- The State Government shall make bye-laws applicable to all or any of the municipalities as it may, by notification, specify, by which the committees shall -(a)render licences necessary for the proprietors or drivers of vehicles, other than motor vehicles or animals kept or playing for hire within the limits of municipality, and fix the fees payable for such licences and conditions on which they are to be granted and may be revoked, and may by such conditions provide among other things for a minimum breadth for wheel tyres and for a minimum diameter of the wheels;(b)limit the rates which may be demanded for the hire of any carriage, cart, or other conveyance, or of animals hired to carry load or persons, or for the services of persons hired to carry loads or to impel or carry such conveyance, and limit the loads which may be carried by any animals, or carriage, cart, or other conveyance, plying for hire, within the limits of the municipality;(c)provide for the proper registration of births, marriages and deaths, and for the taking of a census;(d)fix, and from time to time vary, the number of persons who may occupy a building or part of a building, which is let in lodgings or occupied by members of more than one family, or which is situated within such congested bazar areas as may be specified in the bye-law; and provide -(i)for the registration and inspection of such building,(ii)for the licensing of hotels and lodging-house and for the fees payable for such licence and the conditions on which they may be granted or revoked.(iii)for promoting cleanliness and ventilation in such buildings,(iv)for the notices to be given and the precautions to be taken in the case of any infections or contagious disease breaking out in such buildings,(v)for the scavenging, removal and disposal of all rubbish, filth, night-soil, sullage or sewage in such buildings,(vi)in the case of hotel, serai and lodging-house -keepers and the secretaries of residential clubs for the maintenance of registers in such forms as the committee may prescribe, of visitors and lodgers, and(vii)generally for the proper regulation of such buildings;(e)provide -(i)for the inspection and proper regulation of encamping grounds, pounds, serais, bakeries, aerated-water factories, ice factories, dhobi ghats flour mills, foodgrains godowns, dispensing chemists, shops, slaughter-houses and places licensed under Section 128;(ii)for the inspection and proper regulation of markets and stalls, for the preparation and exhibition of a list of current price and fixing the fees, rents and other charges, to be levied in such markets and stalls;(iii)for the holding of fairs and industrial exhibitions within the municipality or under the control of the committee, and for the collection of fees under Section 199;(iv)for controlling and regulating the use and management of burial and burning grounds;(v)for the suspension, regulation and protection from pollution of public wells, tanks, springs or other sources from which water is or may be made available for the use of the public, whether within or without the municipality;(vi)for the licensing, inspection and proper regulation of theatres and other places of public resort, recreation or amusement;(vii)for the inspection and proper regulation of channels which are supplied with water from any canal to which either the Northern India Canals and Drainage Act, 1873, or the Punjab Minor Canals Act, 1905, applies;(viii)[ for the control of malaria in municipal areas,] [See Act 29 of 1988.](f)require and regulate the appointment by owners of buildings or land in the municipality, who are not resident in the municipality of persons residing within or near the municipality to act as their agents for all or any of the purposes of this Act or the rule;(g)[-] [Omitted by Vide Haryana Act No. 1 of 2000.](h)render licences necessary for using premises as stables, cow- houses or houses or enclosures for sheep, goats or swine, and regulate the grant and withdrawal of such licences;(i)in any municipality where a reasonable number of slaughter- houses has been provided or licensed by the committee, control, regulate or prohibit the admission within the municipal limits for the purpose of sale of the flesh, other than cured or preserved meat, of any cattle, sheep, goat or swine slaughtered at any slaughter-house or place not maintained or licensed under this Act, and may provide for the seizure, destruction or disposal otherwise of any flesh brought within municipal limits in contravention of any such bye-law;(j)fix premises within the municipality in which the slaughter of animals of any particular kind not for sale, shall not be permitted and prohibit, except, in case of necessity such slaughter elsewhere within the municipality:Provided that no such bye-laws shall apply to animals slaughtered for any religious purpose;(k)prohibit the letting off of fire-arms, fireworks, fire-balloons, bombs or detonators except (1) with the permission of the committee or of a municipal officer empowered to give such permission, (2) subject to such conditions as the committee may impose, and (3) on payment of such fees, if any, as may at any time have been fixed by the committee in that behalf;(l)regulate the conditions on which the consent of committee to establish new factories or workshops be given under Section 129;(m)provide for the issue of directions for abatement of nuisance caused by the steam, water, electrical, mechanical or other power;(n)regulate the making and use of connections or communications between private houses and premises and mains or service cables, wires, pipes, drains, sewers, and other channels established or maintained by the committee under any of the provisions of this Act;(o)regulate the collection, storage, preservation from pollution and use of rainwater and the carrying out of the provisions of Sections 108 to 114;(p)regulate the posting of bills and advertisements and the position, size, shape, and style of name-boards, sign-boards, and sign-posts;(q)provide for, regulate, require or prohibit the construction, pattern of construction, maintenance and materials of boundary walls, hedges and fences hereafter erected or re-erected so as to abut on a public street or upon properly vested in the committee;(r)regulate, or prohibit any description of traffic in the streets and provide for the reduction of noise caused thereby;(s)prohibit the storage of more than a fixed maximum quantity of any explosive, petroleum, spirit, naptha, or other inflammable material in any building not registered or licensed under Section 128;(t)provide for the seizure and confiscation of ownerless animals straying within the limits of the municipality;(u)provide for the registration of all or any specified classes of dogs, and in particular and without prejudice to the generality of the foregoing -(i)provide for the imposition of an annual fee for such registration;(ii)require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the committee;(iii)provide that any dog, not registered and wearing such token, may. if found on any public place, be detained at a place to be set apart for the purpose, and will be liable to be destroyed or otherwise disposed of after a period to be specified in the bye-laws;(v)render licences necessary for hand carts employed for transport, or hawking articles for sale, and for the persons using such hand carts, and prescribe the conditions for the grant and revocation of such licences;(w)regulate the conditions on which and the periods for which permission may be given under sub-section (1) of Section 181 and sub-section (1) of Section 182, and provide for the levy of fees and rents for such permission;(x)provide for the registration, inspection and proper regulation of building ordinarily utilized for the residence or treatment of persons suffering from infectious diseases and for the limiting of the number of such persons who reside in such buildings or part of such buildings :(xx)[ regulate the conditions for installation of tents by tent owners;] [Inserted vide Haryana Act No. 18 of 1998.](xxx)[ regulate the laying of communication cables (underground as well as overground), erection of communication towers and dish antennas established and maintained by private agencies as well as semi-Government agencies;] [Added by Haryana Act No. 12 of 2006.](y)generally provide for carrying out the purposes of this Act:Provided that the State Government may of its own or on a representation from a committee alter, vary or modify the bye-laws so as to suit the particular needs of the committee.
