Section 657 in The Orissa Municipal Corporation Act, 2003
657. Power of Corporation to make bye-laws and regulations.
- The Corporation may make bye-laws, and regulation not inconsistent with this Act or the rules made thereunder or with any other law, with respect to the following : -(a)for all matters expressly required or allowed by this Act to be provided by bye-laws;(b)for the due performance by all Corporation officers and employees the duties assigned to them ;(c)for the regulation of the time and mode of collecting the taxes under this Act;(d)for determining the conditions under which lands shall be deemed to be appurtenant to buildings;(e)for the use of public tank, wells, conduits and other places of works for water supply, which will include -(i)the regulation of public bathing, washing and the like;(ii)the maintenance and protection of the water supply system and the protection of the water supply from contamination;(iii)the conditions on which house connections with the Corporation's water supply mains may be made for their alteration and repair and for their being kept in proper order;(iv)supply of water for domestic consumption and use;(v)the prevention of waste of water;(vi)the measurement of water;(vii)the compulsory provision of cisterns and meters; and(viii)the supply of water in case of fire;(f)for the maintenance and protection of the lighting systems;(g)for the maintenance and the protection of the drainage system, which will include, -(i)the construction of the house drains and for regulating there situation, mode of construction and materials;(ii)the alteration and repair of house drains,(iii)the cleansing of house drains,(iv)the construction of cesspools, septic tank filter and drains, and(v)the payment of apportionment of money payable on account of pipes or drains common to more premises than one;(h)for the cleaning of latrines, earth, closets, ash-pits and cesspools and the keeping of latrines with sufficient supply of water for flushing;(i)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;(j)for the laying out of roads and for determining the information and plans to be submitted with applications for permission to layout roads; and for regulating the level and width of public roads and the height of building abutting thereon, which include, -(i)the regulation of the use of public roads and the closing thereof or parts thereof;(ii)the regulating of traffic in public roads, or their reservation for particular kinds of traffic, and(iii)the protection of avenues, tree, grass and other appurtenances of public roads and other places;(k)for the regulation of building and for determining the information and plans to be submitted with applications to build;(l)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;(m)for regulating the mode of constructing stables, cattle-shed and cow houses and connecting them with Corporation drains;(n)for the sanitary control and supervision of places for carrying on any trade or manufacture therein;(o)for the control and supervision of slaughter-houses and of places used for skinning and cutting off carcasses, which will include, -(i)the control and supervision of the methods of slaughtering, and(ii)the control and supervision of butchers carrying on business in the city or at any slaughter houses outside the city provided or licensed by the Corporation;(p)for the inspection of milch cattle, and the regulation of the ventilation, lightening, cleaning, drainage and water supply of dairies and cattle shed sin the occupation of persons following the trade of dairy man or milk seller;(q)for enforcing the cleanliness of milk stores, milk shops, vessels and utensils used by the keepers thereof or by hawkers containing or for measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade;(r)for requiring notice to be given whenever any milch cattle is affected by any contagious disease and prescribing the precautions to be taken in order to protect milch cattle and milk against infection and contamination;(s)for the inspection of public and private markets and shops and other places therein, which will include, -(i)the regulation of their use and the control of their sanitary conditions, and(ii)licensing and controlling brokers, commission agents, weigh men and measures practicing their calling in markets;(t)for the prevention of the sale or exposure for sale of unwholesome meat, fish or provisions for securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;(u)for the regulation of burial and burning grounds and other places for the disposal of corpses;(v)for the registration of births, deaths and marriages;(w)for the training and licensing of dhals and midwives;(x)for the enumeration of the inhabitants of the city;(y)for the prevention of dangerous diseases of men and animals;(z)for the registration of dogs within the city;(aa)for the prevention of outbreaks of fire;(bb)for the prohibition and regulation of advertisements in public roads or parks;(cc)for the regulation of carriages and carts plying for hire and the licensing or their drivers; and(dd)in general for securing cleanliness, safety and order and the good Government and well-being of the city and for carrying out all the purposes of this Act.
