Section 358(7) in The Chhattisgarh Municipalities Act, 1961
(7)Public Health, Safety, Nuisance and Sanitation-(a)regulation of sanitation and conservancy by Municipal agency or otherwise;(b)controlling and regulating the use and management of burial and burning grounds and fixing the fees to be charged where such grounds have been provided by the Council and prescribing or prohibiting routes for the removal of corpses to burial or burning grounds;(c)declaring that no place, unless specially exempted, shall be used as a lodging house unless it has been duly licensed as such by the Council, and prescribing the conditions subject to which such licence may be granted, refused, suspended or withdrawn and fixing the fees payable for such licences;(d)providing, in default of a bye-law made under the preceding sub-head, for the registration and inspection of lodging houses, the prevention of overcrowding, the promotion of cleanliness and ventilation and prescribing the notices to be given and the precautions to be taken in the case of any infectious or contagious disease breaking out therein, and generally for the proper regulations of lodgings houses;(e)prohibiting the digging of excavations, cesspools, tanks or pits within specified areas except with the permission of the Council, and specifying the conditions subject to which such permission may be given;(f)prohibiting or regulating, with a view to sanitation or the prevention of disease, any act which occasions or which is likely to occasion a public nuisance and for the prohibition or regulation of which no provision is made under this heading;(g)regulating or prohibiting any particular description of traffic in a street;(h)prescribing the conditions on or subject to which licence may be granted, refused, suspended or withdrawn, for the use of any vehicles and barrows, and providing for the seizure and detention of any vehicle or barrows which have not been duly licensed in pursuance of the bye-laws made under this section;(i)(a)vehicles or animals plying for hire within the limits of the Municipality, the issue of licences to proprietors or drivers of such vehicles or animals, the prescription of types and specification of vehicles or animals to be licensed and the fixing of fees payable for such licence and the conditions on which they may be granted, suspended or revoked;(b)The rates which may be demanded for the hire of any carriage, cart or other conveyance or animals hired to carry loads or persons, and restriction on the loads or persons which may be carried by any animals or carriage, cart or other conveyance plying for hire, within the limits of the Municipality:Provided that no bye-laws made under clauses (a) and (b) shall apply to vehicle to which the Hackney Carriage Act, 1879 (XIV of 1879), applies in any area where that Act is in force:Provided further that the operation of any bye-law made under the provisions of clause (a) or (b) or of any rules made under the Hackney Carriage Act, 1879 (XIV of 1879), may, with the sanction of the State Government, be extended to:-(i)any railway station;(ii)the whole or any part of any street so far as such street is situate within ten miles of the limits of the Municipality;(iii)the whole or any part of any street leading from the limits of the Municipality to the limits of any Municipality, notified area, Cantonment or Panchayat if the distance between the limits of the Municipality and the boundaries of these authorities does not exceed fifty miles and the Municipality and the authorities concerned each consent to the extension of such bye-laws or rules;(j)prohibiting vehicular traffic in any particular street so as to prevent danger, obstruction or inconvenience to the public by fixing up posts at both ends of such streets or portion of such streets prohibiting the transit of any vehicle of such form, construction, weight or size or laden with such heavy or unwieldy objects as may be deemed likely to cause injury to the roadways or to any construction thereon or risk of obstruction to other vehicles or to pedestrians along or over any street, except under such condition as to time, mode of traction or locomotion, use of appliances for protection of the roadways, number of lights and assistants and other general precaution as may be prescribed either generally in such bye-laws or in special licence to be granted in each case upon terms as to time of application and payment of fees thereof as may be prescribed in such bye-laws:Provided that no such bye-laws relating only to any particular street or portion of any street shall be deemed to be in force, unless and until notices of such prohibition shall have been posted up by the Council in conspicuous place as or near both ends of such street or portion of a street;(k)measures to be taken with stray animals or animals likely, if at large in any street or public place, to cause annoyance or intimidation;(l)regulating transport of animals within Municipal limits;(m)[ regulating and prohibiting the stationing of carts or picketing of animals on any ground under the control of the Council or the using of such ground as halting place of vehicles or animals or as a place for encampment or the causing or permitting of any animal to stray and imposition of fees for such use;] [Substituted by M.P. Act No. 31 of 1973.](n)the seizure and confiscation of ownerless animals straying within the limits of the Municipality;(o)providing for the registration of cattle and dogs and imposition of fees for the same;(p)search of inflammable material;(q)prohibiting except under certain conditions and on payment of fees, if any, the letting of fire-arms, fire-works, fire balloons, etc.;(r)regulating the beating of drums and the sounding of musical instruments;(s)regulating the abatement of nuisance;(t)regulating the use of public bathing and washing places within the Municipality;(u)the safety, sanitation and internal arrangements of theatres or other places of public entertainment or resort and the control and inspection thereof, in order to ensure the safety, health and convenience of persons employed in or visiting, attending or resorting to the same;(v)inspecting and regulating the use of encamping grounds and halting places;
