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State of Maharashtra - Section

Section 23 in Nagpur rules Relating to the Election of Councillors

23.

The Commissioner may empower any officer of the Corporation to exercise, perform or discharge any power, duty or function conferred or imposed upon the Commissioner by these rules and thereupon such officer shall exercise, perform or discharge the same.[Form I] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][See rules 11(1) and 13]Form of Voting PaperName of Ward or Special Constituency............................................ of the City of Nagpur Municipal Corporation............... 19...................
Name of Candidate Symbol assigned
(1) (2)
…................................................................................................................................…................................................................................................................................…................................................................................................................................…................................................................................................................................…................................................................................................................................
Note. - Serial number of each voting paper shall appear on the left hand corner at the top on the reverse.[Form I-A] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][See rule 12-C (2)]Tendered Votes ListName of Ward or Special ConstituencyPolling StationNumber of Polling Stations, if any
Serial No. of the entry Name of elector Serial No. of the elector in the electoral roll Address of the elector Serial No. of the tendered voting paper Serial No. of the voting paper issued to theperson already voted Signature or thumb impression of the elector
(1) (2) (3) (4) (5) (6) (7)
             
Date..........Signature of the Polling Officer....................[Form I-B] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][See rule 12-D (2) (c)]List of Challenged VotesName of Ward or Special ConstituencyPolling Station
Sr No. of entry Name of elector Serial No. in the electoral roll Signature or thumb impression of elector andaddress Name of identifier, if any
(1) (2) (3) (4) (5)
         
Name of person challenging Amount of deposit made Order of Polling Officer in each case Signature of challenger acknowledging receipt ofdeposit when deposit returned
(6) (7) (8) (9)
       
Date : .............................................Signature of Polling OfficerForm No. II[Rule 13(2)]Cover IIThe Municipal Corporation of the City of NagpurElection of the Ward No. or Special Constituency.Form No. III[Rule 13(2)]Cover III No.Election of Ward No. or Special ConstituencyToThe Commissioner ofThe City of Nagpur Municipal Corporation......................Signature of the elector.I hereby certify that the person who has signed this cover in my presence is to my knowledge, or is proved to my satisfaction to be.............................................................................Signature of the Polling Officer/Returning Officer.Designation .........................Date................... 19..............[Form IV] [Added by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][See rule 18-13(2) and (3)]Result SheetName of Ward or Special Constituency
Polling Station Number of valid votes cast in favour of- Number of- Number of tendered votes Remarks
Sr. No. Name A B C Valid votes Rejected votes Total votes for polling Station
                   
Total number of votes recorded at polling stationsNumber of votes recorded under rule 13Total votes polledPlace :....................Date :.................................................Returning Officer.[Form V] [Added by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][See rule 18-B(6)]Return of ElectionName of Ward or Special Constituency
Sr. No.(1) Names of Candidates(2) Number of valid votes polled(3)
     
Total number of valid votes polledTotal number of rejected votesTotal number of tendered votesI declare that Shri............................. (name of)............................. (address) has been duly elected as a Councillor.Nagpur:Date :...............................................Returning Officer.NotificationG. N., L. Section G. & P. H. D., No. NMC. 1058/ 16676-C, dated 1st May, 1958 (B. G., Part IV-B, page 493) - In exercise of the powers conferred by clause (z-1) of sub-section (2) of section 420 of the City of Nagpur Corporation Act, 1948 (II of 1950), Government hereby makes the following rule for specifying certain trades, manufactures, industries and operations for purposes of clause (c) of section 229 of the said Act. the same having been previously published as required by sub-section (1) of section 420 thereof.This rule shall come into force with effect from the date of its publication in the Bombay Government Gazette :-RuleThe following trades, manufactures, industries and operations shall be deemed to be dangerous to life, health or property or as likely to create a nuisance for the purpose of clause (c) of section 229 of the said Act :-
(a)Melting tallow, or
(b)Boiling bones, offal or blood, or
(c)A soap-house, soap factory, where soap is made with or without chemical process, oil boiling house, dyeing house for dyeing cloth, yarn in indigo or other colours with or without boiling process, rubber industry or rubber balloon factory, hair dressing saloon or barber's shop, spinning of cotton, flour mills worked by oil engine or electric power or by any other process, rice and dal mills, saw mills, factories for extracting oils, etc. from orange covers or fruit juice factories, cold storages, tannery or tanning, pressing or packing hides or skins, whether raw or dried, burad manufactory, match factory, fire works, glass works, welding works, and manufactory electro plating works, plastic works, bidi works, laundries, iron works, lathe works, furniture works or utensil works, cutting fodder by machine operated on electricity or oil engines, celluloid works, motor workshops, rickshaw workshops, or vegetable and fruit stores.
(d)A brick-kiln, tile-kiln or lime-kiln, pottery or crockery manufactory, engine house or any other manufactory or place of business from which offensive or unwholesome smell, noise or smoke or any other nuisance arise.
(e)A shop or yard or depot for trades in grains, hay, straw, oil-seeds, oil cakes, thatching grass, wood, charcoal or coal of any kind, cotton, bidi leaves, camphor, celluloid or celluloid goods, cinematograph films, cotton refuse, cotton seeds, dry leaves (Patravali), gun powder, blasting powder, matches, methylated spirit, paints, old papers (waste), tanas, fodder, hemp, jute, gunny bags, coke, timber, wood, scantlings, bamboos, burad manufactory goods, oils, turpentine, varnish, acids, sulphur, tar, phenyl, yarn, rags, dry chillies, soap coconut, old paper waste including newspapers, skins, hides, bones, wooden packing cases or barrels, cowdung cakes, marriage mandwa materials, or other dangerously inflammable materials.
(f)Any other manufactory, engine house or a place of business from which offensive or unwholesome smell, noise, or smoke or nuisance arise.
(g)A store-house for any explosive or dangerous or non-dangerous petroleum or any inflammable oil or spirit.