- In this Act, unless there is anything repugnant to the subject or the context-(1)"Bridge" includes a culvert ;(2)"Building" means a structure constructed by any materials for any purpose and includes the foundation, plinth, wall, floor, roof, chimnlys, fixed platform, verandah, balcony, cornice, projection or part of a building or anything affixed thereto but does not include [***] [Deleied by The Tripura Municipal (Amendmenl) ACI, 2000, w.e.f 6-10-2000.] tent, samiana or tarpaulin shelter ;(3)"Building line" means the line up to which the main wall of a building abutting on a street or a projected public street may lawfully extend ;(4)"Carriage" means any wheeled vehicle, with springs or other appliances acting as spring, which is used for the conveyance of human beings or goods, and includes a jinrickshaw, a van-rickshaw and a cycle rickshaw, but does not include a motor vehicle or a bicycle or a tricycle or a perambulator or other form of vehicle designed for the conveyance of small children ;(5)"Cart" means any cart, hackery or wheeled vehicle with or without springs, which is not a carriage or a motor vehicle as defined in this section, and includes a handcart, a bicycle or a rickshaw, but does not include a trail or of a motor vehicle, a perambulaltor or other form of vehicle designed for the conveyance of small children;(6)"Chairperson" or "Vice-Chairperson" means Chairperson or Vice-Chairperson of Municipal Council or a Nagar Commitee;(7)"Dairy" includes any firm, cattle shed cow-house, milk store, milk shop or other place from which milk is supplied for sale or stored manufacture and sale of milk products ;(8)"District" means a Revenue District ;(9)"Dangerous disease" means cholera, plague, small fox, diptheria, tuberculosis, leprosy, influenza, encaphalities and includes any other epidemic, or infectious disease which the State Government may declare to be a dangerous disease ;(10)"District Council" means Tripura Tribal Areas Autonomous District Council.(11)"State Election Commission" means the State Panchayat Election Commission referred to in Section 176 of the Tripura Panchayats Act, 1993 :(12)"First General Election" means the General Election held for the first time for constituting a Municipality after commencement of this Act;(13)"General Election" means the election which may be held for constitution of a Municipality;(14)"Holding" means land held on title or agreement and surrounded by one set of boundaries ;Provided that where two or more adjoining holdings form part and parcel of the site or premises of a dwelling house, manufactory, warehouse or place of trade or business, such holdings shall be deemed to be one holding for the purpose of this Act.(15)"House-drain" means any drain of one or more premises used for the drainage of such premises ;(16)"House-gully" means a passage or strip of land constructed, set apart or utilised for the purpose of affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter to Municipal employees or to persons employed in the cleansing thereof or in the removal of such matter therefrom ;(17)"Market" includes any place, by whatever name called, where persons assemble for the sale and purchase of various articles declared and licenced by the Municipality as a market;(18)"Municipal area" means an area constituted under this Act as Larger Urban Municipal area, or a Smaller Urban Municipal area or transitional Municipal area or a part thereof;(19)"Municipal drain" means a drain vested in the Municipality;(20)"Municipal market" means a market belonging to or maintained by the Municipality ;(21)"Municipal slaughter house" means a slaughter house belonging to or maintained by the Municipality;(22)"Municipality" means Nagar Panchayat, a Municipal Council or a Municipal Corporation constituted under this Act;(23)"Member" means a member of a Municipality ;(24)"Nuisance" includes any act, commission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or which is or may be dangerous to life or injurious to health or property ;(25)"Occupier" includes any person for the time being paying or liable to pay to the owner the rent or fee in whatever manner on account of the occupation of any land or building and also includes a rent free tenant :(26)"Offensive matter" means kitchen or stable refuse, dung, dirt, putrid or putrefying substance and filth of any kind which is not included in "sewage";(27)"Owner" includes the person for the time being receiving the rent of any land or building or of any part of any land or building, whether on his own account or as agent or trustee for any person or society or for any religious or charitable purpose, or as a receiver who would receive such rent if the land or building or any part of the land or building were let to a tenant ;(28)"Population" means the population as ascertained at the last preceding census of which the relevent figures have been published;(29)"Premises" means any land or building or part of a building or any hut or part of a hut, and includes the garden, ground and out-houses, if any appertaining thereto ;(30)"Prescribed" means prescribed by rules made by the State Government under this Act ;(31)"Private drain" means any drain which is not a Municipal drain as defined in this section ;(32)"Private street" means any street, road, lane, gully, passage or square which is not a public street as defined in this section, and include any passage securing access to three or more premises belonging to the same or different owners;(33)"Public building" means a building constructed, used or adopted to be used-(a)as a place of public worship or as a school, college or other place of institution (not being a dwelling house so used) or as a hospital, nursing home, materinity home, factory, work house, public theatre, public cinema, public hall, public concord room, public lecture room, public library or public exhibition room or as a public place of assembly ; or(b)as a hotel, eating house, lodging house, home hostel, refuge or shelter ; or(c)for any other public purpose ;(34)"Public street" means any street, road, lane, gully, alloy, passage, pathway, square or courtyard whether a thoroughfare or not, over which the public have a right to way ;(35)"Qualifying date" in relation to the preparation or revision of each electoral roll means the first day of January of the year in which it is so prepared or revised ;(36)"Ratepayer" means a person liable to pay any rate, tax or fee under this Act ;(37)"Registered medical practitioner" means a medical practitioner registered under any law for the time being in force ;(38)"Regulations" means regulations made by a Municipality under this Act;(39)"Rubbish" means dust, ashes, broken bricks, mortar, broken glass and refuse of any kind which is not offensive matter ;(40)"Rules" means the rules made under this Act;
