I
Rules Regarding Proceedings of the Council & Committees(See section 33)The Council1. In these rules, 'member' means a councillor.
2. The council shall meet in the municipal office for the transaction of business at least once in every month upon such day and at such hour as it may arrange and also at other times as often as a meeting may be convened by the Mayor:
Provided that no meeting shall be held on a public holiday.Explanation. - The expression 'public holiday' includes Sundays and any other day declared by the Government, by notification in the Tamil Nadu Government Gazette to be,a public holiday.3.
(1)No meeting shall be held unless at least six clear days before the day of the meeting-(a)notice of the day and hour when the meeting is to be held and of the business to be transacted thereat has been given to the members, and(b)notice of the day and hour of the meeting has been given by advertisement in the local newspapers.(2)In cases of urgency, the Mayor may convene a meeting after giving to the members shorter notice than that specified in sub-rule (1). In such cases, notice of the day and hour of the meeting shall be published in such manner as the Mayor may deem most expedient.4. The agenda for the meeting of the council shall be prepared by the Mayor and the agenda for the standing committee constituted under the Act shall be prepared by the Commissioner in consultation with the chairman of the standing committee. On any subject included in the agenda for the meeting of the standing committee, its chairman shall have the right of recording his views in a note and such note shall be circulated to the members of the standing committee or placed before the standing committee before or at the time of the consideration of such subject by the standing committee.
5. At an ordinary meeting held in each of the months of April, June, August, October, December and February, the Mayor shall place before the council a statement of receipts and disbursements on account of the municipal fund from the close of the last preceding year up to the close of the month before that in which the meeting takes place.
6.
(1)The Mayor shall call a special meeting within ten days on receiving a request in writing signed by such number of members as shall constitute not less than one-fourth of the sanctioned strength of the council, specifying the resolution which it is proposed to move.(2)No special meeting shall be held unless at least four clear day's notice, specifying the purpose for which such meeting is to be held and the date and hour thereof, has been given by a separate.communications addressed to each member and by advertisement in the local newspapers.7. If the offices of Mayor and Deputy Mayor are vacant, the duties assigned to the Mayor by rules 2 to 6 shall be performed by the District Collector.
8. All meetings of the council shall be open to the publics provided that the Mayor, Deputy Mayor or presiding member may direct that the public generally or any particular person shall withdraw.
9. All questions which may come before the council at any meeting shall be decided by a majority of the members present and voting at the meeting and in every case of equality of votes, the Mayor, Deputy Mayor or presiding member shall have and exercise a second or casting vote.
10. No business shall be transacted at any meeting unless there be present at least such number of members as shall constitute not less than one-third of sanctioned strength of the council.
11. No resolution of the council shall be modified or cancelled within three months after the passing thereof except at a meeting specially convened in that behalf and by a resolution of the council supported by such number of members as shall constitute not less than two-thirds of the sanctioned strength of the council.
12.
(1)Minutes of the proceedings of the council shall be entered in a book to be called the minutes book, and shall be signed by the Mayor, Deputy Mayor or presiding member after each meeting.(2)The minutes book shall be open at the municipal office at all reasonable time to the inspection of any councillor without payment and to the inspection of any other person on payment of a fee of one rupee.13.
(1)The council may appoint from among its own member committees for the purpose of inquiring into and reporting on any matter which is reserved by this Act for the decision of the council.(2)By a resolution supported by such number of members as shall constitute not less than two thirds of the sanctioned strength of the council, the council may add to any committee so appointed persons who are not members, but who may possess special qualifications in regard to the matter to be inquired into:Provided that the number of persons so appointed shall not exceed one-half of the number of members appointed to serve on the committee. All the provisions of this Act relating to the duties, powers, liabilities, disqualifications and disabilities of members shall, save as regards the disqualifications on the ground of residence or of being a Government servant, be applicable, as far as may be, to such person.(3)The proceedings of every such committee shall be recorded in writing and submitted to the council.14. The Commissioner may grant copies of the proceedings and records of the council and the standing committees on payment of such fees as the council may by general or special order determine. Copies shall be certified by the commissioner as provided in section 76 of the Evidence Act, 1872 (Central Act I of 1872) and copies certified may be used to prove the records of the council in the same manner as they may, under sub-section (5) of the section 78 of the said Act, be used to prove the proceedings of that body.
The Standing Committees15. Each standing committee shall meet at the municipal office at least twice in a month on such day and at such hour as the committee shall, from time to time, determine and notice of the meeting shall be given to the members at least three clear days before the date of the meeting.
16. The chairman of the standing committee may, at any time, call a meeting of the committee and shall do so within forty-eight hours of the receipt of a requisition signed by the Commissioner or by four members of the committee and stating the business to be transacted.
17. No business shall be transacted at any meeting of a standing committee unless there is quorum of four.
18. All questions which may come before a standing committee at any meeting shall be decided by the majority of the members present and voting at the meeting and in every case of equality of votes, the chairman or presiding member shall have and exercise a second or casting vote.
19.
(1)All minutes of the proceedings of each standing committee shall be entered in a book and shall be signed by the chairman or presiding member after each meeting.(2)The minutes book of each standing committee shall be placed before the council at such times as it may appoint.20. In any case in which two or more standing committees have passed conflicting decisions, and such conflict has not been adjusted, the matter shall be placed before a joint conference of the standing committees convened whose decision shall be final except in matters which have to be placed before the council, such joint conference being convened by the chairman of the first committee concerned and if the conflict has not been adjusted or settled by a joint conference, the commissioner shall submit a report to the Mayor who shall place the subject before a meeting of the council, and pending the resolution of the council, the commissioner shall withhold all action in regard to the matter at issue.
21. Any member of a standing committee, other than the Mayor who fails to attend four consecutive meetings of the standing committee shall cease to be a member thereof, but may be re-elected by the council.
22. If the chairman of a standing committee fails to convene any meeting, in a month, the Mayor or in his absence, the Deputy mayor shall convene such meeting.
II
Taxation Rules(See section 169)Part I – Provisions Common to Taxes in General
1.
(1)The Commissioner shall prepare and keep assessment books in such form and in such parts and section, as he thinks fit, showing the persons and property liable to taxation under this Act.(2)The assessment books and where detailed particulars relating to any assessment are kept in separate records, the portion thereof containing such particulars shall be open at all reasonable times and without charge to inspection by any person who pays any tax to the corporation or his authorised agent and such person or agent shall be entitled to take extracts, free of charge from the said books and records.(3)The account books of the corporation shall be open without charge to inspection by any person who pays any tax to the corporation or his authorised agent on a day or days in each month to be fixed by the council.2. The Commissioner shall, save as otherwise provided in this act, determine the tax which each property or person is liable:
Provided that in the case of tax payable by the Commissioner, the original assessment shall be made by the Mayor.3.
(1)The Commissioner shall give to every person making payment of a tax a receipt therefor signed by him or some person duly authorised by him in that behalf.(2)such receipt shall specify -(a)the date of the grant thereof;(b)the name of the person to whom it is granted;(c)the tax in respect of which payment has been made and in the case of property tax also the property in respect of which payment has been made;(d)the period for which payment has been made; and[Part-II] Assessment of Property Tax4. The Commissioner may, by giving publicity in the local newspapers and otherwise require the owner or the occupier of, any land or building, or a portion thereof to file a return within a period not exceeding one month from the date notified in this behalf by the Commissioner, containing the following particulars with regard to each assessable item, namely: -
(i)the name of the division and the street in which it is situated and the door number;(ii)description of the assessable item like number of storeys, plinth area in each storey and the extent of vacant land;(iii)the name of the owner;(iv)the name of the occupier;(v)the year in which the assessable item was last assessed and the amount of annual value fixed by the Commissioner;(vi)the amount of tax now being paid per half-year;(vii)whether the assessable item is used for residential or non-residential purpose;(viii)whether the assessable item is wholly rented or partly occupied by the owner and partly rented; and(ix)the amount received as rent or lease amount per year.5. If any person fails to file a return within the notified time, the Commissioner may authorise any person not below the rank of a Bill Collector to enter upon and make an inspection of the assessable item and prepare the return.
6. The Commissioner shall assess the property tax having regard to,
(1)the annual value of the assessable item as on the 1st October 1978;(2)the property tax payable by the owner or the occupier on the basis of the particulars filed in the return; and(3)the property tax payable by the owner or the occupier with reference to the guidelines, if any, issued by the council.7.
(1)A property tax card which shall contain all the details relating to the assessable item and the amount of property tax payable shall be supplied to every owner or occupier who has filed the return under this rule and such card shall be sent to such owner or occupier by post.(2)The Commissioner shall receive the property tax specified in the property tax card and make necessary entry in the said card and in the assessment book maintained by the Corporation.(3)If any correction is to be made in the property tax card either in pursuance of any revision in the property tax or an order passed in appeal against the order of the Commissioner, such correction shall be made and attested by the Commissioner or any officer authorised by him in this behalf in the property tax card and in the assessment book.(4)The property tax card shall be valid until the assessment is revised during a general revision or earlier, as the Government may direct in this behalf.8. The Commissioner shall make arrangements for the verification of the particulars furnished in the return filed by the owner or occupier of every assessable item immediately after a general revision and before the next general revision.
9. Consequent on the verification made under rule 8, if any discrepancy is noticed in the particulars furnished in the return filed by the owner or occupier, the Commissioner may, after giving such owner of occupier a reasonable opportunity, of being heard and after considering the objection, if any, received from him, modify the assessment from the date on which the assessment was made and collect the arrears of tax.]
Part III – 10 to 18. [* * *]
Part IV – Tax on Carriages and Animals
(See section 142)19.
(1)The tax on carriages and animals shall be levied at rates not exceeding the following:-
| Description of carriage or animal |
Maximum half-yearly tax |
| (1) |
(2) |
| |
Rs. |
|
For every four-wheeled vehicle with springs orother appliances acting as springs constructed to be drawn by oneor more animals
|
20 |
|
For every two-wheeled vehicle with springs orother appliances acting as springs constructed to be drawn by oneor more animals
|
10 |
| For Perambulator |
5 |
| For cycle rickshaw |
10 |
|
For hand-cart with springs or other appliancesacting as springs
|
10 |
| For elephant |
15 |
| For camel |
10 |
| For house or mule not under 12 hands |
10 |
| For bullock or bull |
4 |
| For house or mule under 12 hands |
5 |
| For male buffalo |
4 |
| For pig |
4 |
| For goat |
4 |
| For ass |
4 |
| For dog |
2 |
20.
(1)There shall be one or more Taxation Appeal Tribunal (hereinafter referred to in this Part as "the Tribunal") for hearing and disposing of an appeal preferred by any person who is not satisfied with the assessment order made by the Commissioner under this Act, other than the orders relating to the transfer duty.(2)The Tribunal shall consist of a Judicial Officer not below the rank of a Sub-Judge.(3)The terms and conditions of the Tribunal shall be such as may be determined by the Government.(4)The salary and other allowances payable to the Tribunal shall be borne from the funds of the corporation.21. No person who fails to file the return within the notified time under rule 4 in Part II shall be entitled to appeal against any assessment order made by the Commissioner.
22. No appeal shall be entertained by the Tribunal unless the appellant deposits in the corporation the existing tax and also fifty per cent of the difference between the existing tax and the tax as assessed by the Commissioner in the revision.
23. An appeal against the decision of the Tribunal may be filed within thirty days from the date of the order to the District Judge.
24.
(1)Every appeal filed under this Part shall be entered in a register maintained for the purpose by the Tribunal.(2)The Tribunal shall give to person filing an appeal a written notice specifying the place, date and time of hearing the appeal.(3)The Tribunal shall dispose of the appeal within five months from the date of filing of the appeal.(4)Any person preferring an appeal may either appear in person or through an authorised agent before the Tribunal.(5)The gist of the order passed in an-appeal shall be recorded in the register which shall be duly attested by the Tribunal and a copy of the order shall be supplied within ten days from the date of passing of the order to the appellant.Part VI – Collection of Taxes
(See section 169)28.
(1)Where any tax, not being a tax in respect of which a notice has to be served under [section 136] or section 147 is due from any person the Commissioner shall cause to be served upon or sent to such person a bill for the sum due before proceeding to enforce the provisions of rule 29.(2)A notice under [section 136] or section 147 and a bill under sub-rule (1) shall be signed by the Commissioner and shall contain-(a)a statement of the period and a description of the occupation, property or thing for which the tax is charged and other particulars of the demand; and(b)notice of the liability which may be incurred in default of payment.(3)Where a notice or bill referred to in sub-rule (1) has not been served or given either in the half-year in which the tax became due or in the succeeding half-year the tax for the half-year first mentioned in this sub-rule shall not be demanded.29.
(1)If the amount due on account of any tax is not paid within fifteen days from the service of the notice or bill referred to in [section 136] or section 147 or rule 28 and if the person from whom the tax is due has not shown cause to the satisfaction of the Commissioner why it should not be paid, the Commissioner may recover by distraint, under his warrant and sale of the movable property of the defaulter of if the defaulter is the occupier of any building or land in respect of which a tax is due, by distress and sale of any movable property which may be found in or on such building or land the amount due on account of the tax together with the warrant fee and distraint fee and with such further sums as will satisfy the probable charges that will be incurred in connection with the detention and sale of the property so distrained:Provided always that movable property described in the proviso to subsection (1) of section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908) shall not be liable to distraint.Explanation. - It shall not be open to any person whose negligence or misconduct has caused or contributed to any such deficiency or loss to contend that notwithstanding his negligence or misconduct the deficiency or loss would not have occurred but for the negligence or misconduct of some other person.(2)If for any reason the distraint, or a sufficient distraint of the defaulters property is impracticable the Commissioner may prosecute the defaulter before a Magistrate.(3)Nothing herein contained shall preclude the corporation from suing in a civil Court for the recovery of any tax, duty or other amount due to it under this Act.29A. [Notwithstanding anything contained] in any rule in this part; it shall not be necessary for the Commissioner to serve any notice for the levy of any collection of property tax under section 117.
30. Under a special order in writing of the Commissioner any officer charged with the execution of a warrant of distress may between sunrise and sunset, break open any outer or inner door or window of a building in order to make the distress, if he has reasonable ground for believing that such building contains property which is liable to seizure, and if after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance:
Provided that such officer shall not enter or break open the door of any apartment appropriated to women until he has given three hours notice of his intention and has given such women an opportunity to withdraw.31. The officer charged with the execution of a warrant, shall before making the distraint, demand payment of the tax due and the warrant fee. If the tax and fee are paid no distraint shall be made but if the tax or fee is not paid, the officer shall-
(a)seize such movable property of the defaulter as he may think necessary;(b)make an inventory of the property seized; and(c)give to the person in possession of the property seized at the time of seizure a copy of the inventory and the notice of sale:Provided that a period of seven days shall be allowed for paying the amounts due and redeeming the property seized.32. The distress shall not be excessive, that is to say, the property distrained shall be as nearly as possible equal in value to the tax due by the defaulter, together with all expenses incidental to the warrant distraint, detention and sale.
33.
(1)If the amount due by the defaulter on account of the tax, the warrant fee and distraint fee and the expenses incidental to the detention of the property are not paid within the period of seven days mentioned in the notice given under rule 31 and if the distraint warrant is not suspended by the Commissioner, the property seized or a sufficient portion thereof, shall be sold by public auction under the orders of the Commissioner who shall apply the proceeds of the sale to the payment of the amount due on account of the tax, the warrant fee and the distraint fee and the expenses incidental to the detention and sale of the property, and shall return to the person in whose possession the property was at the time of seizure, any properly or sum which may remain after the sale and the application of the proceeds thereof as aforesaid if application is made by such person within twelve months from the date of the sale. If no such application is made, the property or sum so remaining shall be forfeited to the corporation. If the proceeds of the sale are insufficient for the payment of the amount due on account of the tax, the warrant fee and distraint fee and the expenses incidental to the detention and sale or the property, the Commissioner may again proceed under rules 29 and 30 in respect of the sum remaining unpaid.(2)When the property seized is perishable or subjected to speedy and natural decay or if the expense of keeping it will, together with the amount of the tax due, exceed the value of the property, the Commissioner may sell it at any time before the expiry of the said period of seven days unless the amount due is sooner paid.(3)The Commissioner shall consider any objections to the distraint of any property which are made within the said period of seven days and may postpone the sale pending investigation thereof. If the Commissioner decides that the property attached was not liable to distraint he shall return it or if it has already been sold, the proceeds of the sale to the person appearing to be entitled thereto and may again proceed under rules 29 and 30; and all fees and expenses connected with the first distraint and sale shall be recoverable from the defaulter if it shall appear to the Commissioner that he wilfully permitted the distraint of the property when to his knowledge it was not liable to distraint.34. (a) Fees shall be levied on distraint under this Act with reference to the amount due for which the distraint is made and according to the rates specified in the following Table:-
| Sum distrained for |
Fees |
| Under one rupee |
0.25 |
| One rupee and over but under five rupees |
0.50 |
| Five rupees and over but under ten rupees |
1.00 |
| Ten rupees and over but under fifteen rupees |
1.50 |
| Fifteen rupees and over but under twenty rupees |
2.00 |
| Twenty rupees and over but under twenty-five rupees |
2.50 |
| Twenty-five rupees and over but under thirty rupees |
3.00 |
| Thirty rupees and over but under thirty-five rupees |
3.50 |
| Thirty-five rupees and over but under forty rupees |
4.00 |
| Forty rupees and over but under forty-five rupees |
4.50 |
| Forty-five rupees and over but under fifty rupees |
5.00 |
| Fifty rupees and over but under sixty rupees |
6.00 |
| Sixty rupees and over but under eighty rupees |
7.50 |
| Eighty rupees and over but under one hundred rupees |
9.00 |
| One hundred rupees and over |
10.00 |
35. (a) The movable property of a defaulter may be distrained wherever it may be found within the State of Tamil Nadu.
(b)If it is necessary to distrain property outside the limits of the City, the Commissioner shall address his warrant to such public servant having local jurisdiction as the Government may, by general or special order, direct.(c)Such public servant shall execute the warrant himself or cause it to be executed by some person subordinate to himself.(d)subject to the modifications set out in the following sub-rules, the provisions of rules 32 to 34 (both inclusive) shall apply to the execution of the warrant and the disposal of the sale proceeds.(e)For the purpose of action under rule 30 no special order in writing of the Commissioner shall be required but if the public servant to whom the warrant is addressed charges any subordinate with the execution thereof, he shall furnish such subordinate with a special order in writing to that effect, and such subordinate shall then have authority to take action under the rule.(f)For the purpose of action under rule 33 the public servant to whom the warrant is addressed may, without further orders from the Commissioner, sell or direct the sale of the property seized, and shall on completion of the sale, transmit the proceeds to the Commissioner, subject to such deduction, if any, as may be necessary to meet expenses incurred locally.(g)It shall be unlawful for such public servant himself or for any person subordinate to him to purchase directly or indirectly any property at any such sale.36. If the tax due on account of any building or land remains unpaid in whole or in part at the end of the period specified in sub-rule (1) of rule 29, the Commissioner may, if the said tax has remained unpaid for more than twelve months require the occupier for the time being of such building or land to pay the amount within a specified period not being less than fifteen days and if the occupier fails to comply with such requisition the Commissioner may distrain and sell any movable property found on the building or land and the provisions of the foregoing rules shall mutatis mutandis apply to all distraint and sales effected under this rule:
Provided that no occupier shall be liable to prosecution or to a civil suit in respect of any sum recoverable from him under this rule unless he has wilfully prevented distraint or a sufficient distraint.37. If any tax due from any person remains unpaid in whole or in part at the end of the period specified in sub-rule (1) of rule 29 and if such person has left India or cannot be found, the said tax or such part thereof as remains unpaid together with all sums payable in connection therewith shall be recoverable as if it were an arrear of land revenue.
38.
(1)Every person who is prosecuted under sub-rule (2) of rule 29 shall be liable on proof to the satisfaction of the Magistrate that he wilfully omitted to pay the amount due by him to pay a fine not exceeding twice the amount which may be due by him on account of-(a)the tax and the warrant fee, if any, and(b)if distraint has taken place, the distraint fee and the expenses incidental to the detention and sale if any, of the property distrained.(2)Whenever any person is convicted of an offence under sub-rule (1), the Magistrate shall in addition, to any fine which may be imposed recover summarily and pay over to the corporation, the amounts, if any, due under the heads specified in clauses (a) and (b) of sub-rule (1), and any, in his discretion also, recover summarily and pay to the corporation such amount, if any, as he may fix as the costs of the prosecution.39. Neither the Commissioner nor any municipal officer or servant shall directly or indirectly purchase any property at any sale of distrained property held under the foregoing rules.
40. In these rules the expression "tax" includes payments due byway of composition for a tax.
III
Financial Rules(See section 172)Part I – Authorised Expenditure
1. The purposes to which the municipal fund may be applied include all objects expressly declared obligatory or discretionary by by-laws or rules and in general everything necessary for or conducive to the safety, health, convenience or education of the residents of Coimbatore or to the amenities of the City and everything incidental to the administration and the fund shall be applicable thereto within the City subject to these rules and such further rules or special orders as the Government may prescribe or issue; and shall be applicable thereto outside the city if the expenditure is authorized by this Act or specially sanctioned by the Government.
2. The objects of expenditure connected with the public safety include the following-
(a)Lighting of public street and the provision, purchase, exploitation and maintenance of gas, electric or other undertakings for lighting public and private streets, places and buildings;(c)control, supervision or removal of dangerous places, buildings, trades and practices;(d)Regulation of traffic;(e)Prevention and removal of obstructions in streets or public places;(f)The giving of relief and the establishment and maintenance of relief works in time of famine or scarcity.3. The objects of expenditure connected with the public health include the following-
(a)The construction and maintenance of hospitals and dispensaries and temporary places of reception within or without the City for the treatment of infectious diseases occurring in the City; building hospitals and dispensaries and places of reception for the sick in general; contributing towards hospitals, dispensaries, or places of reception provided by the Government; contracting for the use of a hospital, or part of a hospital, dispensary, or place of reception; combining with any other local authority or with the Government to provide a common hospital, dispensary or place of reception sending indigent inhabitants of the City to institutions outside the City for treatment; the training of health officers, medical practitioners, medical subordinates, sanitary inspectors and analysts; the training of midwives and nurses and provision of nurses for attendance on patients suffering from infectious diseases at the houses of such person, the provision of health visitors, midwives and dhais for attendance on maternity cases; vaccination and the training and supervision of vaccinators and the provision of lymp; the registration of marriages; the enumeration of the inhabitants of the City and other measures of a like nature;(b)The construction, establishment, maintenance, supervision and control of public markets and slaughterhouses; or shop, stalls and plinths of latrines; of drains and drainage works, of sewage farms and all works for the removal or disposal of sewage; of water-works, drinking fountains, tanks and wells, of wash-houses or salavaithuraikals, or parks, squares and gardens; the reclamation of unhealthy localities and other sanitary measures of a like nature;(c)The cleansing and watering of streets and drains; scavenging; the removal of excessive or noxious vegetation; the abatement of all nuisances;(d)The regulation and control of offensive or dangerous trades, or unhealthy buildings or localities or and of burial and burning grounds and crematoria, improvement of burial and burning grounds and crematoria and the provision of sites for and the closing of burial and burning grounds, the provisions of new sites for offensive and dangerous trade and of special locations for factories, the acquisition of congested areas and the provision of new sites whether within or without the city to relieve congestion or to provide for the growth of population, improvement, and reclamation of land, planning, surveying and control of town extension, whether within or without the city, redistribution of, sites in such extensions and all measures of a like nature;(e)The acquisition, construction, maintenance, enlargement, improvement, alteration, repairs, management and letting of dwelling houses for the use of the working classes as well as the middle classes and of any building for the use or convenience of the inmates of such dwelling houses and the doing of any act or thing necessary or expedient to facilitate any such undertaking and the acquisition of land and buildings for any such purpose;(f)The prevention of adulteration of food or food products, maintenance of laboratories for food and water analysis and maintenance of research laboratories.4. The objects of expenditure connected with the public convenience, amenities and education include-
(a)The construction, maintenance, diversion and improvements of streets, bridges, causeways, culverts and the like; the regulation of buildings; the construction of model dwellings, and the encouragement of cooperative building societies by loans, grants of land or prizes, the removal of projections and encroachments; the naming of streets; the number of houses; the planting and preservation of trees in public streets and places; the maintenance of public monuments;(b)The construction, maintenance, alteration and adornment of public halls and theatres, the acquisition and maintenance of recreation grounds, playing fields and promenades;(c)Subject to all provisions of law the construction, maintenance, purchase, or exploitation of transport services, railways not included, of telephone systems, grass farms, diaries, public bakeries and other agricultural, industrial or trading concerns of public utility, either within or without the City and whether or not in combination with other authorities or persons, and subscription to debenture loans of any such concern;(d)The employment of veterinary officers, the prevention of diseases of animals, the provision of places for the treatment of sick animals and the prevention of cruelty to animals;(e)The provision and maintenance of zoological and horticultural gardens;(f)The provision and maintenance of public libraries, reading rooms, museums, art galleries, gymnasia or any other institutions connected with the diffusion of mental or physical culture;(g)The construction of boat-houses and wharves;(h)The construction and maintenance of stadia for sports and recreation, club-houses, tourist-homes, model restaurants, cold storage rooms and underground safety cellars for film storage;(i)The provision and maintenance of public baths, bathing places, and swimming pools;(j)The provision of music for the people;(k)The provision and maintenance of colonies for the corporation establishment;(l)The provision and maintenance of public clocks and clock-towers or of a time-gun;(m)The construction and maintenance of school houses and midday meals centres in the city;(n)Primary, secondary and high school education;(o)Technical and industrial education;(p)The training of teachers;(q)The provision of standard weights, scales and measures and of public weighing places;(r)The holding of exhibitions or fairs;(s)The provision and maintenance of rest houses, choultries, alms houses, poor houses, homes or settlements for beggars, workhouses, infirmaries and children's homes, pounds and other works of public utility;(t)The organisation and maintenance of health associations and the provisions and organisation of health propaganda work in slums and other areas;(u)The organisation and maintenance of maternity and child welfare centres and associations for the prevention of juvenile smoking and cruelty to children and training of health visitors;(v)The provision and maintenance of rescue homes.5. The objects of expenditure incidental to the administration include-
(a)The provision and maintenance of a principal municipal office and record room and of other offices with the cost of appurtenances and fitting and insurance;(b)Salaries, allowances, liveries, pensionary and provident fund contribution, gratuities and pensions, and the cost of hire of vehicles for the Commissioner and the municipal officers and servants; study leave allowance of professional officers and subordinates; sending municipal servants to any hospital or institute including the Pasteur Institute, Coonoor for treatment; the purchase of provisions and other necessaries for sale to municipal subordinates.Explanation. - "Salary" for the purpose of this rule shall include the privilege, if any, granted by the corporation of receiving payments in kind in lieu of the whole or a portion of the salary by purchasing articles from, the corporation at such prices as the corporation may fix from time to time;(c)Stationery, printing and all office and advertising expenses including the cost of reporting the discussions of the council;(g)The provision and maintenance of municipal workshop's and factories for the manufacture of electrically driven vehicles, lorry station and a fleet of motor vehicles for municipal purposes;(h)Municipal surveys, the preparation of maps of the city' and of proposed extensions;(i)The preparation and maintenance of a record of rights in immovable property;(j)The acquisition of land for all or any of the purposes of this Act.6. Subject to such rules as may be prescribed as regards the detailed specifications of services, works and institutions, it shall be the duty of the standing committee to make such provision as it thinks fit for earning out the requirements of the City in respect of the following matters, namely:-
A. Water-Supply, Drainage, Sanitation and Lighting(i)Water-supply. - All items of work connected with the construction, establishment, maintenance, supervision and control of water works and protected water-supply except items of work relating to routine repairs and routine maintenance.Explanation. - In this rule the expressions "routine repairs" and "routine maintenance" means such items of work as may be specified by the Government by order from time to time.(ii)Drainage. - Construction of drains (open and underground) including connection of house drains with public drains and the construction of sewage farms and all works for the removal or disposal of sewage.(iii)Lighting. - Provision and maintenance of electric lights in all public streets.B. Health Protection(v)Prevention of adulteration of food.(vi)Control, supervision or removal of dangerous places, buildings, trades and practices.(vii)Preventive and remedial measures connected with any epidemic or endemic diseases or with malaria.(viii)Opening and maintenance of burial and burning groundsC. Medical Relief(ix)Opening and maintenance of infectious diseases hospitals,(x)Opening and maintenance of tuberculosis clinics.D. Public Amenities(xi)Maintenance of park and zoological gardens.(xii)Provision and maintenance of public clocks, and clock-towers or of a time-gun.(xiii)Construction and maintenance of poor-houses, orphanages, industrial houses and special houses for diseased beggars.E. Remunerative Enterprises(xv)Establishment and maintenance of workshops,(xvi)Opening and maintenance of public markets and control of private markets.(xvii)Control of fairs and festivals.(xviii)Opening and maintenance of public landing places, halting places, bus and taxi stands and opening shelters in bus stops.(xix)Opening and maintenance of public slaughter-houses and control of private slaughter-houses.(xx)Establishment and maintenance of lorry stations.(xxi)Sport stadia including swimming pools, specified as such by the standing committee.(xxii)Framing of schemes relating to fisheries.(xxiii)Establishment and maintenance of cold storages.F. Communications(xxiv)Construction, repair and maintenance of roads classified as "main road's", construction and reconstruction and maintenance of bridges on "main roads" and construction and reconstruction of bridges on "sub-roads":Provided that only bus routes shall be classified as "main roads", all other roads being classified as "sub-roads".(xxv)Purchase and maintenance of steam and motor road rollers and lorries and maintenance of a central Asphalt plant.G. Education(xxvi)Opening and maintenance of secondary schools,(xxvii)Provision of midday meals and clothing to poor children in schools.H. Town Planning(xxviii)All matters connected with town-planning in the City,(xxix)Housing, including the clearance and improvement of slums.7. The Commissioner may with the sanction of the council, contribute towards the expenses of any public exhibition, ceremony or entertainment in the city.
8. The Commissioner may, with the sanction of the council, defray the cost of the preparation and presentation of address to persons of distinction.
9. The Commissioner may, with the sanction of the council and of the Government contribute to any fund for the Defence of India, or to any charitable fund, or to the funds of any institution for the relief of the poor or the treatment of disease or infirmity or the reception of the diseased or infirm persons or the investigation of the causes of disease or incur any other extraordinary charges.
Part II – 10. All moneys received by the corporation shall be lodged in the State Bank of India or with the sanction of the Government in any other bank and shall be credited to an account entitled the "Municipal Fund Account":
Provided that any such moneys may with the sanction of the Government-(i)be invested in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (Central Act II of 1882) or in any other security which may be approved by the Government; or(ii)be placed on a fixed deposit in the State Bank of India or in any other bank approved by the Government.11.
(1)All orders or cheques against the municipal fund shall be signed by the Commissioner or any officer or servant of the corporation specially authorised by the Commissioner in this behalf and the bank in which the fund is lodged shall so far as the funds to the credit of the corporation admit, pay all orders or cheques against the fund which are so signed.(2)If, the council shall have given previous authority in writing such bank may at once pay out of the municipal fund without such order or cheque any expense which the Government have incurred on behalf of the corporation.12. The payment of any sum out of the municipal fund may be made or authorised by the Commissioner if such sum is covered by a budget-grant and a sufficient balance of such budget-grant is available.
13. The payment of any sum out of the municipal fund may be made or authorised by the Commissioner in the absence of budget provision in the case of-
(a)refunds of taxes and other moneys authorised by law, rule, by-law or regulation;(b)repayments of moneys belonging to contractors or other persons and held in deposit and of moneys collected or credited to the municipal fund by mistake;(c)costs incurred by the Commissioner in the exercise of his power under section 15;(d)sums payable under section 47 (l)(c) and section 18(5)(2);(e)sums payable under a decree or order of a civil Court passed against the corporation or uncier a compromise of any suit or legal proceedings or claim;(f)any sum which the Commissioner is required by law, rule, by-law or regulation to pay byway of compensation or expenses:(g)the salary payable to a special health officer appointed under section III; and(h)expenses incurred by the Commissioner under sub-section (3) of section 415 and expenses lawfully incurred in anticipation of recoupment from a person liable under any provisions of law;Provided that the Commissioner shall forthwith communicate the circumstances to the standing committee which shall take any action that may in the circumstances be necessary or expedient to cover any expenditure not covered by a budget-grant.Part III – Audit, Surcharge and Disallowance
14. The auditors appointed under section 171 shall maintain and keep a continuous audit of the municipal accounts.
15.
(1)The Commissioner shall submit all accounts to the auditors as required by them.(2)The Commissioner shall make ready the annual accounts and registers and produce them before the auditors for scrutiny not later than the first day of July in the year succeeding that to which such accounts and registers relate.16. The auditors may-
(a)by summons in writing require the production of any document, the perusal or examination of which they believe necessary for the elucidation of the accounts;(b)by summons in writing require any person having the custody or control of any such document or accountable for it to appear in person before them; and(c)require any person, so appearing to make and sign a declaration with respect to such document or to answer any question or to prepare and furnish any statement relating thereto.17. The auditors shall-
(a)report to the standing committee any material improprietory or irregularity which they may observe in the expenditure, or in the recovery of moneys due to the corporation or in the municipal accounts;(b)furnish to the standing committee such information as the said committee may require concerning the progress of their audit;(c)report to the standing committee any loss or waste of money or other property owned by or vested in the council caused by neglect or misconduct, with the names of persons directly or indirectly responsible, for such loss or waste; and(d)submit to the standing committee a final statement of the audit and a duplicate copy thereof to the Government within a period of three months from the end of the financial year, or within such other period as the Government may notify.18.
(1)The Commissioner shall forthwith remedy any defects or irregularities that may be pointed out by the auditors and send a report of the same to the standing committee which shall forward the report to the council.(2)The council shall forward its remarks on the audit report, if any, to the Government through the Examiner of Local Fund Accounts within six months after the receipt of the report by the council.19. Copies of all correspondence addressed to or by the standing committee or its chairman-
(a)on all matters falling within the scope of rules 17 and 18; and(b)on such other matters of importance as the Commissioner may from time to time determine, shall be sent simultaneously to the Commissioner by the auditors or by the chairman of the standing committee, as the case may be.20.
(1)The auditors may disallow every item contrary to law and surcharge the same on the persons making or authorising the making of the illegal payment, and may charge against any person responsible therefor the >amount of any deficiency or loss incurred by the negligence or misconduct of that person or of any sum which ought to have been but is not brought into account by that person and shall, in every such case, certify the amount due from such person.Explanation. - It shall not be open to any person whose negligence or misconduct has caused or contributed to any such deficiency or loss, to contend that notwithstanding his negligence or misconduct the deficiency or loss would not have occurred but for the negligence or misconduct of some other person.(2)The auditors shall state in writing the reasons for their decision in respect of every disallowance, surcharge, or charge and furnish by registered post a copy thereof to the person against whom it is made.(3)If the person to whom a copy of the auditors decision is so furnished refuses to receive it, he shall nevertheless be deemed to have been duly furnished with a copy of such decision within the meaning of sub-rule (2), the period of fourteen days fixed in rules 21 and 22 shall be calculated from the date of such refusal.21.
(1)Any person aggrieved by disallowance, surcharge or charge made, may, within fourteen days after the has received or been served with the decision of the auditor, either-(a)apply to the District Judge in the city to set aside such disallowance, surcharge or charge and the Court, after taking such evidence as is necessary may confirm, modify or remit such disallowance, surcharge or charge with such orders as to costs as it may think proper in the circumstances; or(b)in lieu of such application appeal to the Government who shall pass such orders as they think fit.(2)From any decision of the Court under clause (a) of sub-rule (1), an appeal shall lie to the High Court.22. Every sum certified to be due from any person by auditors under this Act shall be paid by such person to the Commissioner within fourteen days after the intimation to him of the decision of the auditors unless within that time such person has appealed to the Court or to the Government against the decision, and such sum if not so paid, or such sum as the Court or the Government shall declare to be due, shall be recoverable on an application made by the Commissioner to the Court in the same way as an amount decreed by the Court.
23. The corporation shall pay to the auditors out of the municipal fund such remuneration as the Government may determine.
Part IV – Form of Accounts
24. The council shall make regulations, subject to the approval of the Government to provide for-
(a)the form in which the budget estimates, budget statements and returns of the corporation shall be kept; and(b)the form in which the accounts of the corporation shall be kept.
IV
Purposes for which places may not be used without a Licence(See section 360)Aerated waters - Manufacturing.Ammunition - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Arrack - Manufacturing.Articles made of flour - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Ashes - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dumping, or sifting.Beedies - (Beedi leaves) manufacturing, storing or selling.Beer - Brewing.Biscuits - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Blood - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Bones - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Bran - Selling, wholesale or retail or storing for wholesale or retail trade.Bread - Baking, preparing, keeping, storing for human consumption (for other than domestic use).Bricks - Manufacturing.Camphor - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or boiling.Candles - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Carpets - Manufacturing.Cashewnuts - Burning and extracting kernels from cashew nut.Catgut - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cement - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Charcoal - Dumping, sifting, selling or storing.Chemical preparations - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Chillies - Grinding by machinery.Chillies (Dried) - Selling wholesale or retail or storing for wholesale or retail trade.Chlorate mixture - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cinders - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dumping or sifting.Clothes (second hand) - Storing, selling or hiring, second hand clothes, blankets mattresses, pillows or bedding.Clothes - Dyeing.Coal - Dumping, sifting, selling or storing.Coconut fibre - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Combustible material - storing.Combustible - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Condiments - Manufacturing.Confectionery - Baking, preparing, keeping or storing for human consumption (for other than domestic use).Cotton - Selling wholesale or retail, storing for wholesale, or retail trade or for conversion into yam, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cotton refuse, cotton seed - Selling wholesale or retail trade, storing for wholesale of retail trade, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Cowdung cakes - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Dyes - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Explosive - Storing.Fibre - Selling or storing.Fat - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fins - Storing packing, pressing, cleansing, preparing or manufacturing by any process whatever.Firewood - Selling or storing.Fireworks - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fish - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fish Oil - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Flax - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fleshings - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Flour - Selling wholesale or retail, storing for wholesale or retail trade, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Fuel - Using for any individual purpose.Fulminate of mercury - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Garlic - Storing or packing.Gas - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Ghee - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Glass - Industry.Gold - Refining.Grain - Selling wholesale or retail or storing for wholesale or.retail trade.Gram - Husking by machinery.Grass - Selling or storing.Gravel or metal - Digging.Groundnut - Selling wholesale or retail or storing for wholesale or retail trade.Gilding or electro - plating.Gun cotton - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Gunny bag - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Gun Powder - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Hair - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dyeing or drying.Hay - Selling or storing.Hemp - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Hides - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Hoofs - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Horns - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Ice - Manufacturing, storing or selling.Ice Articles - Manufactured out of ice or in the manufacture of which ice forms the main ingredient - storage or sale.Jaggery - Selling wholesale or retail, storing for wholesale or retail trade, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Jute - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Kathi - Preparing.Keeping a shaving or hair-dressing saloon.Keeping together pigs or twenty or more sheeps or goats or ten or more head of cattle.Lac - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Lend - Melting.Leather - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Lime - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Limeshell - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Manufacturing articles from which offensive or unwholesome smells, fumes, dust or noise arise.Manure - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Machinery - Other than such machinery as may by notification, be exempted by the Government from time to time using for any industrial or agricultural purpose.Matches - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Meat - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Metals - Beating, breaking, digging, hammering, casting, etc.Mineral oil - Storing and selling (wholesale or retail).Nitro-compound - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Nitroglycerine - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Nitron Mixute - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Offal - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Oil - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or boiling.Oil cakes - Selling wholesale or retail or storing for wholesale or retail trade. 'Oil cloth - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Onions - Storing or packing.Paddy - Boiling or husking by machinery.Paper - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Petroleum products - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whateverProvided that no licence under this Act shall be required for storing petroleum and its products in quantities exceeding those to which the operation of this Act, is limited by the provisions of the Petroleum Act, 1934 (Central Act XXX of 1934) or the rules or notifications issued thereunder.Pitch - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Pottery - Packing, pressing, cleansing, preparing, or manufacturing by any process whatever.Pulses and agricultural products which are likely to attract rats - Selling wholesale or retail or storing for wholesale or retail trade.Rags - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Resin - (including rosin) - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Sago - Manufacturing or distilling.Saltpetre - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Seekai - Powdering by machinery.Shellac - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Shell - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Skins - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Soap - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Spirits that is to say any liquor containing alcohol (whether denatured or not) - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Straw - Selling or storing.Sugar - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Sugar-candy - Packing, pressing, cleansing, preparing or manufacturing by any process whatever.Sulphur - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or melting.Surki - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Sweetmeats - Baking, preparing, keeping or storing for human consumption (for other than) domestic use.Syrup - Preparation or manufacturing by any process whatever.Tallow - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or melting.Tar - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.Thatching materials - Selling or storing.Tiles - Manufacturing.Timber - Selling or storing.Tobacco (including snuff, cigars, cigarettes and beedies) - Storing, packing, pressing, preparing or manufacturing by any process whatever.Turpentine - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever. Washing soiled clothes or keeping soiled clothes for purpose of washing them or keeping washed clothes.Wool - Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dyeing or drying.Yarn - Dyeing.Provided that no licence shall be required for the storage only of any of the articles mentioned in this Schedule or for boiling paddy or for keeping soiled clothes or washed clothes or for washing soiled clothes when such storage, boiling, keeping or washing is for domestic use and limited to such quantities as may from time to time be fixed by the Commissioner.
V
Ordinary Penalties(See section 441)
| Section or rule |
Sub-section or clause |
Subject |
Fine which may be imposed |
| (1) |
(2) |
(3) |
(4) |
| 36 |
(1) |
Interested councillor voting or taking part indiscussion
|
Four hundred rupees. |
| 128 |
(1) and (3) |
Failure to give notice of transfer of title orto produce documents.
|
One hundred rupees. |
| 129 |
(1) |
Failure to send notice to Commissioner aftercompletion of construction of building.
|
One hundred rupees. |
| 132 |
(1) |
Failure of owner or occupier to furnish returnor rent, etc.
|
Two hundred rupees. |
| [138 |
|
Failure of owner or occupier to comply withrequisition to furnish list of persons carrying on professionart, etc.
|
Two hundred rupees.] |
| [139 |
|
Failure of employer or head of an office, firmor company to comply with requisition to furnish list of personsin his employ.
|
Two hundred rupees.] |
| 146 |
|
Failure of occupier to comply with requisitionto furnish statement of vehicles and animals liable to taxationor furnishing incorrect statement, etc.
|
Twenty Rupees. |
| 147 |
(2) |
Failure of person liable to pay tax on carriagesand animals to comply with requisition to furnish statements ofvehicles and animals or furnishing incorrect statement.
|
Twenty Rupees. |
| 149 |
(1) and (3) |
Failure to comply with order to affix andregister number of carriage.
|
Twenty Rupees |
| 152 |
(1) |
Failure of owner to register cart |
Twenty Rupees |
| 152 |
(2) |
Failure to have or keep registration numberaffixed to cart.
|
Twenty Rupees. |
| 159 |
|
Erecting exhibition fixing retaining ordisplaying advertisement without the written permission of theCommissioner.
|
|
| |
|
(i) if the advertisement relates to any trade orbusiness.
|
One hundred rupees. |
| |
|
(ii) if the advertisement does not relate to anytrade or business.
|
Ten Rupees. |
| 197 |
|
Trespassing on premises connected withwater-supply.
|
One hundred rupees. |
| 199 |
|
Failure to maintain house connections inconformity with by-laws.
|
One hundred rupees. |
| 200 |
(2) and (4) |
Failure to comply with requisition to make houseconnection
|
One hundred rupees. |
| 200 |
(3) |
Occupying or allowing occupation of housewithout proper water-supply.
|
One hundred rupees. |
| 209 |
|
Failure is maintain house drains etc., inconformity with by-laws.
|
One hundred rupees. |
| 210 |
(2) and (3) |
Failure to comply with requisition as to housedrainage.
|
One hundred rupees. |
| 210 |
(4) |
Occupying or allowing occupation of housewithout proper drainage.
|
Four hundred rupees. |
| 212 |
(1)(b) |
Failure to comply with direction as to limiteduse of drain or notice requiring construction of distinct drain.
|
One hundred rupees. |
| 213 |
(1) |
Unlawful construction of building over publicdrain.
|
Two hundred rupees. |
| 214 |
|
Failure to comply with requisition regardingculverts or to keep them free from obstruction.
|
One hundred rupees. |
| 215 |
|
Failure to comply with requisition to maintaintroughs and pipes for catching, etc., water from roof or otherpart of building.
|
One hundred rupees. |
| 217 |
(2) |
Keeping of public latrine without licence |
One hundred rupees. |
| 217 |
(3) |
Allowing public latrine to be in uncleancondition or improper order.
|
One hundred rupees. |
| 218 |
|
Failure to comply with requisition to providelatrine or to remove latrine to another site and failure to keeplatrines clean and in proper order.
|
One hundred rupees. |
| 219 |
|
Failure to provide latrines for premises used bylarge number of people or to keep them clean and in proper order.
|
Two hundred rupees. |
| 220 |
|
Failure to comply with requisition to providelatrines for market cattle-shed or cart-stand or to keep themclean and in proper order.
|
Two hundred rupees. |
| 221 |
|
Failure to construct latrines so as to screenpersons using them from view
|
Forty rupees. |
| 223 |
|
Making connection with mains without permission. |
Four hundred rupees. |
| 227 |
(1) |
Failure of occupier to comply with direction tocollect rubbish and filth and deposit them in a box or basket orother receptacle or his own at or near premises.
|
Twenty rupees. |
| 227 |
(2) |
Failure to comply with direction to collectrubbish and filth accumulating in latrine and to deposit inmunicipal carts.
|
Twenty rupees. |
| 227 |
(3) |
Failure to comply with direction to collectrubbish and filth and deposit them in public receptacle.
|
Twenty rupees. |
| 228 |
(a) |
Failure to comply with direction to collect andremove rubbish and filth accumulating on business premises.
|
Twenty rupees |
| 234 |
(1) |
Allowing rubbish or filth to accumulate onpremises for more than hours.
|
Forty rupees. |
| 234 |
(2) |
Irregular deposit of rubbish or filth. |
Twenty rupees. |
| 234 |
(3) |
Depositing carcasses of animals rubbish or tilthin improper places.
|
Forty rupees |
| 234 |
(4) |
Keeping rubbish or filth for more thantwenty-four hours, etc.
|
Twenty rupees. |
| 234 |
(5) |
Allowing filth to flow in streets. |
Forty rupees. |
| 243 |
(3) |
Building within street alignment or buildingline without permission.
|
Two thousand rupees. |
| |
(1) |
Failure to comply with orders to setbackbuildings.
|
One thousand rupees. |
| 248 |
|
Unlawful displacement, etc., of payment offences posts and other materials of public street.
|
One hundred rupees. |
| 250 |
|
Failure to provide street or roads on buildingsites prior to disposal.
|
Four hundred rupees. |
| 251 |
|
Unlawful making or laying of new street. |
One thousand rupees. |
| 254 |
|
Failure to comply with requisition to metal,etc., private street.
|
Twenty rupees. |
| 256 |
|
Building wall or erecting fence etc. in a streetor any public place vested in the control of the corporation.
|
Two hundred rupees. |
| 257 |
|
Allowing doors, ground floor windows, etc., toopen outwards without licence or contrary to notice.
|
Forty rupees. |
| 258 |
|
Failure to remove permanent encroachments. |
Four hundred rupees. |
| 259 |
|
Failure to remove temporary encroachments |
One hundred rupees. |
| 262 |
|
Unlawful removal or bar or storing or timber,etc., or removes or extinction or light
|
One hundred rupees. |
| 263 |
(1) |
Unlawful making of hole or placing obstructionin street.
|
One hundred rupees. |
| 264 |
|
Construction, etc., of building without licencewhere street or footway is likely to be obstructed.
|
One hundred rupees. |
| 264 |
|
Failure to fence, etc., such building whileunder repair.
|
One hundred rupees. |
| 265 |
|
Failure to remove obstruction. |
One hundred rupees. |
| 266 |
(3) |
Unlawful destruction, etc., of name of street. |
Forty rupees. |
| 267 |
(2) |
Unlawful destruction, etc., of number ofbuildings.
|
Forty rupees. |
| 267 |
(3) |
Failure to replace number when required to doso.
|
Forty rupees. |
| 269 |
(5) |
Constructing or reconstructing buildingscontrary to declaration issued by council.
|
Four hundred rupees. |
| 270 |
(1) |
Failure to comply with requirement to round orsplay off buildings at corners of street.
|
Two hundred rupees. |
| 271 |
|
Construction, reconstruction or retention ofexternal roof, etc., with inflammable materials.
|
One hundred rupees. |
| 274 |
(1) |
Failure to obtain permission before beginningthe construction or reconstruction of a building.
|
One hundred rupees. |
| 286 |
(1) |
Failure to obtain permission before demolishinga building.
|
One hundred rupees. |
| 294 |
|
Failure to keep external walls of premises inproper repair
|
Forty rupees. |
| 300 |
|
Failure of owner of hutting ground to complywith requisition to open up passages, etc., to remove hut or toeffect improvements
|
Four hundred rupees. |
| 301 |
(1) |
Failure of owner of hutting ground to complywith requisition to prepare and submit plan.
|
Two hundred rupees. |
| 303 |
|
Construction of new buildings or huts oradditions to existing buildings or huts before the preparationand approval of plan.
|
Four hundred rupees. |
| 304 |
|
Construction of new buildings or huts oradditions to existing buildings or huts if situated in sites notmarked in the standard plan
|
Four hundred rupees. |
| 305 |
(1) |
Failure of owner of building or hut to complywith requisition to remove whole or part of it.
|
Four hundred rupees. |
| 306 |
(1) |
Failure of owner of hutting ground to complywith notice to effect improvements and to conserve or fill uptank, well, etc.
|
Four hundred rupees. |
| 306 |
(2) |
Erection of new building or hut or makingaddition to existing building or hut before compliance withnotice under sub-section (1)
|
Four hundred rupees. |
| 309 |
|
Failure of owners of buildings or huts or ownersof hutting ground to comply with notice to carry out improvements
|
Four hundred rupees. |
| 319 |
(1) and (2) |
Failure of owner of land to maintain in properorder and repair streets passages, etc., and failure of owner ofhut to maintain convenience made by him
|
Four hundred rupees. |
| 319 |
(3) |
Failure of tenants to comply with notice torepair street, etc.
|
Two hundred rupees. |
| 322 |
(3) |
Failure to remove all buildings or huts |
Four hundred rupees. |
| 322 |
(5) |
Failure of owner of land to comply with noticeto carry out improvements.
|
Four hundred rupees. |
| 323 |
(4) |
Erection of hut or portion of hut within streetalignment.
|
Two hundred rupees. |
| 324 |
(1) |
Failure of owner of land or owner or occupiersof buildings or huts to comply with notice to remove the whole orportion of such buildings or huts.
|
Four hundred rupees. |
| 325 |
|
Failure of person who erects a masonry buildingto comply with notice to leave a clear space of 4.5 metresbetween the centre line of street or passage or street alignmentand the nearest part of such building
|
Four hundred rupees. |
| 327 |
|
Failure to comply with requisition to take downrepair or secure dangerous structure.
|
One thousand rupees. |
| 328 |
|
Failure to comply with requisition to secure lopor cut down dangerous tree.
|
One hundred rupees. |
| 329 |
|
Failure to comply with requisition to repair,etc., tank or other place dangerous to passer-by or personsliving in neighbourhood.
|
One hundred rupees. |
| 330 |
|
Failure to comply with notice regardingprecautions against fire.
|
Two hundred rupees. |
| 331 |
(1) |
Constructing well, etc., without permission |
One hundred rupees. |
| 331 |
(3) |
Failure to comply with notice to fill up ordemolish well, etc.
|
One hundred rupees. |
| 332 |
|
Failure to comply with requisition to stopdangerous quarrying.
|
Two hundred rupees. |
| 333 |
(1) |
Failure to comply with requisition to fill up,etc., tank or well or drain off water, etc.
|
One hundred rupees. |
| 333 |
(3) |
Cultivating contrary to prohibitions orregulations.
|
One thousand rupees. |
| 334 |
|
Failure to comply with requisition to cleanse orclose, etc., tank well or other source of water used fordrinking, bathing or washing clothes.
|
One hundred rupees. |
| 336 |
|
Unlawful washing and fishing in river or estuaryafter prohibition or contrary to regulation
|
Forty rupees. |
| 337 |
|
Defiling water in tanks, etc., by putting orcleansing any lorry, bus or other like vehicles
|
Four hundred rupees. |
| 337 |
|
Defiling water in tanks, etc., by throwing,putting anything other than lorry, bus or other like vehicles orcausing to enter any animal.
|
One hundred rupees. |
| 338 |
|
Failure to comply with requisition to encloseclear or cleanse untenanted buildings.
|
One hundred rupees. |
| 339 |
|
Failure to comply with requisition to clear orcleanse, etc., the building or land filthy state or over-grownwith any thick or noxious vegetation.
|
One hundred rupees. |
| 340 |
|
Failure to comply with requisition to abatenuisance caused or likely to be caused by dumping, etc., of coalashes etc.
|
Two hundred rupees. |
| 341 |
|
Failure to comply with requisition to fencebuilding or land or trim, prune or cut hedges and trees or loweran enclosing wall.
|
One hundred rupees. |
| 342 |
|
Failure to comply with requisition to lime wasor otherwise cleanse building.
|
One hundred rupees. |
| 343 |
|
Failure to comply with requisition to executework or take other action with respect to insanitary buildings.
|
Two hundred rupees in the case of masonrybuildings and one hundred rupees in the case of huts.
|
| 344 |
(2) |
Using or allowing the use of building unfit forhuman habitation after prohibition.
|
Forty rupees for each day. |
| 344 |
(4) |
Failure to comply with requisition to demolishthe same.
|
Forty rupees for each day. |
| 345 |
(1) |
Allowing overcrowding in building after order toabate the same.
|
Forty rupees for each day. |
| 345 |
(4) |
Failure to comply with requisition to vacateovercrowded building or room.
|
Forty rupees for each day. |
| 349 |
(1) |
Keeping eating-house, tea-shop, etc., withoutlicence or contrary to licence
|
Two hundred rupees. |
| 350 |
(a) |
Unlawful keeping of pigs |
Forty rupees. |
| 350 |
(b) |
Unlawful keeping of animal so as to be anuisance or danger.
|
Forty rupees. |
| 350 |
|
Feeding of animal on filth |
Forty rupees. |
| 352 |
|
Use of place as stable cattle shed, etc.,without licence or contrary to licence
|
One hundred rupees. |
| 354 |
|
Constructing or maintenance of stable cattleshed, etc., contrary to Act or subsidiary legislation.
|
One hundred rupees. |
| 356 |
|
Using a public place or the sides of a publicstreet as a public landing place, etc.
|
Four hundred rupees. |
| 358 |
(1) |
Opening or keeping open a new private cart-standwithout licence or contrary to licence.
|
Four hundred rupees. |
| 359 |
|
Failure to remove carcass of animal. |
Forty rupees. |
| 360 |
(1) |
Using a place for any of the purposes specifiedin Schedule IV without licence or contrary to licence.
|
Four hundred rupees. |
| 361 |
(1), (2) and (3) |
Unlawful erection of factory workshop workplaceor machinery.
|
Two thousand rupees. |
| 361 |
(5) |
Disobedience of order regarding chimneys. |
One thousand rupees. |
| 362 |
(1) |
Disobedience of order regarding abatement ofnuisance.
|
Two hundred rupees. |
| 362 |
(2) |
Disobedience of order prohibiting the working offactory, etc., or the use of particular fuel.
|
Four hundred rupees. |
| 363 |
|
Failure to comply with requisition to putfactory, etc., in order to abate overcrowding, etc.
|
One thousand rupees. |
| 364 |
|
Disobedience of order regarding abatement ofnuisance or danger to life, etc.
|
Two hundred rupees. |
| 370 |
(2) |
Washing of clothes by washerman at unauthorizedplaces.
|
Forty rupees. |
| 372 |
|
Use of place as slaughterhouse without licenceor contrary to licence.
|
Four hundred rupees |
| 374 |
|
Slaughter of animals for sale or food orskinning or cutting up carcasses without licence or contrary tolicence or drying skin so as to cause a nuisance.
|
Forty rupees for every animal, carcass, or skin. |
| 377 |
|
Carrying on milk trade without licence orcontrary to licence.
|
One hundred rupees. |
| 380 |
|
Sale or exposure for sale in public market ofanimal or article without permission or contrary to permission.
|
One hundred rupees. |
| 381 |
(2) |
Opening private market without licence orcontrary to licence.
|
One thousand rupees. |
| 382 |
|
Keeping open private market without licence orcontrary to licence.
|
One thousand rupees. |
| 385 |
|
Sale or exposure for sale of animal or articlein unlicensed private market.
|
One hundred rupees. |
| 386 |
|
Failure to comply with direction to constructapproaches, drains, etc., to private markets or to pave them,etc.
|
One hundred rupees. |
| 387 |
(1) |
Opening or keeping open of private market aftersuspension or refusal of licence for default to carry out works.
|
One hundred rupees for each day. |
| 388 |
|
Breach of market regulations. |
One hundred rupees. |
| 390 |
|
Failure of person in charge of markets to expelperson suffering from leprosy or other infectious or contagiousdisease.
|
One hundred rupees. |
| 391 |
|
Carrying on butcher's, fishmonger's orpoulterer's trade without licence, etc.
|
Two hundred rupees. |
| 392 |
|
Sale or exposure for sale of animal, article inpublic streets, entry, etc.
|
Forty rupees. |
| 396 |
|
Preventing the Commissioner or any personauthorized by him from exercising his powers of entry, etc.,under section 393.
|
One hundred rupees. |
| 398 |
|
Removing or in any way interfering with ananimal or article seized under section 397.
|
One thousand rupees. |
| 402 |
(1) |
Opening, etc., without licence a new place forthe disposal of the dead.
|
Two hundred rupees. |
| 404 |
(4) |
Use or allowance of use of unlicensed burial orburning ground.
|
One thousand rupees. |
| 404 |
(4) |
Use or allowance of use of unregistered burialor burning ground.
|
Two hundred rupees. |
| 405 |
|
Failure to give information or burial or burningground.
|
Forty rupees. |
| 406 |
|
Constructions of vault or grave or burial orcorpse in place of public worship.
|
One thousand rupees. |
| 407 |
(3) |
Burial or burning in place after prohibition |
Four hundred rupees. |
| 408 |
|
Burial or burning etc. of corpses |
One hundred rupees. |
| 410 |
|
Discharge of office of grave digger or attendantat place for disposal of dead without licence
|
Forty rupees |
| 411 |
|
Failure of medical practitioner or owner oroccupier to give information of existence of infectious diseasein private or public dwelling.
|
One hundred rupees. |
| 415 |
|
Failure to comply with requisition to cleanse ordisinfect building or article.
|
One hundred rupees. |
| 417 |
(2) |
Washing of infected articles at unauthorizedplaces.
|
One hundred rupees. |
| 418 |
|
Giving, lending, etc., of infected articles. |
One hundred rupees. |
| 419 |
|
Infected person carrying on occupation. |
One hundred rupees. |
| 420 |
(1) |
Entry of infacted person into public conveyancewithout notifying fact of infection.
|
One hundred rupees. |
| 421 |
(1) |
Failure to disinfect public conveyance, etc. |
One hundred rupees. |
| 421 |
(2) |
Using before obtaining certificate from healthofficer a public conveyance in which an infected persontravelled.
|
One hundred rupees. |
| 422 |
|
Letting or sub-letting of infected buildingwithout obtaining certificate from the health officer.
|
Four hundred rupees. |
| 423 |
|
Failure to close place of public entertainment. |
Four hundred rupees. |
| 424 |
|
Sending infected child to school. |
One hundred rupees. |
| 425 |
|
Use or permitting use of book from public orcirculating library by infected person.
|
One hundred rupees. |
| 426 |
(2) |
Using water after prohibition. |
One hundred rupees. |
| 428 |
|
Failure to give information of small-pox. |
One hundred rupees. |
| 429 |
|
Entering city within forty days of variolationof small-pox without certificate.
|
Two hundred rupees. |
| 440 |
(3) |
Prevention of inspection of copies of rules andby-laws publicly exhibited.
|
One hundred rupees. |
| 440 |
(4) |
Destruction, etc., of board exhibiting printedcopies of by-laws and rules.
|
One hundred rupees. |
| 451 |
(7) |
Failure to produce licence on request |
Twenty rupees. |
| 455 |
|
Failure to comply with requisition to attend,produce documents or to give evidence
|
Two hundred rupees. |
| 465 |
(1) |
Failure of occupier to comply with requisitionto permit owner to comply with provisions of Act.
|
One hundred rupees for each day. |
| 467 |
|
Preventing the Commissioner or any personauthorized by him for exercising his powers of entry, etc.
|
One hundred rupees. |
| 499 |
|
Obstructing or molesting council, standingcommittee Mayor, etc.
|
Four hundred rupees. |
| 500 |
|
Removing mark set up for indicating level, etc. |
Four hundred rupees. |
| 501 |
|
Removal, etc. of notice exhibited by or under ofthe corporation or Commissioner.
|
One hundred rupees. |
| 502 |
|
Unlawful removal of earth sand or other materialfrom land vested in corporation, or deposit or matter orencroachment in or on river estuary, etc.
|
One hundred rupees. |
| Sch III. R. 16 |
|
Failure to comply with requisition by auditorsto attend, give evidence or produce document.
|
Two hundred rupees. |
VI
Penalty for Continuing Breaches(See section 442)
| Section or rule |
Sub-section or clause |
Subject |
Daily fine which may be imposed |
| (1) |
(2) |
(3) |
(4) |
| 159 |
|
Erecting exhibitionfixing retaining or displaying advertisement without the writtenpermission of the Commissioner---(i) if theadvertisement relates to any trade or business.(ii) if the advertisement does not relate to anytrade or business.
|
Ten rupees.Four rupees.
|
| 199 |
|
Failure to maintain house connections inconformity with by-laws.
|
Ten rupees. |
| 200 |
(3) and (4) |
Failure to comply with requisition to make houseconnection.
|
Ten rupees. |
| 209 |
|
Failure to maintain house drains, etc., inconformity with by-laws.
|
Twenty rupees |
| 210 |
(2) and (3) |
Failure to comply with requisition as to housedrainage.
|
Twenty rupees |
| 210 |
(4) |
Occupying or allowing occupation of housewithout proper drainage.
|
Forty rupees. |
| 215 |
|
Failure to comply with requisition to maintaintroughs and pipes and catching, etc., water from roof or otherpart of building.
|
Twenty rupees. |
| 217 |
(2) |
Keeping of public latrine without licence. |
Twenty rupees. |
| 217 |
(3) |
Allowing public latrine to be in an uncleancondition or improper order.
|
Twenty rupees. |
| 218 |
|
Failure to comply with requisition to providelatrine or to remove latrine to another site and failure to keeplatrines clean and in proper order.
|
Twenty rupees. |
| 219 |
|
Failure to provide latrines or for premises usedby large numbers of people or to keep them clean and in properorder.
|
Forty rupees. |
| 220 |
|
Failure to comply with requisition to providelatrine for market, cattle shed or cart-stand or to keep themclean and in proper order.
|
Forty rupees. |
| 234 |
(1) |
Allowing rubbish or filth to accumulate and (4)on premises for more than twenty-four hours.
|
Twenty rupees. |
| 243 |
(3) |
Building within street alignment or buildingline without permission
|
Two hundred rupees. |
| 250 |
|
Failure to provide street or roads on buildingsites prior to disposal.
|
Twenty rupees. |
| 258 |
|
Failure to remove permanent encroachment. |
Twenty rupees. |
| 259 |
|
Failure to remove temporary encroachment. |
Ten rupees. |
| 263 |
(1) |
Unlawful making of hole or placing ofobstruction in street.
|
Twenty rupees. |
| 264 |
|
Construction, etc., of building without licencewhere street or foot-way is likely to be obstructed.
|
Twenty rupees. |
| 270 |
(1) |
Failure to comply with requisition to round orsplay off buildings at corners of streets.
|
One hundred rupees. |
| 271 |
|
Construction, reconstruction or retention ofexternal roof, etc., with inflammable materials.
|
Twenty rupees. |
| 294 |
|
Failure to keep external walls of premises inproper repair.
|
Twenty rupees. |
| 300 |
|
Failure of owner of hutting ground to complywith requisition to open up passages, etc., to remove hut or toeffect improvement.
|
One hundred rupees. |
| 301 |
(1) |
Failure of owner of hutting ground to complywith requisition to prepare and submit plan.
|
Forty rupees. |
| 305 |
(1) |
Failure of owner of hutting ground to complywith requisition to remove whole or part of it.
|
Forty rupees. |
| 306 |
(1) |
Failure of owner of hutting ground to complywith notice of effect improvements and to conserve or fill uptank well, etc.
|
One hundred rupees. |
| 309 |
|
Failure of owner of buildings or huts or ownersof hutting ground to comply with notice to carry outimprovements.
|
One hundred rupees. |
| 319 |
(1) and (2) |
Failure of owner of land to maintain in properorder and repair street passages, etc., and failure of owner ofhut to maintain conveniences made by him.
|
One hundred rupees. |
| 319 |
(3) |
Failure of tenants to comply with notice torepair street, etc.
|
Forty rupees. |
| 322 |
(3) |
Failure to remove all buildings or huts. Onehundred rupees.
|
|
| 322 |
(5) |
Failure of owner of land to comply with noticeto carry out improvements
|
One hundred rupees. |
| 324 |
(1) |
Failure of owner of land or owners or occupiersof buildings or huts to comply with notice to remove the whole orportion of such buildings or huts.
|
One hundred rupees. |
| 325 |
|
Failure of person who erects a masonry buildingto comply with notice to leave a clear space of 4.5 metresbetween the centre line of street or passage or street alignmentand the nearest part of such building.
|
One hundred rupees. |
| 329 |
|
Failure to comply with requisition to repair,etc., tank or other place dangerous to passers by or personsliving in neighbourhood.
|
Twenty rupees. |
| 330 |
|
Failure to comply with notice regardingprecautions against fire.
|
Twenty rupees. |
| 332 |
|
Failure to comply with requisition to stopdangerous quarrying.
|
Twenty rupees |
| 333 |
(1) |
Failure to comply with requisition to fill up,etc., tank, well, drain off water, etc.
|
Twenty rupees |
| 334 |
|
Failure to comply with requisition to cleanse orclose tank, well, etc., or other source of water used fordrinking, bathing or washing clothes.
|
Twenty rupees. |
| 338 |
|
Failure to comply with requisition to encloseclear or cleanse untenanted premises.
|
Twenty rupees. |
| 339 |
|
Failure to comply with requisition to clear orcleanse, etc., building or land in filthy state or over-grownwith any thick or noxious vegetation.
|
Twenty rupees. |
| 340 |
|
Failure to comply with requisition to abatenuisance caused or likely to be caused by dumping, etc., of coalashes, etc.
|
Forty rupees. |
| 341 |
|
Failure to comply with requisition to fencebuilding or land or trim prune or cut hedges and trees or loweran enclosing wall
|
Twenty rupees. |
| 342 |
|
Failure to comply with requisition to lime-washor otherwise cleanse building.
|
Twenty rupees. |
| 343 |
|
Failure to comply with requisition to executework or take other action with respect to insanitary buildings.
|
Twenty rupees in the case of masonry buildings and ten rupeesin the case of hut.
|
| 349 |
(1) |
Keeping a eating house, tea shop, etc., withoutor contrary to licence
|
Two hundred rupees. |
| 350 |
(a) |
Unlawful keeping of pigs |
Ten rupees. |
| 350 |
(b) |
Unlawful keeping of animal so as to be anuisance or danger
|
Ten rupees. |
| 352 |
|
Use of place as stable, cattle, shed, etc.,without licence or contrary to licence
|
Twenty rupees. |
| 353 |
|
Construction or maintenance of stable, cattleshed, etc., contrary to act or subsidiary legislation.
|
Twenty rupees. |
| 356 |
|
Using a public place or the sides of a publicstreet as a public landing place, etc.
|
Forty rupees. |
| 358 |
|
Keeping open a new private cart-stand withoutlicence or contrary to licence
|
Forty rupees. |
| 359 |
|
Failure to remove carcass of animals. |
Ten rupees. |
| 360 |
(1) |
Using a place for any of the purposes specifiedin Schedule IV without licence or contrary to licence.
|
One hundred rupees. |
| 361 |
(1), (2) and (3) |
Unlawful erection of factory, workshop,workplace or machinery
|
Two hundred rupees. |
| 361 |
(5) |
Disobedience of order regarding chimneys. |
One hundred rupees. |
| 362 |
(1) |
Disobedience of order regarding abatement ofnuisance.
|
Two hundred rupees. |
| 362 |
(2) |
Disobedience of order prohibiting the working ofthe factory, etc., or the use of particular kind of fuel.
|
Four hundred rupees. |
| 363 |
|
Failure to comply with requisition to putfactory, etc., in order to abate over crowding, etc.
|
Two hundred rupees. |
| 364 |
|
Disobedience of order regarding abatement ofnuisance or danger to life, etc.
|
Two hundred rupees |
| 372 |
|
Use of places as slaughterhouse without licenceor contrary to licence.
|
One hundred rupees. |
| 377 |
|
Carrying on milk trade without licence orcontrary to licence.
|
Ten rupees. |
| 381 |
(2) |
Opening private market without licence orcontrary to licence.
|
Two hundred rupees. |
| 382 |
|
Keeping open private market without licence orcontrary to licence.
|
Two hundred rupees. |
| 385 |
|
Sale or exposure for sale of animal or articlein unlicensed private market.
|
Forty rupees. |
| 387 |
(2) |
Opening or keeping open of private market aftersuspension or refusal or license for default to carry out work
|
Ten rupees. |
| 388 |
|
Breach of market regulations. |
Twenty rupees. |
| 390 |
|
Failure of person in charge of markets to expelperson, suffering from leprosy or other infectious or contagiousdisease.
|
One hundred rupees. |
| 391 |
(1) |
Carrying on butcher's, fins monger's orpoulterer's trade without licence, etc.
|
Twenty rupees. |
| 392 |
|
Exposing of animals for sale without licence. |
Forty rupees. |
| 401 |
(1) |
Opening, etc., without licence a new place forthe disposal of the dead.
|
Two hundred rupees. |
| 415 |
|
Failure to comply with requisition to cleanse ordisinfect building or article.
|
Twenty rupees. |
| 419 |
|
Infected person carrying on occupation |
One hundred rupees. |
| 423 |
|
Failure to close place of public entertainment |
Two hundred rupees |
| 426 |
|
Using water after prohibition |
One hundred rupees. |
| Sch. III rule 16 |
|
Failure to comply with requisition by auditorsto attend, give evidence of or produce document.
|
One hundred and fifty rupees. |
VII
(See section 512)Transitional Provisions1. In these rules-
(i)"appointed date" means the date appointed under sub-section (3) of section 1;(ii)"Coimbatore Municipality" means the Coimbatore Municipality constituted under the old Act in existence on the appointed date;(iii)"new Act" means the Coimbatore Municipality Council (Appointment of Special Officer) Act, 1975 (Tamil Nadu Act XXXIX of 1975);(iv)"old Act" means the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);(v)"special officer" means the officer appointed under the. new Act to exercise the powers and perform the functions of the Coimbatore Municipal Council, its Chairman and of the Committees established or constituted by or under the old Act and also to exercise all or any of the powers and perform all or any of the functions of the executive authority or any other officer or authority under the old Act, which the State Government may, by notification, specify.2. Every local area which immediately before the appointed date was constituted as the Coimbatore Municipality under the old Act shall be deemed to be the City under this Act.
3. The special officer shall be deemed to be the person appointed under sub-rule (a) of rule 4.
4. (a) After the constitution of the corporation, the Government may, by notification, appoint a person who shall cause arrangements for elections to be conducted, so that the newly elected councillors may come into office [...] and such person may exercise the powers and perform the functions of the, corporation of Mayor and the Committees established or constituted by or under this Act to such extent as may be determined by the Government.
[* * *] (b)on the appointment of the person under the sub-rule (a), the Special Officer appointed under the new Act referred to in rule 3 shall cease to hold office.5. All proceedings taken by or against the existing Coimbatore Municipal Council or other authority of the Coimbatore Municipality under the old Act may, in so far as they are not inconsistent with the provisions of this Act be continued by or against the corporation constituted under this Act or the Commissioner of the corporation, as the case may be.
6. Any remedy by way of application, suit or appeal available to or against the existing Coimbatore Municipal Council immediately before the appointed date shall after that date be available to or against the corporation constituted under this Act.
7. Any action taken by the existing Coimbatore Municipal Council immediately before the appointed date shall be deemed to have been taken by the corporation constituted under this Act unless and until superseded h by action taken by that corporation.
VIII
[Inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994) and omitted by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996)].
IX
[Inserted by Tamil Nadu Municipal Corporation Lazos (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994) and omitted by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).]
X
(See section 511-B)1. Planning for economic and social development.
3. Water-supply for domestic, industrial and commercial purposes.
4. Public health, sanction, conservancy and solid waste management.
5. Urban forestry - protection of the environment and promotion of ecological aspects.
6. Safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded.
7. Slum improvement and upgradation.
8. Urban poverty alleviation.
9. Provision of urban amenities and facilities such as parks, gardens, playground.
10. Promotion of cultural, educational and aesthetic aspects.
11. Burial and burial-grounds, cremations, cremation-grounds and electric crematoriums.
12. Cattle ponds, prevention of cruelty to animals.
13. Vital statistics including registration of Births and Deaths.
14. Public amenities including street lighting, parking lots, bus stops and public conveniences.
15. Regulation of slaughterhouses and tanneries.
16. [ Urban planning including Two Planning.
17. Regulation of land use and construction of building.
