Section 318 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
318. required to be provided for by regulations by this Act.
Power to make Bye-laws.-Subject to the provisions of this Act, the rulesand regulations, the Corporation may make Bye-laws with respect to the followingmatters namely:-(1)for all matters expressly required or allowed by this Act to be providedfor by Bye-laws.(2)for the due performance by all officers and employees of thecorporation of the duties assigned to them;(3)any matter relating to the proceedings of the Corporation;(4)for the regulation of the time and mode of collecting the taxes underthis Act;(5)for regulating the construction and maintenance of drains or pipes,privies, urinals, washing places, drainage works belonging to the corporation orother persons;(6)for regulating all matters connected to the use of water;(7)for regulating the management, maintenance, control and use ofhouses intended for the poorer sections of the community vesting in theCorporation;(8)for maintaining suitable means of access to buildings and preventingencroachment thereon;(9)for regulating sanitation, the destruction of rodents and otherpreventive and remedial measures against mosquitoes, flies and other insectpests;(10)for facilitating and securing complete and accurate registration ofbirths and deaths;(11)for protection of the property of the corporation;(12)for regulating the holding of fairs and industrial exhibitions in theCity;(13)for regulating the measures to be taken in the event of the outbreakof any disease among animals which is communicable to man and the supply ofinformation which will facilitate the taking of such measures;(14)for the maintenance of sufficient open space to secure a freecirculation of air and for the adequate ventilation of buildings;(15)for the control and supervision of public and private cart-stands, forthe regulation of their use and for the levy of fees therein;(16)for the regulation and licensing of foodtrucks244(17)for the inspection of milch-cattle and the regulation of the ventilation,lighting, cleaning drainage and water-supply of dairies and cattle-sheds in theoccupation of persons following the trade of dairyman or milk-seller(18)for enforcing the cleanliness of milk-stores and milk-shops andvessels and utensils used by the keepers thereof or by hawkers for containing ormeasuring milk or preparing any milk product and for enforcing the cleanlinessof persons employed in the milk trade;(19)for prescribing the qualifications and experience of architects,engineers, structural designers and plumbers;(20)for the regulation of the use of public streets, and the closing thereofor part thereof;(21)for the regulation of the laying of any cable including Optical FibreCables and imposing the conditions thereof and levying of such fees;(22)for the regulation of the use of parks, gardens and other places thatcome under the Corporation;(23)For the regulation and licensing of hotels, lodging houses, boardinghouses, theatres, fairs, choultries, rest houses, restaurants, eating houses, cafes,refreshment rooms, coffee houses and any premises which is utilized by thepublic for consumption of any food or drink or any place where any food or drinkis sold;(24)For the regulation and licensing of industries, commercialundertakings and corporate offices;(25)For the regulation and licensing of paying guests accommodation andservice apartments;(26)For the regulation and licensing of shared office and living spaces;(27)For the regulation and licensing of hospitals and nursing homes;(28)for the sanitary control and supervision of factories and places usedfor any of the purposes and of any trade or manufacture carried on therein(29)(a)for the regulation of burial and burning and other places for theburial of corpses;(b)for the levy of fees for the use of such burial and burning groundsand crematoria as are maintained by the Corporation;(c)for the verification of deaths and the cause of death;(30)(a)for the inspection of public and private markets and shops andother places therein;(b)for the regulation of their use and the control of their sanitarycondition.(31)(a)for the control and supervision of slaughter houses and of placesused for skinning and cutting up of carcasses;(b)for the control and supervision of the methods of slaughtering;(c)for the control and supervision of butchers carrying on businessin the city or at any slaughter-house outside the city provided orlicensed by the corporation;(d)controlling and regulating the sanitary condition of markets andslaughter-houses and preventing the exercise of cruelty therein.(32)for the prevention of dangerous diseases of men or animals;(33)for the enforcement of compulsory vaccination;(34)for the prevention of out-breaks of fire;(35)for the prohibition and regulation of advertisements;(36)for the registration of marriages;
