Section 349 in Chennai City Municipal Corporation Act, 1919
349. Power of council to make by-laws.
- The council may make by-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 by-law; [Inserted by section 174(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](1-A) for the due performance by all municipal officers and servants of the duties assigned to them;](2)for the regulation of the time and mode of collecting the taxes [and duties] [Substituted for the words 'duties and tools' by Schedulel to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] under this Act;[(2-A) for determining the conditions under which lands shall be deemed to be appurtenant to building;] [Inserted by section 174(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](3)[Omitted by section 85 of Tamil Nadu Act 28 of 1978.](4)for the maintenance and protection of the lighting system;(5)(a)for the maintenance and protection of the drainage system;(b)to (f) [Omitted by section 85 of Tamil Nadu Act 28 of 1978.](6)for the cleansing of latrines, earth-closets, ash-puts and, cess-pools, and the keeping of latrines supplied with sufficient water for flushing;(7)(a)[Omitted by section 85 of Tamil Nadu Act 28 of 1978.](b)for the licensing of plumbers and fitters, and for, the compulsory employment of licensed plumbers and fitters;(8)(a)for the laying out of streets, and for determining the information and plans to be submitted with applications for permission to lay out streets; and regulating the level and width of public streets and the height of buildings abutting thereon;(b)[Omitted by Tamil Nadu Act V of 1938.](c)[Omitted by Tamil Nadu Act V of 1938.](d)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(e)[ for regulating the leasing of road-sides and street-margins vested in the corporation;] [Inserted by section 85 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).](9)for the regulation of the use of parks, gardens and other public or municipal places [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] [Added by section 5(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).];(10)(a)for the regulation of building;(b)for determining the 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;(11)for the regulation [and licensing] [Inserted by section 174(iv) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of hotels, lodging houses, boarding houses, choultries, rest-houses, emigration depots, restaurants, eating houses, cafes, refreshment rooms, coffee houses, and any premise to which the public are admitted for repose or for the consumption of any food or drink or any place where any food or drink is exposed for sale;(12)for regulating the mode of constructing stables, cattle-sheds and cow-houses [***] [Omitted the words 'and connecting them with municipal drains' by section 85 of Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).][(12-A) for the control and supervision of public and private cart-stands, for the regulation of their use and for the levy of fees therein;] [Inserted by section 174(v)of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](13)for the sanitary control and supervision of [factories and] [Inserted by section 174(vi) by Act X of 1936.] places used for any of the purposes specified in Schedule VI and of any trade or manufactures carried on therein;(14)(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 city or at any slaughter-house without the city provided or licensed by the corporation;(15)for the inspection of milch-cattle and the regulation of the ventilation, lighting, cleaning, drainage [***] [Words 'and water-supply' Omitted by Tamil Nadu Act 28 of 1978.] of dairies and cattle-sheds in the occupation of persons following the trade of dairyman or milk-seller;(16)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] [Inserted by Tamil Nadu Act X of 1936.];(17)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;(18)(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; [and] [Inserted by section 174(viii) by Act X of 1936.](c)for licensing and controlling brokers, commission agents and weigh-men and measures practising their calling in markets;(19)for prescribing the method of sale of articles whether by measure, weight, tale or piece;(20)for prescribing and providing standard weights, scales and measures and preventing the use of any others;(21)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;(22)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds and crematoria as are maintained by the corporation;(c)for the verification of deaths and the causes of death;(d)for the period for which corpses must be kept for inspection;(e)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;(23)for the registration of births, deaths and marriages;(24)[ for the training and licensing of dhais and mid wives;] [Substituted by section 174(ix) of the of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](25)for the prevention of dangerous diseases of men or animals;(26)for enforcement of compulsory vaccination [or re-vaccination] [Inserted by section 174(x)by Act X of 1936.];(27)for the prevention of outbreaks of fire;(28)for the prohibition and regulation of advertisements [***] [Omitted the words 'in public streets or parts' by section 174 (xi) Act X of 1936.](29)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.
