388. Powers of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to make bye-laws and regulations.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may make regulations or bye-laws not inconsistent with this Act [or the rules made thereunder] [Inserted vide Orissa Act No. 12 of 1953.] or with any other law to provide-(1)for all matters expressly required or allowed by this Act to be provided for by regulations or bye-laws;(2)for the due performance by all Municipal Officers and servants of the duties assigned to them;(3)to this regulation of the time and mode of collecting the taxes under this Act;(4)for determining the conditions under which lands shall be deemed to be appurtenant to buildings;(5)(a)for the use of public tanks, wells, conduits and other places or works for water-supply;(b)for the regulation of public bathing, washing and the like;(c)for the maintenance and protection of the water-supply system and the protection of the water-supply from contamination;(d)for the conditions on which house connections with the Councils water supply mains may be made for their alteration and repair and for their being kept in proper order;(e)for supply of water for domestic consumption and use;(f)for the prevention of waste water;(g)for the measurement of water;(h)for the compulsory provision of cisterns and meters,(i)for the supply of water in case of fire;(6)for the maintenance and protection of the lighting system;(7)(a)for the maintenance and protection of the drainage system;(b)for the construction of house drains and for regulating their situation, mode of construction materials;(c)for the alteration and repair of house drains;(d)for the cleaning of house drains;(e)for the construction of cess-pools, septic tank filters and drains,(f)for the payment or appointment of money payable on account of pipes or drains common to more premises than one;(8)for the cleaning of latrines, earth, closets, ash-pit and cess-pools and the keeping of latrines supplied with sufficient water for flushing;(9)for the testing of water pipes and drains in private premises, the recovery or the apportionment of the cost such testing and the breaking up of ground or of building for the purpose of such testing;(10)(a)for the laying out of roads and for determining the information and plans to be submitted with applications for permission to lay-out roads; and for regulating the level and width of public roads and the height of building abutting thereon;(b)for the regulation of the use of public roads and the closing thereof or parts thereof;(c)for the regulation of traffic in public roads, or their reservation for particular kinds of traffic;(d)for the protection of avenues, trees, grass and other appurtenances of public roads and other places;(11)(a)for the regulation of building;(b)for determining the information and plans to be submitted with application to build;(12)for the regulation of hotels, lodging houses, boarding houses, choultries, rest-houses, emigration depots, restaurants, eating houses, cafes, refreshment rooms coffee houses, tea stalls and any premises to which the public are admitted for repose or for the consumption of any food or drink.(13)for regulating the mode of constructing stables, cattle sheds, cow houses and connecting them with Municipal drains;(14)for the sanitary control and supervision of places used or any of the purposes specified in Section 290 and of any trade or manufacture carried on there in;(15)(a)for the control and supervision of slaughter-houses and of places used for skinning and cutting off carcasses;(b)for the control and supervision of the methods of slaughtering;(c)for the control and supervision of butchers carrying on business in the Municipality or at any slaughter-house without the Municipality provided or licensed by the Municipality.(16)for the inspection of milk cattle, and the regulation of the ventilation, lighting, cleaning, drainage and water-supply of dairies and cattle-sheds in the occupation of persons following the trade of dairyman or milk seller;(17)for enforcing the cleanliness of milk stores and milk shops and vessels and utensils used by the keepers thereof or by hawkers for the containing or measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade;(18)for requiring notice to be given whenever and milk animal is affected with an contagious disease and prescribing the precautions to be taken in order to protect milk cattle and milk against infection and contamination.(19)(a)for the inspection of public and private markets and shops and other places therein;(b)for the regulation of their use and the control of their sanitary conditions;(c)for licensing and controlling brokers, commission agents, weighmen and measures practising their calling in markets;(20)[* * *] [Omitted vide Orissa Weights and Measures (Enforcement) Act, 1959 (Orissa Act 20 of 1958).](21)for prescribing and providing standard weights, scales measures and preventing the use of any others;(22)for the prevention of the sale or exposure for sale of unwholesome meat, fish or provisions and securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;(23)for the regulation of burial and burning grounds and other places for the disposal of corpses;(24)for the registration of births, deaths and marriages;(25)for the training and licensing of dhais and midwives;(26)for the enumeration of the inhabitants of the town;(27)for the prevention of dangerous diseases of men or animals;(28)for the registration of dogs within the Municipal area;(29)for the prevention of outbreaks of fire;(30)for the prohibition and regulation of advertisement in pubic roads or parks;(31)for prohibiting in any specified road or area the residing of public prostitutes and the keeping of brothels or the letting or other disposal of a house to public prostitutes for a brothel;(32)for the regulation of carriages and carts plying for hire and the licensing of their drivers;(33)in general for securing cleanliness, safety and order and the good Government and well-being of the Municipality and for carting out all the purposes of Act.
