Section 457 in The Bombay Provincial Municipal Corporations Act, 1949
457. Matters in respect of which rules may be made. - In particular, and without prejudice to the generality of the powers conferred by section 454, rules made thereunder may provide for or regulate all or any of the following purposes and matters, namely:-
(1)Ward election. - (a) The amount of the rateable value of business premises for the purposes of the business premises qualification under section 8.[***](2)Proceedings of Corporation and Committees and conduct of business-(a)the time and place of meetings of the Corporation, committees and sub-committees;(b)the manner in which notice of such meetings, shall be given;(c)the quorum necessary for the transaction of business at such meetings;(d)the management and adjournment of such meetings, and the regulation or orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;(e)the submission, asking and answering of questions at meetings of the Corporation;(f)the constitution of Special Committees;(g)the keeping of minutes and the submission of reports of meetings of the Corporation, committees and sub-committees;(h)the delegation of the powers of the Standing Committee to subcommittees;(i)the payment of conveyance charges to the Chairman and members of the Transport Committee for attendance at meetings thereof;(j)any other matter relating to the proceedings of the Corporation, a Committee or a sub-committee, the holding and regulation of meetings, the conduct of debate, the inspection of minute-books and the supply of copies of minutes to councillors or other persons on payment of fees or otherwise.(3)Municipal Officers and Servants-(a)The qualifications necessary for and the method of appointment to posts the power of appointment to which vests in the Corporation;(b)the mode of appointment to other posts;(c)the powers and duties of the Municipal Chief Auditor and his staff;(d)the determination of the services under the municipality to be treated as essential services for the purposes of Chapter V.(4)Contracts-(a)The manner in which contracts may be executed;(b)the security to be demanded for the due performance of contracts;(c)the calling, examination and acceptance of tenders;(d)the procedure to be followed in disposing of the property of the Corporation.(5)Special Funds-The constitution, maintenance and disposal of special funds within the Municipal Fund or the Transport Fund.(6)Budget Estimates-(a)The classification of budget estimates of expenditure according to budget heads;(b)the manner of making reductions in or transfers from one budget head to another or within a budget head.(7)Municipal taxes-(a)The assessment and recovery of municipal taxes;(b)the conditions on which refunds of municipal taxes shall be allowed;(c)in respect of a tax leviable under sub-section (2) of section 127, the matters referred to in sub-section (1) of section 149.(8)Drainage-(a)The construction, maintenance, improvement, alteration and discontinuance of drains;(b)the conditions and restrictions to be observed with reference to drains;(c)the conditions for connections with municipal drains;(d)the conditions on which occupiers of trade-premises may discharge any trade effluent into municipal drains;(e)the conditions to be observed in erecting or affixing ventilation shafts or pipes under section 175;(f)the manner in which samples of trade-effluent shall be analysed;(g)the construction, position and maintenance of water-closets, privies, urinals, bathing places or washing places.(9)Water Supply - The terms and conditions of the supply of water to buildings or other premises.(10)Streets-(a)The information and documents to be furnished in connection with the lay-out of lands for buildings and private streets;(b)the definition of sky-signs;(c)the naming or numbering of streets and public places and the numbering of [premises].(11)Regulation of buildings-(a)The manner in which further information and documents in regard to the erection of, or additions to, alterations in, or repairs of, buildings shall be supplied;(b)the conditions to be observed in commencing, carrying out, and completing building work and in occupying buildings on completion of works;(c)the restrictions under which alterations may be made in the use of buildings;(d)the inspection of newly constructed buildings;(e)the conditions on which loans may be granted out of the Municipal Fund for building and the form of application for such loans.(12)Fire Brigade - The powers exercisable by the Chief or other officer of the municipal fire brigade on the occasion of a fire.(13)Sanitary provisions-(a)The furnishing of information regarding the number of occupants in buildings;(b)the removal and disposal of filth, rubbish and polluted and excrementitious matter from premises;(c)the maintenance of premises in a sanitary conditions;(d)the prevention of nuisances, including the prohibition and regulation of wells;(e)the removal, trimming and cutting of trees and hedges;(f)the regulation of keeping of animals in the City;(g)the regulation of public bathing and the washing of clothes;(h)the information to be furnished by persons applying for permission to establish, remove, or re-open a factory, workshop, work-place or bakery governed by section 313;(i)the articles which may not be kept and the trades and operations which may not be carried on in or upon any premises without a licence under section 376;(j)the inspection of premises used or suspected of being used as a factory, workshop, work-place or bakery or for any licenseable trade or occupation or for the storage of any licensable article;(k)the prevention and regulation of the discharge of smoke, steam, fumes and noxious vapours;(l)the prohibition and regulation of the use of whistles, trumpets and noise-producing instruments operated by any mechanical means; (m) measures for the prevention of the spread of dangerous diseases,(14)Markets. - The regulation of sales within or outside municipal or private markets.(15)Fares and charges levied by Transport Undertaking - The exhibition of notices of fares and charges in vehicles used for the conveyance of passengers.(16)Vital statistics - The supply of forms of certificate regarding the cause of death to medical practitioners.(17)General - Any matter which is or may be prescribed to be provided for by rules.
