Section 466 in The Bombay Provincial Municipal Corporations Act, 1949
466. 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 in respect of the following matters, namely:-
(A)(a)prescribing nakas for the collection of [***] tolls;(b)regulating the mode and manner in which [***] tolls shall be collected;[***](d)regulating the stamping, sealing or otherwise making of imported goods;[***](B)the manner in which sales of immovable property attached for the nonpayment of municipal dues shall be held;(C)(a)the training, discipline and good conduct of the men belonging to the municipal fire-brigade and any volunteer fire-brigade recognised by the Corporation;(b)their speedy attendance with engines, fire-escapes and all necessary implements on the occasion of any alarm of fire;(c)the maintenance of the said brigade generally in a due state of efficiency;(d)determining the officers to whom and the places at which intimation of the outbreak of a fire shall be reported and the action to be taken on the receipt of such intimation;(e)for the granting of gratuities, rewards or certificates to persons who have given notice of fires or who have rendered meritorious service to the fire brigade on the occasion of a fire;(D)(a)for preventing nuisance or obstruction in any market- building, market-place, slaughter-house or stock-yard 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 article in which he normally deals;(d)for keeping every market-building, market-place, slaughter-house or stock-yard in cleanly and proper state, and for 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 market-places, passages be provided between the stalls of sufficient width for the convenient use of the public;(g)for the marking or branding for purpose of identification of animals rejected for slaughter as discarded or unwholesome;(h)regulating the method of slaughter at slaughter-houses;(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 stock-yards.(2)No order made by the Commissioner under clause (A) of sub-section (1) shall be valid unless it is approved by the Standing Committee and confirmed by the [State] 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 it is approved by the Standing Committee.
