Section 593 in Greater Hyderabad Municipal Corporation Act, 1955
593. Making of standing orders by Commissioner.
(1)The Commissioner may make standing orders consistent with the provisions of this Act and the rules and bye-laws made thereunder in respect of the following matters namely -(A)(a)fixing nakas for the collection of octroi [***] [Omitted (and tolls) by Act No.XXXVIII of 1961.];(b)regulating the mode and manner in which octroi [***] [Omitted (and tolls) by Act No.XXXVIII of 1961.] shall be collected;(c)determining how octroi shall be calculated when no reliable evidence is available of the value of the goods imported;(d)regulating the stamping, sealing or otherwise marking of imported goods;(e)specifying the manner in which refunds of octroi shall be claimed or made and the conditions under which agents shall be recognised for obtaining refunds of octroi;(f)determining the supervision under which, the routes by which and the time within which goods intended for immediate exportation shall be conveyed out of the City and the fees payable by persons so conveying the goods;(g)any other matter relating to the collection of octroi which is not provided for in this Act;(B)determining the manner in which sales of movable property attached for the non-payment of municipal dues shall be held;(C)(a)preventing nuisance or obstruction in any market building, market place, slaughter-house or stockyard or in the approaches thereto;(b)fixing the days and the hours on and during which any market, slaughter-house or stock-yard may be held or kept open for use and prohibiting the owner of any private market from keeping it closed without lawful excuse on such days or during such hours;(c)prohibiting every vendor in a market from closing his shop, stall or standing to the public without lawful excuse or from withholding from sale any articles in which he normally deals;(d)keeping every market-building, market place, slaughter-house or stock-yard in a cleanly and proper state, and removing filth and refuse therefrom;(e)requiring that any market-building, market-place, slaughter-house or stock-yard be properly ventilated and be provided with a sufficient supply of water;(f)requiring that in market-buildings and marketplaces passages be provided between the stalls of sufficient width for the convenient use of the public;(g)the marking or branding for purposes of identification of animals rejected for slaughter as discarded or unwholesome;(h)regulating the method of slaughter at slaughterhouses;(i)requiring the allotment in markets of separate areas for different classes of articles;(j)generally regulating the orderly management and control of markets, slaughter-houses and stockyards.(2)No order made by the Commissioner under clause (A) of sub-section (1) shall be valid unless it is approved by the Corporation and confirmed by the Government, and no order made by the Commissioner under clause (B) or paragraph (e) of clause (C) of sub-section (1) shall be valid unless approved by the Corporation.
