purpose, is likely, by reason of its being constructed without a plinth or upon a plinth of insufficient height or without proper means of drainage or on account of the impracticability of scavenging and cleansing it or owing to the manner in which it and other huts or sheds are crowded together, to cause risk of disease to the inmates thereof or to the inhabitants of the neighbourhood, or is for any reason likely to endanger public health or safety, he may by notice in writing require the owner or occupier of the hut or shed or the owner or occupier of the land on which the hut or shed stands to remove or alter the hut or shed or carry out such improvement thereof as the Commissioner may deem necessary within such time as may be specified in the notice.Regulation of washing by washermen370. Prohibition against washing by washermen.
371. Obligation to give information of dangerous disease.
- Any person being in charge of, or in attendance, whether as a medical practitioner or otherwise, upon any person whom he knows or has reason to believe to be suffering from a dangerous disease, or being the owner, lessee, or occupier of any building in which he knows that any such person is so suffering shall forthwith give information respecting the existence of such disease to the Municipal Health Officer.372. Removal to hospital of patients suffering from dangerous disease.
373. Disinfection of buildings and articles.
- Where the Commissioner is of opinion that the cleansing and disinfection of any building or part of a building or of any articles in such building or part which are likely to retain infection, or the renewal of flooring of any building or part of such building, and the renewal of plastering of the walls thereof, would tend to prevent or check the spread of any dangerous disease; he may, by notice in writing, require the owner or occupier to cleanse and disinfect the said building, part or articles, as the case may be, or to renew the said flooring and if necessary, the said plastering also within such time as may be specified in the notice:Provided that where in the opinion of the Commissioner the owner or occupier is from poverty or any other cause unable effectually to carry out any such requisition, the Commissioner may at the expense of the Municipal Fund cleanse and disinfect the building, part or articles, or, as the case may be, renew the flooring and if necessary, the plastering also.374. Destruction of infectious huts or sheds.
375. Means of disinfection.
376. Special measures in case of outbreak of dangerous or epidemic diseases.
377. Infected clothes not to be sent to washerman or to laundry.
378. Contamination and disinfection of public conveyance.
379. Driver of conveyance not bound to carry persons suffering from dangerous disease.
- Notwithstanding anything contained in any law for the time being in force no owner, driver or person in charge of a public conveyance shall be bound to convey or to allow to be conveyed in such conveyance in or in the vicinity of Delhi any person suffering from a dangerous disease or the corpse of any person who has died from such disease unless and until such person pays or tenders a sum sufficient to cover any loss and expense which would ordinarily be incurred in disinfecting the conveyance.380. Disinfection of buildings before letting the same.
381. Disposal of infected articles without disinfection.
382. Prohibition of making or selling of food, etc, or washing of clothes by infected persons.
- No person while suffering from, or in circumstances in which he is likely to spread, any dangerous disease, shall383. Power to restrict or prohibit sale of food or drink.
- When Delhi or any part thereof is visited or threatened by an outbreak of any dangerous disease the Commissioner may, by public notice, restrict in such manner or prohibit for such period as may be specified in the notice, the sale or preparation of any article of food or drink for human consumption specified in the notice or the sale of any flesh of any description of animal so specified.384. Control over wells and tanks, etc.
385. Duty of persons suffering from dangerous disease.
- No person shall,386. Disposal of infectious corpses where any person has died from any dangerous disease.
- Where any person has died from any dangerous disease the Commissioner may, by notice in writing387. Conditions of service of sweepers and certain other class of persons employed in municipal service.
388. Conditions of service of sweepers employed for doing house scavenging.
- No sweeper, being employed for doing house scavenging of any building shall discontinue to do such house scavenging without reasonable cause or without having fourteen days' notice to his employer.Burning and burial grounds [omitted by act 10 of 2022]389. Power to call for information regarding burning and burial grounds.
- The Commissioner may, by notice in writing, require the owner or person in charge of any burning or burial ground to supply such information as may be specified in the notice concerning the condition, management, or position of such ground.390. Permission for use of new burning or burial ground.
391. Power to require closing of burning and burial grounds.
392. Removal of corpses.
- The Commissioner may by public notice prescribe routes by which alone corpses may be removed to burning or burial ground.Disposal of dead animals393. Disposal of dead animals.
Chapter XVIII
Vital Statistics
394. Appointment of Chief Registrar and registrars.
395. Duties of registrar.
- The registrar shall keep himself informed of every birth or death occurring within the area under his charge and shall ascertain and register as soon as conveniently may be after the event, and without fee or reward such particulars in respect of every birth or death as may be prescribed by bye-laws made in this behalf.396. Information of births and deaths.
Chapter XIX
Public Safety and Suppression of Nuisances
Nuisances397. Prohibition of nuisances.
398. Power of Commissioner to require removal or abetment of nuisance.
- Where the Commissioner is of opinion that there is a nuisance on any land or building, he may, by notice in writing, require the person by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land or building, or any one or more of these persons, to remove or abate the nuisance by taking such measures in such manner and within such period as may be specified in the notice.Dogs399. Registration and control of dogs.
400. Stacking or collecting inflammable materials.
- The Commissioner may, by public notice, prohibit in any case where such prohibition appears to him to be necessary for the prevention of danger to life or property, the stacking or collecting of wood, dry grass, straw or other inflammable materials, or the placing of mats or thatched huts or the lighting of fires in any place which may be specified in the notice.401. Care of naked lights.
- No person shall set a naked light on or near any building in any public street or other public place in such manner as to cause danger of fire:Provided that nothing in this section shall be deemed to prohibit the use of lights for the purposes of illumination on the occasion of a festival or public or private entertainment.402. Discharging fire-works, fire-arms, etc.
- No one shall discharge any fire-arm or let off fire-works or fire-balloons, or engage in any game in such manner as to cause or to be likely to cause danger to persons passing by or dwelling or working in the neighbourhood or risk of injury to property.403. Power to require buildings, wells, etc., to be rendered safe.
- Where any building, or wall or anything affixed thereto, or any well, tank, reservoir, pool, depression, or excavation, or any bank or tree, is in the opinion of the Commissioner, in a ruinous state, for want of sufficient repairs, protection or enclosure, a nuisance or dangerous to persons passing by or dwelling or working in the neighbourhood, the Commissioner may by notice in writing require the owner or part-owner or person claiming to be the owner or part-owner thereof or failing any of them the occupier thereof to remove the same or may require him to repair, protect or enclose the same in such manner as he thinks necessary; and if the danger is, in the opinion of the Commissioner, imminent, he shall forthwith take such steps as he thinks necessary to avert the same.404. Enclosure of waste land used for improper purpose.
- The Commissioner may, by notice in writing, require the owner or part-owner, or person claiming to the owner or part-owner of any land or building, or the lessee or the person claiming to be the lessee of any such land which, by reason of disuse or disputed ownership or other cause, has remained unoccupied and has become the resort of idle and disorderly persons or of persons who have no ostensible means of subsistence or cannot give a satisfactory account of themselves or is used for gaming or immoral purposes or otherwise occasions or is likely to occasion a nuisance, to secure and enclose the same within such time as may be specified in the notice.Chapter XX
Markets, Slaughter Houses, Trades and Occupations
Maintenance and regulation of markets and slaughter houses405. Provision of municipal market and slaughter houses.
406. Use of municipal markets.
407. Private markets and slaughter houses.
408. Conditions of grant of licence for private market.
409. Prohibition of keeping market open without licence, etc.
410. Prohibition of use of unlicensed markets.
- No person knowing that market has been opened to the public without a licence having been obtained therefor when such licence is required by or under this Act or that the licence granted therefor is for the time being suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.411. Prohibition of business and trade near a market.
412. Levy of stallages, rents and fees.
- The Commissioner, with the previous approval of the Standing Committee, may413. Stallages, rents, etc., to be published.
- A copy of the table of stallages, rents and fees, if any, chargeable in any municipal market or municipal slaughter house, and of the bye-laws made under this Act for the purpose of regulating the use of such market or slaughter house printed in such language or languages as the Commissioner may direct, shall be affixed in same conspicuous place in the market or slaughter house.414. Power to expel lepers and disturbers, etc, from markets.
- The person in charge of a market shall prevent the entry therein of, and shall expel therefrom, any person suffering from leprosy in whom the process of ulceration has commenced or from any dangerous disease, who sells or exposes for sale therein any article or who, not having purchased the same handles any article exposed for sale therein; and he may expel therefrom any person who is creating a disturbance therein.415. Butcher's, fish-monger's and poulterer's licence.
416. Factory, etc, not to be established without permission of the Commissioner.
417. Premises not to be used for certain purposes without licence.
418. Seizure of certain animals.
419. Power of Commissioner to prevent use of premises in particular areas for purposes referred to in section 417.
420. Licences for hawking articles, etc.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf,421. Eating houses, etc., not to be used without licence from the Commissioner.
422. Licensing and control of theatres, circuses and places of public amusement.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep open any theatre, circus, cinema house, dancing hall or other similar place of public resort, recreation or amusement:Provided that nothing in this section shall apply to private performances in any such place.423. Power of Commissioner to stop use of premises used in contravention of licences.
- If the Commissioner is of opinion that any eating house, lodging house, hotel, boarding house, tea shop, coffee house, cafe, restaurant, refreshment room or other place where the public are admitted for repose or for consumption of any food or drink or where food is sold or prepared for sale or any theatre, circus, cinema house, dancing hall or similar other place of public resort, recreation or amusement is kept open without a licence or otherwise than in conformity with the terms of a licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means as he may consider necessary.Inspection of places of Sales, etc.424. Power of Commissioner to inspect places where unlawful slaughter of animals, etc, is suspected.
(1) If the Commissioner or any person authorised by him in this behalf has reason to believe that any animal intended for human consumption is being slaughtered or that the flesh of any such animal is being sold or exposed for sale, in any place or manner not duly authorised under this Act, he may, at any time by day or night without notice, inspect such place for the purpose of satisfying himself as to whether any provision of this Act or of any bye-law under this Act at the time in force is being contravened thereat and may seize any such animal or the carcass of such animal or such flesh found therein.Chapter XXI
Improvement
425. Improvement scheme.
- Where the Commissioner upon information in his possession is satisfied as respects any area426. Matters to be provided for in an improvement scheme.
427. Submission of improvement scheme to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for approval and to the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] for sanction.
428. Rehousing scheme.
- The Commissioner while framing an improvement scheme under this Chapter for any area may also frame a scheme (hereafter in this Act referred to as the rehousing scheme), for the construction, maintenance and management of such and so many buildings as he may consider necessary for providing accommodation for persons who are likely to be displaced by the execution of the improvement scheme.429. Improvement scheme and rehousing scheme to comply with the master plan and zonal development plan.
- No improvement scheme or rehousing scheme framed under this Chapter after a master plan for Delhi or a zonal development plan for any part thereof has been prepared in accordance with law shall be valid unless such scheme is in conformity with the provisions of the master plan or the zonal development plan.Chapter XXII
Powers, Procedure, Offences and Penalties
Licences and written permissions430. Signature, conditions, duration, suspension, revocation, etc, of licences and written permissions.
431. Powers of entry and inspection.
- The Commissioner [*] [The words the "General Manager (Electricity)" opmitted by Act 67 of 1993, section 102 (w.e.f. 1-10-1993)] [*] [The words "or the General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or any municipal officer or other municipal employee authorised in this behalf by [him] [Substituted by Act 67 of 1993, section 102, for "any of the aforesaid municipal authorities" (w.e.f. 1-10-1993)] or empowered in this behalf by or under any provision of this Act, may enter into or upon any land or building with or without assistants and workmen432. Power to enter land adjoining land in relation to any work.
433. Breaking into building.
434. Time of making entry.
- Save as otherwise provided in this Act or any bye-law made thereunder, no entry authorised by or under this Act shall be made except between the hours of sunrise and sunset.435. Consent ordinarily to be obtained.
- Save as otherwise provided in this Act or any bye-law made thereunder, no land or building shall be entered without the consent of the occupier, or if there is no occupier, of the owner thereof and no such entry shall be made without giving the said owner or occupier, as the case may be, not less than twenty-four hours' written notice of the intention to make such entry:Provided that no such notice shall be necessary if the place to be inspected is a factory or workshop or trade premises or a place used for any of the purposes specified in section 417 or a stable for horses or a shed for cattle or a latrine or urinal or a work under construction, or for the purpose of ascertaining whether any animal intended for human food is slaughtered in that place in contravention of this Act or any bye-law made thereunder.436. Regard to be had to social or religious usages.
- When any place used as a human dwelling is entered under this Act, due regard shall be paid to the social and religious customs and usages of the occupants of the place entered, and no apartment in the actual occupancy of a female shall be entered or broken open until she has been informed that she is at liberty to withdraw and every reasonable facility has been afforded to her withdrawing.437. Prohibition of obstruction or molestation in execution of work.
- No person shall obstruct or molest any person authorised or empowered by or under this Act or any person with whom [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or any of the municipal authorities specified in section 44 has lawfully contracted, in the execution of his duty or of anything which he is authorised or empowered or required to do by virtue or in consequence of any of the provisions of this Act or any bye-law made thereunder, or in fulfilment of his contract, as the case may be.Public notices and advertisements438. Public notices how to be made known.
- Every public notice given under this Act or any bye-law made thereunder shall be in writing under the signature of [the Commissioner or of any municipal officer authorised by him in this behalf] [Substituted by Act 67 of 1993, section 105, for certain words (w.e.f. 1-10-1993)] [***] [The words or the "Genral Manager (Transport" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)], and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicuous public places within the said locality or by publishing the same by beat of drum or by advertisement in local newspapers or by any two or more of these means and by any other means that the [Commissioner] [Substituted by Act 67 of 1993, section 105, for "appropriate municipal authority" (w.e.f. 1-10-1993)] may think fit.439. Newspapers in which advertisements or notices to be published.
- Whenever it is provided by this Act or any bye-law made thereunder that notice shall be given by advertisement in local newspapers, or that a notification or information shall be published in local newspapers, such notice, notification or information shall be inserted, if practicable, in at least three newspapers in such languages as [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may from time to time specify in this behalf:Provided that if [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] publishes a municipal journal, a publication in that journal shall be deemed to be a publication in a newspaper of the language in which the said journal may be publishedEvidence440. Proof of consent, etc., of Commissioner, General Managers, etc.
- Whenever under this Act or any rule, regulation or bye-law made thereunder, the doing of, or the omission to do, anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion of satisfaction of the Commissioner [or of any municipal officer, a written document signed by the Commissioner] [Substituted by Act 67 of 1993, section 1006, for certain words (w.e.f. 1-10-1993).] [***] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] or officer purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction shall be sufficient evidence thereof.Notices, etc.441. Notices, etc, to fix reasonable time.
- Where any notice, bill, order or requisition issued or made under this Act of any rule, regulation or bye-law made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rule, regulation or bye-law, the notice, bill, order or requisition shall specify a reasonable time for doing the same.442. Signature on notices, etc, may be stamped.
- [(1) Every licence, written permission, notice, bill, summons or other document which is required by this Act or any rule, regulation or by-law made thereunder to bear the signature of the Commissioner or of any municipal officer, shall be deemed to be properly signed if it bears a fascimile of the signature of the Commissioner or officer, as the case may be, stamped thereupon.] [Substituted by Act 67 of 1993, section 107, for the sub-section (1) (w.e.f. 1-10-1993)]443. Notices, etc, by whom to be served or issued.
- All notices, bills, summonses and other documents required by this Act or any rule, regulation or bye-law made thereunder to be served upon, or issued to, any person, shall be served or issued by municipal officers or other municipal employees or by other persons authorised by [the Commissioner.] [Substituted by Act 67 of 1993, section 108, for certain words (w.e.f. 1-10-1993)]444. Service of notices, etc.
445. Service of bills for tax or notice of demand by ordinary post.
- Notwithstanding anything contained in sections 443 and 444 a bill for any tax or a notice of demand may be served by sending it by ordinary post with a prepaid letter under a certificate of posting addressed to the appropriate person specified in section 444 at his last known place of residence or business and in proving the service of every bill or notice so sent it shall be sufficient to prove that the letter was properly addressed and posted under a certificate of posting.446. Powers in case of non-compliance with notice, etc.
- In the event of non-compliance with the terms of any notice, order or requisition issued to any person under this Act or any rule, regulation or bye-law made thereunder; requiring such person to execute any work or to do any act it shall be lawful for the authority or officer at whose instance the notice, order or requisition has been issued, whether or not the person in default is liable to punishment for such default or has been prosecuted or sentenced to any punishment therefor, after giving notice in writing to such person, to take such action or such steps as may be necessary for the completion of the act or the work required to be done or executed by such person and all the expenses incurred on such account shall be payable to the Commissioner on demand and if not paid within ten days after such demand, shall be recoverable as an arrear of tax under this Act.Recovery of expenses447. Liability of occupier to pay in default of owner.
448. Execution of work by occupier in default of owner and deduction of expenses from rent.
- Whenever the owner of any land or building fails to execute any work which he is required to execute under this Act or any bye-law made thereunder, the occupier, if any, of such land or building may, with the approval of the Commissioner, execute the said work and he shall, subject to any contract between the owner and occupier to the contrary, be entitled to recover from the owner the reasonable expenses incurred by him in the execution of the work and may deduct the amount thereof from the rent payable by him to the owner.449. Relief to agents and trustees.
450. [] General power to pay compensation. [Substituted by Act 67 of 1993, section 109, for section 450 (w.e.f. 1-10-1993)]
- In any case not otherwise provided for in this Act or in any bye-law made thereunder, the Commissioner, with the previous approval of the Standing Committee, may pay compensation to any person who sustains damage by reason of the exercise of any of the powers vested by this Act or any bye-law in the Commissioner or in any municipal officer or other municipal employee.451. Compensation to be paid by offenders for damage caused by them.
452. Reference to the court of the district judge in certain cases.
453. Application to the court of the district judge in other cases.
454. Power to sue for expenses or compensation.
- Instead of proceeding in the manner aforesaid for the recovery of any expenses or compensation of which the amount due has been ascertained as hereinbefore provided, or after such proceedings have been taken unsuccessfully or with only partial success, the sum due or the balance of the sum due, as the case may be, may be recovered by a suit brought against the person liable for same in any court of competent jurisdiction.Recovery of certain dues455. Mode of recovery of certain dues.
- In any case not expressly provided for in this Act or any bye-law made thereunder any due to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] on account of any charge, costs, expenses, fees, rates or rent or on any other account under this Act or any such bye-law may be recoverable from any person from whom such sum is due as an arrear of tax under this Act:Provided that no proceedings for the recovery of any sum under this section shall be commenced after the expiry of three years from the date on which such sum becomes due.Obstruction of owner by occupier456. Right of owner to apply to the court of the district judge in case of obstruction by occupier.
457. General powers and procedure of the court of the district judge.
- The procedure provided in the Code of Civil Procedure, 1908 (5 of 1908), in regard to suits shall be followed, as far as it can be made applicable, in the disposal of applications, appeals or references that may be made to the court of the district judge of Delhi under this Act or any bye-law made thereunder.458. Fees in Proceedings before the court of the district judge.
459. Repayment of half fees on settlement before hearing.
- Whenever any application, appeal or reference made under this Act or any bye-law made thereunder to the court of the district judge is settled by agreement between the parties before the hearing, half the amount of all fees paid up to that time shall be repaid by the court to the parties by whom the same have respectively been paid.460. Power of the court of the district judge to delegate certain powers and to make rules.
- The court of the district judge of Delhi may461. Punishment for certain offences.
- [(1)] [Section 461 re-numbered as sub-section (1) thereof by Act 42 of 1984, section 10 (w.e.f. 10-12-1985)] Whoever(a)contravenes any provision of any of the sections, sub-sections, clauses, provisos or other provisions of this Act mentioned in the first column of the Table in the Twelfth Schedule; or(b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub-sections, clauses, provisos or other provisions, shall be punishable(i)with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in that behalf in the third column of the said Table or with both; and(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in the fourth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.462. Punishment for acquiring share or interest in contract, etc, with [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
- [Any councillor or any person referred to in clause (b) of sub-section (3) of section 3 of any committee of [a Corporation] [Substituted by act 67 of 1993, section 112, for "certain" words (w.e.f. 1-10-1993)] ] [*] [The words the "Delhi Transport Committee" omitted by Act 71 of 1971, se.c 7 and Sch II (w.r.e.f. 3-11-1971)] who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not being a share or interest such as under section 9 it is permissible for a councillor to have without being thereby disqualified for being a councillor, [*] [The words or an alderman omitted by Act 67 of 1993, section 112 (w.e.f. 1-10-1993)] and the Commissioner, [*] [The words the "General Manger (Electricity)" omitted by Act 67 of 1993, section 112 (w.e.f. 1-10-1993)][*] [The words the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] or any municipal officer or other municipal employee who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not being a share or interest such as under clause (i) of sub-section (1) of section 9 of sub-clauses (ii) and (iii) of clause (c) of sub-section (2) of that section it is permissible for a councillor [*] [The words the "Dlehi Transport Committee" omitted by act 71 of 1971, se.c 7 and Sch. II (w.r.e.f. 3-11-1971)] to have, without being thereby disqualified for being a councillor, [*] [The words the "Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] shall be deemed to have committed the offence made punishable under section 168 of the Indian Penal Code (45 of 1860).[*] [Sections 463 and 464 omitted by Ordinance no. 21 (w.e.f. 30-1-1993)]463. Punishment for offences relating to terminal tax.- Whoever brings within the Union territory of Delhi any goods liable to terminal tax without the payment of such tax shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both, and the court trying an offence under this section may, on such conviction, also confiscate the goods in respect of which the offence has been committed.[*] [Sections 463 and 464 omitted by ordinance no. 21 (w.r.e.f. 30-1-1993)]464. Penalty for evasion of terminal taxes.- Where any goods imported into Delhi are liable to the payment of terminal tax, any person who, with the intention of evading payment of the tax introduces or attempts to introduce or causes or abets the introduction of any such goods within the Union territory of Delhi, upon which payment of terminal tax due on such introduction, has neither been made nor tendered, shall be punishable with fine which may extend to ten times the amount of such terminal tax.465. General penalty.
- Whoever, in any case in which a penalty is not expressly provided by this Act, fails to comply with any notice, order or requisition issued under any provision thereof, or otherwise contravenes any of the provisions of this Act, shall be punishable with fine which may extend to one hundred rupees, and in the case of a continuing failure or contravention, with an additional fine which may extend to twenty rupees for every day after the first during which he has persisted in the failure or contravention.466. Offences by companies.
466A. [] [Inserted by Act 42 of 1984, section 11 (w.e.f. 10-12-1985)] Certain offences to be cognizable.
- The Code of Criminal Procedure, 1973 (2 of 1974), shall apply to,(a)an offence under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 or sub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347;(b)an offence under sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339 in relation to any street which is a public street, as if it were a cognizable offence(i)for the purposes of investigation of such offence; and(ii)for the purposes of all matters other than467. Prosecutions. - Save as otherwise provided in this Act, no court shall proceed to the trial of any offence,
468. [] [Sections 467 to 473 omitted in relation to the ropad transport services in the union territory of Delhi by Act 71 and Sch. II (w.r.e.f. 3-11-1971)] Composition of offences.
- [The Commissioner or any person authorised by him] [Substituted by Act 67 of 1993, section 114, for certain words (w.e.f. 1-10-1993)] by general or special order in this behalf, may either before or after the institution of the proceedings compound any offence made punishable by or under this Act:Provided that no offence shall be compoundable which is committed by failure to comply with a notice, order or requisition issued by or on behalf of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or of any of the municipal authorities specified in section 44 unless and until the same has been complied with so far as the compliance is possible.474. Arrest of offenders.
475. Duties of police officers.
- It shall be the duty of all police officers to give immediate information to Commissioner [***] [The words "or any other appropriate municipal authority" omitted by Act 67 of 1993, section 117 (w.e.f. 1-10-1993)] of the commission of, or the attempt to commit any offence against this Act or any rule, regulation or bye-law made thereunder and to assist all municipal officers and other municipal employees in the exercise of their lawful authority.Legal proceedings476. Power to institute, etc, legal proceedings and obtain legal advice.
477. Protection of action of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], etc.
- No suit or prosecution shall be entertained in any court against [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or against any municipal authority or against any municipal officer or other municipal employee or against any person acting under the order or direction of any municipal authority or any municipal officer or other municipal employee, for anything which is in good faith done or intended to be done, under this Act or any rule, regulation or bye-law made thereunder.478. Notice to be given of suits.
Chapter XXIII
Rules, Regulations and Bye-laws
479. Supplemental provisions respecting rules.
480. Supplemental provisions respecting regulations.
481. Power to make bye-laws.
481A. [] [[Substituted by Delhi Act 12 of 2011, section 2(18), for section 481(A) (w.e.f. 13-1-2012). it was inserted by Act 20 of 1983, section 2 and Sch. (w.e.f. 15-3-1984). Section 481(A), before substitution by Delhi Act 12 of 2011, stood as under:
"481A. Regulations and bye-laws to be laid before Parliament.- The Central Government shall cause every regulation made under this Act and every bye-law made under section 481 to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the regulation or bye-law or both Houses agree that the regulation or bye-law should not be made, the regulation or bye-law shall thereafter, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation or bye-law."]] Regulations and bye-laws to be laid before Parliament.- The Government shall cause every regulation made under this Act and every bye-law made under section 481 to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the regulation or bye-law or both Houses agree that the regulation or bye-law should not be made, the regulation or bye-law shall thereafter, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation or bye-law.482. Penalty for breaches of bye-laws.
483. Supplemental provisions respecting bye-laws.
484. Bye-laws to be available for inspection and purchase.
Chapter XXIV
Control
484A. [] [Inserted by Delhi Act 12 of 2011, section 19 (w.e.f. 13-1-2012)] Director of Local Bodies.
485. Power of Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] to require production of documents.
- The Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] may at any time require the Commissioner486. Inspection.
- The Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] may depute any person in the service of Government to inspect or examine any municipal department or office or any service or work undertaken by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the Municipal authorities or any property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and to report thereon and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and every municipal authority and all municipal officers and other municipal employees shall be bound to afford the person so deputed access at all reasonable times to the premises and properties of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and to all records, accounts and other documents the inspection of which he may consider necessary to enable him to discharge his duties.487. Directions by Central Government.
488. Power to provide for enforcement of direction under section 487.
- If, within the period fixed by a direction made under sub-section (1) of section 487, any action the taking of which has been directed under that sub-section has not been duly taken, the Central Government may make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Municipal Fund.489. Power of Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] to give directions in relation to primary schools, etc.
490. [] [Substituted by Act 67 of 1993, section 124, for section 490 (w.e.f. 1-10-1993)] Dissolution of [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
Chapter XXV
Miscellaneous
490A. [] [Inserted by Act 67 of 1993, section 125 (w.e.f. 1-10-1993)] Delegation of power by the Central Government.
- The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the notification be exercisable by the Government or any of its officers or by the Commissioner or any other authority.490B. [] [Inserted by Delhi Act 12 of 2011, section 20 (w.e.f. 13-1-2012)] Delegation of power by the Government.
- The Government may, by notification in the Official Gazette, diect that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified int he notification, be exercisable by any of its officers or by Commissioner or by any other authority.]491. Power to delegate functions of Commissioner.
- The Commissioner may by order direct that any power conferred or any duty imposed on him by or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised and performed also by any municipal officer or other municipal employee specified in the order.492. Validity of notices and other documents.
- No notice, order, requisition, licence, permission in writing or any other document issued under this Act shall be invalid merely by reason of defect of form.493. Admissibility of document or entry as evidence.
- A copy of any receipt, application, plan, notice, order or other document or of any entry in a register in the possession of any municipal authority shall, if duly certified by the legal keeper thereof or other person authorised by the Commissioner in this behalf, be admissible in evidence of the existence of the document or entry, and shall be admitted as evidence of the matters and transactions therein recorded in every case where, and to the same extent to which, the original document or entry would, if produced, have been admissible to prove such matters and transactions.494. Evidence of Municipal officer or employee.
- No municipal officer or other municipal employee shall, in any legal proceedings to which the Corporation is not a party, be required to produce any register or document the contents of which can be proved under section 493 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.495. Prohibition against obstruction of Mayor or any municipal authority, etc.
- No person shall obstruct or molest [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority, the Mayor or the Deputy Mayor, any councillor [*] [Ed- The words "or alderman" have become redundent as the reference to alderman omitted by act 67 of 1993 (w.e.f. 1-10-1993, see section 9 of the Act)] or alderman or any person employed by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any person with whom the Commissioner has entered into a contract on behalf of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], in the performance of their duty or of anything which they are empowered or required to do by virtue or in consequence of any provision of this Act or of any rule, regulation or bye-law made thereunder.496. Prohibition against removal of mark.
- No person shall remove any mark set up for the purpose of indicating any level or direction incidental to the execution of any work authorised by this Act or of any rule or bye-law made thereunder.497. Prohibition against removal or obliteration of notice.
- No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under orders of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority or any municipal officer or other municipal employee specified by the Commissioner in this behalf.498. Prohibition against unauthorised dealings with public place or materials.
- No person shall, without authority in that behalf, remove earth, sand or other material or deposit any matter or make any encroachment from, in, or on any land vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or in any way obstruct the same.499. Liability of Commissioner, etc. , for loss, waste or misapplication of Municipal Fund or property.
500. Councillors and municipal officers and employees to be public servants.
- [Every councillor and every person referred to in clause (b) sub-section (3) of section 3, the Commissioner] [Substituted by Act 67 of 1993, section 127, for certain words (w.e.f. 1-10-1993)] [***] [The words "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] and every municipal officer and other municipal employee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860), and in the definition of "legal remuneration" in section 161 of that Code the word "Government" shall, for the purpose of this section, be deemed to include [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]501. Annual administration report.
(1) As soon as may be after the 1st day of April in every year and not later than such date as may be fixed by the [***] [The word Central omitted by Act 67 of 1993, section 128 (w.e.f. 1-10-1993)] Government in this behalf, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall submit to that Government a detailed report of the municipal Government of Delhi during the preceding year in such form as that Government may direct.502. Other laws not to be disregarded.
Save as provided in this Act, nothing contained in this Act shall be construed as authorising the disregard by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority or any municipal officer or other municipal employee of any law for the time being in force.503. Exemption of diplomatic or consular missions from payment of tax, etc.
The Central Government may, by order in the Official Gazette, exempt from the payment of any tax, rate, fee or other charge payable under the provisions of this Act, any diplomatic or consular mission of a foreign State or the High Commission of a Commonwealth country and any official of such mission or High Commission.504. Construction of references.
[***] [Sub-section (1) omitted by Act 67 of 1993, section 129 (w.e.f. 1-10-1993)]505. Amendment of Delhi Act 3 of 1995.
[Rep. by the Repealing and Amending Act, 1960, (58 of 1960) section 2 and Sch. I.]506. Amendment of Act 43 of 1950.
[Rep. by the Repealing and Amending Act, 1960, section 2 and Sch. I.]507. Special provisions as to rural areas.
[Notwithstanding anything contained in the foregoing provisions of this Act,]508. Special provisions as to Red Fort area.
(1) In administering the provisions of this Act within the Red Fort area [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall comply with the military rules and regulations for the time in force within that area.508A. [] [Inserted by Act 67 of 1993, section 131 (w.e.f. 1-10-1993)] Corporation to undertake work on agency basis. Notwithstanding anything contained in any other provision of this Act, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may on such terms and conditions as may be determined by agreement between [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and any authority, body or person, carry out any work which is not connected with its functions on agency basis.
Chapter XXVI
Supplemental and Transitional Provisions
509. Power of [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), for, Central Government (w.e.f. 13-1-2012)] to make first appointments.
- [Rep. by the Delhi Municipal Corporation (Wmendment) Act, 1993 (67 of 1993), section 132 (w.e.f. 1-10-1993)].510. Provisions relating to existing local authorities in Delhi till the establishment of [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
(1) Notwithstanding anything contained in the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), or as the case may be, the Punjab District Boards Act, 1883 (20 of 1883), as in force in Delhi, as from the commencement of this Act,(a)the persons who immediately before such commencement are members of any of the local authorities specified in items 1 to 10 of the Second Schedule shall cease to be such members;(b)all the powers, duties and functions which may, under any of the aforesaid Acts or any other law, be exercised and performed by any such local authority, or by its President or Chairman, or by any Committee thereof shall, until the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], be exercised and performed by a person (whether an officer of Government or not) to be appointed by the Central Government with such designation as it may specify:Provided that the same person may be appointed in respect of all the aforesaid local authorities.511. Provisions as to employees of bodies and local authorities whose functions are taken over by [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
(1) Every officer and other employee of each of the bodies and local authorities specified in the Second Schedule shall on and from the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], be transferred to and become an officer or other employee of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] with such designation as the Commissioner may determine and shall hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held the same if [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] had not been established, and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]:Provided that the tenure, remuneration and terms and conditions of service of any such officer or other employee shall not be altered to his disadvantage without the previous sanction of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)]:Provided further that any service rendered by any such officer or other employee before the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall be deemed to be service rendered under [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].511A. [] [Inserted by Act 67 of 1993, section 133 (w.e.f. 1-10-1993)] Temporary provision with respect to electricity, water, sewage, etc.
- Notwithstanding the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993, all the provisions existing in the principal Act before such commencement relating to511B. [] [Inserted by Act 67 of 1993, section 133 (w.e.f. 1-10-1993)] Special provision as to transferred functions.
512. Special provisions as to the area transferred from New Delhi to Delhi.
(1) In this section "transferred area" means that area of Delhi which immediately before the commencement of this Act is included within the local limits of the New Delhi Municipal Committee but as from such commencement is included in and forms part of Delhi by virtue of the provisions of this Act.513. Expenditure in connection with the municipal affairs from the commencement of this Act to the adoption of the budget by [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
(1) Any expenditure incurred during the period between the commencement of this Act and the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under any of the provisions of this Act shall be borne by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] and the amount of the expenditure so incurred shall on such establishment be recoverable by that Government out of the Municipal Fund.514. Limits of New Delhi Municipality.
Notwithstanding anything contained in the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), as applicable to New Delhi Municipality or in any notification issued thereunder, the limits of that Municipality shall be as described in the First Schedule.514A. Notwithstanding anything contained in this Act, the Central Government may, if necessary, appoint a person to be called the Special Officer, to exercise the power and discharge the functions of the Corporation until the date on which the first meeting of the Corporation is held after the commencement of the Delhi Municipal Corporation (Amendment) Act, 2022. [susbtituted by act 10 of 2022]
514AA. On and from the commencement of the Delhi Municipal Corporation (Amendment) Act, 2022,—
514B. [] [Inserted by Delhi Act 12 of 2011, section 21 (w.e.f. 13-1-2012)] Overriding effect of the provisions of the Delhi Development Act 1957.
- Notwithstanding anything contained in this Act, in case of any repugnance between the provisions of this Act and the provisions of the Delhi Development Act 1957, the provisions of the Delhi Development Act, 1957 shall prevail over the provisions of this Act.515. Power to remove difficulties.
If any difficulty arises in relation to the transition from the provisions of any of the enactments referred to in section 516, or in giving effect to the provisions of this Act, the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] may, by order as occasion requires, do anything which appears to it to be necessary for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].516. Repeal, etc, and savings.
(1) As from the date of the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)],(a)the Delhi Joint Water and Sewage Board Act, 1926 (23 of 1926), and the Delhi Road Transport Authority Act, 1950 (13 of 1950), shall stand repealed; and(b)the enactments specified in the Thirteenth Schedule shall cease to have effect within Delhi.1. The Municipal Committee, Delhi.
2. The Notified Area Committee, Civil Station.
3. The Notified Area Committee, Red Fort.
4. The Municipal Committee, Delhi-Shahdara.
5. The Municipal Committee, West Delhi.
6. The Municipal Committee, South Delhi.
7. The Notified Area Committee, Mehrauli.
8. The Notified Area Committee, Najafgarh.
9. The Notified Area Committee, Narela.
10. The District Board, Delhi.
11. The Delhi State Electricity Board.
[***] [Item 12 omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971) ]13. The Delhi Joint Water and Sewage Board.
THE THIRD SHEDULE(See Dection 136)RATES OF TAXES LEVIABLE ON VEHICLE AND ANIMALS| Maximum amount of tax per annum | ||
| For vehicles with pneumatic tyres Rs. | For vehicles without pneumatic tyres Rs. | |
| 2. Each two wheeled vehicle drawnby camels, horses, ponies, mules, donkeys, bullocks or buffaloes-(a) Labour carts(b) Other vehicles in this class | 1232 | 2448 |
| 2. Each two wheeled vehicle drawnby camels, horses, ponies, mules, donkeys, bullocks or buffaloes-(a) Labour carts(b) Other vehicles in this class | 816 | 1624 |
| 3. Each vehicle drawn or impelled otherwise than by camels,horses, ponies, mules, donkeys, bullocks, buffaloes or machinery | 8 | 12 |
| Maximum amount of tax per annum | ||
| 4. Each cycle rickshaw | ... | 6 |
| 5. Each bicycle | ... | 3 |
| 6. Each camel | ... | 10 |
| 7. Each horse, pony or mule of a height of 12 hands orupwards. | ... | 20 |
| 8. Each horse, pony or mule of a height of less than 12 hands | ... | 10 |
| 9. Each bullock or buffalo kept for draught or pack purposes | ... | 8 |
| 10.Each donkey/ass kept for draught or pack purposes or forriding | ... | 6 |
| 11. Each pig | ... | 4 |
| 12.Each dog | ... | 5 |
| 13.Each she-buffalo kept for milking | ... | 50 |
| 14.Each cow kept for milking | ... | 30 |
| Types of Entertainment | Maximum amount of tax |
| 1. Class I cinema theatre | Rs. 10 per show. |
| 2. Class II cinema theatre | Rs. 7 per show. |
| 3. Drama, concert, circus, variety entertainment ortamasha | Rs. 7 per show. |
| 4. Carnival or fete | Rs. 10 per day. |
| 5. Any other entertainment | Rs. 7 per show or if there are no separate showsRs.7 per day. |
| S. No. | Particulars | Maximum amount of tax per annum Rs. |
| 1. | Non-illuminated advertisement on land, building, wall,hoardings, frame post, structures, etc.:- | |
| (a) For a space up to 10 sq. ft. | 18 | |
| (b) For a space over 10 sq. ft. and up to 25 sq. ft. | 30 | |
| (c) For every additional 25 sq. ft. or less | 30 | |
| 2. | Non-illuminated advertisement carried on vehicles, drawn bybullocks, horses, or other animals, human beings, cycle or anyother device, carried on any vehicle or tramcar- | |
| (a) For a space up to 50 sq. ft. | 120 | |
| (b) For every additional 50 sq. ft. or less | 120 | |
| 3. | Illuminated advertisement boards carried on vehicles- | |
| (a) For a space up to 50 sq. ft. | 240 | |
| (b) For every additional 50 sq. ft. or less | 240 | |
| 4. | Non-illuminated advertisement boards, carried by sandwichboardmen- | |
| (a) For each board not exceeding 10 sq. ft. | 24 | |
| (b) For each board exceeding 10 sq. ft. and up to 35 sq. ft. | 48 | |
| (c) For each additional 10 sq. ft. in area or less | 24 | |
| 5. | Illuminated advertisement boards carried by sandwichboardmen- | |
| (a) For each board not exceeding 10 sq. ft. | 48 | |
| (b) For each board exceeding 10 sq. ft. and up to 25 sq. ft. | 96 | |
| (c) For each additional 10 sq. ft. in area or less | 48 | |
| 6. | Illuminated advertisements on land, building, wall orhoardings, frame, post, structures, etc.- | |
| (a) For a space up to 2 sq. ft. | 24 | |
| (b) For a space over 2 sq. ft. and up to 5 sq. ft. | 48 | |
| (c) For a space over 5 sq. ft. and up to 25 sq. ft. | 60 | |
| (d) For every additional 25 sq. ft. or less | 60 | |
| 7. | Advertisements exhibited on screen in cinema houses and otherpublic places by means of lantern slides or similar devices- | |
| (a) For a space up to 5 sq. ft. | 96 | |
| (b) For a space over 5 sq. ft. and upto 25 sq. ft. | 120 | |
| (c) For every additional 25 sq. ft. or less. | 120 | |
| 8. | Non-illuminated advertisements suspended across streets- | |
| (a) For a space up to 10 sq. ft. | 18 | |
| (b) For a space over 10 sq. ft. and up to 25 sq. ft. | 30 | |
| (c) For every additional 25 sq. ft. or less | 30 | |
| N.B. The tax for item 8 will be in addition to the spacewill be chargeable according to the scale to be determined bythe Commissioner. | ||
| 9. | Non-illuminated advertisement hoarding standing blank butbearing the name of the advertiser or with the announcement "Tobe let" displayed thereon | |
| (a) For a space up to 10 sq. ft. | 9 | |
| (b) For a space over 10 sq. ft. and up to 25 sq. ft | 15 | |
| (c) For every additional 25 sq. ft. or less | 15 | |
| 10. | Permission to auctioneers to put up not more than two boardsof reasonable size advertising each auction sale, other thanthose in the premises where the auction is held, one on aprominent site in the locality and one on municipal lamp post. | 200 including the rent for exhibition the board ona municipal lamp post. |
| Articles | Terminal tax pay- able per maund of gross weight exceptwhere otherwise stated |
| Rs. | |
| Class I.-Articles of food and drink | |
| 1. Refined sugar, i.e., khand, sugarcandy, bura, qand,kachchi khand, ilaichidana, nuqal, batasha, ola,khand-ka-khilona, gindora khand and all kinds of sharbat orshira khand not in bottle | 1.75 |
| 2. Unrefined sugar, i.e. gur, shakkar, shira, rab, mizankhand, muthia, sonthia, gindora and tiloncha-khand (a sort ofunrefined sugar) | 0.58 |
| 3. Ghee including vegetable ghee, and admixtures of ghee alsovegetables solidified oil, dripping, marvo, trex, cocogold,purico, crisco and cocogem | 1.75 |
| 4. Butter and cream | 1.75 |
| 5. Dried fruits and nuts excluding betel-nuts | 0.29 |
| 6. Betal-nuts | 0.07 |
| 7. Provisions (not included in any other class) includingoilman's stores, confectionery, jams, pickles, cheese, coffeeand essences of fruits. | 1.17 |
| 8. Country sweets made wholly or partly from or coated withsugar (refined or unrefined) fresh meat, fish and eggs. | 0.15 |
| 9. Oranges, apples, locat, peaches (aru), grapes, lichi,melon (kharbooza), lemon (of all kinds), pears (nashpati), plums(alucha), appricot (Khubani), banana, pomegranates (annar),sarda, water-melon (tarbuz), custard apple (sharifa) andrasberry | 0.15 |
| 10. Country and foreign liquors | 1.17 |
| 11. Bhang | 0.07 |
| 12. Betel leaf | 1.75 |
| 13. Tea (Indian or foreign) | 0.29 |
| 14. Grain or pulses including parched grains | 0.04 |
| 15. Flour | 0.04 |
| 16. Animal fat, tallow and oil of all kinds except oilsmentioned in class III, V & IX | 0.29 |
| Class II.-Animals | |
| 1. Oxen, cows, buffaloes and calves (per head) | 0.58 |
| 2. Sheep, goats, lambs and kids (per head) | 0.15 |
| 3. Pigs (per head) | 0.58 |
| Class III.-Articles used for fuel, lightingand washing | |
| 1. Mava oil | 0.15 |
| 2. Kerosene oil (per gallon) | 0.02 |
| 3. Diesel oil | 0.07 |
| 4. Methylated spirit | 0.15 |
| 5. All sorts of oil seeds including cotton seeds | 0.04 |
| 6. Wax and tallow candles | 0.04 |
| 7. Chandeliers, globes, lamps, chimneys and all otherarticles made of glass intended for electric or gas lightingetc. (except electric bulbs) | 0.04 |
| 8. Chandeliers, globes, lamps, lanterns, electric poles,electric bulbs and all other articles made of metal intended forelectric or gas lighting etc. | 0.36 |
| 9. Potash, ritha, soda, sajji, multani, saltpetre, alum,khari (sitta) salt and other saline substances | 0.04 |
| 10. Soap of all kinds | 0.04 |
| 11. Carbide | 0.04 |
| 12. Fireworks and their component parts | 0.04 |
| 13. Steam-coal, soft-coke and hard coke | 0.04 |
| Class IV.-Articles used in the construction of buildings | |
| 1. Wood (unmanufactured) i.e., wood which can be used forbuilding purposes including trunk of trees, bamboos and ballies,but not fire-wood | 0.02 |
| 2. Wood (manufactured) i.e., all manufactured wood which canbe used for building purposes, including karies, planks,sleepers, beams, doors and door frames, etc. | 0.07 |
| 3. Stone for building (except Agra stone as defined in item 4below marble and lime stones), bajri, kankar, lime of kankar,coal ashes,reh, surkhi, rori, brick-bats or broken bricks | 0.01 |
| 4. Agra stone i.e., stone so named in the market irrespectiveof its place of origin | 0.04 |
| 5. Chalk, chalk powder, kharia mitti, lime stone, lime,Harsaru, flooring stone and white and coloured stone chips | 0.04 |
| 6. Dammar, bitumen and asphalt | 0.04 |
| 7. Cement | 0.15 |
| 8. Marble and tiles of all kinds (other than those referredin item 9) | 0.22 |
| 9. Tiles of common earth e.g., Allahabad tiles (per thousand) | 0.58 |
| 10. Marble chips | 0.04 |
| 11. Asbestos sheets | 0.11 |
| 12. Whole bricks of all sizes (per thousand). | 0.58 |
| 13. Paints and colour washes | 0.15 |
| 14. Peori, ramraj, hiramzi, geru and sailkhari. | 0.04 |
| 15. Roofing, felt, roofing board and canec insulating board | 0.29 |
| Class V.-Drugs, spices and perfumes | |
| 1. All foreign medicines including mineral waters, syrups andmedicinal tinctures, soda bicarb and caustic soda (imported inpackages of boxes), sulphur in bottles and packets, ironsulphate, barium sulphate, haemorrhagic septicaemia serumdextrosol castor oil in bottles, potash permanganate, glucose,oxygen gas, camphor oil, sugar of milk medicated coloured andfragrant syrup | 0.44 |
| 2. All Indian medicines including gulqund sharbat in bottle,araq, majum, cowries, etc., soda bicarb and caustic soda(imported in bags or drums), Amritanjan, ivory dust, SudhaSindhu and Bal Sudha, Kansol and Zandu Drakshasava | 0.07 |
| 3. Hair oil and perfumed oil of all kinds | 0.58 |
| 4. Spices and wet imli excluding saltpetre | .07 |
| 5. Opium | 0.15 |
| 6. Charas | 0.15 |
| Class VI.-Tobacco | |
| 1. All sorts of foreign tobacco, cigars, cheroots andcigarettes of all kinds | 0.87 |
| 2. Indian tobacco 3rd quality (Kanni) | 0.04 |
| 3. Indian tobacco 1st and 2nd qualities, i.e., all tobacconot included in Class VI items 1 and 2 | 0.15 |
| 4. Biris and biri leaves | 0.15 |
| Class VII.-Piecegoods and textile fabrics | |
| 1. Piecegoods made of cotton, wool or any admixture of theseand articles made thereof including thread and yarn, dhoties,saries, dopattas, pagrees safas, chadars, towels, bed-spreadssheets, blankets, tents, carpets, durries, pillows, razais,laces, edgings, ribbons, hand-kerchief in bales (i.e., not cutup), old clothes imported in bulk, and all such goods as arenot made up ready for wearing | 0.29 |
| 2. Piecegoods, made of silk and artificial silk or anyadmixture of these and articles made thereof including shawls,doshalas, laces, edgings and ribbons | 0.58 |
| 3. Unginned cotton | 0.11 |
| 4. Ginned cotton | 0.22 |
| 5. Cotton waste and waste yarn cotton | 0.07 |
| 6. Raw wool, hemp and other fibres and rope | 0.04 |
| 7. Hides and skins | 0.29 |
| 8. Jute gunny bags and jute cloth | 0.11 |
| 9. Leather, including harness, saddles, bags, boxes, desishoes, chappal and all other articles made of leather excludingboots, shoes, slippers and sandals | 0.58 |
| 10. Apparel, boots and shoes including slippers and sandals(other than desi shoes and chappal) drapery, millinery, caps andhats, ready-made clothes, barret caps and hat shapes etc. | 1.75 |
| 11. Hosiery including knitted woollen caps | 1.17 |
| 12. Lametta including kinari, gota, gold and silver lace,wire and thread real or imitation | 1.17 |
| Class VIII.-Metals and articles made ofmetals | |
| 1. Metals (iron and steel-wrought and unwrought) includingbars, sheets girders iron, stanchions, top columns, girdersfitted with rivets, metallic-ores and scrap iron | 0.07 |
| 2. Tin scrap | 0.06 |
| 3. Metals (hardware and cutlery) i.e. knives, razors,scissors, needles, tin plates, rivets, nails screws, bolts,nuts, enamelled ware (other than sanitary fittings), wire, wirenettings, hinges, locks, pipes, post and pans, weights, emptytins, iron and tin boxes and iron furniture, etc. | 0.44 |
| 4. Metals (all other kinds-manufactured and unmanufactured)including bicycles, perambulators, carriages, sewing machines,harmoniums, type-writers, ice-machine, soda-water machines,clocks and watches, spectacles-their cases and frames, umbrellaframes and handles, brass, copper, german silver, aluminiumbronze, zinc and articles made thereof, channels of all kindsand for whatever purpose imported, sanitary fittings, ironwashers, bicycle saddles, radio goods and tram car parts | 0.36 |
| N.B.-Sanitary fittings include baths, water closets, lavatorybasins, bidets (tubs), urinals, flushing cistern, sinks andwater taps. | |
| 5. Motor cars- | |
| (a) 2 seater (each) | 17.50 |
| (b)4 or more seater (each) | 39.37 |
| 6. Chassis and lorries- | |
| (a)without body (each) | 29.17 |
| (b) with body (each). | 35.00 |
| 7. Component parts of motor cars | 1.17 |
| 8. Old component parts of motor vehicles. | 0.36 |
| 9. Stoppers made of[metal] [Substituted by Act 42 of 1961, section 22 for "betal"] | 0.58 |
| 10. Complete motor cycle without side car (each) | 5.83 |
| 11. Motor cycle with side car (each) | 7.00 |
| Class IX.-Miscellaneous | |
| 1. Dyes and tans including green coloured sand (for mixingwith mehndi), boot polishes, indigo, safflower (kusum) and allkinds of colouring matter | 0.15 |
| 2. Stationery including paper, paste boards and all articlesmade thereof including waste papers, cards, cardboards, forms,envelopes, calendars, ink, pens, pencils, inkpots, inkstands,takhtis, pincushions, nibs, holders, pins, pads, drawinginstruments, paper weights, rulers, measuring tapes, slatesmanu- factured or unmanufactured, strawboard, geltine paper,account books, ledger and cash books | 0.18 |
| 3. Chemicals (except those chargeable under any other class)distilled water and sulphur in casks or barrels or bags | 0.15 |
| 4. Horn and articles made of horn except buttons | 0.04 |
| 5. Lac and cork and articles made thereof | 0.04 |
| 6. Kikar bark and other bark including bark dust | 0.04 |
| 7. Wood (manufactured) such as walking sticks, empty barrels,country carts, umbrella sticks of cane or bamboo (manufacturedor unmanufactured), wooden payas and pattis | 0.07 |
| 8. Furniture other than iron furniture | 0.18 |
| 9. Articles of sports and games including playing cards | 0.58 |
| 10. Goods imported by circus, theatres, carnivals, etc. | 0.22 |
| 11. Glass and articles made thereof (except glass, tiles,empty glass phials having lids, glass beads and other imitationsjewels) | 0.04 |
| 12. Articles made of china stone, earth-.(glazed or unglazed)including drain pipes and drain fitting, but excluding sanitaryfittings, earthen tiles and toys made of china clay or earth | 0.04 |
| 13. Empty glass phials having lids | 0.18 |
| 14. Celluloid goods including celluloid sheets and imitationmother pearl sheets | 1.75 |
| 15. Nut, shell, horn and ivory buttons | 0.36 |
| 16. Glass beads and other imitation jewels | 0.36 |
| 17. Toilet powders and cosmetics creams including toothpastes, powders and creams | 1.17 |
| 18. Ivory and articles made thereof | 1.75 |
| 19. Rubber goods including rubber gloves, and bakelite goods | 0.36 |
| 20. Disinfectants-dry or liquid-including Flit, Creosote,shell tox and naphthalene ball | 0.36 |
| 21. Lubricating oil | 0.15 |
| 22. Grease | 0.29 |
| 23. Photographic accessories including pictures, photos andprinted pictures | 1.17 |
| 24. Coir matting | 0.15 |
| 25. Toys made of celluloid | 1.75 |
| 26. Toys made of china clay or earth | 0.15 |
| 27. Toys made of cotton, rubber, paper, woods and metals | 0.36 |
| 28. All kinds of cinema carbons | 0.36 |
| 29. Vaseline, Vaseline Pomade, Petroleum, jelly or amberpetroleum (grease) and Yardley Brilliantine | 0.44 |
| 30. Safety fuses and cartridges | 0.04 |
| 31. All other articles not chargeable under any other class | 0.04 |
Part I
PURPOSES FOR WHICH PREMISES MAY NOT BE USED WITHOUT A LICENCECarrying out any of the following trades or operations connected with trades:-1. Baking.
2. Cinematograph films. Shooting of
3. Cinematograph films by any process whatsoever. Treating of-
4. Chillies or masala or corn or seeds. Grinding of by mechanical means-
5. Cloth, yarn or leather in indigo or in other colours. Dyeing or printing of -
6. Cloth or yarn. Bleaching-
7. Eating house or a catering establishment. Keeping of an-
8. Grain. Parching-
9. Ground-nut-seeds, tamarind seeds or any other seeds. Parching-
10. Hair dressing saloon or a barber's shop. Keeping of a
11. Hides or skins, whether raw or dried. Tanning, pressing or packing-
12. Laundry shop. Keeping a-
13. Leather goods. Manufacturing of by mechanical means-
14. Litho press. Keeping a-
15. Lodging house. Keeping of a-
16. Metal. Casting-
17. Precious metals. Refining of-or recovering of them from embroideries-
18. Printing press. Keeping a-
19. Sweetmeat shop except in premises already licensed as an eating house Keeping-
20. Carrying on the trade or business of or any operation connected with the trade of-
21. Manufacturing, parching, packing, pressing, cleaning, cleansings, boiling, melting, grinding or preparing by any process whatever any of the following articles-
(i)Aerated waters.(ii)Bakelite goods.(iii)Bidis (indigenous cigarettes), snuff, cigars or cigarettes.(iv)Bitumen.(v)Blasting powder.(vi)Bones.(vii)Bricks or tiles by hand power.(viii)Bricks or til'2s by mechanical power.(ix)Brushes.(x)Candles.(xi)Catgut.(xii)Celluloid or celluloid goods.(xiii)Cement concrete designs or models.(xiv)Charcoal.(xv)Chemicals.(xvi)Cinematograph films stripping in connection with any trade.(xvii)Cosmetics or toilet goods.(xviii)Cotton, cotton refuse, cotton waste, cotton yarn, silk, silk yarn, silk inclusive of waste yarn, art silk, art silk waste, art silk yarn, wool or woollen refuse or waste.(xix)Cotton seeds.(xx)Dammar.(xxi)Dynamite.(xxii)Fat.(xxiii)Fireworks.(xxiv)Flax.(xxv)Ink for printing, writing, stamping, etc.(xxvi)Gas.(xxvii)Ghee.(xxviii)Glass or glass articles.(xxix)Gunpowder.(xxx)Hemp.(xxxi)Ice (including dry ice).(xxxii)Insecticide or disinfectants.(xxxiii)Leather cloth or rexine cloth or water proof cloth.(xxxiv)Lime.(xxxv)Linseed oil.(xxxvi)Matches for lighting (including Bengal matches).(xxxvii)Matresses and pillows.(xxxviii)Offal.(xxxix)Oil-cloth.(xl)Oil other than petroleum (either by mechanical power or by hand power or ghani driven by bullock or any other animal).(xli)Pharmaceutical or medical products.(xlii)Rubber or rubber goods.(xliii)Paints.(xliv)Paper or cardboard.(xlv)Pickers from hides.(xlvi)Pitch.(xlvii)Plastic goods.(xlviii)Pottery by hand power.(xlix)Pottery by mechanical or any power other than hand power.Part II
ARTICLES WHICH MAY NOT BE STORED IN ANY PREMISES WITHOUT A LICENCE1. Asafoetida.
2. Ashes.
3. Bamboos.
4. Bidi leaves.
5. Blasting powder.
6. Blood.
7. Bones, bone meal or bone powder.
8. Camphor.
9. Carbide of calcium.
10. Cardboard.
11. Celluloid or celluloid goods.
12. Charcoal.
13. Chemicals, liquid.
14. Chemicals, non-liquid.
15. Chillies.
16. Chlorate mixture.
17. Cinematograph films-non-inflammable or acetate or safety base.
18. Cloth in pressed bales or boras.
19. Cloth or clothes of cotton, wool, silk, art silk, etc.
20. Coal.
21. Coconut fibre.
22. Coke.
23. Compound gas, such as oxygen gas, hydrogen gas, nitrogen gas, carbon dioxide gas, sulphur dioxide gas, chlorine gas, acetylene gas, etc.
24. Copra.
25. Cotton including Kahok, surgical cotton and silky cotton.
26. Cotton refuse or waste or cotton yarn refuse or waste.
27. Cotton seed.
28. Detonators.
29. Dry leaves.
30. Dynamite.
31. Explosive paint such as nitro-cellulose paint, lacquer paint, enamel paint, etc.
32. Fat.
33. Felt.
34. Fins.
35. Firewood.
36. Fireworks.
37. Fish (dried).
38. Flax.
39. Fulminate
40. Fulminate of mercury.
41. Fulminate of silver.
42. Gelatine.
43. Gelignite.
44. Grass.
45. Gun-cotton.
46. Gunpowder.
47. Gunny bags.
48. Hair
49. Hay or fodder.
50. Hemp.
51. Hessian cloth (gunny-bag cloth).
52. Hides (dried).
53. Hides (raw).
54. Hoofs.
55. Horns.
56. Incense or esas.
57. Jute.
58. Khokas, boxes, barrels, furniture or any other article of wood.
59. Lacquer.
60. Leather.
61. Matches for lighting (including Bengal matches).
62. Methylated spirit, denatured spirit or French polish.
63. Nitro-cellulose.
64. Nitro-compound.
65. Nitro-glycerine.
66. Nitro-mixture
67. Offal.
68. Oil, other than petroleum.
69. Oilseeds including almonds, but excluding cotton seeds.
70. Old paper or waste paper including old newspapers, periodicals, magazines, etc.
71. Packing stuff (paper cuttings, husk, saw dust, etc.)
72. Paints.
73. Paper other than old paper in pressed bales or loose or in reams.
74. Petroleum, other than dangerous petroleum as defined in the Petroleum Act, 1934.
75. Phosphorus.
76. Plastic or plastic goods.
77. Plywood.
78. Rags, including small pieces or cuttings of cloth, hessian cloth, gunny-bag cloth, silk, art silk or woollen cloth.
79. Rosin or dammar Battar otherwise known as Ral.
80. Safety fuses, fog signals, cartridges, etc.
81. Saltpetre.
82. Sandalwood.
83. Silk waste, or silk yam waste, art silk waste, or art silk yarn waste.
84. Sisal fibre.
85. Skins (raw or dried).
86. Straw.
87. Sulphur.
88. Tallow.
89. Tar, pitch, dammar or bitumen.
90. Tarpauline.
91. Thinner.
92. Timber.
93. Turpentine.
94. Varnish.
95. Wool (raw)
96. Yarn other than waste yarn.
THE TWELFTH SHEDULE(See section 461)PENALITIESExplanation. - The entries in the second colum of the following table headed "subject" are not intended as definitions of the offences prescribed in the provisions mentioned in the coloum or even as abstracts of those provisions, but are inserted merely as reference to the subject thereof.| Section, sub-section, clause or proviso | Subject | Fine or imprisonment which may be imposed | Daily fine which may be imposed |
| Rs. | Rs. | ||
| Section 128, subsections (1) and (2) | Failure to give notice of transfer of devolution of land orbuilding. | 50 | .... |
| Section 128, subsection (3) | Failure to produce instrument of transfer. | 50 | .... |
| Section 129 | Failure to give notice of erection of new building etc. | 50 | .... |
| Section 130 | Failure to give notice of demolition or removal of building. | 50 | .... |
| Section 135, subsection (2) | Wilful delay or obstruction of valuers.50 | ||
| .... | |||
| Section 143 | Prohibition of advertisement without permission. | 200 | 50 |
| Section 172, sub-section (2) | Non-compliance with the requisition of attendance before theCommissioner. | 50 | .... |
| Section 175 | Failure to disclose liability. | 100 | .... |
| [***] [Entries with respect to section 214 to 273 omitted by Act 67 of 1993, section 135] | |||
| Section 305, sub-section (3) | Construction of building within the regular line of streetwithout permission. | 1,000 | 100 |
| Section 307 | Failure to comply with requisition to set back buildings toregular line of street. | 200 | 50 |
| Section 310 | Failure to comply with requisition to set forward buildingsto regular line of street. | 200 | 10 |
| Section 313, sub-section (5) | Utilising, selling or otherwise dealing with any land orlaying out a private street otherwise than in conformity withorders of the Standing Committee. | [Rigorous imprisonment which may extend to three years] [Substituted by Act 42 of 1984, section 13 for "500" (w.e.f. 10-12-1985)] | [***] [The figures "25" omitted by Act 42 of 1984, section 13 (w.e.f. 10-12-1985)] |
| Section 314, sub-section (1), clauses (a) and (b) | Failure to comply with requisition to show cause foralteration of street or for appearance before the Commissioner. | 50 | 5 |
| Section 315, sub-section (1) | Failure to comply with requisition on owner of privatestreet or owner of adjoining land or buildings to level, etc.,such street. | 100 | 10 |
| Section 317, sub-section (1) | Prohibition of projections upon streets*, etc. | 200 | ... |
| Section 317, sub-section (2) | Failure to comply with requisition to remove projectionsfrom streets. | 200 | ... |
| Section 318, sub-section (2) | Failure to comply with requisition to remove a verandah,balcony, etc., put up in accordance with section 317(1). | 200 | ... |
| Section 319 | Failure to comply with requisition to have ground floordoors, etc., so altered as not to open outwards. | 50 | ... |
| Section 320, sub-section (1) | Erection, etc., of structures or fixtures which causeobstruction in streets*. | 200 | 10 |
| Section 321 | Deposit, etc., of things in streets*. | 100 | ... |
| Section 323, sub-section (1) and (2) | Tethering of animals and milking of cattle in publicstreets. | 100 | 5 |
| Section 324, sub-section (4) | Unlawful removal of bar or shorting timber, etc., or removalor extinction of light. | 503 | ... |
| Section 325, sub-section (1) | Streets not to be opened or broken up and building materialsnot to be deposited thereon without permission. | 200 | 10 |
| Section 327, sub-section (2) | Name of street and number of house not to be destroyed ordefaced, etc. | 50 | ... |
| Section 328, sub-section (1) | Failure to comply with requisition to repair, protect orenclose a dangerous place. | 100 | 25 |
| Section 330, sub-section (1) | Removal, etc., of lamps. | ||
| Section 330, sub-section (2) | Wilfully and negligently extinguishing lights in publicstreets, etc. | 50 | ... |
| Section 332 | Erection of a building without the sanction of theCommissioner. | [Simple imprisonment which may extend to sixmonths or with fine which may extend to Rs. 5,000 or withboth] [Substituted by ACt Act 42 of 1984, section 13, for "1000" (w.e.f. 10-12-1985)] | ... |
| Section 333, sub-section (1) | Failure to give notice of intention to erect a building. | [Simple imprisonment which may extend to six months orwith fine which may extend to Rs. 5,000 or with both] [Substituted by ACt 42 of 1984, section 13, for "100"] | ... |
| Section 334, sub-section (1) | Failure to give notice of intention to make additions, etc.,to buildings. | Simple imprisonment which may extend to six months orwith fine which may extend to Rs. 5,000 or with both] [Substituted by ACt 42 of 1984, section 13, for "100"] | ... |
| Section 337, sub-section (4) | Commencement of work without notice, etc | 10,000 | 500 |
| Section 339 | Failure to comply with requisition to round off buildings atcorners of streets*. | 100 | 5 |
| Section 340, sub-section (1) | Erection of buildings on new streets without levelling. | 1,000 | ... |
| Section 340, sub-section (2) | Erection of buildings or execution of work 1,000 withinregular line of street or in contravention of any scheme orplan. | 1000 | ... |
| Section 342 | Use of inflammable materials without permission. | 100 | ... |
| Section 343 | Failure to demolish buildings erected without sanction[orerection of buildings in contravention of order] [Inserted by Act 42 of 1961, section 23 (w.e.f. 12-9-1961)]. | [Simple imprisonment which may extend to sixmonths or with fine which may extend to Rs. 5,000 or withboth] [Substituted by Act 42 of 1984, section 13 for "1000" (w.e.f. 10-12-1985)] | |
| Section 344 | Erection of buildings in contravention of conditions ofsanction, etc. | [Simple imprisonment which may extend to sixmonths or with fine which may extend to Rs. 5,000 or withboth] [Substituted by Act 42 of 1984, section 13 for "1000" (w.e.f. 10-12-1985)] | |
| Section 345 | Failure to carry out alterations. | [Simple impri- sonment which may extend to six months orwith fine which may extend to Rs. 5,000 or with both] [ Substituted by Act 42 of 1984, section 13, for "500" (w.e.f. 10-12-1985)] | |
| Section 346, sub-sections (1) and (2) | Non-compliance with provision as to completion certificates,occupation or use, etc., without permission. | 200 | 10 |
| Section 347 | Non-compliance with restrictions on user of buildings. | [Simple impri- sonment which may extend to six months orwith fine which may extend to Rs. 5,000 or with both] [ Substituted by Act 42 of 1984, section 13, for "500" (w.e.f. 10-12-1985)] | |
| Section 348, sub-sections (1) and (2) | Failure to comply with requisition to remove structureswhich are in ruins or likely to fall. | 500 | 20 |
| Section 349, sub-section (1) | Failure to comply with requisition to vacate buildings indangerous condition, etc. | 200 | ... |
| Section 353 | Failure to provide for collection, removal and deposit ofrefuse and provision of receptacles. | 50 | ... |
| Section 354 | Failure to collect and remove filth and polluted matter. | 50 | ... |
| Section 355, sub-section (2) | Scavenger's duties in certain cases not to be discharged byany person without permission. | 25 | ... |
| Section 356 | Failure to comply with requisition for removal of rubbish,etc., from premises used as market, etc. | 100 | ... |
| Section 357, sub-section (1) | Keeping rubbish and filth for more than twenty-four hours,etc. | 50 | 10 |
| Section 357, sub-section (2) | Allowing filth to flow in streets. | 50 | ... |
| Section 357, sub-section (3) | Depositing rubbish or filth, etc., in street, etc. | ||
| Section 360, sub-section (1) | Latrines and urinals not to be constructed without permissionor in contravention of terms prescribed. | 200 | ... |
| Section 361, sub-section (1) | Failure to provide buildings newly erected or re-erected withlatrine, urinal and other accommodation. | 500 | ... |
| Section 361, sub-section (3) | Failure to provide residential buildings composed of separatetenements with latrine, bathing or washing place for servants onthe ground floor. | 500 | ... |
| Section 362 | Failure to provide latrines for premises used by large numberof people and to keep them clean and in proper order. | 100 | 20 |
| Section 363 | Failure to comply with requisition to provide latrines formarket, cattle shed, cart stand, etc., and to keep them cleanand in proper order. | 100 | 20 |
| Section 364, clauses (a), (b), (c) and (d) | Failure to comply with requisition to enforce provision oflatrine or urinal accommodation, etc. | 100 | 10 |
| Section 365, sub-section (2) | Failure to comply with requisition for removal of congestedbuildings. | 1000 | ... |
| Section 366 | Failure to comply with requisition to improve buildings unfitfor human habitation. | 1000 | ... |
| Section 368, sub-sections (1), (2), (3) and (4) | Failure to comply with order of demolition of buildings unfitfor human habitation. | 1000 | ... |
| Section 369 | Failure to comply with requisition of the Commissioner toremove insanitary huts and sheds, etc. | 100 | 15 |
| Section 370, sub-section (1) | Prohibition against washing by washerman. | 25 | ... |
| Section 371 | Failure to give information of dangerous disease. | 100 | ... |
| Section 373 | Failure to comply with requisition to cleanse and disinfectbuildings or articles. | 50 | ... |
| Section 374 | Failure to comply with requisition to destroy infectious hutsor sheds. | 50 | ... |
| Section 375 | Washing of clothing, bedding, etc., at any place not notifiedby the Commissioner. | 25 | ... |
| Section 377, sub-section (1) | Sending infected clothes to washerman or laundry. | 25 | ... |
| Section 377, sub-section (2) | Failure to furnish address of washerman or laundry to whichclothes have been sent. | 25 | ... |
| Section 378, sub-sections (1), (2) and (3) | Use of public conveyances by persons suffering from adangerous disease, etc. | 50 | ... |
| Section 380 | Failure to disinfect buildings before letting the same. | 100 | ... |
| Section 381 | Disposal of infected articles without disinfection. | 50 | ... |
| Section 382 | Making or selling of food, etc., or washing of clothes byinfected persons. | 50 | ... |
| Section 383 | Sale of food or drink in contravention of restriction orprohibition of the Commissioner. | 50 | ... |
| Section 384 | Removal or use of water from wells and tanks incontravention of prohibition of Commissioner. | 50 | ... |
| Section 385 | Exposure of persons to risk of infection by the presence orconduct of a person suffering from a dangerous disease, etc. | 100 | ... |
| Section 386 | Removal of infectious corpses in contravention of theprovisions of the section. | 50 | ... |
| Section 387, sub-sections (1) and (2) | Absence of sweepers, etc., from duty without notice. | Imprisonment which may extend to one month | ... |
| Section 388 | A sweeper employed for doing house scavenging not todiscontinue work without notice. | 10 | ... |
| Section 389 | Failure to supply information by persons incharge of burningor burial grounds. | 50 | ... |
| Section 390 | Use of new burning or burial ground without permission. | 50 | ... |
| Section 391, sub-section (1) | Failure to comply with requisition to close a burning orburial ground. | 50 | ... |
| Section 391, sub-section (2) | Burning or burial of corpses in a burning or burial groundafter it has been closed. | 50 | ... |
| Section 392 | Removal of corpses by other than prescribed routes. | 25 | ... |
| Section 393, sub-section (1), clause (b) | Failure to give notice for removal of carcasses of deadanimals. | 10 | ... |
| Section 396, sub-sections (1) and (2) | Failure to give information of births and deaths. | 50 | ... |
| Section 397, sub-sections (1), (2) and (3) | Commission of nuisances. | 50 | ... |
| Section 398 | Failure to comply with requisition for removal or abatementof nuisance. | 500 | 25 |
| Section 399, sub-section (4) | Dogs not to be at large in a street without being secured bya chain lead. | 50 | ... |
| Section 399, sub-section (5) | Ferocious dogs at large without being muzzled, etc. | 100 | ... |
| Section 400 | Stacking inflammable material in contravention ofprohibition. | 50 | |
| Section 401 | Setting a naked light. | 50 | ... |
| Section 402 | Discharging fireworks, firearms, etc., likely to causedanger. | 50 | ... |
| Section 403 | Failure to comply with requisition to render buildings,wells, etc., safe. | 50 | ... |
| Section 404 | Failure to comply with requisition to enclose land used forimproper purposes. | 50 | ... |
| Section 406, sub-section (1) | Sale in municipal markets without permission. | 200 | ... |
| Section 407, sub-sections (1) and (2) | Use of places as private markets without a licence and use ofplaces other than a municipal slaughter house as slaughterhouses. | 500 | 25 |
| Section 407, sub-section (2), proviso (a) | Non-compliance with conditions imposed by Commissioner. | 50 | ... |
| Section 409 | Keeping market open without licence, etc. | 2,000 | ... |
| Section 410 | Sale in unlicensed market. | 50 | ... |
| Section 411 | Carrying on business or trade near a market. | 50 | ... |
| Section 414 | Failure of person in charge of markets to expel lepers anddisturbers from the market. | 50 | ... |
| Section 415 | Carrying on butcher's, fish-monger's or poulterer's tradewithout licence, etc. | 100 | 10 |
| Section 416 | Establishment of factory, etc. without permission. | 5,000 | 500 |
| Section 417 | Certain things not to be kept and certain trades andoperations not to be carried on without a licence. | 1,000 | 100 |
| Section 418, sub-section (3) | Keeping, abandonment or tethering of animals, etc. | 100 | ... |
| Section 419, sub-section (5) | Use of premises in contravention of declaration. | 500 | ... |
| Section 420 | Hawking articles for sale without a licence, etc. | 100 | |
| Section 421 | Keeping a lodging house, eating house, tea 100 shop, etc.,without licence or contrary to licence. | 100 | ... |
| Section 422 | Keeping open theatre, circus or other place of publicamusement without licence or contrary to terms of licence. | 500 | 50 |
| Section 430, sub-section (5) | Failure to produce licence or written permission. | 50 | 5 |
| Section 431 | Preventing the Commissioner or any person authorised in thisbehalf from exercising his powers of entry, etc. | 50 | ... |
| Section 432 | Preventing the Commissioner or any person authorised inthis behalf from exercising his power of entry upon anyadjoining land. | 50 | ... |
| Section 437 | Obstruction or molestation in execution of work. | 200 | ... |
| Section 444, sub-section (4) | Failure to comply with requisition to state the name andaddress of owners of premises. | 50 | ... |
| Section 456, sub-section (3) | Failure of occupier of land or building to afford ownerfacilities for complying with provisions of the Act, etc., aftereight days from issue of order by district judge. | 200 | 50 |
| Section 495 | Obstruction of Mayor or any municipal authority, etc. | 200 | ... |
| Section 496 | Removal of any mark set up for indicating level, etc. | 100 | ... |
| Section 497 | Removal, etc., of notice exhibited by or under orders of theCorporation, Commissioner, etc. | 50 | ... |
| Section 498 | Unlawful removal of earth, sand or other material or depositof any matter or making of any encroachment from any land vestedin the Corporation. | 50 | ... |
1. The Punjab Municipal Act, 1911, as in force in Delhi immediately before the commencement of the Act.
2. The provisions of the City of Bombay Corporation Act, 1888, as in force in Delhi immediately before the commencement of this Act.
3. The provisions of the United Provinces Municipalities Act, 1916, as in force in Delhi immediately before the commencement of this Act.
4. The Punjab District Board Act, 1883, as in force in the Union territory of Delhi immediately before the commencement of this Act.
THE FOURTEENTH SCHEDULE [Substituted by Delhi Act 12 of 2011, sec. 22, for the FOURTEENTH SCHEDULE (w.e.f. 13-1-2012). Earlier the FOURTEENTH SCHEDULE was inserted by Act 67 of 1993, sec. 136 (w.e.f. 1-10-1993) and was substituted by Notification No. F.13/20/2007/UD/ 5556, dated 9th April, 2007.](See section 3A)THE NAME, AREAS AND LIMITS OF CORPORATIONS| Sl. No. | Name of the Corporation | Ward No. | Name of the Ward | Name of the Zone |
| (1) | (2) | (3) | (4) | (5) |
| 1. | North Delhi Municipal | 1. | Narela | Narela |
| 2. | Bankner | |||
| 3. | Alipur | |||
| 4. | Bakhtawar Pur | |||
| 5. | Bhalswa Jahangir Puri | Civil Lines | ||
| 6. | Mukund Pur | |||
| 7. | Burari | |||
| 8. | Jharoda | |||
| 9. | Malka Ganj | |||
| 10. | Timar Pur | |||
| 11. | Mukherjee Nagar | |||
| 12. | GTB. Nagar | |||
| 13. | Dhir Pur | |||
| 14. | Adarsh Nagar | |||
| 15. | Sarai Pipal Thala | |||
| 16. | Jahangir Puri-I | |||
| 17. | Samaypur Badli | |||
| 18. | Libas Pur | |||
| 19. | Bhalswa | |||
| 20. | Jahangir Puri-II | |||
| 21. | Rohini | |||
| 22. | Rithala | |||
| 23. | Budh Vihar | |||
| 24. | Vijay Vihar | |||
| 25. | Pooth Kalan | |||
| 26. | Sahibabad Dault Pur | |||
| 27. | Begampur | Narela | ||
| 28. | Bawana | |||
| 29. | Karala | |||
| 30. | Mundaka | Najafgarh | ||
| 31. | Nangloi Jat West | |||
| 32. | Nilothi | Narela | ||
| 33. | Pratap Nagar | Rohini | ||
| 34. | Nithari | |||
| 35. | Kirai Suleman Nagar | |||
| 36. | Prem Nagar | |||
| 37. | Sultanpuri East | |||
| 38. | Mangol Puri North | Rohini | ||
| 39. | Sultanpur Majra | |||
| 40. | Sultanpuri South | |||
| 41. | Guru Harikishan Nagar | West | ||
| 42. | Peeragarhi | |||
| 43. | Nangloi East | |||
| 44. | Quammruddin Nagar | |||
| 45. | Rohini South | |||
| 46. | Mangolpuri East | Rohini | ||
| 47. | Mangolpuri | |||
| 48. | Mangolpuri West | |||
| 49. | Rohini North | |||
| 50. | Rohini Central | |||
| 51. | Rohini East | |||
| 52. | Naharpur | |||
| 53. | Pitampura South | |||
| 54. | Pitampura North | |||
| 55. | Shalimar Bagh North | |||
| 56. | Shalimar Bagh South | |||
| 57. | Paschim Vihar South | West | ||
| 58. | PaschimVihar North Corporation | |||
| 59. | Rani Bagh | Rohini | ||
| 60. | Saraswati Vihar | |||
| 61. | Tri Nagar | |||
| 62. | Rampura | |||
| 63. | Kohat Enclave | |||
| 64. | Shakur Pur | |||
| 65. | Nimri Colony | |||
| 66. | Sawan Park | |||
| 67. | Wazirpur | |||
| 68. | Ashok Vihar | |||
| 69. | Kamla Nagar | Civil Lines | ||
| 70. | Rana Partap Bagh | |||
| 71. | Sangam Park | |||
| 72. | Model Town | |||
| 73. | Shastri Nagar | S.P. Zone | ||
| 74. | Inder Lok Colony | Karol Bagh Zone | ||
| 75. | Kishan Ganj | |||
| 76. | Deputy Ganj | |||
| 77. | Kashmere Gate | Civil Lines | ||
| 78. | Majnu Ka Tilla | |||
| 79. | Jama Masjid | city | ||
| 80. | Chandni Chowk | |||
| 81. | Minto Road | |||
| 82. | Kucha Pandit | |||
| 83. | Bazaar Sita Ram | |||
| 84. | Turkman Gate | |||
| 85. | Idgah Road | S.P. Zone | ||
| 86. | Ballimaran | City | ||
| 87. | Ram Nagar | S.P. Zone | ||
| 88. | Qasabpura | |||
| 89. | Paharganj | |||
| 90. | Model Basti | |||
| 91. | Karol Bagh | Karol Bagh Zone | ||
| 92. | Dev Nagar | |||
| 93. | Baljit Nagar | |||
| 94. | West Patel Nagar | |||
| 95. | East Patel Nagar | |||
| 96. | New Ranjit Nagar | |||
| 97. | Kirti Nagar | West | ||
| 98. | Mansarovar Garden | |||
| 99. | Moti Nagar | |||
| 100. | Karam Pura | |||
| 149. | Rajinder Nagar | Karol Bagh Zone | ||
| 150. | Pusa | |||
| 151. | Inderpuri | |||
| 152. | Naraina | |||
| 2. | South Delhi Municipal Corporation | 101. | Raja Garden | West |
| 102. | Raghubir Nagar | |||
| 103. | Punjabi Bagh | |||
| 104. | Madipur | |||
| 105. | Rajouri Garden | |||
| 106. | Tagore Garden | |||
| 107. | Vishnu Garden | |||
| 108. | Khyala | |||
| 109. | Janak Puri North | |||
| 110. | Nangal Raya | |||
| 111. | Hari Nagar | |||
| 112. | Subash Nagar | |||
| 113. | Mahavir Nagar | |||
| 114. | Tilak Nagar | |||
| 115. | Major Bhupinder Singh Nagar | West | ||
| 116. | Vikaspuri East | |||
| 117. | Janakpuri West | |||
| 118. | Janakpuri South | |||
| 119. | Milap Nagar | Najafgarh | ||
| 120. | Sitapuri | Najafgarh | ||
| 121. | Kanwar Singh Nagar | |||
| 122. | Hastsal | West | ||
| 123. | Vikaspuri | |||
| 124. | Vikas Nagar | |||
| 125. | Mohan Garden | |||
| 126. | Nawada | West | ||
| 127. | Uttam Nagar | |||
| 128. | Bindapur | |||
| 129. | Dabri | |||
| 130. | Manglapuri | |||
| 131. | Sagarpur | |||
| 132. | Sagarpur West | |||
| 133. | Chhawla | |||
| 134. | Nangli Sakravati | Najafgarh | ||
| 135. | Kakraula | |||
| 136. | Matiala | |||
| 137. | Roshanpura | |||
| 138. | Najafgarh | |||
| 139. | Dichaon Kalan | |||
| 140. | Khera | |||
| 141. | Bijwasan | |||
| 142. | Raj Nagar | |||
| 143. | Kapdshera | |||
| 144. | Mahipalpur | Najafgarh | ||
| 145. | Palam | |||
| 146. | Sadh Nagar | |||
| 147. | Mahavir Enclave | |||
| 148. | Madhu Vihar | |||
| 153. | Darya Ganj | |||
| 154. | Nizamuddin | city | ||
| 155. | Lajpat Nagar | |||
| 156. | Bhogal | |||
| 157. | Kasturba Nagar | Central | ||
| 158. | Kotla Mubarakpur | |||
| 159 | Andrews Ganj | |||
| 160 | Amar Colony | |||
| 161 | Malviya Nagar | |||
| 162 | Village Hauz Rani | |||
| 163 | Safdarjung Enclave | |||
| 164 | Hauz Khas | |||
| 165 | Vasant Vihar | |||
| 166. | Munirka | South | ||
| 167. | R.K. Puram | |||
| 168. | Nanak Pura | |||
| 169. | Lado Sarai | |||
| 170. | Mehrauli | |||
| 171. | Vasant Kunj | |||
| 172. | Kishangarh | Najafgarh | ||
| 173. | Saidul Ajaib | |||
| 174. | Chhatarpur | |||
| 175. | Aya Nagar | |||
| 176. | Bhati | |||
| 177. | Sangam Vihar | |||
| 178. | Deoli | South | ||
| 179. | Tigri | |||
| 180. | Dakshin Puh Extn. | |||
| 181. | Khanpur | |||
| 182. | Ambedkar Nagar | |||
| 183. | Madangir | |||
| 184. | Pushp Vihar | |||
| 185. | Tughlakabad Extn. | |||
| 186. | Sangam Vihar West | |||
| 187. | Sangam Vihar Central | Central | ||
| 188. | Sangam Vihar East | |||
| 189. | Chiragh Delhi | South | ||
| 190. | Chittaranjan Park | Central | ||
| 191. | Shahput Jat | South | ||
| 192. | Greater Kailash-I | |||
| 193. | Sriniwas Puri | |||
| 194. | East of Kailash | |||
| 195. | Govind Puri | |||
| 196. | Kalkaji | |||
| 197. | Tughlakabad | |||
| 198. | Pul Pehlad | |||
| 199. | Teh Khand | |||
| 200. | Harkeshnagar | Central | ||
| 201. | Jaitpur | |||
| 202. | Meetha Pur | |||
| 203. | Badarpur | |||
| 204. | Molarband | |||
| 205. | Zakir Nagar | |||
| 206. | Okhla | |||
| 207. | Madanpur Khadar | |||
| 208. | Sarita Villar | |||
| 3. | East Delhi Municipal Corporation | 209. | Mayur Vihar Ph-I | |
| 210. | Dallupura | |||
| 211. | Trilok Puri | |||
| 212. | New Ashok Nagar | |||
| 213. | Kalpan Puri | |||
| 214. | Khichripur | Shahdara South | ||
| 215. | Kondli | |||
| 216. | Gharoli | |||
| 217. | Vinod Nagar | |||
| 218. | Mandawali | |||
| 219. | Mayur Vihar Ph-II | |||
| 220. | Patparganj | |||
| 221. | Kishan Kunj | |||
| 222. | Laxmi Nagar | |||
| 223. | Shakarpur | |||
| 224. | Pandav Nagar | |||
| 225. | Anand Vilhar | |||
| 226. | Vishwash Nagar | |||
| 227. | I.P. Extension | Shahdara South | ||
| 228. | Preet Vihar | |||
| 229. | Krishna Nagar | |||
| 230. | Geeta Colony | |||
| 231. | Ghondli | |||
| 232. | Anarkali | |||
| 233. | Dhara Pura | |||
| 234. | Gandhi Nagar | |||
| 235. | Azad Nagar | |||
| 236. | Raghubar Pura | |||
| 237. | Shahadara | |||
| 238. | Jhilmil | |||
| 3. | East Delhi Municipal Corporation | |||
| 239. | VivekVihar | |||
| 240. | Dilshad Colony | |||
| 241. | Dilshad Garden | |||
| 242. | New Seema Puri | |||
| 243. | Nand Nagri | |||
| 244. | Sunder Nagri | |||
| 245. | Durga Puri | |||
| 246. | Ashok Nagar | |||
| 247. | Ram Nagar | Shahdara North | ||
| 248. | Welcome Colony | |||
| 249. | Chauhan Bangar | |||
| 250. | Zaffrabad | |||
| 251. | New Usmanpur | |||
| 252. | Mauj Pur | |||
| 253. | Bhajanpura | |||
| 254. | Brahampuri | |||
| 255. | Ghonda | |||
| 256. | Yamuna Vihar | |||
| 257. | Subbash Mohalla | |||
| 258. | Kardampuri | |||
| 259. | Janta Colony | |||
| 260. | Babarpur | |||
| 261. | Jiwanpur | |||
| 262. | Gokalpur | |||
| 263. | Saboli | |||
| 264. | Harsh Vihar | Shahdara North | ||
| 265. | Shiv Vihar | |||
| 266. | Karawal Nagar East | |||
| 267. | Nehru Vihar | |||
| 268. | Mustafabad | |||
| 269. | Khajoori Khas | |||
| 270. | Tukhim Puri | |||
| 271. | Karawal Nagar West | |||
| 272. | Sonia Viharl |