Section 276(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)A Zilla Parishad may, from time to time, make, alter or rescind bye-laws not inconsistent with this Act for carrying out the purposes of this Act and without prejudice to the generality of the foregoing powers may make provision-(a)for the licensing of brokers, commission agents, weighmen or measurers practising their calling in a public market and for the fixation of the fees leviable by them and the conditions on which the licences are to be granted and may be revoked;(b)for the appointment of persons to register sales of animals in a public market and the fixation of the fees leviable by them.(c)for the regulating of the use and management of, and for maintaining in a sanitary condition any public market and the prohibiting of the levying of unauthorised dues in any public market;(d)for protection from injury or interference of the property of the ZillaParishad within the area subject to the authority of the Zilla Parishad.(e)for the compensation to be paid to a person if a public market declared under section 203 is held on private land;(f)for the fees which may be charged for licences under sections 205 and 209;(g)for the rent and fees which may be charged for the use of halting places and cart-stands under section 216;(h)for prescribing regulation as to supervision and inspection of a private cart-stand and conditions as to conservancy to be attached to a licence to be obtained for a private cart-stand;(i)for destruction of wild animals causing damage or destroying crops;(j)for destruction of swines straying on any land or doing damage to crops;(k)for the disposal of mad and stray dogs;(l)for preventing danger from any tree adjoining a public place, likely to fall and endangering human life;(m)for regulating quarrying, blasting, felling trees or carrying on building operation to prevent danger to human life;(n)for regulating places used as a hotel, restaurant, tea shop or for any similar purpose or for the manufacture of tiles or bricks.(o)for compulsory vaccination, if the State Government issues a direction in that behalf to any Zilla Parishad.(p)for prohibiting begging in public street, if the State Government issues a direction in that behalf to any Zilla Parishad.(q)for preventing meeting, mitigating or suppressing the disease or the outbreak or introduction or any infectious disease amongst cattle;(r)for disposal of articles food unfit for human consumption;(s,) for regulating establishment of factories in the area set apart for such purpose or prohibiting establishment of factories in areas not set apart for such purpose;(t)for providing facilities for vaccination subject to the provisions of any law relating to vaccination for the time being in force.(u)for preventing damage to trees or plants standing in the public place;(v)for the closure of places or public entertainment on the outbreak of dangerous infectious disease;(w)for regulating the use of public roads and the traffic thereon and for securing cleanliness, safety and order in respect of the same;(x)for the general or special regulation, control or prohibition of the use of markets, dairies, creameries, graineries, grain shops, slaughter-houses, burial and burning ground, offensive trades, and all matters connected with conservancy.
