Section 330 in Andhra Pradesh Municipalities Act, 1965
330. Power of council to make bye-laws.
- The council may make bye-laws, not inconsistent with this Act or with any other law, to provide--(1)for all matters expressly required or allowed by this Act to be provided for by bye-law;(2)for the due performance by all municipal officers and employees of the duties assigned to them;(3)for the regulation of the time and mode of collecting the taxes and duties 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, well, 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 connections with the council's water-supply mains may be made, for their alteration and repair and for their being kept in proper order;(e)for the supply of water for consumption and use;(f)for the prevention of waste of 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 and materials;(c)for the alteration and repair of house-drains;(d)for the cleansing of house-drains;(e)for the construction of cess-pools, septic-tanks, filters and drains;(f)for the payment or apportionment of money payable on account of pipes or drains common to more premises than one;(8)for the cleansing of latrines, earth-closets, ash-pits and cess-pools and the keeping of latrines supplied with sufficient water for flushing;(9)(a)for the testing of water pipes and drains in private premises, the recovery or the apportionment of the cost of such testing, and the breaking up of ground or of buildings for the purposes of such testing;(b)for the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters;(10)for the protection of avenues, streets grass and other appurtenances of public streets and other places;(11)for the regulation of the use of parks, gardens, and other public or municipal places and institutions, but not including the regulation of traffic therein, the reservation thereof for particular kinds of traffic, or the closing thereof or parts thereof to traffic;(12)(a)for the regulation of building;(b)for determining information and plans to be submitted with applications to build;(c)for the licensing of builders and surveyors and for the compulsory employment of licensed builders and surveyors;(13)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;(14)for regulating the mode of constructing stables, cattle-sheds and cow-houses and connecting them with municipal drains;(15)for the sanitary control and supervision of places used for any of the purposes specified in Schedule IV and of any trade or manufacture carried on therein;(16)(a)for the control and supervision of slaughter houses and of places used for skinning and cutting up 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 outside the municipality provided by the council or licensed by the municipal health officer, as the case may be;(17)for the inspection of milch 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 dairy-man or milk seller;(18)for enforcing the cleanliness of milk stores and milk shops and vessels and utensils used by the keepers thereof or by hawkers for containing or measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade:(19)for requiring notice to be given whenever any milch animal is affected with any contagious disease and prescribing the precautions to be taken in order to protect milch cattle and milk against infection and contamination;(20)(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 condition;(c)for licensing and controlling brokers, commission agents, weigh men and measurers practising their calling in markets;(21)for prescribing the method of sale of articles whether by measure, weight, tale or piece;(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)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the verification of deaths and the causes of death;(c)for the period for which corpses must be kept for inspection;(d)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;(24)for the registration of births and deaths;(25)for the training and licensing of nurses, dhais and midwives;(26)for the enumeration of the inhabitants of the municipality;(27)for the prevention of infectious diseases of persons or animals;(28)for the enforcement of compulsory vacination;(29)for the prevention of outbreaks of fire;(30)for the prohibition and regulation of advertisements in public streets or parks;(31)in general for securing cleanliness, safety and order and the good government and well-being of the municipality and for carrying out all the purposes of this Act.
