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State of Odisha - Act

The Orissa Municipal Corporation Rules, 2004

ODISHA
India

The Orissa Municipal Corporation Rules, 2004

Rule THE-ORISSA-MUNICIPAL-CORPORATION-RULES-2004 of 2004

Published on 30 July 2004
Commenced on 30 July 2004
[This is the version of this document from 30 July 2004.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Municipal Corporation Rules, 2004Published vide Notification No. S.R.O. No.379/2004, dated 30th July 2004, Orissa Gazette Extraordinary No. 1041 dated 2.8.2004Housing and Urban Development DepartmentS.R.O. No.379/2004. - Whereas the draft of the Orissa Municipal Corporation Rules, 2004 was published as required by Sub-section (1) of Section 656 of the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003), in the extraordinary Issue No.215 of the Orissa Gazette, dated the 10th February 2004, under the notification of the Government of Orissa in the Housing and Urban Development Department No.2881-Legislative-1-53/03-HUD, dated the 5th February 2004, as S.R.O. No.72/2004, inviting objections and suggestions from all persons likely to be affected thereby within a period of fifteen days from the date of publication of the said notification;And whereas the objections and suggestions received within the stipulated period in respect of the said draft have been duly considered by the State Government;Now, therefore, in exercise of the powers conferred by Sub-section (1) of Section 656 of the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003), the State Government do hereby make the following rules, namelyChapter-I Preliminary

1. Short titles and commencement.

(1)These rules may be called the Orissa Municipal Corporation Rules, 2004.

(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

(1)In these rules, unless there is anything repugnant in the subject or context

(a)"Act" means the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003);

(b)"Appendix" means an Appendix appended to these rules;

(c)"Mayor" means the Mayor of the Municipal Corporation;

(d)"Permanent building" means a building, which is constructed for permanent use with stone, mud, brick, mortar, cement or other non-inflammable materials.

(e)"Schedule" means a Schedule appended to these rules;

(f)"Section" means a section of the Act; and

(g)"Temporary building" means a building which is not a permanent building;

(2)The words and expressions used but not defined herein shall have the same meaning as respectively assigned to them in the Act.Chapter-II Powers and Duties of Corporation Authorities

3. Standing Committee for Taxation, Finance and Account.

- The Standing Committee for Taxation, Finance and Accounts shall have the powers to recommend to the Mayor measures to be taken with regard to the Annual, interim and revised budget estimates, keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans.

4. Standing Committee for Public Health etc.

- The Standing Committee for Public Health, Electric Supply, Water Supply, Drainage and Environment shall have the powers to recommend to the Mayor measures to be taken with regard to the following matters in order of priority as provided under Sections 24 and 25 keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans, namely :-

(i)the watering, scavenging, and cleaning of all public streets and places in the city and removal of all sweepings there from;

(ii)the collection, removal, treatment disposal of solid wastes, sewage, offensive matters and rubbish and the preparation of compost manure from such of solid wastes, sewerage, offensive matters and rubbish;

(iii)the construction, maintenance and cleansing of drains and drainage works and of water closets, urinals and similar public conveniences; and

(iv)the lightening of public buildings vested in the Corporation, public streets and Corporation parks.

5. Standing Committee for Public Works.

- The Standing Committee for Public Works shall have the powers to recommend to the Mayor measures to be taken with regard to the matters relating to buildings, roads and bridges, pathways, drains and sewerage, general improvement works keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans.

6. Standing Committee for Planning and Development.

- The Standing Committee for Planning and Development shall have the powers to recommend to the Mayor measures to be taken with regard to the matters relating to Urban Planning including town planning, slum improvement, up-gradation and development and development of fringe area, keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans.

7. Standing Committee for Education.

- The Standing Committee for Education, Recreation and Culture shall have the powers to recommend to the Mayor measures to be taken with regard to the following matters keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans, namely :-

(i)Promotion of Cultural, Educational and Aesthetic aspects; and

(ii)Provision of Urban amenities and facilities such as Parks, Gardens, Playgrounds etc.

8. Standing Committee for licence.

- The Standing Committee for licence and Appeal shall have the powers to aid and advise the Mayor in various licensing system. In general E-Governance may be adopted for bringing transparency in the system and for convenience of citizens.

9. Standing Committee for Contracts.

- The Standing Committee for Contracts shall have the powers and functions with regard to matters to be decided by the Mayor in connection with execution of Contracts and finalisation of tenders.

10. Standing Committee for Corporation Establishment.

- The Standing Committee for Corporation Establishment shall have the powers to recommend to the Mayor measures to be taken with regard to the following matters keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans, namely :-

(i)Creation of posts, and

(ii)Recruitment of the staff of the Corporation,

11. Standing Committee for Grievance and Social Justice.

- The Standing Committee for Grievance and Social Justice shall have the powers to recommend to the Mayor measures to be taken with regard to the following matters keeping in view the need of the city vis-a-vis the availability of funds of the Corporation without encroaching Government grants and loans, namely :-

(i)Planning for Economic and Social Development, and

(ii)Safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded.

12. Powers of the Commissioner.

(1)The Commissioner may, with the approval of the Mayor, engage private firms to discharge such duties when he feels that a particular service or work discharged by the Corporation employees is not efficiently and effectively carried out, leading to leakage of revenue, and causing inconvenience to the citizens.

(2)The Government may also direct the Commissioner to discharge such work through private initiation with the objective to provide better service to the public, when the Government feels that the services rendered by the Corporation through its employees are not efficiently discharged leading to leakage of revenue, and causing inconvenience to the public, and the Commissioner shall carry out such direction with the approval of the Mayor.

(3)The Commissioner, with the approval of the Mayor, authorise any officer to remain in charge of any section or job other than the job assigned to him.

(4)The Mayor shall be the appointing authority in respect of only Group-C categories of Corporation employees except the posts of Establishment Officer and in case of Group-D employees the Commissioner shall be the appointing authority.

13. Sitting allowance of Corporator and members of the Standing Committee.

(1)Every Corporator shall receive sitting allowance of rupees five hundred per month for every ordinary meetings of the Corporation and rupees two hundred for every extraordinary meeting out of the Corporation Fund.

(2)Every member of the Standing Committee including the Chairman shall receive sitting allowance of rupees two hundred per month for every meeting of the Standing Committee.

14. Monthly remuneration of Mayor and Deputy Mayor.

- The Mayor and the Deputy shall receive monthly remuneration of rupees six thousands and rupees four thousands respectively out of the Corporation Fund.

15. Travelling allowance of Mayor, Deputy Mayor and Corporator.

- The Corporators shall be entitled to receive travelling allowance at the rate and as admissible, to a Group-A officer of the Government and the Mayor and the Deputy Mayor shall be entitled to receive travelling allowance at the rate as admissible to the Commissioner.

16. Obligation of the Commissioner.

- The Commissioner shall carry out the decision of the Corporation as per the provisions of the Act, rules and regulations made there under.Chapter-III Officers and Establishment of the Corporation

17. Appointment of officers by the Government.

- In each Corporation, the posts mentioned in column (2) of Schedule A shall be filled up by Government by appointment of officers of the cadre specified in the corresponding entries in column (3) thereof in such number as specified in column (4) against each such post.

18. Minimum and Maximum age limit for appointment.

- The minimum and maximum age limit for entry into Corporation Service shall be the same as respectively applicable to each of the posts under the state Government:Provided that in special circumstances the Corporation may, with the prior approval of the Government, by resolution relax the maximum age limit for entry into any service under the Corporation.

19. Date of Superannuation.

(1)The date of retirement on superannuation of a Corporation employee shall be the date on which such employee attains the age of fifty-eight and sixty years respectively as applicable in case of their counterpart in Government service.

(2)The Corporation shall, on completion of fifty-five years of age, conduct a review in respect of all Corporation employees excepting the deputationists and determine whether such employee shall be allowed to remain in service up to the date of superannuation or retire on completion of fifty-five years in public interest.

(3)A Corporation employee may retire from service at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to the Corporation at least three months before the date on which such employee desires to retire.

(4)The Corporation may withhold permission to an employee seeking retirement under Sub-rule (3) if,-

(i)such employee is under suspension; or

(ii)enquiries against such employee are pending.

(5)The Corporation may also require a employee to retire from service in public interest at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to such employee at least three months before the date on which such employee requires to retire by giving three months pay in lieu of such notice.

20. Maintenance of Service Book.

(1)A Service Book shall be maintained as specified in the form in Appendix-I for every officers and employees of the Corporation.

(2)The Commissioner or any other officer duly authorised by him shall be responsible for the correct and up-to-date maintenance of the service book and shall record and annual certificate of verification in the Service Book relating to the office establishment at the end of every year.

21. Maintenance of CCRs.

(1)A Confidential Character Roll shall be maintained in the form specified in Appendix-II for each officer and employee of the Corporation except Group 'D' employees and the officers of Group 'A' and 'B' those who are on deputation. The officers of Group 'A' and 'B' who are on deputation shall submit their CCRs by self assessment.

(2)Confidential Character Roll shall be maintained in duplicate. The original copy shall not be removed from the office having custody of it and the duplicate copy shall be circulated for purpose of promotion, selection, etc.

22. Custody of CCR.

(1)An officer of the Corporation shall be put in charge of the Confidential Character Rolls by the Commissioner.

(2)Such officer shall ensure the safe custody, timely receipt and review of Confidential Character Roll.

(3)He shall also be responsible for communicating adverse remarks in time, processing representations and communicating final decisions.

23. Report Period.

- Confidential Character Roll shall be maintained financial year wise and the report period shall be from 1st April to 31st March. Remarks shall not be recorded in the Confidential Character Roll before 31st March except in the event of transfer of the officer recording the comments or the employee himself.

24. Levels of Assessment.

(1)There shall ordinarily be three levels of assessment, i.e. reporting authority, countersigning authority and accepting authority.

(2)The reporting authority shall be the officer who is in immediate supervision and control of the employee. He shall initiate the Confidential Character Roll in case of Corporation employees and the deputationists in the rank below Group-'B'. The Commissioner shall be the countersigning authority and the Mayor shall be the accepting authority.

(3)In case of all officers in the rank of Group-'B' and above the Municipal Commissioner shall be the initiating authority, Mayor shall be the countersigning authority and the Minister in charge shall be the accepting authority.

25. Service Conditions.

(1)The Orissa Service Code with all its Appendices, except Appendices 1 to 4, 8 and 12 as amended from time to time by the Government shall apply to the Group 'A' and 'B' employees of Corporation Services. The words 'Government', 'Government servant' and 'Head of Department' wherever occur except in Chapter I of the Code shall mean respectively the 'Mayor', 'Corporation Employees' and 'Commissioner'.

(2)Notwithstanding any thing contained in any other rule in force for the time being, the Orissa Travelling Allowance Rules as amended from time to time by the Government shall apply to such employees of Corporation Services in the same manner as those of Government servants of similar standing and status.

(3)Provisions of the Orissa Government Servant's Conduct Rules, 1959 shall mutates mutandis apply to the Corporation employees.

(4)The Commissioner or any officer authorised by the Commissioner shall have the power to sanction travelling allowance, leave, annual increment and medical advance etc. of the Corporation employees including the employees on deputation, wherever necessary. The Major shall sanction the TA and DA etc. of the Mayor, Deputy Mayor and the Corporators.

(5)In the matter of taking disciplinary action against an employee in Corporation Service the procedure laid down in the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 shall be followed.

(6)Reservation of vacancies in the posts and services for the candidates belonging to Schedule Caste, Scheduled Tribes, Backward Class of Citizens and Women under the Corporation establishment shall be in the manner as applicable to the posts and services in the Government from time to time.

26. Local Fund Service Employees.

(1)The Orissa Local Fund Service employees serving under the Municipal Corporations shall exercise their option specified in Appendix-III, either to be absorbed in Corporation service or to be retrenched from the services of the existing Municipal Corporation, within a period of six month from the date of final publication of these rules in the Orissa Gazette, before the Commissioner.

(2)The option form duly filled in shall be submitted before the Commissioner and the Commissioner with his signature on such Form, shall forward the same to the Government.

(3)Those employees, who shall exercise their option to be retrenched from the Corporation Services, shall be posted to the Municipalities where there are vacancies in the respective posts held by them.Chapter-IV Finance Rules

27. Regulation for budget and keeping of accounts.

- The Corporation shall decide -

(a)the manner and the Form in which the Budget Estimates, Budget Statements and Return of the Corporation shall be kept; and

(b)the manner and the Form in which the accounts of all financial transactions of the Corporation shall be kept.

28. Ward wise provision.

- Budget provision of the Corporation shall be made ward-wise.

29. Payment out of the Corporation Fund.

- The payment of any sum out of the Corporation Fund may be made or authorised by the Commissioner -

(i)if such sum is covered by a budget grant under Section 155 and sufficient balance of such budget grant is available; and

(ii)in the absence of budget provision, in any of the cases referred to in the proviso to Section 155.

30. Commissioner's power of sanction.

- The Commissioner may sanction any item or class of items for which provision has been made in the budget for an amount not exceeding rupees five lakhs and beyond rupees five lakhs with the sanction of the Mayor.Chapter-V Public Works

31. Annual Statement of Work.

(1)The City Engineer shall, before the preparation of budget and final selection of works, furnish a statement of works with estimated cost to be executed during the ensuring year to the Standing Committee for Public Works.

(2)The Commissioner shall take up the repair works and contingency expenditure of rupees one lakh. Beyond rupees one lakh approval of Mayor shall be required.

(3)The works shall be taken up on any land vested with the Corporation, and the Corporation may take up any work on the land or property owned by the Government or any other authority with their written consent in the larger interest of the public.

32. Basic Schedule of Rates.

(1)The Government in Works Department basic schedule of rates and extra percentage permissible for any local area shall be adopted by the Corporation for the Corporation works.

(2)All estimates shall be prepared in accordance with the current schedule of rates approved by the Works Department.

(3)All changes in the scheduled rates during the currency of the year shall, likewise, be applicable for Corporation works.

(4)The schedule of rates of the Public Health Engineering Department shall be adopted in support of sanitary projects.

33. Classification of works.

(1)Corporation works shall be divided into two parts, namely :-

(a)original works and

(b)repairs or maintenance.

(2)Original works include new constructions whether entirely new or of addition and alternation to existing works.

(3)The decision of the Inspector of local works regarding classification of works as Original or repair shall be final.

34. Preparation of plans and estimates.

- Plan and estimates for the Corporation works to the original or repairs, shall ordinarily be prepared by or under the supervision of City Engineer.

35. Financial limit for technical sanction.

(1)The final limit for technical sanction of Inspector of Local Works or Chief Engineer, City Engineer, Executive Engineer, Assistant Executive Engineer and Assistant Engineer of the Municipal Corporation shall be a specified in Schedule B.

(2)The technical sanction of the functionaries specified in Sub-rule (1) shall be obtained to the plan and estimates relating to Corporation works.

(3)The City Engineer or any engineer not below the rank of Assistant Engineer authorised by him shall be in charge of the work executed by the Corporation who may be assisted by the Junior Engineers concerned.

36. Regulation for Tender.

- The Corporation works shall be put to tender, provided the estimated cost of the work of which is less than rupees three lakhs can be taken up departmentally, with the approval of the Mayor.

37. Inspection of local works.

(1)The Chief Engineer, Public Health (Urban) shall be the Inspector of Local Works for the Municipal Corporation.

(2)The Inspector of Local Works shall be the Advisor to the municipal Corporation with regard to matters referred to him by the Commissioner.

38. Powers and duties of Inspector of Local Works.

(1)The Inspector of Local Works may conduct inspection of any Corporation works.

(2)He shall inspect the office of the City Engineer of the Municipal Corporation at least twice a year. The Commissioner shall take action on the Inspection notes of the Inspector of Local Works.

(3)The Inspector of Local Works may call for and examine any bills relating to any work whether complete or in progress and may disallow or reduce payment for any item of work included in such bills.

(4)The City Engineer of the Municipal Corporation may correspond directly with the Inspector of Local Works with regard to professional or technical advice, which he may seek from Inspector of Local Works and the Inspector of Local Works may tender such advice direct to him and in such case the City Engineer shall keep the Commissioner informed of the same.

(5)The Inspector of Local Works shall help to prepare designs of Important Local Work of the Municipal Corporation and he shall communicate freely and personally on all professional matters with the Engineer of the Municipal Corporation and afford him the benefit of his advice in performance of his duties.

(6)The Inspector of Local Works shall check and accord technical sanction of local works when submitted to him by the City Engineer.Chapter-VI Regulation of Factories, Trades and Operations and Protection and Development of Heritage Buildings

39. Things not be kept and trades not to be carried on without licence.

- Except under and in conformity with the terms and conditions of licence granted by the Commissioner, no person shall -

(a)keep in any premises, for any purpose whatsoever,-

(i)any article specified in Part I of Schedule C as provide; and

(ii)any article specified in Part II of Schedule C in excess of the specified quantity as provided; and

(b)keep in any premises, for sale or for use other than domestic use, any article specified in Part III of Schedule C as provided under clause (b) of Sub-section (1) of Section 554.

(c)carry on or allow to be carried on, in any premises, any of the trades specified in Part IV of Schedule C, or any process or operation connected with any such trade.

(d)engage in any trade or manufacture specified in Schedule C shall do any act prohibited under Sub-section (1) of Section 555.

(e)In case of illegal encroachments for trade activities, if such construction is demolished by the Corporation, then the cost of demolition of buildings and illegal structures shall be borne by the encroacher. In case of reconstruction in those area, if any, is proved, the penalty will be charged in double.

In case of archaeological sites and heritage buildings situated within the Corporation area.it is obligatory on the part of the Corporation to upkeep, maintain and upgrade such sites and buildings.Chapter-VII Places of Public Resort and Entertainment

40. Condition of licence in respect of permanent buildings.

(1)No licence shall be granted by the Commissioner under the Act for use of any permanent building for public resort or entertainment unless -

(a)the building is provided, with open space as may be prescribed in the Building Regulation of concerned Development Authorities;

(b)the excavate of the building have a height of not less than ten feet;

(c)every door-way in the building is not less than eight feet in height and five feet in width; and

(d)the windows of the building are of such dimensions and number and in such situations as may be required by the Commissioner and the aggregate area of all the windows in each of the places to which the public are admitted is not less than one-tenth of the floor area thereof.

(2)Every person who on receipt of a licence under the Act for use of any permanent building for public resort or entertainment shall cause all windows and other means of ventilation in the building to be maintained in good order and repair during the period such building is used for public resort or entertainment and for at least two hours before and for half-an-hour after such use.

41. Liability and disability of the licence in respect of permanent buildings.

(1)The licensee shall, except when such building is used in day time and no artificial lighting is required, provide suitable lighting herein and the open space attached thereto.

(2)The licensee shall cause the flooring of every part of such building to be paved or otherwise made imperious and damp-free and shall keep such flooring at all times in good order and repair and shall disinfect it at such times and in such manner as may be required by the Commissioner.

(3)The licensee shall not permit any sand, earth or other dusty material to be spread on any part of the floor of the building to which the public are admitted.

(4)The licensee shall cause the carpets, matting or any other material used as a covering of the floor to be cleaned at least once daily.

(5)The licensee shall cause all open spaces in the licensed premises to be paved or gravelled as may be required by the Commissioner.

(6)The licensee shall not permit a greater number of persons to be accommodated in the building than that arrived at by calculating at the rate of 20 persons per 100 square feet of floor area in respect of such persons as are provided with chairs, having backs and arms, and at the rate of 25 persons per 100 square feet of floor, after excluding the area of the entrances, the passages and gangways, the stage, the staircases and all places to which the public are not admitted.

(7)The licensee shall cause a board to be hung in a prominent place in the licensed premises showing the maximum number of persons who can be accommodated in the building under this rule.

(8)The licensee shall provide separate and reasonably sufficient accommodation for women.

(9)The licensee shall cause the walls of the building to be hot lime washed at least once in every six months or to be painted once in every two years or more as may be required by the Commissioner.

(10)The licensee shall cause the premises to be thoroughly cleaned and all refuse matter to be removed at least once in every twenty-four hours or more as may be required by the Commissioner.

(11)The licensee shall provide suitable means of drainage to the building and also sanitary conveniences as may be required by the Commissioner.

(12)The licensee shall, where a continuous supply of piped water is available, provide such number of water taps and in such places as may be required by the Commissioner.

(13)The licensee shall, where a continuous supply of piped water is not available, provide drinking water in such places, in such manner and in such quantity as may be required by the Commissioner.

(14)The licensee shall provide spittoons of such description, in such number and in such places as may be required by the Commissioner.

(15)The licensee shall provide fire services installations on the recommendation of the fire officer.

42. Conditions of licence in respect of temporary building on enclosures.

(1)No licence shall be granted by the Commissioner under the Act for the use of any temporary building for public resort or entertainment unless -

(a)the building is provided on all its sides with an open space which in no part thereof shall be less than five feet in width :

Provided that the Commissioner may grant a licence for any such building with an open space of not less than three feet in width :

(b)the eaves of the building have a height of not less than eight feet; and

(c)every door-way in the building is not less than six feet in height and four feet in width.

(2)Every person, who on receipt of a licence under the Act for the use of any temporary building or any enclosed place for public resort or entertainment, shall provide suitable means of ventilation for such building or place and shall cause the same to be maintained to the satisfaction of the Commissioner. He shall also, except when such building or place is used in day time and no artificial lighting is required, provide suitable lighting therein.

(3)The licensee shall provide fire service installations on the recommendation of the fire officer.

43. Liability and disability of licence for temporary buildings and enclosures.

(1)The licensee shall cause every part of such building or place to be maintained in proper sanitary condition.

(2)The licensee shall not permit a greater number of persons to be accommodated in the building than that arrived at by calculating at the rate of 25 persons per 100 square feet of floor area after excluding the area of the entrances, the passages, and gangways, the stage, the staircases and places of which the public are not admitted.

(3)The licensee shall provide such sanitary convenience as may be required by the Commissioner for the exclusive use of each sex and shall cause the same to be maintained in good order and sanitary condition.

(4)The licensee shall provide a sufficient supply of wholesome drinking water for the use of person employed in or frequenting such building or place. The quantity and the places and the method of storage and supply shall be as may be required by the Commissioner.

(5)The license shall not permit -

(a)any light to be affixed to the side walls;

(b)any light to be placed within five feet of the side walls or roof of such building or place; and

(c)any fire work to be ignited within 100 feet of any part of the outer walls or such building or place.

44. Nature of the licence.

(1)Licence granted under the Act by the Commissioner may be either annual or temporary.

(2)Temporary licence may be granted -

(a)in the case of a building or enclosure used for a travelling circus or show, for a period not exceeding one month at a time; and

(b)in other cases for a period not exceeding three months at a time.

(3)Annual licences shall be granted only in respect of permanent building, but temporary licences may be granted in respect of such buildings if they are required only for occasional use for such places of public resort or entertainment.

(4)Temporary licences may only be granted in respect of temporary buildings.

(5)In respect of walled enclosures, which have no roof or super structure, either annual or temporary, licences as deemed proper may be granted.

(6)Any licence granted may, from time to time, be renewed at the discretion of the Commissioner-

(a)in the case of an annual licence, for further period of one year at a time; and

(b)in the case of a temporary licence for such further periods as the Commissioner may think fit, but not exceeding at a time period specified in clause (a) or clause (b) of Sub-rule (2), as the case may be.

45. Prohibition of use of buildings.

- In the event of an out break of an epidemic or contagious disease in the locality, the Commissioner shall by order direct that any building or enclosed place, in respect of which a licence has been granted under the Act, shall not be used for purposes of public resort or entertainment for such period as may be specified in the order, if in the opinion of the Commissioner, such use is likely to spread the epidemic or contagious disease. The Commissioner shall also have power to refuse to grant a licence in similar circumstances.

46. Licence fee.

- The corporation may charge a fee for every licence, permanent and temporary, granted or renewed under the Act in respect of a permanent building and temporary building.

47. Additional condition of licence.

- Every licence granted under the Act shall be subject to the following additional conditions, namely :-

(1)No fire or naked light shall under any circumstances be allowed inside the licensed premises.

(2)All swinging light shall be suspended by metal wire or rods.

(3)No inflammable or explosive substance, such as petroleum, Kerosene oil, fire works or gunpowder, in exceeds of the quantity required for one-day use, shall be stored within the licensed premises.

(4)No structural or material alteration shall be made in the licensed premises except with the written permission of the Commissioner.

(5)No leper and no person suffering from an open sore or any loathsome infectious or contagious disease shall be permitted inside the licensed premises, if such person is found in any such premises, the licensee shall immediately report the fact to the Commissioner and the licensee shall at his own cost take such steps as may be required by such officer to disinfect the place and to prevent further spread of infection.

(6)The licensed premises shall not be kept open after 2 A.M. till 4.00 A.M. without special permission from the Commissioner.

(7)The licence shall not be transferred except with the prior permission of the Commissioner.

(8)The Commissioner or any subordinate officer duly authorised by the Commissioner during any entertainment in the licensed premises shall, at all times, have free access to the said premises to see whether the conditions of the licence are fulfilled.

(9)The Commissioner may add such other conditions not inconsistent with these rules, to the licence as he may deem necessary in the interest of the health or safety of the public.Note:- Section 613 of the Act and Rules 40(1)(2), 41, 42(2), 43 and 47 shall be printed at the foot of the licence granted.

48. Continuance of the power of Development Authorities.

(1)The planning performance of functions and implementation of schemes in relation to urban planning including town planning shall continue with the respective Development Authorities :Provided that -

(i)the Development Authority shall take the advice of the Standing Committee for Planning and Development; and

(ii)the Standing Committee for Planning and Development may recommend measures to the concerned Development Authority.

(2)The Building Regulation shall remain in force in the Corporation area and concerned Development Authorities shall exercise the powers conferred on them in the Building Regulation in such area.

49. Public Utility Office.

- There shall be a Public Utility Cell of the corporation in each ward.

A

[See Rule 17]For Each Municipal Corporation

Sl. No.	Posts	Method of appointment	No. of post
(1)	(2)	(3)	(4)
1	Commissioner	An Officer not below the rank of Additional Secretary	1
2	Deputy Commissioner	By deputation from OAS (Group-A, SB) or depending onavailability from OAS (I) (JB) having 5 years of experience inOAS (I) (JB)	1
3	Secretary-cum-OSD to Mayor.	By deputation from OAS (Group-A, JB)	1
4	Deputy Secretary	By deputation from OAS (Group-A)	1
5	Chief Auditor	By deputation from OFS, Class-I (Group-A, Junior)	1
6	Recovery Officer	By deputation from OAS (Group-A, Junior)	1
7	Slum Improvement Officer	By deputation from OAS (Group-A, Junior)	1
8	Statistical Officer	By deputation of an officer from planning and CoordinationDepartment (Group-A, Junior)	1
9	Chief Finance Officer	By deputation from OFS (Group-A, Junior)	1
10	City Health Officer	By deputation from Health and Family Welfare Department of thestatus of Deputy Director, Orissa Medical and Health services.	1
11	Assistant Health Officer (Sanitation, Drainage and Sewerage)	By deputation from Health and Family Welfare DepartmentMedical officer in the rank of Assistant Surgeon.	1
12	Assistant Health Officer (TB, Malaria, Filaria, Epidemics,etc.)	By deputation from Health and Family Welfare DepartmentMedical Officer in the rank of Assistant Surgeon	1
13	Sanitary Inspector	DMA/Joint Director, Public Health shall take up the selectionprocess and the new appointment shall be on contractual basisqualification as prescribed, Government may fill up the baselevel posts on deputation as and when required.	1
14	City Engineer	By deputation from Housing and Urban Development Department inthe rank of Superintending Engineer (Public Health)	1
15	Executive Engineer	By deputation from Housing and Urban Development Department(PHED)/ Water Resources Department in the rank of ExecutiveEngineer.	2
16	Assistant Engineer (Civil)	Two third of the posts shall be filled up by deputation fromLine Departments of Government and Corporations and onethird of posts shall be filled up by way of selection andpromotion from amongst the LFS (JE). The selection process willbe governed by LFS rules.	Number of posts shall be determined by theGovernment in Housing and Urban Development Department.
17	Assistant Engineer (Mechanical)	By deputation from Government/ Corporation Services.	1
18	Assistant Engineer (Electrical)	By deputation from Government in the Department of Energy.	1
19	Junior Engineer (Civil)	By deputation from Government/ Corporation Services.	12
20	Junior Engineer (Mechanical)	By deputation from Government/ Corporation Services.	2
21	Junior Engineer (Electrical)	By deputation from Government/ Corporation Services.	2
22	Environment Officer	By deputation of an Environmentalist from State PollutionControl Board	1
23	Law Officer	By deputation of an Under Secretary (Legal) from LawDepartment or a legal retainer to be appointed in consultationwith Advocate General/ Law Department.	1
24	Judicial Magistrate	By Deputation from Orissa Judicial Services in the rank ofSDJM	1
25	Public Relation Officer	To be recruited by the Corporation	1
26	Asst. Law Officer	To be filled up from LFS Cadre	2

B

(See Rule 35)Financial Limit for Technical Sanction Shall be at Par With the Norms and the Limit Prescribed by the Works Department in Para 6.3.2 of the O.P.W.D. Code. Volume-1From Time to Time.

C

(See section 554 and 555)(See rule-39)

Part I – Article which shall not be kept without a Licence in or Upon any Premises Explosives

Group IGunpowder (Blasting Powder)Group IIAqwantite, Aquarex, Aquaram, Gn-1, Powerflo-1, Powerflo-2, Powerflo-3, Nobe lite, Pulverex, Aquadyne, Aquanal, Gydyne, Powerflow-2, Supergel Marinex-G, Aquandye-II-1975.Powerex, Powerite, Powerplast, P R M-101, P R M-102, P R .-103, P R .-IL, Energel, Formadyne, Formagel, Monodyne, Monoex, Superdye, Nominite, Anfo.Group IIIDivision 1Ajax-G, Callistite, Belex G.I. Balasting Gelatine, Cordite, Cordite A, Cordite AN, Cordite CD, Cordite MD, Cordite W, Cordite WM, Gelatine, Gelatine Dynamite, Gelignite, Geophex, Gomia Gelatine-40%, Gomia Gelatine-50% Seiismic Gelatine 90%, Seismic Gelatine 80%, Seismopak, Soligex, Special Gelatine, Submarine Blasting Gelating Unifrex, Hectarite, Hydrobel, Improved Bellistite, Alfagex, Alfapruf, Nobel Glasgow Shotgun Powder, Nobel Parabellum Powder, Nobel Rimfire Powder, Openalast Gelignite, Plaster Gelatine.Polar Ajax Polar ammon Gelatine Dynamite, Polar Ammon Gelatine, Polar Blasting Gelatine, Polar Viking, Polar Special Gelatine, Seismex.Unigex, Uniprug 'G', Unisax, Unisax-G, Viking-G, Plaster Gelatine, Permigex.Division 2Ammonal, Cyclotrimethyl-Trinitroamine (Rox, Cyclonite, Henagene), Dinitor Phenol, E.C. Sporting Power, Guneotton, Nitroguanidine, Penta-Erythritol-Tetranitrate (Petn. Penthrite), Pentocite Boosters, Piccric Acid (Tri Nitrophenol),Picrates Dry.Primex, Supermex, R D X-T N T, Seismic Primer, Tentanitro Methylanilline, (CE Tetryl), Tonite or Cotton Power No.1, Tooite or Cotton Power No.2, Tonite No. 3, Trintro-Resorcinol (Styphnic Acid), Tri-Nitro-Tolune (TNT Trotyl).Group IVChlorate Mixture(Any explosive containing a chlorate)Group VFulminate, Diazobenol, Nitrate of Diazo Benzol,Azides of all kinds, Lead Styphnate (Lead Trinitro Resncinate)Group VIDivision 1Electric Lighters for Igniter Cord Igniter Cord Connectors Noble's Safety Electric Fuses.Division 2Cartridges for small arms other than Safety Catridges, Cordeau Bickford, Cordtex, Desonating Fuse, Electric Fuses, Fuse Heads for Electric Detonators, Fuse Igniters, Instantaneous Fuse, Minier's Portfires, Noble Shaped Charge.Peten Boster, Piastic igniter Cord, Plastic Igniter Wick, quick Match, Sword-1, Sword-2, Geoshape, Cordflex, Dethonating Fuse, Textex fuse Heads-Fuse Heads for Electric Detonators and Safety, Electric Fuses, Tubes for firing Explosives.Division 3"Carrick" Non-incentive short Delay Detonator, Detonating Relays, Detonating Relays Type P. T. Electric Boosters, Electrical Detonators, Electric Delay Detonators; Friction Tubes, Hydrostar Electric Detonators, Percussion Primers, Seismic Electric Detonators, Tubes for firing Explosives.Group VIIDivision 1Fire Composition.-The term "Fireworks composition" means any chemical compound of mechanically mixed preparation of an explosive or inflammable nature, which is used for the purpose of making manufactured fireworks. Articles in this group are as provided in Part II and Part III of this Schedule.Division 2Manufactured Fire works.-The term "Manufactured Fireworks" means any explosive of groups I, II, III or VI and any fireworks composition, when such, explosive or composition is enclosed in any case or contravenes, or is otherwise adopted or prepared so as to form a squib, cracker including Chinese crackers, toy cap or amoree maroon, lance, whell, Chinese fire, roman candle, or other article specially adopted for the production of pyrotechnic effects or pyrotechnic signals or sound signals.*AEROPLANES also know as CHIDIAS OR FIRE-FILES containing gunpowder or nitrate mixture in a metal case not exceeding 25 mm. Of composition to every 1000 dots.AMORCES in the form of caps or tapes for toy pistols consisting of dots of explosive composition approved by Chief Controller of Explosives and in proporation exceeding 4.5 gms. Of composition to every 1000 dots.BON BON or CHRISTMAS CRACKERS containing an explosive of such composition and in such quantity as may be approved by Chief Controller of Explosives.COBRA EGGS OR PHARAOH'S SERPENT (WHITE)CRACKERS commonly known as "Atom Bombs"made with gun powder, nitrate mixture or an explosive composition approved by Chief Controller of Explosives, Wrapped in paper and tied round with string. The whole not exceeding 25 gms. In weight, 40 mm. In length and 20 mm. In diameter or diagonal.CRACKERS commonly known as "Palm Leaf Cracker" or "Basket Bombs" containing gunpowder, nitrate mixture or an explosive composition approved by Chief Controller of Explosives and wrapped up in palm leaf or in paper in to a triangular shape.DISTRESS SIGNAL ROCKETS.* FLOWER POTS OR FOUNTAINS.* LANCESMAGIC SERPENT (BLACK).MAROON containing an explosive composition and of such construction, size and weight as may be approved by Chief Controller of Explosives.ROCKETS of size not exceeding an 76 mm. In length and 25.55 in diameter provided it is not a metal case.* ROMAN CANDLE.* SHELLS provided they are fired from a substantial mortar firmly buried below ground level.SOCKETS DISTRESS SIGNALS.SOCKETS SOUND SIGNALS.* SQUIBS made with gunpowder or nitrate mixture.VERY SIGNAL CARTRIDGES.WHEELS.*(The explosive composition shall not contain any chlorate)Group VIII(Liquid Oxygen)

Part II – Articles which shall not be kept without a licence in any premises in quantities exceeding at any one time the maximum quantities specified against such articles.

Provided that, it shall be in the discretion of the Commissioner to vary the maximum quantity specified against any such article when the same is kept in combination with any other articles or articles specified in this Schedule.A-Combustible Liquids(a)Any combustible liquid including the following having flash point 23ºC or less 10 litres.

1. Actal (Acetaldehyde Diethyl Ether)

2. Acetaldehyde (Acetic Aldehyde Ethanal, Ethyl Aldehyde).

3. Acetone (Dimethyl Ketone).

4. Actonitrile (Methyl Cyanide Ethane Nitrite).

5. Acetone Oils

6. Acetyl Chloride also Corrosive.

7. Acetylene Dichloride.

8. Acrolien (Acraldehyde, Allyl Aldohyte Propenal).

9. Acrylonitrile (Propene nitrile, Viayl Cyanide) also toxd.

10. Allyl Chloride (2-Chloro or 3 Chloro Propylene).

11. Allyl Alcohol (Propenyl Alcohol).

12. Allyl Bromide (Bromo Allyl)

13. Allyl Ether.

14. Allyl Iodide also corrosive.

15. Aluminium Paints.

16. Amyl Nitrite.

17. Amyl (Pentene)

18. Amyl Hydro Sulphito.

19. Amylamine.

20. Amyl Chloride.

21. Amyl Mercaptan.

22. Benzene (Benzol, Phene, Phenyl, Hydride).

23. Benzinip Petroleum

24. Tertiary Butanol (Tertiary Butyl Alcohol Trimethyl Carbinol).

25. Iso-Butyl Acetate

26. n-Butyl Acetate (Butyl Ethanoate, Butyl Ester).

27. Secondary Butyl Acetate

28. Iso-Butylamine

29. n-Butylmine

30. n-Butyl Chloride

31. n-Butyl Formate

32. n-Butyraldehyed (Butanal, Butaldehyde Butyl Aldehyde).

33. Iso-Butyraldehyde (iso-Butanal)

34. Carbon Disulphide

35. Carbon remover, Liquid

36. Cellulloid Solution

37. Chloroprene

38. Coal Tar oil/Distillates

39. Coal Tar Naphtha

40. Crotonaldehyde

41. Crotonylone

42. Cyclo Hexane (Hexa Methylene)

43. Cyclo Hexene

44. Cyclopentane

45. Diacetone Alcohol (Diacetone)

46. Di-iso-Prutylene

47. Di-Chloro Ethylene

48. DUChloropropanes

49. Di-Ethyl Amine

50. Di-Ethyl Ether

51. Di-Ethyl Ketone

52. Di-Methyl Amine, Soln

53. Di-Methyl Butane (Neo-hexane)

54. Methyl Carbone

55. Dimethyl Cyclohexene

56. 2,5 Dimethyl Furane

57. Dimethyl Dischlorosilan

58. Ddimethyl Sulphide

59. Dimethyl Ether

60. Dimethyl Heptane

61. Dimethyl Hydrazine

62. Dioxane

63. Di-Oxolane

64. Di-iso Propylamine

65. Di-iso-Prophyl Ether

66. Di-Vinyl Ether (Vinyl Ether)

67. Dyoline

68. Ethyl Acetate

69. Ethyl Acrylate

70. Ethyl Alcohol (Ethanol, Absolute Alcohol)

71. Ethyl Bromide

72. Ethyl Borate

73. Ethyl Buty Ether

74. 2-Ethyl Butyraldehyde

75. Ethyl Dimetyl Methane

76. Ethyl Chloride

77. Ethyl Chloro Formate

78. Ethyl Crotonate

79. Ethyl Dichloro Silane

80. Ethyl Ether

81. Ethyl Formate

82. Ethyl Methyl Ether

83. Ethyl Methyl Ketone (Methyl Ketone)

84. Ethyl Nitrate

85. Ethyl Nitrite

86. Ethyl Propionate

87. Ethyl Trichloro Silane

88. Ethylene Dichloride

89. Ethylenaimine

90. Fusel Oil

91. Gasoline

92. Heptane

93. Heptene

94. Hexena

95. Hexane

96. Hexone

97. Hexylamine

98. Industrial Alcohol

99. Industrial Spirit

100. Iron Carbonyl

101. Isoprene

102. Lacquers

103. Mereaptans

104. Methylamine Solution

105. Methyl Acrylate (Methyl Aereline)

106. Methyl Acetate

107. Methyl Acetone

108. Methyl Alcohol (Methanol)

109. Methyl Butyrate

110. Methyl Chloroformate

111. Methyl Chloromethyl ether

112. Methyl Dischlorosilane

113. Methyl Formate

114. Methyl Hydrozine

115. Methyl Methacrylate

116. Methyl Cyco-Pentane

117. Methyl Pentadiene

118. Methyl iso-Propanyl Ketone

119. Methyl Propionate

120. Methyl Propyl Ketone

121. Methyl Trichlorosilane

122. Methyl Vinyl Ketone

123. Methylated Spirit

124. Mineral Oils of all kinds

125. Mono Propylamine

126. Naphtha

127. Nickel Carbonyl

128. Nitrocellulose, Wetted

129. Octane and iso-Octane

130. Organic Solvent

131. Paraldehyde

132. Pentane

133. Petrol

134. Petroleum Crude Oil

135. Petroleum Ether

136. Pearl Essence

137. Paints in solvent

138. Printing Ink in solvent

139. n-Propanol

140. iso-Propanol

141. Propionyl Chloride

142. n-Propyl Acetate

143. iso-Propyl Acetate

144. Propylene Oxide

145. Propyl Dichloride

146. iso-Propylamine

147. Propyl Chloride

148. Propylenelmine

149. Propyl Formate

150. n-Propyl Nitrate

151. iso-Propyl Nitrate

152. Pyridine

153. Pyrolidine

154. Rectified Spirit

155. Resin Solution

156. Rosin Solution

157. Rubber Solution

158. Rubber Solvent

159. Silico Chloroform

160. Sodium Methoxide in alcohol solution

161. S.B.P. Solvent

162. Tera Ethyl Lead

163. Tera Hydro Furan

164. Tinctures

165. Toluene

166. Tri Ethylamine

167. Tri ethyl Chlorosilane

168. Tri Methylamine

169. Tri Methyl Chlorosilane

170. Tri Propylene

171. Tri Nitro Benzene

172. Valeraldehyde

173. Varnish

174. Vinyl Acetate

175. Vinyl iso-butylether

176. Vinyl Cyclo hexane

177. Vinyl Ethyl Ether

178. Vinyl Trichlorosilane

179. Varnish (in solvent)

180. Vinylidene Chloride

181. Wood Naphtha

182. Xylonite Solution

(b)Any combustible liquid including the following having flash point 23°C and above 23°C but below 65°C.-20 litres

1. Acetic Acid (Glacial)

2. Acetyl Acetone

3. Amyl Acetates

4. Amyl Alcohols

5. Amyl Ether

6. Amyl Formates

7. Amyl Methyl Ketone

8. Amyl Nitrate

9. Amyl Propionate

10. Allyl Chloroformate

11. Allyl Trichlorosilane

12. Benzal dehyde

13. Butanol (Butyl Alcohol)

14. Sec. Butanol

15. Butyl Acrylate

16. n-Butyl Bromide

17. Butyl Butyrate

18. Butyl Cellosolve

19. Butyl Propionate

20. Butyl Trichlorosilane

21. Butyl Nitrate

22. Camphor Oil

23. Chloro Benzene

24. 2-Chloro Ethanol

25. Cyclo Hexanone

26. Cyclo Hhexylamine

27. Para Cymene

28. Decalin

29. Diacetone Alcohol (Diacetone)

30. Diamylene

31. Di-Butoxy Methane

32. Di-Butylamine

33. Di-iso Butylamine

34. Di-Butyl Ether

35. Di-iso Butyl Ketone

36. Di-Chloro Butene

37. Chloro Butane

38. Di-(2-2) Chloro Ethyl Ether

39. Di-Chloro nitro Ethane

40. Dichloro Pentanes

41. Dichloro Propene

42. Dichloro Pentadiene

43. 1-2, Di Ethoxy Ethane

44. Di Ethyl Benzene

45. Di Ethyl Carbinol

46. Di Methyl Ethanolamine

47. Di Ethyl Carbonate.

48. Di Methyl Aniline.

49. Di Methyl Dioxane.

50. D Pentene

51. 2-Ethyxy Ethanol.

52. 2-Ethyoxy Ethyl Accetate.

53. Ethyl Benzene.

54. Ethyl Butyl Acetate.

55. Ethyl Butyrate.

56. Ethyl Chloroacetate.

57. Ethyl Dimethyl Methane.

58. Ethyl Hexaldehyde (Octaldehyde).

59. Ethyl Lactate.

60. Ethl Silicate.

61. Ethyl Hexylamine.

62. Ethyl Metha Crylate.

63. Ethylene Diamine.

64. Ethylene Glyclo Monobutyl ether.

65. Ethylene Glycol Monoethyl ether.

66. Ethylene Glycol dibutyl ether.

67. Ethylene Glycol Mono ethyl Ether.

68. Ethylene Glycol Monomethyl Ether Acetate.

69. Ethyleneglycolmonobutyletheraccetate.

70. Ethylene Glycol Mono Hexyl Ether.

71. Ethylene Glycol Mono Methyl ether.

72. Ethylene Glycol Mono Phenyl Ether.

73. Epichlorohydrine.

74. Formal Dehyde (Formal in).

75. Furfural (Furfuraldehyde).

76. Gutta Percha Solution.

77. Hexaldehyde (Carproic Aldehyde).

78. Hexyl Acetate.

79. Hexyl Amine.

80. High Speed Diesel (HSD).

81. Hydrazine

82. Insecticide Solution.

83. Isomyl alcohol Primary

84. Iso Butyl Alcohol

85. Kerosene.

86. Mesityl Oxide.

87. Methyl Amy Acetate (Hexyl Acetate).

88. Methyl iso-Butyl Carbinol.

89. Methyl Methacrylate.

90. Methyl n-Butyl Ketone.

91. Methyl Iso Butyl Ketone.

92. 2-Methyl Styrene.

93. Mineral Turpentine.

94. Mineral Oils of all kinds.

95. Mono-Chloro Benzene.

96. Morpholine.

97. Mitro Methane.

98. Nonane

99. Organic Solvent.

100. Paints of all kinds

101. Paraldehyde.

102. Pentaborane.

103. Pine Oil.

104. Propionie Acid.

105. iso-Propyl Benzene.

106. Styrene (Vinyl Benzene).

107. Tetra Methyl Lead.

108. Tetra Ethyl Silicate.

109. Terpenolene.

110. Turpentine.

111. Varnish Flash Point above 230 C.

112. White Spirit

113. Xylenes.

(c)Any combustible liquids including the following having flash Point 65°C and above 65°C-50 litres

1. Acetonyl Acetone

2. Acetophenone

3. Acid Butyo Phosphate

4. Aeromaxe

5. Aldol

6. 2-Amino 1-Bitanol

7. Amyl Oxide

8. Aniline

9. Anthracence oil

10. Animal oils

11. Butyl Ether

12. Butyl Lactate

13. Creosote Oil

14. Cresol

15. Cycle Hexanol

16. Diamyl Phthalate

17. Di-Butylamino Ethanol

18. Dibutyl Oxalate

19. Di-Chloro Benzene

20. 1,3-Dichloro, 2-4 Hexadiene

21. Di-Chloro iso-Provpyl Ether

22. 1-1, Dichloro, 1-Nitro Propane

23. Di-isoButyl Benzene

24. Di-is.-Propyl Cyanamide

25. Di-Methyl Formamide

26. Di-Methyl Sulphate

27. Dodecane (Didecane)

28. Di-Methyl Cyanamide

29. Essential oils of all kinds

30. Ethanolamine

31. Ethyl Acetanilide

32. Ethyl Acetoacetate

33. Z-Ethyl Hexylacetate

34. Ethylane Glycol mono ethylether acetate.

35. Fuel oil/Furnace oil

36. Formic Acid

37. Hexanol

38. N-Hexylcellosolve

39. Hexyl Ether

40. Insecticide solution

41. Light Diesel Oil (L D O)

42. Mineral Oils of all kinds

43. Oils of all kinds excluding essential and mineral oil

44. Organic Solvant

45. Phynyl Cellosolve

46. Paints

47. Tetrahydro Furfuryl Alcohol

48. Tetrahydro Naphthalene

49. Trichloro Propane

50. Tricresyl Phosphate

(d)Any other combustible liquid including the following 50 litres.

Acid Slurry and A.B.S. SlurryAssistor B-10Acrylated PolymerAcetic UnhydrideAcramine slnAcramol NewAdhesive SolutionArkpolAeron Printing Agent F.H.Agrabatti Mixed Ready PerfumerAscopon Np. 330Acramin SI ExtraAntifoam and M.S.Aciool CpsAhurasol TrafAhuralan LAhuramine CacAlkyl Benzene Suplhonic AcidAsphaltic OilAcramine Red F.R.C.Extra ConeAceelerator SolutionAlkyl BenzeneAcramine Binder 110 and 1100Alcoholic Beverages (1000 Litres) (Such as whisky, brandy, wine etc.)BrytolBase CoatBrandelux LiquidBarium Cadmiumi StabilizerBarium SulphonateBasic SulphonateBenzalkonium Chloride SolutionButyric AcidBrake FluidButyl SterateButyl DiolBlack PhenylCelloplastCastraulic Break FluidColloidonCoconut Fatty AcidCinnamic AlcoholColour SolventChirimoya AromaCrenofor B.L.Calcium Derivative of PhenolCorial Em Finish G.Chlorinated HydrocarbonCalcium Sulphonate and ComplexCalcium and Barium SulphonateCarbitolCirazol Fpl.Catalyst SolventCobalt Octoate 6% SolventColbalt Octate 3% SolventCoconut DiethaholamideDiethylene Glyeul (F.P. 125-C)Daichi Noigen EmulsifierDeepetch Developing InkD.T.A. SolventDimethyl PhathalateDiphenyl OxideDinonyl PhathalateDripolene AB & CDawnol DBDibtyl TindilaurateDiethyl SulphateDetergent SlurryDimethyl Para TolouidineDialphanyl PhthalateDedecyl Benzene Sulphuric AcidDinyl PhthalateEthylene ChlorohydrineEssence of PhenylEssocoreEssolube HDEmulsifierExtender SolutionEthyl BenzoateEssence D CleanerEssotexEster of GlycolEmulvin LEthyl Cyano AcetateEsso SolventEthylene GlyculEramine-DEthyl CinanamateEthylene Diamine HydrateEau-Di-ToiletEpoxy Oil PlastisizerEmulinFixer R 50Fixer CCLFerro Black-ss SolventFatty AcideFatty AmideGetsitGlymolGasket Shellac CompoundGlyoine-DGlycidyl EtherGamme Picoline, Gelkot, Glycerine (free limit 500 Kgs)HemaginHydrazine HydrateHoldtite Liquid JointingHighviscocity PolymerIseamly AcetateInvamol EnImperon PJaplcot TKemapol Dc ConeKemapol PI ConeKemapul H ConeKhadi Binder ColLead Octate 18%Lemon Grass Residue of RezushLyogen T.G.S.LubriplateLiquio GlucoseLinalcoolLiquidsealLiquid StainerLaxtic AcidMoriboMistolMicrombarMerck NaMilkolineMercerizing AgentMethyl SalicylateMalonic EsterMould Release Agent Q2 13Mango Essence

3.

-Methoxy PropylamineManganese Octate 6% SolutionNonyl PhenolNail Polish (Cream)Nonorganic Wetting Out AgentNitrated Lard OilNopco 1296Nopco Lv 40Nopco 1556Non ionic DetergentNonox SpNatural Cutex Nail PolishNail Enamel or RemoverNyloflex 999Oxyethyl NitrilineOctyl Phenol CondenstateOleic AcidAleyl AlcoholOrganic AmineOrganic Lead CompoundOrganic Phosphorous Sulphur CompoundOrganic Zinc & Calcium CompoundOrganic Calcium CompoundOrganic Zinc & Calcium CompoundOrganic Silicone CompoundPrint Deep AssistPolyethylene GlycolPinol InePropionic AnhydridePhenyl IsocyanatePhotin 033 LPrinting Primer Js.Petrol LiquidPolymeric Ester PlasticizerParaflowParalex G-601Phospheric Acid EsterPolyolPrintexPastersealPerminal MerckPyreolidonePhenylethyl AlcoholProylene GlycolPhosphate EstersPolysorbateParaffex G-62QuinolineRumescal BdnRogueRoxonightRustoleneSarcol A-303SorbitolStabilizerSnid PgnSarindage ESupersept TSodium Perfrol SulphonateSilicon FluidSuperdote BSupernal MoSterrakleine EmSalicyildehydeSanvipol AsSpecial Sulphurized FatSorbitan MonooleateSodium Lauryl Ether SulphateTurpentine Liniment I.P.Triethanol AmineO-toluidineTeripineolThiodiglyeolTop-CoatTwin 20/80Terpinyl AcetateTin Stabilizer SolventTerrapropylene BenzolThinnerUresign BUconVidolVegetable Fat SolutionWash out SolutionXylidineZinc Alkyl PhosphateZephirolB-Inflammable Solids

(a)Any inflammable solids including the following (2 Kgs.)

1. Aluminium, Powder

2. Ammonium Picrate, Wetted

3. Camphor Free limits 5 Kgs.

4. Celloidin or Photoxylene

5. Colluoid including Scrap

6. Cobalt Resinate, Precipitated

7. Cecaborane

8. Dinitrophenolates, Wetted

9. Dinitro Phenols, Wetted

10. Dinitro Resorcinols, Wetted

11. Chemical driers

12. Ferrocerium (light tints)

13. Ferro Sillicone

14. Film, Nitrocellulose base

15. Hafnium, powder

16. Hafnium Powder, wet or sludge

17. Hexamine or Hexamethylene Tetramine or Methenamine or Uritone

18. Metramine

19. Uritropine

20. Magnesium

21. Maganese alloys

22. Manganese Resinate

23. Metaldehyde

24. Mischimetal

25. Nephthalene

26. Creosote salts

27. Nitrocllulose

28. Lacquer base (Wetted or Plasticised)

29. Lacquer Chips (Wetted or Plasticised)

30. Collidion Cotton (Wetted or Plasticised)

31. Nitroguanidine, wetted

32. Nitro Starch, wetted

33. Phosphorous, amorphous

34. Phosphorous, white or yellow

35. Phosphorous Heprasulphide

36. Phosphorous Pentachloride

37. Phosphorous Penta Sulphide

38. Phosphorous Sequi Sulphide

39. Phosphorous Trisulphide

40. Picric Acid (Wetted)

41. Pyroxyline

42. Pottasium Borohydride

43. Silicon Powder

44. Sodium Picramate, wetted

45. Sulphur

46. Titanium Powder

47. Trinitro Benzene, Wetted

48. Trinitro Benzoic Acid, welted

49. Trinitro Tolune (TNT), wetted

50. Urea Nitrate, wetted

51. Zirconium in all forms

52. Zirconium hydride

(b)Safety Matches-(Free limit-1 gross boxes)

(c)Any substances emitting inflammable gases when wet with water including following (2 Kgs)

1. Amalgams of Sodium/Potassium/Lithium etc.

2. Amides of Sodium/Potassium/Lithium etc.

3. Alloys of Alkali Metals.-No Free Limit

4. Alloys of Alkaline Earth Metals

5. Aluminium Ferro Silicon Powder

6. Aluminium Carbide

7. Aluminium Silicon, Powder, uncoated

8. Barium alloys.-Non-Pyrophoric

9. Barium metal.-Non-Pyrophoric

10. Casecum Metal

11. Calcium metal and alloys, non pyrophoric

12. Calcium Carbide, No free limit

13. Calcium Cyanamide (Nitrolim)

14. Calcium Hydride

15. Calcium Phosphide

16. Calcium Silicide

17. Calcium Magnesium Silicon

18. Hydrides of Metal

19. Lithium metal. No Free Limit

20. Lithium Aluminium Hydride

21. Lithium Amide

22. Lithium Borohydride

23. Lithium Hydride

24. Lithium Silicon

25. Magnesium Aluminium Phosphides

26. Magnesium Hydride

27. Magnesium Phosphide

28. Potassium Amide

29. Potassium Metal. No Free Limit

30. Potassium Metal alloys

31. Potassium Phosphide

32. Potassium Sodium Alloy

33. Rubidium Metal. No Free Limit

34. Sodium Metal. No Free Limit

35. Sodium Amide

36. Sodamide

37. Sodium Borohydrate

38. Sodium Hydride

39. Sodium Methalate

40. Sodium Phosphide

41. Stannic Phosphide

42. Tin mono Phosphide

43. Srtontium alloys. Non Pyurophorie

44. Strontium Phosphide

45. Titanium Hydride

46. Zinc, non pyrophoric

(d)

(i)Any substances liable to spontaneous combustion including the following (10 Kgs.)

1. Aluminium Alkyl Chrorides

2. Aluminium Alkyls

3. Aluminium Tributyl

4. Aluminium Tri Ethyl

5. Aluminium Tri Methyl

6. Calcium Resinate

7. Di Ethyl Aluminium Chloride

8. Di Ethyl Magnesium (Magnesium Di Ethyl)

9. Ei Ethyl Para Nltrosoaniline

10. Di Methyl Para Nitrosoaniline

11. Di Methyl Zinc (Zinc Di Methyl)

12. Ethyl Aluminium Dichloride

13. Ethyl Aluminium Sesquichloride

14. Fish meal

15. Magnesium Diamide

16. Mag nesium Diphenyl

17. Metal Alkyls

18. Methyl Aluminium Sesquichloride

19. Methyl Magnesium Bromide

20. Grignard Reagent

21. Nickel Catalyst

22. Phosphorous red

23. Sodium Hydrosulphate

24. Tri iso Eutyl Aluminium

(d)

(ii)Substances liable to spontaneous combustion including the following (5 Kgs.)

Pyrophorix Metals Viz; Aluminium PowderBarium AlloysCaesium PowderStrontinm PowderZink PowderCerium Powder

(e)Combustible solids and semi solids

1	Agarbattis or perfumed sticks or their powders	100
2	Asphalt, Bitumen, Gilsonite and tar pitch	25
3	Bagasse	50
4	Bags and sacks empty	500
5	Cobalt Nephtenate Powder	100
6	Camphene	5
7	Candles	30
8	Carbon or charcoal or lamp black or coke or coal and coal dust	10
9	Celuloid based, good, their articles or waste	5
10	Cellulose Acetate based goods articles or Waste	15
11	Copra including cake and meals	100
12	Cotton including Kapok (when kept loose)	100
13	Cork or cork in any form	50
14	Cloth or cotton kept in fully pressed bales	1000
15	Cotton waste including waste of yarm or fibres of any kind	100
16	Dye, Colours and Pigmets of any kind	250
17	Fats of all kinds including ghee	50
18	Felt, paper or cloth coated with asphalt, bitumen or pitch	50
19	Ginnings	15
20	Grease	200
21	Gummed or adhesive taps of any kind	500
22	Hay (dried grass)	50
23	Herbs, stems and dry seeds	500
24	Insectioides	15
25	Kapok seeds	100
26	Leaves dried of all kinds including Tobacco shreds	100
27	Mats of all kinds	100
28	Oil cakes and oil seeds	100
29	Plastic Acrylic and their goods and its fabrics	250
30	Plastic or plastic goods or resin coated fabrics (Rexins)excluding acrylic plastics and their goods	500
31	Plastic or resin coated paper, sheets or boards of any kind ofplastics	500
32	Resins including Rosin and Resinate Natural and Synthetic	25
33	Rubber or rubber goods, including waste and reclaimed rubber	100
34	Shavings Wood	50
35	Sodium di-thionite	100
36	Sulphides of all kinds	10
37	Tarred paper, rope, cloth and felt	50
38	Tarpauline	500
39	Yarn or fiber of any kind including its products	500
40	Waxes of all kinds	30

(f)Any other combustible solid and semi solid including the following free limit (100 Kgs.)

Aspirin (Acetyl Solicylic Acid)AminophylineAnthranilic AcidAcetyl MethionineAluminium PasteAmmonium ThicoyanateAccelerator OrganicArmatic Sulphur CompoundAlkylated PhenolAmino AnthraquinonsAlpha or BetaAdipic AcidAcramine Pigment Ex-Conc.Acramine SI ExtraAcramine Yellow Fgg. Ex. Cone,Acramine Golden Yellow for Ex.Cone.Acramine Orange Esg. Ex. Fgrr Ex. Cone.Acramine Scarlt Frl Ex. Cone.Acramine Red. Frg. Ex. Cone.Acramine Red Frg. Exc. Cone.Acramine Bordaux Frn Ex. Cone.AnalginAcetylafed Mono GlyceridesAnthra QuinoneAmido PhyrineAcetyl CystorlneAlluminium SterateAcramine Red Violet Fr. Cone.Acramine Violet Fer Ex. Cone.Acramine Brown For Ex. Cone.Acramine Navy Blue Fb Ex. Cone.Acramine Navy Blue Ffr Ex. Cone.Acramine Green Fgg Ex. Cone.Acramine Olive Green Fb Ex. Cone.Acramine For PowderAlpha Amino-4-BenzylaminoAnthrequinone

4.

-Amino Azobenzidine 4-SulphonicAcidAmino R AcidAmino Azo BenzeneAerolite PowderAntistepAmberol 75% and D 96 Alphanitroso BetaNaphtholAceto Acetanilide:Agar Powder Or Dust or WoodAscopom A-20Ade isArabic GumAmino Anisic AcidAminophenol Ortho. Metha. Para. Anisic AcidAscorbic AcidAmethocaine HydroclorideAmino Benzoicacid (Para)Betaine HydrochlorideBitumen Laminated BoardBitumoil Barium SulphonateBeta NaptholBenzoic AcidBenzidine Yellow H.G.Brown DextrineBritish GumBitumen CompoundBinder BenznthroneBlowing Agent Bn. Tyre (Micro Powder)Blowing Agent Porofor PowderBorneolBenzilBenzoquinone (Quinone)Benezene Sulphoric AcidBisphenol ABalsum ToluBarium SterateCadmium SterateCoumarin PowderCetyl AlcoholCalcium Derivative of PhenolCorn Dextrine,Colour Chem Yellow Fine PasteColour Chem Redifine PasteColour Chem Rubber Claret BColour Chem Rubber YellowCocomono AmineChloromphenicol Paimitate CetrimideColour Developer CD-1Calcium SennosideCetostyryl AlcoholCoprocoCalcium SterateChlopheniramine MaleateCobaltous NaphthenateCopper AcetateCaseinCitric Acid CarbazolChromotropic AcidCupeerronCalcium Paraamino SalicylateCarboline H. PillerCresidineCustard PowderChloromphenicol PowderCalcium and Zink Organic Organic ComplexCatedrol RicdelCetomacrogolCaffeineChlorocresolCclRubber Yellow 108 Pigment Powder

3. Chiloro NND 12 Hydroxy Ethyl Amiline

DextrineDigol DisterateDiethyl Carbamazine CitrateDithizoneDichlor 4 Sulphonyl DimethylTerephtahalathDelta AcidDiethyl Metaamino PhenolDiamino AnthraquinoneDeited MealDiphenylDiphenyl CarbazideDiabasic Lead SterateDedenol OTDithane Z78 Zinab B Cone.

3.3DichlorozenzidineDapsone DeveloperDiphenyl Carbazone.

2.

:5 Dichloro 4-Sulphonyl 3 Methyl -5- PyrozoloneDianisidine BaseDihydrozy Prop Yl TheophylineDextrose MonohydrateD-glactoseDiabasic LeadphosphateEB 5000 DinthranolDiabasiclead StateDicarboxylic Acid MixtureEteching (Gum) PowderEmbassing PowderEmpicolEnthrobrite Cad 909Ethylene Diaminetetra Acetic AcidEthylene UreaEmulphor O White PasteE.D.T.A. Disodium SlatEntroabrite 569FacticeFlocal Tu 40Fabrilose-AFatty cidFibre StripFerron FumerateGum PowderGulfled. 'A'GenopalGugalGum Acacia PowderGreasy Cotton PackingFilapol PGosinGumgurGuardalHelictropineHydrocarbon PhosphorousSulphur DerivativeHydroquinoneHydroxy QuinolineHydroxy Naphthoic AcidHydroxy Quinoline

1.

-67 Hexane Diol

3. Hydroxy 2 Methyl Quinilone

4. Carboxylic Acid

H-AcidHalmaddiHarda PowderHippuric AcidHigher AlcoholHansa Red B-Pigment PowderHessian Coated With RubberHalasoneIsophthalic AcidIsobutylene PolymerImperonIpacoc RootImadazoline ChlorideIdet.Isonicotinic Acid HydroxideIsocyanateIndustrial enzymeInorganic Nitrogen CompoundJonolJelly CrystalsKemilant PowderKemapon T/H Cone.Kaycoll WS.Lead Soap.Lubricant "60" LactoseLissapole D Powder.Lignocane Hydrochloride.Lipomine D.O.Lusil Tel.Lead AcetateLuster Bar PieceGlutamic AcidMaixe Starch.Magnesium AcetateMaixe Yellow DextrineMyrobolan Extract Lump.Masse Acridine Albentoin Cream.Metol.Meta Nitro P Toluidine.Metax Claw.Meprobamate.Metatoluidine DiamineMetalic StearateMovitol.Monosan.Metaphenylene Diamne.Menthol.Mindral Jelly.Methionine.Methyl CeilulloseMowital B 30 HMovi 30-88Mowilith SolidMaleic Anhydride.Metaphenyl Diamine.M.B.T.S. (2-Mercaptobenzothiazly Di-Sulfide)M.B.T. (Mercaptbbenzo Thiazole)Mordex DextrineMethyl Phenyl PyrazoloneMandelic AcidMetapropylene DimyneMetanimo PhenolManitolMethadilazine HydrochlorideManila RopeNikassitNeromineMebula E.P.Naphthionate Drier.Nonox D.NA 22 AcceleratorNitrobenzoic AcidNux VomicaNipagin.NipasolNinox-B-RodNux Vomica AlkaloidNiacinamideNipaseppNitorgen Contatine Drivative.Oleic Acid Ester of GlycerineOxypehnbutazoneOctyl PhenolOrthotoluene Sulphonamide.Orwo W-Ray DeveloperOrtho Phenyl PhenolOatinmacic Blend Cold CreamOatin Brillantine Lavendor.Oleostearin Pitches.Potassium OlatePeptonePhosphate EsterPhosphoric Acid EsterNaphthyl AminePhenylatedPetrolatumPanotrane EssariesPiperazine HyxahydrateParadicholro benzenePentaerythritolePlastopeel Deeping MaterialParachloro Ortho Nitro AnilinePrickly Heat SoapPolysolPotasium Hydrogen PhthalateParaformaldehydePara AminoacetanilideP-CresolPloysizeerProfor 'N'Phthalyl SulphacetamidePara Amino Iso Butyl BenzoatePara Trichloro BenzenePoppy HusksPara CresidinePiperazine HyxahydratePhenobarbitonePhenyl Acetic Acid CrystolParanitrotolune -O- Sulphonic Acid.Phthalic AnhydridePhthalic AcidYbogallolP. Toluic AcidPiparazine CitrateD-Phenyl ThioureaPhynidone (5D-84)Potasium SorbatePioyglycolPext N.Paratoluene Sulphonic Acid.Polyvinylpy Rodoxine.PyrazolinePrintanal KobPetroleum Ester DrivativeProcessed Vegetable OilPhenyl Phosphonic AcidPropylen UreaPhenyl ButazoneQuinhydrone Resamine 155-FRenacilRubbing CompoundResin and Tail Oil SoapRetarderSoamine M 70SympolSodium Petroleum SulphonateSorbitan MonocoleateSubstituted Tertiary PhenolSolution Salt B PowderSaksit Atv.Sarcamine LG.Sarluxol Caxl.Sodium Diethyl Dithio Carbamate.Sodium Amino Salicylate.Salicylanilide.Saccharine.Siliconacan Tifoaming.Specials Sulphurized fat.Saliccylic Acid.Sodium Lauryl SulphateSodium NaphithonateStilboestrol DipropionateSuxamethonium ChlorideStapilizerSoluble Methyl Hydroxy BenzoateSapotak PowderStarchStearic AcidSpecial Lubricant.SaccharoseSacell LV.Sarluxol XL.Sizing GumSalol.SurvolinSulphonamideSucroseSulphadimidineSolid Bariumed SoapSubstituted PhenolStearyl AlcoholSupernol AlcoholSupernol CTSodium Meta Nitro Benzene SulphateStarch Maize PowderSalicylic AcidSilicone High Vaccum CompoundTapicca Flour, Powder, Bharda, StarchTrishlonTeramin Wp.Thiovit.

2.

:4:5: TrichloroanilinTannic Acid.Tartaric AcidTss C.-22 Diethyl Para PhenyloneLiamino SulphateT.N.T. (Trynitro Toluene)TbiramTukmariaTinuvin P.Tinopal Prep.Thiogum F.ThioureaTol ButamideEB 6860 ThiomersalTetra Cyclne HydrochlorideUniversal High Contrast Packet A.Vulcator M.B.T.Vulcafor T.N.T.Vulcafor M.B.T.S.Valanoid Plastic Compound.Vuleatac Ch.Vulcacit Mds/C.Vulz.Velcacit-Nz.Vulcacit Dz.Vulkocit D Mulcafor Zdg.Vulcafor Dpg : Vul. Cz. Vul. Dm./cVaselineVul-FVulcacit ThirasVulcacit Lda.Vulcacit Moz.Vulcalent A.Vulcacit Ntc.While ExtrineWhitcol Ws.Wetting Agent.X-Ray Developer Packet AYellow DextrineZinc Allkyl PhosphateZine StenateZine Alkyl ThiophosphateZiram.Zine Sterate.

(a)Oxiding Agents.-Inorganic (2Kgs.)

1. Aluminium Nitrate

2. Ammonium Dichromate (Ammonium Bicharomate)

3. Ammonium Nitrate.

4. Ammonium Pechlorate.

5. Ammonium Persulphate N

6. Barium Chlorate

7. Barium Nitrate

8. Barium Perchlorate

9. Barium Permagnate

10. Barium Proxide (Barium Dioxide, Barium super Oxide).

11. Bromates (Sodium, Potassium, Calcium Ammonium etc.)

12. Calcium Nitrate.

13. Calcium Chlorate

14. Calcium Chlorite

15. Calcium Hypochlorite

16. Calcium Nitrate

17. Calcium Permanganate

18. Calcium Perchlorate

19. Calcium Proxide.

20. Chromates of all kinds

21. Chlorites Inorganic

22. Chlorates inorganic

23. Chromic Acid.

24. Chromium Trioxide (Chromic Acid, Chromi Anhydride)

25. Dichromates, inorganic

26. Didymium Nitrate (Needymium Nitrate, Praseodymiym Nitrates).

27. Ferric Nitrate

28. Hydrogen Peroxide.

29. Lead Peroxide (Lead Dioxide)

30. Lead Nitrate

31. Lead Perchlorate

32. Lead Hydrochlorite

33. Lithium Peroxide.

34. Magnesium Bromate

35. Mangaese Dioxide.

36. Magnesium Nitrate.

37. Magnesium Perchlorate

38. Mangnesium Peroxide

39. Nitrates Inorganic

40. Per Borates inorganic

41. Per Chlorates, inorganic

42. Perchloric Acid

43. Permanganates, Inorganic

44. Peroxides, Metallie.

45. Potassium Bromate

46. Potassium Chlorate

47. Potassium Nitrate

48. Potassium Nitrits.

49. Potassium Perchlorate

50. Potassium Permanganate

51. Potassium Peroxide.

52. Potassium Per Sulphate

53. Silver Nitrate

54. Sodium Bormate

55. Sodium Chlorite

56. Sodium Chlorate

57. Sodium Nitrate (Chile Saltpetro)

58. Sodium Nitrate

59. Sodium Perchlorate

60. Sodium Permanagnate

61. Sodium Proxide

62. Sodium Persulphate

63. Strontium Chlorate

64. Strontium Nitrate

65. Strontium Perchlorate

66. Strontium Peroxide (Strontium Dioxide)

67. Urea Hydrogen Peroxide

68. Zinc Chlorate

69. Zinc Nitrate

70. Zinc Permanaganate

71. Zinc Peroxide.

(b)Oxidising Agents.-Organic (2 Kgs.)

1. Acetyl Benzoyl Peroxide.

2. Acetyl Peroxide ,

3. Benzoyl Peroxide

4. Tertiary Butyl 22 Dimethyl Benzyl Peroxide

5. Teritary Butyl Hydro Peroxide

6. Iso Butyl Methyl Keton Peroxide.

7. Tertiary Butyl Per Acetate

8. Tertiary Butyl Per Benzoate

9. Tertiary Butyl per Maleate

10. Tertiary Butyl Percoctate

11. 2-2 Bis. (Tertiary Butyl Peroxy) Butane

12. Tertiary Butyl iso-Propyl Benzene Hydroperoxide.

13. Cumene Hydro Peroxide (Cumyl Hydro peroxide)

14. Cyclo Hexanone Peroxides 15 Di-terriary Butyl Diperphathalate.

16. Tertiary Butyl Peroxide (Di-trainy Batyl Peroxide).

17. 2-4 Dichloro Benzoyl Peroxide.

18. Di (4-Chloro Benzoyl) Peroxide.

19. 2,5-Di Methyl Hexane 2,5-Dihydro Peroxide.

20. Di-iso Propyl Benzene Hydro Peroxide.

21. Ethyl Methyl Ketone Hydroperoxide.

22. Ethyl Methyl Ketone Peroxide.

23. Lauroyl Peroxide (Dilauroyl Peroxide).

24. Para-Methane Hydro Peroxide.

25. Octanoyl Peroxide (Octyl Peroxide, Caprylol Peroxide).

26. Pero Acetic Acid (Acetyl Hydro Peroxide)

27. Pinane Hydroperoxide

28. Propionyl Peroxide

29. Succinic Acid Peroxide (Disuccinic Acid Peroxide Peroxy Disccinic acid, Succinoyl Peroxide).

30. Tetralin Hydro Peroxide (Tera Hydro Napthalene Hydro Peroxide).

31. Tetra Nitra Ethane

D-Poisonous (Toxic) Substances

(a)All Cyanides including the following-(½ Kgs.)

1. Barium Byanide.

2. Bromo Benzyl Cyanide

3. Calcium Cyanide.

4. Copper Cyanide (Cupric Cyanide)

5. Cyanides.

6. Cyanogen Bromide (Bromine Cyanide, Brome Cyanide).

7. Cyanogen Chloride (Chlorine Cyanide)

8. Hydro Cyanid Acid (Hydrogen Cyanide Prussic Acid).

9. Lead Cyanide.

10. Mercury Cyanide (Mercuric Cyanide).

10A. Mercuric Potassium (Cyanide Potassium Cyano Mercurate).

11. Mercury Oxycyanide.

12. Nickel Cyanide.

13. Potassium Cuprocyanide.

14. Potassium Cyanide

15. Silver Cyanide.

16. Sodium Cyanide

17. Zinc Cyanide.

(b)Other items of poisonous (toxic) substances (10 Kgs.)

1. Acetone Cyanohydrin

2. Acaricies

3. Acrytonitrile (Vinyl Cyanides) also Flammable

4. Aldrin

5. Aorylamide

6. Alkoloids.

7. Allyl iso.-Thiocyanate

8. Aluminium Phosphide.

9. Ammonium Hydrogen Fluoride

10. Ammonium Hydrogen Fluoride, Ammonium Bi-Fluoride, Ammonium Acid Fluoride.

11. Ammunition, Tear Producing or Toxic

12. Aniline (Aminobenzene, Aniline Oil, Phenylamine)

13. Aniline Hydrochloride (Aniline Chloride, Aniline Salt).

14. Antimony Compounds.

15. Antimony Lactate.

16. Potassium Ttartrate 9Taratar Emetic)

17. Arsenic Acid.

17A. Arsenic Dust.

18. Arsenic Brqmide (Arsenous Bromide).

19. Arsenic Compounds.

20. Arsenic Pentoxide.

21. Arsenic Trichloride (Arsenic Chloride, Arsenous Chloride).

22. Arsenic Tioxide (Arsenic Oxide, Arsenous Oxide, White Arsenib)

23. Barium Oxide.

24. Benzidine.

25. Benzylidenc Chloride (Benzal Chloride Benzyl Chloride).

26. Beryllium Powder.

27. Beryllium Compounds

28. Bordeaux Arsenites.

29. Bromo Acetone.

30. Brucine (Dimethoxt Strychine)

31. Cocodylic Acid (Dimethyl Arsenic Acid).

32. Calcium Arsenate.

33. Calcium Arsenite.

34. Carbon Tertachloride (Tetra Chloro Methane)

35. Chloral (Trichloro Acetaldehyde)

36. Chloro Acetone.

37. Chloro Acetophenone (Phenyl Chloro Methyl Ketone)

38. Chloro Anilines.

39. Chloro Dinitro Benzence

40. Chloro Nitro Benzences.

41. Chloro Phenates.

42. Chloro Phenols.

43. Chloro Picrin (Nitro Chloro Methane)

44. Chloro Ortho.-Toludine Hydro Chloride.

45. Coecules.

46. Copper Aceto Arsenite (Emerald Green, Kings Green, Moss Green, Viena Green).

47. Coper Arsenite (Cupric Arsenite, Scheeles Mineral).

48. Dichloro Anilines.

49. Dichloron-n-Benzene.

50. Diethylene Triamine.

51. Di Ethyl Sulphate 9Ethyl Sulphate)

52. Di-methyl Sulphate.

53. Dinitro-n- Anilines.

54. Dinitro-n-Benzenes.

55. Dinitro-n-Ortho Cresol.

56. Dinitro-n-Phenols.

57. Dinitro-n-Toluenes.

58. Disinfectants.

59. Di-Phenyl Amine Chloro Arsine (Phenarsazine Chloride).

60. Di-Phenyl Chloro Arsine.

61. Endrin.

62. Epichlorohydrin.

63. Ethyl Bromo Acetate.

64. Ethyl Dichloro Arsine.

65. Ethylen Di Bromide.

66. Ferric Arsenate (Scorodite).

67. Ferric Arsenite.

68. Ferrous Arsenate.

69. Fungicides.

70. Hoxa Ethyl Tetra Phosphate (Ethyl Tetra Phosphate)

71. Germicides.

72. Herbicides.

73. Insecticides.

74. Lead Asernates.

75. Lead Arsenites.

76. London Purple

77. Magnesium Arsenate.

78. Malathion.

79. Morcuric Arsonate

80. Morcuric Chloride

81. Morcuric Nitrate

82. Morcuric Sulphate

83. Morcurous Nitrate

84. Mercurous Sulphate

85. Mercury Acetate (Mercuric /Mercurous Acetate)

86. Morcury Ammonium Choloride

87. Mercury Benzoate.

88. Mercury Bisulphate

89. Bromides (Mercuric/Merentrol)

90. Mercury Oleate

91. Mercury Oxide

92. Mercury Potassium Iodide (Potassium Mercuric Iodide)

93. Morcury Salicylate

94. Morcury Thiocyanate.

95. Methyl Bromode.

96. Methyl Bromo Acetone.

97. Naphtylamine, alpha or beta.

98. Naphthyl Thio Urea.

99. Naphthyl Urea

100. Nematocides

101. Nicoting Nicotine Hydrochloride.

102. Nicotine Salicylate.

103. Nicotine Sulphate.

104. Nicotine Tartatrate

105. Nitro Anilines

106. Nitro Benzenes.

107. Nitro Phenols

108. Nitro Toluenes

109. Nitro Oxylenes

110. Organo Phosphates.

111. Parathion (Methyl Parathio).

112. Penta Chloro Ethane (Pentalin).

113. Perchloro Mephyl Mercaqtan (Thio Carbonyl Terachloride, Trichloro Methul Sulphochloride).

114. 115. Pesticides Yours faithfully, X.-

116. Azinphos-Ethyl, Azinphos-Methyl, Dernoton, Dimefox Disulphoton, Dioxathion, Endonthion, HETP, Mercarbon, Mevinphos, Parathion and Phosphamidon, Schradan, Sulfotep, Tetra Ethyl pyro Phosphate (TEPP), Dimeton Methyl, Dibrom, Dizainon, Ethion, Fenthion, Phenkalpon, Thiometon, Bromophonos, Chiorothion, Dimethoate, Fenitrothion, Malthion Trichionfon, Aldrin and Aldrin Mixtures, Dieldrin, Eldrin Mistures, Heptachlor, Gama BHCDDT, Lindane, Toxaphene, Pentachlorophenol., Chlorophenates, Chorophenlos AN TU Isolan Dimetilan, Urbazid Propoxure Carbaryl, Dinobution, Dinoseb, 4-6 Dinitro Ortho Eresol (DNOC). Binapacryl, Dinocap, Brucine, Nicotine Strychnine, Mercury Benzoate, Mercury Clouconate, Mercury Nucleate, Mercury Oleate, Mercury Salicylate, Fentin Acetate, Fentin Hydroxide, Thallium Compounds, Arsenic Compounds, Warfarin Comnachlor, Pindone, Sodium Flucoroacetate, Endothal, Paraquat, Diquat, Loxynil.

117. Phenols (Carbolic Acid Cresols, Cresylic Acids).

118. Phenyl Carboxylamine Chloride (Phenyl Imono Phosgene)

119. Phenyleno Diamines

120. Phenyl Mercuric Acetate.

121. Phenyl Mercuric Compounds.

122. Phenyl Mercuric Hydroxide.

123. Phenyl Mercuric Nitrate.

124. Potassium Arsenate.

125. Potassium Arsenite.

126. Potassium Fluoride.

127. Silver Arsenite.

128. Sodium Arsenate.

129. Sodium Arsenite.

130. Sodium Cacodylate.

131. Sodium Fluoride (Villianumite).

132. Sitrontium Arsenite.

133. Strychnine and its salts.

134. Tear Gas.

135. Tear Gas Candles (Tear Gas Grenades).

136. Tetra Chloro Ethane (Acetylene Tetrachloride).

137. Tetra Ethyl Dithio Pyro Phasphate.

138. Tetra Ethyl Pyro Phosphate.

139. Thallium Compounds.

140. Toluidine.

141. 2,4-Toludine Diamine.

142. Xylidines (Amino Dimethyl Benzine. 3,4-Dimethyl Aniline).

143. Xylyl Bromide.

144. Zinc Arsenate and Arsenite.

145. Zine Phosphide.

(c)Infectious Substances-These are substances containing disease.-Producing micro-oganisms, such other substances, solids, liquids or gases which are dangerous to human beings and which in contact with living tissues cause damages to them.

(d)Corrosives

Free limit for single item (10 Kgs.)

1. Acetic Acid

2. Acetic Anhydrid (Acetic Oxide, Acctyloxide)

3. Acetyl Bromide.

4. Acetyl Iodide

5. Mineral Acids, their solutions and mixtures (mixed acid, nitrating acid, spent acid)

6. Altane Sulphuric Acids.

7. Allyl Iodide also flammable

8. Aluminium Bromide, Anhydrous

9. Aluminium Chloride, Anhydrous

10. Allyl Trichlorosillane.

11. Anisoyl Chloride

12. Antimoney Fentachloride or Animony Perchloride.

13. Antimony Penta Fluride.

14. Antimony Trichloride or Antimony Chloride or Caustic Antimony or Mineral Butter.

15. Battery Fluid.

16. Benzol Chloride.

17. Benzyl Bromide (Bromo Toluene)

18. Benzyl Chloride (Chloro Toluene)

19. Benzyl Chloroformate.

20. Bifluorides

21. Boron Trifluoride-Acetic Acid

22. Complex Bromine Free Limit 5 Kgs.

23. Bromine Penta Fluoride

24. Bromine Trifluoride

25. Bromo Acetic Acid.

26. Caustic Soda

27. Caustic Potash

28. Chloro Acetic Acid

29. Chloro Acetyl Chloride

30. Chloro Phenyl Trichlorosilane

31. Chloro Sulphonic Acid

32. Chromium Fluoride.

33. Chromium Ocychloride (Chronyl-chloride)

34. Cupri Ethylene diamine.

35. Cyclohexyt Trichlorosilane

36. Dichloro Acetic Acid

37. Dichloro Acetyl Chloride

38. Dichlorophenyl Trichorosilane

39. Diethyl Dichlorosilane

40. Difluore Phasphoric Acid Anhydrous

41. Diphenyl Dichlorosilane

42. Diphenyl Methyl Bromide

43. Rthylene Diamine.

44. Ferric Chloride (Iron Chloride)

45. Fluo Boric Acid

46. Fluoro Phasphoric Acid

47. Fluoro Sulphoric Acid

48. Flou Silicic Acid (Hydro Fluo Sillicic Acid, Silico Fluotic Acid)

49. Formic Acid

50. Fumaryl Chloride (Butanediol Chloride)

51. Hexadecyl Trichlorosi lane

52. Hexa Fluoro Phospheric Acid.

53. Hexa Methylene diamine, Solution

54. Hexyl Trichlorosilane

55. Hydrazone

56. Hydriodic Acid (Hydrogen Judide)

57. Hydro Bromic Acid(Hydrogen Bromide)

58. Hydrocholric Acid (Hydrogen Chloride Muralite Acid)

59. Hydro Fluric Acid

60. Hypochlorites

61. Iodine Monochloride

61.

(A). Lime (Unslaked)

62. Nitric Acid

63. Nitro Hydrochloric Acid (Aqua Regia)

64. Nonyl Trichlorosilane

65. Octa Decyl Trichlorisilane-

66. Octyl Trichlorosilane

67. Perchloric Acid

68. Phenol Sulphonic Acid

69. Phenyl Trichlorosilane

70. Phosphorous Oxybromide (Phorsphoryl Bromide)

71. Phosphorous Pentachloride (Phosphoric Anhydride)

72. Phosphorous Pentoxide(Phosphoric Anhydride)

73. Trichloride (Phosphorous Chloride)

74. Phosphoryl Chloride (Phosphorous Oxy-chloride)

75. Potassium Bifluoride

76. Potassium Hydroxide (Caustic Potash)

77. Potassium Oxide

78. Iso-Propyl Acid Phosphate

79. Propyl Trishlorosilane

80. Pyrosulphurul Chloride (Disulphuryl Chloride)

81. Selenic Acid

82. Silicon Tetrachloride

83. Sludge Acid

84. Soda Lime

85. Sodium Aluminiate

86. Sodium Bisulphite (Sodium Hydrogen Sulphite)

87. Sodium Hydroxide (Caustic Soda)

88. Sodium Monoxide

89. Stannic Chloride (Ten Chloride)

90. Sulphuric Chlorides (Sulphur Monochoride Sulphur Dichloride)

91. Sulphuric Acid

92. Sulphurous Acid

93. Sulpur Trioxide (Sulphuric Anhydride)

94. Sulphuryl Chloride (Chloro Sulphuric Acid, Sulphonyl Chloride, Sulphuric Chloride, Sulphuric Oxychloride)

95. Tetra Methl Ammonium Hydroxide

96. Thio Giycolic Acid (Mercapto Acetic Acid)

97. Thionyl Chloride (Sulphur Oxychloride Sulphurous Oxychloride)

98. Thio Phosphory Chloride (Phophorous Sulphochoride)

99. Titanium Tetrachloride (Titanic Chloride)

100. Trichloro Acetic Acid.

101. Zinc Chloride Solution.

(e)Any other poisonous or corrosive substances including the following (10 Kgs.):-

1. Albond disposal for aluminium

2. Barium Chloride

3. Barium Hydroxide

4. Barium Carbonate

5. Bleaching Powder

6. Brassal-Z

7. Cupsal-Z

8. Cadsal-Z

9. Chloroform

10. Calisolve Td (T.C.E.)

11. Formalin Water Solution

12. Formakdyde

13. Hexachloroethane

14. Hydrazine Hydrate

15. Iodine

16. Methylene dichloride

17. Phospherous Oxychloride (in liquid form)

18. Permefilm Chemical

19. Perliton-22/55

20. Rapideep H.Salt

21. Silsal-2

22. Trichloro Ethylene

23. Zinsal SZ.

1. Amonia liquid

2. Hydroxylamine sulphate.

Part III – Articles which shall not be kept without a licence in or upon any premises for sale or other than domestic use

Aerosols, Aerosal Dispensers, Ashes, Bamboos, Blood, Bones, Fire Wood, Fish Dried, Fins, Hair, Hides (Dried or raw), Hessian and Hessian goods, Hoofs and Horns, Oiled Cloth and Oiled Oaper, Offal, Paper old or waste, Paper savings, Rags, Sandal Wood, Sawdust, Skins (dried or raw), Straw and straw goods, Timber (including ply wood, Hard Board and processed wood) Cane and their articles, Wool (raw) iron scrap or other metal scrap.Cases.-Compressed liquefied, Dissolved including the following.Acetylene DissolvedAir (Liquified)Ammonia Liquified/SolutionArgon (Compressed)Argon (Liquified)Boron TrichlordeBoron TriluorideBoron fluoride, compressed.Bromo Trichloro Methane (Liquified)Butadiene (Diviny1) Liquified.Carbon Dioxide, Compressed.Carbon Dioxide & NitrousOxide Mixture, LiquifiedCarbon Dioxide & OxygenMixture ComparesseCarbon Monoxide, compressed,Chlorine Lovt Pressure receptaclesChlorine Trifluoride, Compressed.Chloro Difluouroborme Methane or Bromo Chloro-DifluoroMethane or Mono Chloridifluoro Mono Bromo Methane all Compressed.Monochloro Difluoro Methane or Chloro-Difluoro Methane, Liquified.Chloro Difluoro Methane and Chloro-PentafluroEthane mixture liquefedChloro Pentafluoro Ethane, Compressed.Chloro Tetrafluoro Ethane, liquefied.Chloro Trifluoro Methane, liquefied Coalgas, compressedDeuterium (Heavy H/drogen), compressed Diborane (Boroethane),Liquified, Dicholoro Difluoro Methane, liquified.Dichloro Mono Fluro Ethane, liquid.Dichloro Mono Floro Methane, liquid.

1. 1. Difluroethane, compressed.

Difluro Monochloro Ethane, compressed.Dimethyl Amine liquified.Dimethyl Ether, Methyl Ether compressed Engine Starting Fluid,Mixture of liquid and/or gases.Ethane, compressed, liquified.Ethyle Amine, Amino Ethane, Mono Ethyla mine (liquified)Ethyl Chloride, compressed.Ethylene, compressed, liquifiedEthylene OxideEthylene Oxide and Carbon Dioxide Mixture, containing not more than 17 per cent of Ethylene Oxide, liquified,Fluorine, compressedHelum, compressed.Hexafluro Propylene, compressed.Hydrogen, compressed, liquid.Hydrogen Bromide, compressed.Hydrogen, compressed liquid Hydrogen Bromide, compressed.Hydrogen Chloride anhydrous, compressed.Hydrogen Cyanide or Hydro Cyanic Acid, compressed.Hydrogen Fluoride (anhydrous, compressed)Hydrogen and Methane mixtures, compressed.Hydrogen Sulphide or Sulphuretted Hydrogen, liquified.Krypton, compressed, liquid.Liquified Non-lnlamabie gases charged with Nitrogen,Carbon, Dioxide or Air,Liquified Petroleum gases such as Butane, propane or their mixtures etc.Methane, compressed.Methane and Natural Gas with a High Methane and Natural Gas with contact liquid or liquified.Methy Bromide, compressed.Methyl Chloride, compressed.Methyl Bromide and Methyl Chloride mix.Tura, compressed.Methyl Mercaptan, liquified.Neon, compressed, liquid.Nitric Oxide, compressed.Nitric Oxide and Nitrogen Trioside Mixture compressed.Nitrogen, compressed, liquid.Nitrogen Dioxide.Nitrogen Peroxide Dinityrogen Tetroxide.Nitrosul Chloride compressed.Octa Fluoro Cyclobutane, liquefied.Oil Gas, compressed.Oxygen, compressed, liquid.Phosgene or Carbonyl Chloride, compressed.Rare Gases, compressed.Cartouche Gas Cartridges.Silcon Tera Fluride or (Terta Fluco Mono Silane)Trifluro Chloro EthaneTri Fluoro Ethane.Tri Methu Amine (Anhydrous)Vinyl Bromide.Vinyl Chloride.Vinyl FluorideVinyl Methyl Ether, liquefied.Water Gas compressed.Xenon, liquefied.

Part IV – Trades or Processes or operations connected with trades which shall not be carried on or allowed to be carried on in or upon any premises without a licence.

Banking.Bhelpuri, preparation or sale of-Bleaching cloth or yarn.Keeping Charcoal, coal or coke shop.Keeping cold storages.Casting Metal.Keeping Chemist and Druggist shop.Dyeing of cloth, yarn or leather.Grinding or pounding of chillies or masala or (otherwise than by hand grinding)Keeping a flour mill.Keeping a lundary shop.Keeping of an eating house or catering establishment.Using or allowing to be used a premises for the preparation of eatables for the purpose of trade and for the profit or gain of any person owing or having an interest in or managing such premises.Keeping of a hair dressing saloon or a barber's shop.Keeping of a lodging house.Keeping liquor or Toddy shop, where liquor or Toddy is sold or served for consumption on the premises.Keeping mattress and pillows shop or manufacturing mattresses or pillows.Keeping a pan Shop where prepared pan (pan patii) is sold.Keeping a printing press, a litho press for photo off-set press.Keeping a paint shop.Keeping Sweetment shop except in premises already licensed as an eating house.Keeping a tailoring shop or a shop doing embroidery work or other like work.Manufacturing leather goods, but excluding a cobbler who repairs footwear and other leather goods.Parching of grains, grains nuts or seeds.Printing or embossing cloth yarn or leather., Plastic or metal sheets or an any other articles whatsoever.Refining or precious metals or recovering them from embroideries, photographic papers films or any commodity whatsoever.Processing of cloth or yarn by any process whatsoever.Processing or refining of mineral oils of any kind.Shooting or processing of cinematograph films (in a studio or a laboratory) or any other place.Tanning, pressing or parking hides or skins, whether raw or dried.

(1)Carrying on trade of or any process or operation connected with the trade of-

(a)Anodising or metalising.

(b)Blacksmithy

(c)Repairing and/ or servicing storage batteries.

(d)Retrading or ressling or vulcansing of rubber goods.

(e)Spray painting.

(f)Optical glass grinding or repairing.

(g)Coppersmithy.

(h)Automoteor serving or repairing.

(i)Welding of metal by electric, gas or any process whatsoever

(j)Electroplating.

(k)Transporting of goods

(l)Clearing of goods.

(m)Timber or wood sawing or cutting by mechanical or electric power,

(n)Automobile body building or repairing.

(o)Water proating or paper or cloth or manufacturing Tarapaulin.

(p)Marble cutting, grinding, dressing or polishing.

(q)Tinsmithy.

(r)Spinning or wearing or knitting or twisting of cotton, silk art silk or synthetic fiber or jute or wool by any process whatever.

(s)Upholstery.

(t)Stone grinding, cutting, dressing or polishing.

(u)Metal (ferrous or non-ferrous or antimony but excluding precious metal) cutting or treating metal by hammering drilling, pressing filling polishing heating or by any other process whatever or assembling parts or metal and manufacturing articles of metals.

(v)Washerman's trade.

(w)Keeping a Warehouse (Warehousing trade)

(x)Taking out Photostat copies such as zerox copies.

(y)Braiding or plating for manufacturing of tapes, ropes, shoe laces etc.

(2)Manufacturing, parching, packing, pressing, cleaning, cleansing, processing, bailing, melting, grinding, mixing or repairing by any process or operation whatever any of the following articles :-Aerated Waters.Agarbattis or performed sticks.Asphalt Bitumen Tar Dammer or pitch.Bidies (indigenous cigarettes) sunuff, cigars or cigarettes.BitumenBonesBrakefluidBricks or titles, articles or cement, plaster clay or like material by any process whatsoever.Bricks or tiles by mechanical power.Brushes.Candles.Celluloid or celluloid goods Charcoal (including Badami coal)ChemicalsDetergents or other like productsCondimentCosmetics or toilet goodsCotton, cotton refuse, cotton waste, cotton yarn, silk, silk yarn, art silk art silk waste, art silk yara, wool or woolen refuse or waste (synthetic yarn or waste).Dyes, colours, pigments or powder or any kind.Electric storage batteries.FatFire work (including Bengal or Star matches)FlaxInk for printing, writing or stamping.GasClue, sizing material or gelatine or adhesive of any kind.Ghee.Glass or glass articles (excluding mere packing or glass or glass articles)Gunpowder.Grease or Tallow.Hemp.Insulating material.Insecticide or disinfectants or deodorants.Ice (including dry ice)Leather cloth, rexine cloth, water-proof cloth or plastic cloth.Line.Linsed oilMatches for lighting.Offal.Oil-clothPharmaceutical or medical products.Paper, paper boards, or card-boards or products thereof.Rubber or rubber goods Paints.Pickers from hides Plastic goods.Manufacturing, assembling, repairing or servicing radios, T.Vs. Refrigerating units, Air conditioning plants.Sanitary-ware or china-ware.Soap.Sugar.Surgercane juiceSweetment and confectionery goods and other eatables whether sweet or savoury.Textile Auxiliaries.GarnishOil other than petroleum (other by mechanical power or by hand power or ghani driven by bullock or any other animal)Wooden furniture1, boxes, barrels, khokas, or other articles woods or of plywood or of sandle wood employed.Wax or wax products paraffin wax or petroleum jelly.Appendix-I[See Rule 19]Service Book of Corporation Employees(Name :.........................................)

(1)

1.	Name
2.	Residence.
3.	Date of birth by Christian Era (asrecorded in the matriculation certificate) :In figure :In words :
4.	Educational Qualification.
5.	Exact height by measurement.
6.	Personal mark for identification.
7.	Father's name and residence
8.	Left hand thumb and finger impression.
	(Little Finger)	(Ring Finger)
	(Middle Finger)	(Fore Finger)
	(Thumb)
9.	Signature of Corporation Employee.
10.	Date of entry in Corporation Service.
11.	Signature and designation of Commissioner or any officerauthorised by him.

Note : (The entries in this page should be renewed or re-attested at least every five year and the signatures in lines 9 and 10 should be dated).(Finger prints not be taken afresh every five year under this rule).

(2)

1.	Name of post and scale of pay.
2.	Whether substantive or officiating and whether permanent ortemporary.
3.	If officiating state (1) Substantive appointment. (2) Whetherservice counts for pension.
4.	Pay in substantive post.
5.	Additional pay for officiating.
6.	Other emoluments falling under the personal "pay".
7.	Date of appointment.
8.	Signature of Government Servant.
9.	Signature and designation of the Head of Office or otherAttesting Officer in attestation of columns 1 to 8.
10.	Date of termination of appointment.
11.	Reasons of termination (such as promotion, transfer,dismissal, etc.)
12.	Signature of the Head of Office or other Attesting Officer.
13.	Nature and duration of leave taken.
14.	Signature of the Head of Office or other Attesting Officer.
15.	Reference to any recorded punishment or censure or reward orpraise of the Government Servant.

(page : 3,4,5.......etc)

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Appendix II[See Rule 21]Form I(Character roll of the employees of the Municipal Corporation)Name :Designation :Branch :Date of joining the present grade :Date of joining in the Branch :YearI. Item wise Report.

(a)State of Health

(b)Attendance and discipline

(c)Clearance of routine

(d)Noting

(e)Drafting

(f)Disposal

(g)Knowledge of rules & procedures

(h)Ability to deal with cases

(i)Integrity

II. Steps taken to point out defects, if any, with result.III. General Remarks (official conduct, fitness for promotion or other assignments, overall rating, etc.)Signature of the Reporting OfficerDate......................IV. Remarks by the Countersigning AuthoritySignature.......................................Designation...................................Date...............................................V. Remarks of the Accepting AuthoritySignature.......................................Date......................VI. Date of communication of adverse Remarks, if any (with initials of Communicating Officer).Form II(J.Es and Group A and B employees of Municipal Corporation)Character RollFull name of the Officer...............................................................(Avoid abbreviations)Date of Birth..........................................................................Whether the Officer belongs to S.C./S.T................................................Rank.........................................Year......................................Designation and place of posting during the period.....................................Period under Reporting Officer...........................................

1. Report on Health Qualities and Abilities - (Report should be in narrative form to cover state of health, administration and technical ability, zeal alertness, initiative and drive willingness to take responsibility decision making skill noting and drafting relations with public any special personality traits.)

2. Report on Knowledge and Performance - (The report should cover knowledge of rules, regulations and procedure, capability to enquire and use information, dealing and disposal of cases and other official business, implementation, supervision and monitoring of projects and programmes.)

3. Attitude towards S.C./S.T. and Minorities

4. Defects, if any Noticied, Pointed out and Results Thereof.

5. Integrity - (If the Officer's integrity is beyond doubt it may be so stated. If there is any doubt or suspicion, the Reporting Officer should leave this column blank, he should send a separate secret note together with the Confidential Character Roll to the next higher authority (Countersigning Officer) who should ensure follow-up action with due expedition. If as a result of follow-up action the Officer is exonerated, his integrity should be certified. If suspicion is confirmed his fact should be recorded in this column.

6. Grading - Outstanding/Very Good/Good/Average Below Average (An Officer should not be graded outstanding unless exceptional qualities and performance have been noticed, grounds for giving such a grading should be clearly brought out.)

Place	Signature.........................
Date	Name in Block Letters
	Designation.....................
	During the period of report

II. Countersigning Officer's RemarksPeriod under the Countersigning Officer.....................................Signature................Name In Block LettersDesignation..............During the period of reportIII. Remarks by the Accepting AuthoritySignature................Name In Block LettersDesignation..............During the period of reportIV. Details of Disciplinary Action TakenCommissioner Municipal CorporationAppendix III(Exercise of Option by the Orissa Local Fund Service employees)[See Section 119 (2)](See Rule 26)

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