Section 360 in West Bengal Municipal Corporation Act, 2006
360. Power of Corporation to make regulations for hill areas.
(1)In addition to any rule that the State Government may make under this Act, the Corporation in the hill areas may, at a meeting, make regulations-(a)prohibiting the cutting or destroying of trees, shrubs, or planting, and maintenance of particular kinds of trees or shrubs, prohibiting the making of excavations or removal of soil or quarrying, providing for the alteration, repair and proper maintenance of buildings and compounds, closing of roads and bypaths, and general protection of the surface land on any hillside, where such regulations appear to the Corporation to be necessary for the maintenance of water-supply, preservation of soil, preservation of landslips or of formation of ravines or torrents, and protection of land against erosion or deposit thereon of sand, gravel or stones;(b)providing for road, or land, or building abutting thereon;(c)providing for licences necessary within the Corporation area for animals, vehicles and other conveyances let out on hire for a day or part thereof;(d)prescribing the conditions subject to which licences as aforesaid may be granted, refused, suspended or withdrawn;(e)providing for the charges to be made for the hire of animals, vehicles and other conveyances referred to in clause (c);(f)preventing the straying of poultry;(g)preventing the grazing or straying of cattle on hillsides or banks; and(h)providing for any other matter necessary for environmental protection of the hills.(2)The word "cattle" referred to in clause (g) of Nub-section (1) shall have the same meaning as in the Cattle Trespass Act, 1871.
