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State of Uttar Pradesh - Act

The (Bye-Laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987

UTTAR PRADESH
India

The (Bye-Laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987

Rule THE-BYE-LAWS-FOR-THE-REGULATION-OF-CATTLE-TRAFFIC-ON-STREETS-WITHIN-THE-LIMITS-OF-CITY-OF-LUCKNOW-1987 of 1987

  • Published on 1 April 1987
  • Commenced on 1 April 1987
  • [This is the version of this document from 1 April 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The (Bye-Laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987Published vide Notification No. 367 (1) A/11. 7-87-1-K (21)-86, dated March 28, 1987, published in U.P. Gazette, (Extraordinary) Part-4, Section (kha), dated 1st April, 1987The following bye-laws for regulation of cattle traffic on streets within the limits of the city of Lucknow, framed by Nagar Mahapalika, Lucknow, in exercise of the powers under clause (49) of Section 541 and clause (XXXI) of Section 114 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. 2 of 1959) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and in supersession of Notification No. 3108, dated October 2, 1974, after making compliance of the provisions of Section 543 of the said Adhiniyam, which have been confirmed by Government in G.O. No. 367-A/XI-7 - 87-1-K(21)-86, dated March, 1987 are hereby published as required under sub-section (3) of Section 544 of the said Adhiniyam.

1. Short title and commencement.

(1)These bye-laws may be called the (Bye-laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987.
(2)They shall come into force with effect from the date of their publication in the Gazette.

2. Definitions.

- In these bye-laws, unless there is anything repugnant to the subject or context,
(1)'Act' means the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959;
(2)'attendant' means a person who leads the cattle not attached to a vehicle on public streets;
(3)'cattle' includes bullocks, cows, he and she buffaloes, swine, pigs, donkeys, ponies, goat, sheep and their progeny;
(4)Words and expressions used hereunder and not defined in these bye-laws shall have the meanings assigned to them in the Act

3. Restriction on cattle traffic on certain streets within prescribed time.

- No person shall take out cattle or allow them to be taken out on the following places or streets except before 8 a.m. and between 1 p.m. to 3 p.m.,
(1)University Road;
(2)Mahatma Gandhi Marg;
(3)Vidhan Sabha Marg;
(4)Ashok Marg;
(5)Kaiser Bagh,
(6)Latouche Road (Gautam Buddha Marg);
(7)Aminabad and surrounding area of Amin-Uddaula Park;
(8)Rani Laxmi Bai Marg;
(9)Station Road and Kanpur Road from Chargagh to Mavaiya Bridge;
(10)Raja Nawab Ali Road;
(11)Moti Lal Nehru Road;
(12)Road connecting Vidhan Bhawan and Raj Bhawan which is connecting road from Mahatma Gandhi Marg to Major Banks Road;
(13)Tulsi Das Marg (Victoria Street), Tal Katora and Shahmina Road;
(14)Subhash Marg (Canning Street);
(15)Dali Ganj Bazar (Whole area);
(16)Faizabad Road from Daliganj bridge to Mahanagar and Octroi Post;
(17)Kali Das Marg;
(18)Narhi Market;
(19)Park Road; and
(20)Such other streets as the Mukhya Nagar Adhikari may, from time to time, notify in the Official Gazette.

4. Prohibition of cattle traffic on certain streets.

- No person shall at any time take out, let loose or attempt to take out or let loose cattle on the following streets:
(1)Vidhan Sabha Marg (From Hussainganj crossing to Allahabad Bank crossing);
(2)Cantonment Road and Havelock Road crossing (from Ghazi-Uddin Haider Canal to Mall Avenue Area);
(3)From Allahabad Bank crossing Hazratganj to Stadium Circle crossing on Mahatma Gandhi Marg;
(4)Ashok Marg from Allahabad Bank, Hazratganj to Nishatganj Railway level crossing.

5. Attendant compulsory for cattle traffic.

- No person shall take out cattle or allow them to be taken out on any street within the city of Lucknow at any time without their being attended to by one attendant for a maximum of 8 (Eight) cattle.

6. Duty of attendant.

- It shall be the duty of the attendant to keep the cattle on the left side of the street and well under control, so that they may not obstruct or dislocate traffic on the streets.

7. Prohibition on tying cattle on streets, public places or parks.

- No person shall tie cattle or allow them to be tied at any time on any street or street-side or any public place, or in any garden or park.PenaltyIn exercise of the powers under Section 550 of Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. 2 of 1959), the Nagar Mahapalika of the City of Lucknow hereby directs that whoever, commits breach of any of the provisions of these bye-laws shall be punished with fine which may extend to five hundred rupees, and in the case of continuing breach with fine which may extend to twenty rupees for every day during which the breach continues after conviction for the first breach.