303. Additional powers to make bye-laws in hill municipalities.
(1)The Commissioners of a municipality wholly or in part situated in a hilly terrace, may at meeting in addition to such bye-laws as they may make under the preceding section, make bye-laws for regulating or prohibiting the cuttings or destroying of trees or shrubs or the making of excavations or removal of oil or quarrying where such regulation or prohibition appears to the Board to be necessary for any or all the following purposes-(a)the maintenance of a water-supply;(b)the preservation of the soil;(c)the prevention of landslips;(d)the formation of ravines or torrents;(e)the projection of land against erosion or the deposit thereon of sand, gravel or stone;(f)the protection of the beauty or general appearance of the municipality.(2)The Board may, by any bye-law made under this section, declare that any person committing a breach or any such bye-laws, or failing to comply with any notice issued there under, shall be liable to a fine which may extend to fifty rupees and to a further fine which may extend to twenty rupees for each day after conviction during which the offence is continued.
