Section 423 in Karnataka Municipal Corporations Act, 1976
423. Power to make bye-laws.
- Subject to the provisions of this Act, the rules and regulations, the corporation may make bye-laws,-(1)for all matters expressly required or allowed by this Act to be provided for by bye-laws;(2)for the due performance by all corporation officers and servants of the duties assigned to them;(3)for the regulation of the time and mode of collecting the taxes and duties under this Act;(4)for determining the conditions under which lands shall be deemed to appurtenant to building;(5)(a)for the use of public tanks, wells, conduits and other places or works for water supply;(b)for the regulation of public bathing, washing and the like;(6)for the cleansing of privies, earth-closets, ashpits and cess-pools, and the keeping of privies supplied with sufficient water for flushing;(7)(a)for the laying out of streets, for determining the information and plans to be submitted with applications for permission to layout street; and for regulating the level and width of public streets and the height of buildings abutting thereon;(b)for the regulation of the use of public streets, and the closing thereof or part thereof;(bb)[ for the regulation of the laying of any cable including Optical Fibre Cables and imposing the conditions thereof and levying of such fees or annual track rent on the cable including Optical Fibre Cables so laid] [Inserted by Act 55 of 2013 w.e.f.20.08.2013.](c)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(8)for the regulation of the use of parks, gardens and other public or corporation places;(9)(a)for the regulation of building;(b)for determining the information and plans to be submitted with applications to build;(c)for the licensing of plumbers, surveyors, architects, engineers and structural designers and for the compulsory employment of licensed architects, plumbers and surveyors;(10)for the regulation and licensing of hotels, lodging houses, boarding houses, choultries, rest houses, restaurants, eating houses, cafes, refreshment rooms, coffee houses and any premises to which the public are admitted for repose or for consumption of any food or drink or any place where any food or drink is exposed for sale;(11)for regulating the mode of constructing stables, cattlesheds and cow-houses and connecting them with corporation drains;(12)for the control and supervision of public and private cart-stands, for the regulation of their use and for the levy of fees therein;(13)for the sanitary control and supervision of factories and places used for any of the purposes specified in Schedule X and of any trade or manufacture carried on therein;(14)(a)for the control and supervision of slaughter houses and of places used 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 business in the city or at any slaughter-house outside the city provided or licensed by the corporation;(15)for the inspection of milch-cattle and the regulation of the ventilation, lighting, cleaning drainage and water-supply of dairies and cattle-sheds in the occupation of persons following the trade of dairyman or milk-seller;(16)for enforcing the cleanliness of milk-stores and milk-shops and vessels and utensils used by the keepers thereof or by hawkers for containing or measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade;(17)for requiring notice to be given whenever any milch-animal is affected with any contagious disease and prescribing the precautions to be taken in order to protect milch-cattle and milk, against infection and contamination;(18)(a)for the inspection of public and private markets and shops and other places therein;(b)for the regulation of their use and the control of their sanitary condition; and(c)for licensing and controlling brokers, commission agents and weighmen and measurers practising their calling in markets;(19)for the prevention of the sale or exposure for the sale of unwholesome meat, fish or provision and securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;(20)(a)for the regulation of burial and burning and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds and crematoria as are maintained by the Corporation;(c)for the verification of deaths and the cause of death;(d)for the period for which corpses must be kept for the inspection;(e)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;(21)for the prevention of dangerous diseases of men or animals;(22)for the enforcement of compulsory vaccination;(23)for the prevention of out-breaks of fire;(24)for the prohibition and regulation of advertisements;(25)for the maintenance and protection of lighting system;(26)[ and (27) x x x] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.](28)for stopping, abating or controlling any excessive noise whether within or outside a building which may amount to a nuisance;(29)in general, for securing cleanliness, safety and order and the good governance and well being of the city and for carrying out all the purposes of this Act.(30)[ manner of segregation and disposal of solid waste including bulk generation of solid waste and bio-medical solid waste and penalty for contravention of the same.] [Inserted by Act 55 of 2013 w.e.f.20.08.2013.]
