Section 306 in Tamil Nadu District Municipalities Act, 1920
306. Power of council to make by-laws.
- The council may make by-laws, not inconsistent with this Act or with any other law to provide-(1)[ for all matters expressly required or allowed by this Act to be provided for by by-law;] [This clause was inserted by section 125(1) of the Tamil Nadu Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)](1A)[] [The original clause (1) was re-numbered as clause (1A) by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] for the due performance by all municipal officers and servants of the duties assigned to them;(2)for the regulation of .the time and mode of collecting the taxes [and duties] [These words were substituted for the words 'duties and tolls' by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] under this Act;(2A)[ for determining the conditions under which lands shall be deemed to be appurtenant to buildings;] [This clause was inserted by section 125(11) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act X of 1930)](3)[(a) for the use of public tanks, wells, conduits and other places or works for water-supply;] [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](b)for the regulation of public bathing, washing and the like;(c)[ for the maintenance and protection of the water-supply system,- and the protection of the water-supply from contamination;] [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](d)for the conditions on which house-connexions with the council's water-supply mains may be made; for their alteration and repair and for their being kept in proper order;(e)for supply of water for domestic consumption and use;(f)for the prevention of waste of water;(g)for the measurement of water;(h)for the compulsory provision of cisterns and meters;(i)for the supply of water in case of fire;(4)for the maintenance and protection of the lighting system;(5)(a)for the maintenance and protection of the drainage system;(b)[ for the construction of house drains, and for regulating their situation, mode of construction and materials;] [Sub-clause (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](c)[ for the alteration and repair of house drains; [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](d)for the cleansing of house drains;(e)for the construction of cesspools, septic tanks, filters and drains;(f)for the payment or apportionment of money payable on account of pipes or drains common to more premises than one;](6)for the cleansing of latrines, earth-closets, ash-pits and cess-pools, and the keeping of latrines supplied with sufficient water for flushing;(7)[ (a) for the testing of water pipes and drains in private premises, the recovery or the apportionment of the cost of such testing, and the breaking up of ground or of buildings for the purpose of such testing; [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](b)for the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters;](8)(a)for the laying out of streets, and for determining the information and plans to be submitted with application for permission to lay out streets; and for regulating the level and width of public streets and the height of buildings abutting thereon;(b)[xxx] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](c)[xxx] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](b)[] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6 (ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).] for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(9)for the regulation of the use of parks, gardens and other public or municipal places [but not including the regulation of traffic therein, the reservation thereof for particular kinds of traffic, or the closing thereof or parts thereof to traffic] [These words were added by section 6(iii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).];(10)(a)for the regulation of building;(b)for determining the information and plans to be submitted with application to build;(c)for the licensing of builders and surveyors and for the compulsory employment of licensed builders and surveyors;(11)for the regulation of hotels, lodging houses, boarding houses, choultries, rest-houses, emigration depots, restaurants, eating houses, cafes, refreshment rooms, coffee-houses, and any premises to which the public are admitted for repose or for the consumption of any food or drink;(12)for regulating the mode of constructing stables, cattle-sheds and cowhouses [and connecting them with municipal drains] [These words were added by section 6(iii) of the Tamil Nadu Traffic Control Act, 1938 (Traffic Nadu Act V of 1938).];(13)for the sanitary control and supervision of places used for any of the purposes specified in Schedule V 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 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 municipality or at any slaughter-house without the municipality [provided by the municipal council or licensed by the executive authority, as the case may be] [These words wee substituted for the words 'provided or licensed by the municipal council' by section 24 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).];(15)for the inspection of milch cattle, and the regulation of the ventilation, lighting, cleaning, drainage [and water-supply] [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.] of dairies and cattle-sheds in the occupation of persons following the trade of dairy man 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(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;(c)for licensing and controlling brokers, commission agents, weigh men and measurers practicing their calling in markers;(19)for prescribing the method of sale of articles whether by measure, weight, tale or piece;(20)for prescribing and providing standard weights, scale's and measures and preventing the use of any others;(21)for the prevention of the sale or exposure for sale of unwholesome meat, fish or provisions and securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;(22)(a)for the regulation of burial and burning grounds 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 council;(c)for the verification of deaths and the causes of death;(d)for the period for which corpses must be kept for 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;(23)for the registration of births, deaths and marriages;[(23-A) for the training and licensing of dhais and midwives;] [This clauses was inserted by section 125(iv) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tail Nadu Act X of 1930).](24)for the enumeration of the inhabitants of the city;(25)for the prevention of dangerous diseases of men or animals;(26)for the enforcement of compulsory vaccination;(27)for the prevention of outbreaks of fire;(28)for the prohibition and regulation of advertisements in public streets or parks;(29)in general for securing cleanliness, safety and order and the good Government and well-being of the municipality and for carrying out all the purposes of this Act.
