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State of Haryana - Act

Haryana Municipal Corporation Act, 1994

HARYANA
India

Haryana Municipal Corporation Act, 1994

Act 16 of 1994

Published on 4 October 2018
Commenced on 4 October 2018
[This is the version of this document from 4 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Municipal Corporation Act, 1994(Haryana Act No. 16 of 1994)Last Updated 18th October, 2019Statement of Objects and Reasons - Haryana Act 16 of 1994. - To enable the State Government to frame the Haryana Municipal Corporation Act, 1994 in the line with the Constitution (74th) Amendment Act, 1992, the Haryana Municipal Corporation Ordinance, 1994 (Haryana ordinance No. 4 of 1994) was promulgated on 30th May, 1994. The proposal Bill now seeks to replace the Ordinance with the Bill in the ensuing session of the Haryana Vidhan Sabha. Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) dated 11 September 1994 page No. 2195.Statement of Objects and Reasons - Haryana Act 3 of 1996. - As per notification issued by the State Government under sub-sections (4) and (6) of section 22 of the Faridabad Complex (Regulation and Development) Act, 1971 while imposing tax on the owner of building and land at the rate of ten per cent of the annual rental value of the properties, a rebate of ten per cent of such tax was allowed if the payment was made within a period of ten days from date of delivery of the bill of the demand. But under sub-section (3) of section 128 of the Haryana Municipal Corporation Act, 1994 effective from 31st May, 1994, this rebate at the rate of five per cent has been allowed in the amount of tax or fee it the payment is made within fifteen days from presentation thereof. In order to keep the rate of rebate at par with the rate before the enactment of the Haryana Municipal Corporation Act, 1994, it is proposed to amend sub-section (3) of section 128 of this Act. Hence the bill.Published vide Haryana Government Gazette (Extraordinary) dated 24.2.1996, page No. 444.Statement of Objects and Reasons - Haryana Act 19 of 1996. - Nomination of some persons in certain municipalities having special knowledge or experience in Municipal Administration having been quashed by the Hon'ble Punjab and Haryana High Court, it was decided to omit relevant clause (i) and first proviso of sub-section (3) of section (4) alongwith its proviso of the Haryana Municipal Corporation Act, 1994, Second proviso to sub-section (3) of section (4) of the Haryana Municipal Corporation Act, 1994 debarring M.Ps. and M.L.As. nominated members as of the Corporation to contest or to vote in election or removal of the Mayor, Senior Deputy Mayor and Deputy Mayor was also substituted. Further the provisions relating to taking into account the number of nominated members for the purpose of determining one third of the total members of the Corporation for requisitioning meeting for removal and two third of the total members of the Corporation for passing the resolution for removal of the Mayor/Senior Deputy/Deputy Mayor not being in consonance with spirit of the Act and democratic norms and to enable the elected members only to be elected as Mayor/Senior Deputy Mayor/Deputy Mayor as the case may be and to requisition meeting for removal and to pass the resolution for removal, it was decided to make suitable amendment in sections 36 and 37 of the Act. Accordingly the Haryana Municipal Corporation (Second Amendment) Ordinance 1996 (Haryana Ordinance No. 7 of 1996) was promulgated on 24th September 1996. The proposed Bill now seeks to replace the ordinance with Bill in the ensuing session of the Haryana Vidhan Sabha. Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) dated 15.11.1996, page No. 2362.Statement of Objects and Reasons - Haryana Act 11 of 1997. - There is no bar in the Haryana Municipal Corporation Act, 1994 for an elected member of the Corporation to continue as such even after his/her election as Member of a State Legislative Assembly or Council or House of People or Council of States. In order to create a statutory bar in the interest of making the institution of self-governance more broad based it is proposed to insert section 8A after section 8 of the Haryana Municipal Corporation Act, 1994. Further as per provision in sub-section (5) of section 11 of the Haryana Municipal Corporation Act, 1994, the office of Mayor shall be filled up from amongst the members belonging to general category, Scheduled Castes, Backward Classes and women by rotation and by lots in the manner as may be prescribed. However, it is not clear as to whether a member belonging to reserved categories and elected from the wards which have not been reserved for such categories can also contest for the election of Mayor of the Municipal Corporation reserved for such category by lots and rotation. The existing provision being not very clear and keeping in view the verdict of Hon'ble Supreme Court in Municipal Committee Loharu case (Sarswati Devi versus Shanti Devi) it has been proposed to amend section 11 of the Haryana Municipal Corporation Act, 1994 by adding a proviso to sub-section (5) of section 11 of the Act ibid. Beside the CMM had decided to revise the rates of fee on Advertisements, Dangerous and Offensive Trades. The revised rate of fee of dangerous and offensive trades on some premises had been levied at the rate of varying upto Rs. 1,200 per annum. But, there being a limit of up to Rs. 500 under provisions of the proviso to sub-section (3) of section 311 of the Haryana Municipal Corporation Act, 1994 for such fees. In order to implement the decision of the CMM it has been proposed to omit the proviso to sub-section (3) of section 331 of Haryana Municipal Corporation Act, 1994. Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) dated 4.3.1997, page No. 509.Statement of Objects and Reasons - Haryana Act 2 of 2000. - Considering that octroi has adverse impact on trade and commerce that there is waste of time and fuel at check posts and there is corruption/leakage in its administration/assessment and that in many municipalities it has high collection costs, the State Government decided to abolish octroi in the State of Haryana with effect from 1st November, 1999. Accordingly, the Haryana Municipal Corporation (Second Amendment) Ordinance, 1999 (Haryana Ordinance No. 6 of 1999) was promulgated on 1st November, 1999. The proposed Bill now seeks to replace the Ordinance with the Bill in the ensuing Session of Haryana Vidhan Sabha. Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) dated 13.11.1999, page No. 2533.Statement of Objects and Reasons Haryana Act 9 of 2000. - It has been provided in section 5 of the Haryana Municipal Corporation Act, 1994 that election to constitute a Corporation shall be completed before the expiry of its duration. However, there is no provision in the Act to deal with a situation in case election can not be so completed due to any eventuality/exigency. In order to meet such situation the Haryana Municipal Corporation (Third Amendments) Ordinance, 1999 (Haryana Ordinance No. 9 of 1999) was promulgated on 14th December, 1999. The proposed Bill now seeks to replace the Ordinance with the Bill in the ensuing session of the Haryana Vidhan Sabha. Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) dated 8.3.2000, page No. 475.Statement of objects and Reasons - Haryana Act 15 of 2000. - Keeping in view the weak financial position of the Municipal Corporation/Municipalities in the State due to abolition of octroi w.e.f. 1st November, 1999, the State government had decided to impose taxes after making amendments in various sections of the Haryana Municipal Corporation Act, 1994 to generate alternative sources of income for Municipal Corporation/Municipalities. In this connection the Haryana Municipal Corporation (Second Amendment) Ordinance, 2000 (Haryana Ordinance No. 6 of 2000) was promulgated on 11th April, 2000. Municipal Corporation Faridabad has pointed out that substitution made under Section 87(1)(a) of the Act, - vide notification No. Leg. 14/2000 dated 11th April, 2000 (Ordinance No. 6 of 2000) should have been made under Section 91 of the Act, which specifies the method for determining the annual value. The draft of the Haryana Municipal Corporation (Second Amendment) Bill, 2000 has been revised by the Law DePartment in consultation with the officers of the Local Government Department.In view of the judgment of Hon'ble Supreme Court of India it has been decided to omit the proviso of sub-section (5) of Section 11 of the Haryana Municipal Corporation Act, 1994. In this connection the Haryana Municipal Corporation (Third Amendment) Ordinance, 2000 (Haryana Ordinance No. 9 of 2000) was promulgated on 3rd May, 2000.According to clause (A) sub-section (3) of Section 45 of the Act. The Government can recall the Commissioner if at a special meeting of the Corporation called for the purpose, a resolution for such recall has been passed by a majority of not less than two thirds of the total number of members.Keeping in view that the provision in clause (b) of sub-section (3) of Section 45 is adequate to meet the contingencies of appointments and tenure of the Commissioner, it has been decided to omit clause (a) of sub-section (3) of Section 45.The proposed Bill seeks to replace thee above Ordinances with the Bill, including the amendment in Section 45 of the Haryana Municipal Corporation Act, 1994, in the ensuing session of the Haryana Vidhan Sabha.Hence the Bill.Published vide Haryana Government Gazette (Extraordinary) September 4, 2000, Page No. 1656.Statement of objects and Reasons - Haryana Act 9 of 2001. - At present the powers of the Director, Town and Country Planning have been conferred on the Director, Urban Development for all the Municipal areas of the State under the Haryana Development and Regulation of Urban Areas Act, 1975, but the same powers in case of area under Municipal Corporation, Faridabad has not been conferred to the Commissioner, Municipal Corporation, Faridabad. On the same analogy, the amendment aims to confer similar powers to the Commissioner, Faridabad Municipal Corporation within the limits of Corporation area. Therefore, proposed amendment in Haryana Municipal Corporation Act, 1994 is necessary.The proposed Bill to include/insert Section 351A in the Haryana Municipal Corporation Act, 1994 after Section 351 of the said Act for introduction in the ensuing Session of the Haryana Vidhan Sabha.Hence the Bill.Published vide Haryana Government Gazette (Extraordinary), June 8, 2001, Page No. 922.Statement of Objects and Reasons - Haryana Act 12 of 2002. - It has been provided in sub-section (2) of Section 3 of the Haryana Municipal Corporation Act, 1994 that no municipality including area, comprising rural area of a Part thereof, if any, shall be so declared to be a Corporation unless the population thereof exceeds five lacs. It has also been provided in clauses (ii) and (iii) of the Haryana Municipal Act, 1973 that (ii) 'Municipal Council' for a smaller urban area with population exceeding fifty thousand but not exceeding five lacs and (iii) 'Municipal Corporation' for a larger urban area with population exceeding five lacs to be governed by a separate Act. It has been decided that larger urban area with population three lacs or more, shall be constituted as Municipal Corporation. In order to achieve this purpose sub-section (2) of Section 3 of the Haryana Municipal Corporation Act, 1994 will have to be amended. Accordingly, it is proposed to amend sub- section (2) of Section 3 of the Haryana Municipal Corporation Act, 1994.Hence the Bill.Published vide Haryana Government Gazetted (Extraordinary), dated 29 August, 2002, page 1775.Statement of Objects and Reasons - Haryana Act 22 of 2002. - This case relates to the amendment in the Haryana Municipal Corporation Act, 1994. According to Section 8 of the Haryana Municipal Corporation Act, 1994, a person shall be disqualified for being chosen as and for being a member of the Corporation if he suffers from any of the disqualifications mentioned in sub-sections (1) and (2) of Section 8. On 23.4.2002 the State Election Commission, Haryana has pointed out that State Election Commissioner has no jurisdiction in the cases where a returned candidate on the date of his election was not qualified to be chosen as a member. State Election Commission has also reported that under Section 34 of the said Act the Government does not seem to have power to remove a member who after having been elected as such, has become subject to the disqualifications mentioned in sub-sections (1) and (2) of Section 8 of the Act. The State Election Commission has also informed that in the cases of Municipal Councils/Committees under provisions contained in Clause (f) of sub-section (1) of Section 14 of the Haryana Municipal Act, 1973 the Government has powers to remove a member of the committee if he was at the time of his election or nomination become subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualification of the candidates for election or nomination or if it appears that he was at the time of his election or nomination subject to any disqualification.It means in both the cases the Government has powers to remove a member under the Haryana Municipal Act, 1973. In order to achieve the purpose in view, it is proposed to carry out an amendment in Section 34 of the Haryana Municipal Corporation Act, 1994 (since presently no such provision exists) on the lines of the provisions as contained in Section 14(1)(f) of the Haryana Municipal Act, 1973.Hence the Bill.Published vide Haryana Government Gazetted (Extraordinary), dated 28 October, 2002, page 2071.Statement of Objects and Reasons - Haryana Act 15 of 2003. - In order to make available such staff as may be necessary for the discharge of the functions conferred on the State Election Commission there is a need for provision of consultation with State Government for deciding the dates of elections of Municipal Corporation before its declaration by the State Elections Commission, it has been proposed to amend Section 9 of the Haryana Municipal Corporation Act, 1994.2. There is a need to make amendment in the Haryana Municipal Corporation Act, 1994 for giving powers to the State Government for issuance of directions.Hence the Bill.Published vide Haryana Government Gazetted (Extraordinary), dated 3 March, 2003, page 657.Statement of Objects and Reasons - Haryana Act 23 of 2003. - To bring similarly in house tax system and its procedure in Municipal Committee/Councils and Municipal Corporation in Haryana, it is necessary to make certain amendments in some sections of Haryana Municipal Corporation Act, 1994. Also for fixation of seats of Councillors in the Municipal Corporation in consonance with the latest census figures, after every official census, Section 6 of Haryana Municipal Corporation Act, 1994 is required to be substituted. Accordingly the Haryana Municipal Corporation (Second Amendment) Ordinance, 2003 (Haryana Ordinance No. 2) was promulgated on 1st May, 2003. The proposed Bill now seeks to replace the Ordinance with the Bill in the coming Session of Haryana Vidhan Sabha.Hence the Bill.Published vide Haryana Government Gazetted (Extraordinary), dated 5 September, 2002, page 1922.Statement of Objects and Reasons - Haryana Act 20 of 2004. - Powers of Director, Town and Country Planning were given to the Commissioner, Municipal Corporation, Faridabad under Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, Section 351 and 351-A of Haryana Municipal Corporation Act, 1994, but this has led to dual control which has caused some administrative problems. The Government has reconsidered the matter afresh and decided to restore the status quo ante. Therefore, it is necessary to make certain amendments in Haryana Municipal Corporation Act, 1994.Hence the Bill.Published vide Haryana Government Gazetted (Extraordinary), dated 18 June, 2002, page 1132.Statement of Objects and Reasons - Haryana Act 9 of 2005. - In view of the fact that the Elected Members of Municipal Corporation do not have special knowledge about the working, sources of Income and Development works of the Corporation. As such it will be appropriate that three such members who have special knowledge about the Corporation or have experience about Corporation Administration should be nominated as member. Provision will have to be made in Section 4(3) of Haryana Municipal Corporation Act, 1994 for this purpose.In C.W.P. No. 12487 of 2003 Hon'ble High Court has directed on 3.12.2004 to impose heavy fine on the persons responsible for leaving the cattles in the cities.In compliance with the above directions of Hon'ble High Court table to third schedule appended to Haryana Municipal Corporation Act, 1994, which provides penalty for infringement, has to be amended. Committee of the Chief Secretaries has proposed increase in the amount of penalty for such infringement to overcome such offices.Hence the bill.Published vide Haryana Government Gazetted (Extraordinary), dated 9 June, 2005, page 2645.An Act to provide for the establishment of Municipal Corporations for certain municipal areas in the State of Haryana.Be it enacted by the Legislature of the State of Haryana in the Forty-fifth year of the Republic of India as follows :-

Part I – Chapter I

Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Haryana Municipal Corporation Act, 1994.

(2)It extends to the whole of the State of Haryana excluding the cantonment areas therein.

(3)It shall be deemed to have come into force with effect from 31st May, 1994.

2. Definitions.

- In this Act, unless the context otherwise requires, -

(1)[ "annual value" notwithstanding anything contained in any other law for the time being in force, means, - [Added by Haryana Act No 23 of 2003.]

(a)in the case of land, the gross annual rent -

(i)to be calculated on the basis of fair rent fixed under the law relating to rent restriction for the time being in force; or

(ii)where no fair rent referred to in item (i) is fixed, at which it is expected to be let or it is actually let, whichever is greater :

Provided that, in the case of land assessed to land-revenue or any other tax in lieu thereof or of which the land-revenue has been wholly or in Part released, compounded for, redeemed or assigned, the annual value shall, if the State Government so directs, be deemed to be double the aggregate of the following amounts, namely :-

(i)the amount of the land-revenue or any other tax in lieu thereof for the time being assessed on the land, whether such assessment is leviable or not; or when the land-revenue has been wholly or in Part compounded for or redeemed, the amount which, but for such composition or redemption, would have been leviable, and

(ii)when the improvement of the land due to canal irrigation has been excluded from account in assessing the land-revenue, the amount of owner's rate or water advantage rate, or other rate imposed in respect of such improvement;

(b)in the case of any land on which no building has been erected, but on which a building can be erected, and on any land on which a building is in the process of erection, five percent of the estimated market value of the land;

(c)in the case of any house or building whether self occupied or tenanted, five per centum on the sum obtained by adding the estimated present cost of erecting the building, less such amount as the Government may deem reasonable to be deducted on account of depreciation, if any, to the estimated market value of the site and any land attached to the house or building :

Provided that -

(i)in the calculation of the annual value of any premises, no account shall be taken of any machinery thereon;

(ii)the basis of assessing the present market value of the land, the cost of erecting the building and depreciation shall be such as may be decided by the Government. Different rates may be determined for different categories of building and land;

(iii)if the actual annual rent received by the owner is higher than the annual value as determined, then the actual annual rent shall be deemed to be the annual value for the purpose of this Act;

(iv)the annual value of the building so determined shall be subject to a deduction of ten percent for the cost of repairs and other expenses necessary for the proper maintenance of the building.

(v)when a building is occupied by the owner under such exceptional circumstances as to render a valuation at five per centum on the cost of erecting the building, less depreciation, excessive, a lower percentage may be taken;]

(1A)"budget-grant" means the total sum entered on the expenditure side of a budget estimate under a major head and adopted by the Corporation and includes any sum by which such budget-grant may be increased or reduced by transfer from or to other heads in accordance with the provisions of this Act and the regulations made thereunder;

(2)"building" means a shop, house, out-house, stable, latrine, urinal, shed, hut, well or any other structure whether of masonry, bricks, wood, mud, metal or other material and includes a well but does not include any portable shelter;

(3)"bye-law" means a bye-law made under this Act, by notification in the Official Gazette;

(3A)[ "Collector's rate" means the value of land assessed by the Deputy Commissioner every year by exercising his authority as District Collector or for the purpose of assessing the value of stamp duty at the time of registration of sale deeds of land;] [Added by Haryana Act No 23 of 2003.]

(4)"Commissioner" means the Commissioner of the Corporation, appointed by the State Government ;

(4A)[ Competent authority means the joint Commissioner of Corporation;] [Inserted by Haryana Act No. 1 of 2007, dated 14.2.2007]

(5)"Corporation" means the Municipal Corporation declared and constituted under sections 3 and 4 of this Act;

(6)"Corrupt practice" means any of the practices specified in section 22;

(7)"Casual Vacancy" means a vacancy occurring otherwise than by efflux of time in the office of a member or in any other elective office;

(8)"dangerous disease" means -

(a)cholera, plague, chicken-pox, small-pox, tuberculosis, leprosy, enteric fever, cerebrospinal, meningitis and diphtheria; and

(b)any other epidemic, endemic or infectious disease which the Commissioner may, by notification in the Official Gazette, declare to be dangerous disease for the purposes of this Act;

(9)"dry latrine" means a latrine or privey from where night soil is removed through manual scavenging;

(9A)[ "Director" Means the Director, Urban Local Bodies, Department, Haryana and includes any Other Officer for the time being appointed by the Government, by notification in the official Gazette, to exercise and perform all or any of the powers and functions of the Director under this Act and the rules made thereunder;] [Inserted by Haryana Act No. 12 of 2014, dated 1.4.2014]

(10)"District Judge" means the District Judge having jurisdiction in the Municipal area;

(11)"Divisional Commissioner" means the Commissioner of the Division in which the Corporation is situated and includes any other officer appointed by the Government to perform all or any of the functions of the Divisional Commissioner under this Act;

(12)"drain" includes a sewer, a house drain, a drain of any other description, a tunnel, a culvert, a ditch, a channel and any other device for carrying of sewage, offensive matter, polluted water, waste water, rain water or subsoil water;

(13)"district" means a district in the State;

(14)"entertainment" includes any exhibition, performance, amusement, game or sport to which persons are ordinarily admitted on payment;

(15)"factory" means a factory as defined in the Factories Act, 1948;

(16)"filth" includes offensive matter and sewage;

(17)"Finance Commission" means the Finance Commission constituted by the State Government under Articles 243-I and 243-Y of the Constitution of India;

(18)"goods" includes animals;

(19)"Government" means the Government of the State of Haryana;

(20)"house-gully" or "service passage" means a passage or strip of land constructed, set aPart or utilised for the purpose of serving as or carrying a drain or affording access to a latrine, urinal, cesspool or other receptacle for filth or other polluted matter, by Corporation employees or other persons employed in the cleaning thereof or in the removal of such matter therefrom;

(21)"hut" means any building which is constructed principally of wood, bamboo, mud, leaves, grass, cloth or thatch and includes any structure of whatever material made which the Corporation may declare to be a hut for the purposes of this Act;

(22)"land" includes benefits that arise out of land, things attached to the earth or permanently fastened to anything attached to the earth and rights created by law over any street;

(23)"licensed architect", "licensed draftsman", "licensed engineer", "licensed plumber", "licensed surveyor" and "licensed town planner" means respectively a person licensed under the provisions of this Act as an architect, draftsman, engineer, plumber, surveyor and town planner;

(24)"member" means a member of the Corporation [and includes the Mayor] [Added by Haryana Act No. 27 of 2019, dated 18.7.2019.];

(25)"municipal drain" means a drain vested in the Corporation;

(26)"municipal market" means a market vested in or managed by the Corporation;

(27)"municipal slaughter house" means a slaughter house vested in or managed by the Corporation;

(28)"municipal water works" means water works vested in the Corporation;

(29)"Metropolitan area" means an area having a population of ten lakhs or more, comprised in one or more districts and consisting of two or more municipalities or panchayats or other contiguous areas, specified by the Government by notification in the Official Gazette to be the metropolitan area for the purposes of this Act;

(30)"Municipal area" means the territorial area of the Corporation declared under section 3 of this Act;

(31)"municipality" means an institution of self-government constituted under section 2A of the Haryana Municipal Act, 1973, which may be a Municipal Committee or a Municipal Council or a Municipal Corporation;

(32)"nuisance" includes any act, omission, place, animal or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep, or which is or may be dangerous to life or injurious to health or property;

(33)"occupier" includes -

(a)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable;

(b)an owner in occupation of, or otherwise using his land or building;

(c)a rent-fee tenant of any land or building;

(d)a licensee in occupation of any land or building; and

(e)any person who is liable to pay to the owner damages for the use and occupation of any land or building;

(34)[-] [[Clause (34) omitted by Haryana Act No. 2 of 2000, it read as

(34)'octroi' means a tax on the entry of goods into the limits of the Corporation for consumption, use or sale therein;]]

(35)"offensive matter" includes animal carcasses, kitchen or stable refuse, dung, dirt and putrid or putrefying substances, other than sewage;

(36)[ "owner", - [Substituted by Haryana Act No 23 of 2003.]

(a)when used with reference to any building and land, includes -

(i)the person who receives the rent thereof or who would be entitled to receive the rent thereof if the same were let;

(ii)an agent or trustee who receives such rent on account of the owner;

(iii)an agent or trustee who receives the rent of or is entrusted with or concerned for, any premises devoted to religious or charitable purposes;

(iv)a receiver, or manager, appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of an owner of the said premises;

(v)a mortgagee in possession; and

(b)when used with reference to any animal, vehicle or boat, includes the person for the time being in charge of the animal, vehicle or the boat;]

(37)"premises" means any land or building or Part of a building and includes-

(a)the garden, ground and out-houses, if any, appertaining to a building or Part of a building; and

(b)any fittings affixed to a building or Part of a building for the more beneficial enjoyment thereof;

(38)"prescribed" means prescribed by rules made under the Act;

(39)"private street" means any street, which is not a public street and includes any passage securing access to two or more places belonging to the same or different owners;

(40)"private market" means a market which is not a municipal market;

(41)"private slaughter house" means a slaughter house which is not a municipal slaughter house;

(42)"public place" means any place which is open to the use and enjoyment of the public, whether it is actually used or enjoyed by the public or not;

(43)"public securities" means any securities of the Central Government or a State Government or any securities guaranteed by the Central Government or a State Government or any securities under this Act;

(44)"public street" means any street which vests in the Corporation or which under the provisions of this Act becomes, or is declared to be a public street;

(45)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;

(46)"Railway administration" would have the same meaning as assigned to it in the Indian Railway Act, 1890 (Act 9 of 1890);

(47)[-] [Omitted by Haryana Act No 23 of 2003, clause read as (47) 'reteable value' means the value of any land or building fixed in accordance with the provisions of this Act and the bye-laws made thereunder for the purpose of assessment to property taxes;]

(48)"regulation" means a regulation made by the Corporation under this Act, by notification in the Official Gazette;

(49)"reside" -

(a)a person shall be deemed to "reside" in any dwelling house which or some portion of which he sometimes, although not uninterruptedly, uses as a sleeping aPartment; and

(b)a person shall not be deemed to cease to "reside" in any such dwelling house merely because he is absent from it or has elsewhere another dwelling house in which he resides, if there is liberty of returning to it at any time, and no abandonment of the intention of returning to it;

(50)"rubbish" includes ashes, broken bricks, broken glass, dust, malba, mortar and refuse of any kind which is not filth;

(51)"rural areas" means the Part of the Municipal area which immediately before their inclusion within the limits of the Municipal area were situated within the local limits of a Gram Panchayat but shall not include such portion thereof as may, by virtue of a notification under section 413 ceases to be included in the rural areas as herein defined;

(51A)[ "Secretary" means the secretary to Government, Haryana, Urban Local Bodies Department;] [Inserted by Haryana Act No. 12 of 2014, dated 1.4.2014.]

(52)"sewage" means night-soil and other contents of latrines, urinals, cesspools or drains and polluted water from sinks, bathrooms, stables, cattle sheds and other like places, and includes trade effluents and discharges from manufacturing of all kinds;

(52A)[ "Shamlat Deh" includes - [Clause (52A) inserted by Haryana Act No. 18 of 1999.]

(1)lands described in the revenue records as Shamlat Deh or Shamlat Tikkas;

(2)lands described in the revenue records as Shamlat Tarafs, Pattis, Pannas or Tholas and used according to revenue records for common purposes or for the benefit of the community or Part thereof;

(3)lands described as Banjar Qadim and used for common purpose according to revenue records;

(4)lands used or reserved for the benefit of the community including streets, lanes, playgrounds, schools, drinking wells or ponds; and

(5)lands belonging to the Gram Panchayat of a village the Abadi Deh of which has been included in a municipality and where the Panchayat consists of more than one village, the lands belonging to the Panchayat in respect of that village or villages, the Abadi Deh of which has been included in a municipality,but does not include land which -

(i)has been allotted on quasi permanent basis to a displaced person;

(ii)has been acquired under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) or has been treated as evacuee property under the Administration of the Evacuee Property Act, 1950 (Central Act 31 of 1950) or is of composite nature in which evacuee and non- evacuee shares have not yet been separated;

(iii)has been Partitioned and brought under cultivation by individual land-holders before the 26th January, 1970;

(iv)having been acquired before the 26th January, 1970, by a person by purchase or in exchange for proprietary land from a co-sharer in the Shamlat Deh, is so record in the Jamabandi or is supported by a valid deed;

(v)is described in the revenue records as Shamlat Tarafs, Pattis, Pannas or Tholas and is not used according to revenue records for common purpose or for the benefit of the community or a Part thereof;

(vi)lies outside the Abadi Deh and is used as Gitwar, Bara, Manure-pit or house or for cottage industry;

(vii)was Shamlat Deh, was assessed to land revenue and has been in the individual cultivating possession of co-sharers not being in excess of their respective shares in it on or before the 26th January, 1970;

(viii)is used as a place of worship or for purpose sub-survient thereto; and

(ix)belongs to the Gram Panchayat of a village the Abadi Deh of which has not been included in a municipality and where the Panchayat consists of more that one village, the lands, belonging to the Panchayat in respect of that village or villages, the Abadi Deh of which has not been included in municipality.]

(53)"shed" means a slight or temporary structure for shade or shelter;

(54)"slaughter house" means any place ordinarily used for the slaughter of animals for the purpose of selling the flesh thereof for human consumption;

(55)"street" means any road, footway, square, Court, alley, gully or passage, accessible, whether permanently or temporarily to the public and whether a thoroughfare or not, and shall include every vacant space, notwithstanding that it may be private property and Partly or wholly obstructed by any gate, post, chain or other barrier, if houses, shops or other buildings abut thereon, and if it is used by any persons as means of access to or from any public place or thoroughfare, whether such person be occupiers of such buildings or not, but shall include any Part of such space which the occupier of any such building has right at all hours to prevent all other persons from using as aforesaid and shall include also the drains or gutters therein, or on either side and the land, whether covered or not by any pavement, verandah or other erection, up to the boundary of any abutting property not accessible to the public;

(56)"State Election Commission" means the State Election Commission constituted by the State Government under Articles 243K and 243ZA of the Constitution of India;

(57)"trade effluent" means any liquid either with or without Particles of matter in suspension therein, which is wholly or in Part produced in the course of any trade or industry carried on at trade premises, and in relation to any trade premises means any such liquid as aforesaid which is so produced in the course of any grade or industry carried on at those premises, but does not include domestic sewage;

(58)"trade premises" means any premises used or intended to be used for carrying on any trade or industry;

(59)"trade refuse" means the refuse of any trade or industry;

(60)"vehicle" includes a carriage, cart, van, dray, truck, hand- craft, bicycle, tricycle, cycle-rickshaw, auto-rickshaw, motor vehicle and every wheeled conveyance which is used or is capable of being used in a street;

(61)"ward" means a municipal ward of the Corporation made under sub-section (2) of section 4 for the purpose of election of a member;

(62)"water course" includes any river, stream or channel whether natural or artificial;

(63)"water works" includes all lakes, tanks, streams, cisterns, springs, pumps, wells, reservoirs, aqueducts, water trucks, sluices, main pipes, culverts, hydrants, stand-pipes and conduits and all lands, buildings, machinery, bridges and things used for, or intended for the purpose of supplying water;

(64)"workshop" means any premises (including the precincts thereof) other than a factory, wherein any industrial process is carried on;

(65)"water-seal latrine" means a latrine with a minimum water-seal of 20mm in which excreta is pushed in or flushed by water and is not required to be removed by human agency;

(66)"wards-committee" means a ward committee constituted under section 10 of this Act; and

(67)"year" means a year commencing on the 1st day of April.

3. Declaration of Municipal area as Corporation.

(1)From the 31st day of May, 1994, the Municipal Corporation of Faridabad shall be deemed to have been declared as such for the Municipal Area specified in the First Schedule appended to this Act.

(2)The Government may, from time to time, by notification in the Official Gazette, declare any municipality including area comprising rural area or a Part thereof, if any, to be a Corporation known as "the Municipal Corporation of ____________ (Name of Corporation)" :Provided that no municipality [or municipalities] [Inserted by Haryana Act No. 20 of 2010 w.e.f 31.5.1994.] including area, comprising rural area or a Part thereof, if any, shall be so declared to be a Corporation unless the [existing] [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] population thereof [is three lacs or more] [Substituted for 'exceeds five lacs' by Haryana Act No. 12 of 2002.].[Explanation. [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] - "existing population" means the population projected for the year in which the constitution of the Corporation is being considered as per the following formula, namely: -EP = P X (1+AGR/100)n ; where -

(i)EP- refers to existing population;

(ii)P - refers to the population defined in clause (45) of section 2;

(iii)AGR - refers to the annual growth rate in percent obtained from the last decennial census;

(iv)n - refers to the number of years from the last decennial census year to the year in which the constitution of the Corporation is being considered.]

(3)The Government may, from time to time, after consultation with the Corporation, by notification in the Official Gazette, alter the limits of the Municipal area of the Corporation declared under sub-sections (1) and (2) so as to include therein or exclude therefrom such areas as may be specified in the notification.

(4)When the limits of the Municipal areas are altered, so as to include therein any area, except as the Government may otherwise by notification, direct, all rules, regulations, notifications, bye-laws, orders, directions and powers issued or conferred and all taxes imposed under this Act; and in force in the Municipal area shall apply to such area.

(5)When a local area is excluded from the Corporation under sub-section (3) -

(a)this Act, and all notifications, rules, bye-laws, orders, directions and powers issued, made or conferred under this Act, shall cease to apply thereto; and

(b)the Government shall after consulting the Corporation, frame a scheme determining what portion of the balance of the Corporation fund and other property vesting in the Municipal Corporation shall vest in the Government and in what manner the liabilities of the Corporation shall be apportioned between the Corporation and the Government, and, on the scheme, being notified, the property and liabilities shall vest and be apportioned accordingly.

3A. [ Power to abolish Corporation. [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.]

(1)The Government may, by notification in the Official Gazette, abolish any Corporation declared under section 3.

(2)When a notification is issued under sub-section (1) in respect of any Corporation, this Act and all notifications, rules, bye-laws, orders, directions and powers issued, made or conferred under this Act, shall cease to apply to the said Corporation. The balance of the municipal fund and all other property at the time of the issue of the notification vested in the Corporation shall vest in the Government and the liabilities of the Corporation shall be transferred to the Government.

(3)Where any Corporation is abolished under sub-section (1) and subsequently the area comprising the Corporation so abolished is declared to be a Municipal Council or Municipal Committee, the assets and liabilities referred to in sub-section (2) shall vest in the Municipal Council or Municipal Committee from the date of its notification.]

Chapter II
Constitution of Corporation

4. Incorporation and constitution of Corporation.

(1)The Corporation shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this act, to acquire, hold and dispose of property and may by the said name sue and be sued.

(2)[ Save as provided in sub-section (3), all seats in the Corporation including a Mayor shall be filled by persons chosen by direct election from the territorial constituencies in the Municipal area and for this purpose the Municipal area shall by a notification issued in this behalf be divided into territorial constituencies to be known as wards.] [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(3)In addition to the persons chosen by direct election from the territorial constituencies, the Government may, by notification, nominate the following categories of persons as members of the Municipal Corporation :-

(i)[ not more than three persons having special knowledge or experience in municipal administration;] [Clause ommitted by Haryana Act No. 19 of 1996. Added again by Haryana Act No. 9 of 2005.]

(ii)members of the House of the People and the members of the Legislative Assembly representing constituencies which comprise wholly or Partly the Municipal Area;

(iii)members of the Council of States registered as electors within the Municipal Area :

[Provided that the persons referred to in clause (i) above shall not have the right to vote in the meetings of the Corporation;] [Proviso added by Haryana Act No. 9 of 2005.][Provided further that the persons referred to in clauses (ii) and (iii) above shall neither have right to contest for the election of [*] [Substituted vide Haryana Act No. 19 of 1996.] Senior Deputy Mayor or Deputy Mayor nor right to vote in the meetings for the election of [*] [Omitted 'Mayor,' by Haryana Act No. 28 of 2018, dated 4.10.2018.] Senior Deputy Mayor and Deputy Mayor and in meetings for consideration of resolution for removal of Mayor, Senior Deputy Mayor and Deputy Mayor of the Corporation, as the case may be.]

(4)As soon as as may be after the commencement of this Act a Corporation comprising of the members as provided under sub-sections (2) and (3) of the section shall be constituted :[Provided that the first election to the Corporation constituted after the commencement of this Act may be held within a period of [[[five years] [Substituted by Haryana Act No. 34 of 2008.]]] of its being notified as a Corporation.]

(5)Notwithstanding anything contained in sub-section (4), after the commencement of this Act, all powers and duties conferred and imposed upon the Corporation by or under this Act, or any other law, shall be exercised and performed by the Commissioner till a Corporation is constituted under the aforesaid sub-section.

5. Duration of Corporation.

(1)The Corporation, unless sooner dissolved under the provisions of section 400 of this Act, shall continue for five years from the date appointed for its first meeting :Provided that the Corporation shall be given a reasonable opportunity of being heard before its dissolution.

(2)An election to constitute the Corporation shall be completed :-

(a)before the expiry of its duration specified in sub-section (1);

(b)before the expiration of a period of six months from the date of its dissolution:

Provided that where the remainder of the period for which the dissolved Corporation would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the Corporation for such period.

(3)A Corporation constituted upon its dissolution before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Corporation would have continued under sub-section (1) had it not been so dissolved.

(4)[ If a Corporation is not reconstituted before the expiration of its duration laid down in sub-section (1), it shall be deemed to have been dissolved on the expiry of the said duration and, thereupon, provisions of sub-section (2) of section 400 shall be applicable.] [Sub section (5) added by Haryana Act No. 9 of 2000.]

6. [ Fixation of seats of Corporation. [Substituted by Haryana Act No 23 of 2003.]

(1)After every official census, the total number of seats shall be fixed by the Government on the basis of latest census figures. In case certain area is included, or excluded from the limits of a Corporation, the population shall be ascertained on the spot in respect of such area and shall be added to, or excluded from the latest census figures of that Corporation for the purpose of refixation of seats.

(2)[ For the purpose of election of members, the Municipal area shall be divided into wards in such manner, as may be prescribed.]

(3)Wards shall, as far as practicable, be geographically compact areas, and having regard to physical features, existing boundaries of administrative units, if any, facilities of communication and public convenience.

(4)The population of each ward, as far as practicable, should be the same throughout the Corporation with a variation upto 10 percent above or below the average population peer award.

(5)Wards reserved for the members of Scheduled Castes and Backward Classes shall, as far as practicable, be located in those areas where the proportion of their population to the total population of the Corporation is the largest.Explanation. - Here "population" means the population as ascertained locally by the staff, deputed by the Commissioner, after going from door to door in the Corporation.]

6A. [ Bar to interference by Courts. [Inserted vide Haryana Act No. 4 of 1995.]

- Notwithstanding anything contained in this Act, the validity of any law relating to the delimitation of constituencies and the allotment of seats to such constituencies, made or purporting to be made under this Act or the rules framed thereunder, shall not be called in question in any court.]

6B. [ Time limit for delimitation and reservation of wards. [Inserted by Haryana Act No. 18 of 2018, dated 19.4.2018]

- The work relating to the delimitation and reservation of wards of the Corporation shall be completed six months before the completion of the tenure of the Corporation, failing which the State Election Commission shall go ahead with the process of preparation of electoral rolls and conduct of elections on the basis of existing delimitation and reservation of wards.]

7. [ Qualifications for Mayor and members. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

- A person shall not be qualified to be chosen as a Mayor or member unless,-

(a)he has attained twenty-one years of age; and

(b)his name is registered as an elector in the electoral roll of a ward in the Municipal area.]

8. [Disqualifications of Mayor and members] [Substituted 'Disqualifications of members' by Haryana Act No. 28 of 2018, dated 4.10.2018.].

(1)A person shall be disqualified for being chosen as, and [for being a Mayor or member] [Substituted 'for being a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of the Corporation -

(a)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the state;

(b)if he is so disqualified by or under any law made by the Legislature of the State.

(2)A person shall also be disqualified for being chosen as, and [for being a Mayor or member] [Substituted 'for being a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.]-

(a)if he is of unsound mind and stands so declared by a competent court;

(b)if he is an undischarged insolvent;

(c)if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State;

(d)if he has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty of -

(i)any corrupt practice under section 22 of this Act,

(ii)any offence punishable under section 171-E or 171-F of the Indian Penal Code, 1860, or any offence punishable under section 30 or clause (a) of sub-section (2) of section 31 of this Act;

unless a period of five years has elapsed since the date of the finding;

(e)if he has been sentenced or convicted by a criminal court to imprisonment for an offence involving moral turpitude;

(f)if he holds any office of profit under the Corporation;

(g)if he is a licensed architect, draftsman, engineer, plumber, surveyor or town planner or is a Partner of a firm of which any such licensed person is also a Partner;

(h)if he holds any office of profit under the Government;

(i)if he is interested in any subsisting contract made with, or any, work being done for the Corporation except as a share holder (other than a director) in an incorporated company or as a member of a co-operative society;

(j)if he is retained or employed in any professional capacity either personally or in the name of a firm of which he is a Partner or with which he is engaged in a professional capacity, in connection with any cause or proceedings in which the Corporation or any of municipal authorities is interested or concerned;

(k)if he, having held any office under the Government, the Corporation or any other local authority, any Government company or any corporate body owned or controlled by the Government has been dismissed from service;

(l)if he fails to pay any arrears of any kind due to him, otherwise, than as an agent, receiver, trustee or an executor, to the Corporation within three months after a notice in this behalf has been served upon him;

[* * *] [[Old clause (m) and proviso thereunder shall be omitted by Haryana Act No. 13 of 2007 with effect from the 1st January, 2005, except in situations where the re-elections after removal have been held. Omittted text is as under -

(m)if, he has more than two living children :

Provided that a person having more than two children on or upto the expiry of one year of the commencement of this Act, shall not be deemed to be disqualified.]]

(m)[ if he furnishes a false caste certificate at the time of filing nomination and he shall be so disqualified for a period of six years from contesting the election of the Corporation; [Clause (m) and (n) added by Haryana Act No. 13 of 2007.]

(n)if he is convicted or has been convicted of an offence punishable under Sections 29, 30 and 31 of the principal Act, the Prevention of Corruption Act, 1988 (49 of 1988) or the Prevention of Terrorism Act, 2002 (15 of 2002).]

(3)Notwithstanding anything contained in sub-sections (1) and (2) above -

(a)a disqualification under clause (e) of sub-section (2) shall not take effect until three months have elapsed since the date of such disqualification or if within these three months an appeal or petition for revision is brought in respect of the conviction or sentence until that appeal or petition is disposed of;

(b)a person shall not be deemed to have incurred any disqualification under clause (f), or clause (g) of sub-section (2) by reason only of his receiving-

(i)any pension; or

(ii)any allowance or facility for serving as a Mayor or Deputy Mayor or as a member; or

(iii)any fee for attendance at a meeting of any committee of the Corporation;

(c)a person shall not be deemed to have any interest in a contract or work such as is referred to in clause (i) of sub-section (2) by reason only of his having a share or interest in -

(i)any lease, sale, exchange or purchase of immovable property or any agreement for the same; or

(ii)any agreement for the loan of money or any security for the payment of money only; or

(iii)any newspaper in which any advertisement relating to the affairs of the Corporation is inserted; or

(iv)the sale to the Corporation or to any other municipal authority or any officer or other employee of the Corporation on behalf of the Corporation of any article in which he regularly trades or purchases from the Corporation or from any such authority, officer or other employee on behalf of the Corporation of any article of a value in either case not exceeding five thousand rupees in the aggregate in any year during the period of the contract or work; or

(v)the letting out on hire to the Corporation or the hiring from the Corporation of any article of a value not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work;

(v)any agreement or contract with the Corporation or any other municipal authority for taking water or any other thing which the Corporation may generally supply.

(4)[ If a person sits or votes as a Mayor or member of the Corporation where he is not qualified or that he is disqualified for the post of Mayor or membership, he shall be liable in respect of each day on which he so sits or votes to penalty of five hundred rupees to be recovered as an arrear of tax under this Act.] [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(5)If any question arises [as to whether a Mayor or member] [Substituted 'as to whether a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of the Corporation has become subject to any of the disqualifications mentioned in sub-sections (1) and (2), the question shall be referred for decision of such authority and in such manner as the Government may by notification provide.

8A. [ Restriction on simultaneous or double membership. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(1)No person shall be a Mayor or member of the Corporation, member of Legislative Assembly of the State or member of Parliament simultaneously.

(2)In case a Mayor or member of the Corporation is elected to the Legislative Assembly or Parliament, he shall cease to continue as a Mayor or member of the Corporation from the date he is declared as elected to the Legislative Assembly or Parliament, as the case may be.]

8B. [ Disqualification for failure to keep account of election expenses and maximum thereof. [Sections 8B, 8C and 8D added by Haryana Act No. 13 of 2007.]

(1)Every candidate at an election shall, either himself or by his election agent, keep a separate and correct account of all expenditure in connection with the election incurred or authorised by him or by his election agent from the date of filing of nomination papers to the date of declaration of the result thereof, both dates inclusive.

(2)The account shall contain such Particulars, as may be notified by the State Election Commission in this behalf.

(3)The total of the said expenditure shall not exceed such amount as may be notified by the State Election Commission from time to time.

8C. Making false declaration.

- If any makes in connection with -

(a)the preparation, revision or correction of an electoral roll; or

(b)the inclusion or exclusion of any entry in or from an electoral roll,

a statement or declaration in writing, which is false and which he either knows on believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both.

8D. Application of certain sections of Central Act 43 of 1951 to Haryana Act 16 of 1994.

- The provisions of Sections [***] [Omitted '10A' by Harayana Act No. 14 of 2017, dated 17.4.2017.], 20B, 28A, 33A, 33B, 125A, 134A, 134B, 135B and 135C of the Representation of the People Act, 1951 (Central Act 43 of 1951), shall mutatis mutandis apply to the provisions of this Act.]

8E. [ Disqualification for failure to lodge account of election expenses. [Inserted by Harayana Act No. 14 of 2017, dated 17.4.2017.]

- If the State Election Commission is satisfied that a person has failed to lodge an account of election expenses within the time and manner, as prescribed by the State Election Commission and has no reason or justification thereof, the State Election Commission shall, by order published in the Official Gazette, declare him to be disqualified for contesting an election for a period of five years from the date of the order under this Act.

8F. Removal or reduction of period of disqualification.

- The State Election Commission may, for reasons to be recorded in writing, remove or reduce the period of disqualification under Section 8E.

8G. Lodging of account with the Deputy Commissioner.

- Every contesting candidate or his election agent shall, lodge account of election expenditure within thirty days from the date of declaration of election result with the Deputy Commissioner or an officer authorized by the State Election Commission. [The deputy Commissioner or such officer shall, send a list of those candidates who contested but fail to lodge the account of election expenditure or made expenditure beyond the limit prescribed by the State Election Commission immediately after the completion of a period of thirty days from the declaration of election result. The State Election Commission shall accordingly pass an order of their disqualification under section 8E.] [Added by Harayana Act No. 21 of 2018, dated 19.4.2018.]]

9. Election to the Corporation.

(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation, shall be vested in the State Election Commission consisting of a State Election Commissioner to be appointed by the Governor.

(1A)[ The functions of the State Election Commission under the Constitution, this Act or the rules made thereunder may, subject to such general or special directions, if any, issued by the State Election Commissioner in this behalf, be performed by an officer authorized by the State Election Commissioner.] [ by Harayana Act No. 14 of 2017, dated 17.4.2017.]

(2)[ The State Election Commission shall consult the Government before announcing the date of election so that the Government as well as the Corporation may, if so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission under articles 243K and 243ZA of the Constitution of India and this Act.] [Substituted by Haryana Act No 15 of 2003.]

(3)[ In case of reconstitution of the Corporation on account of the expiry of its duration of five years, such date shall not be earlier than 120 days before the expiry of duration;

(4)In case of reconstitution of the Corporation on account of dissolution of the Corporation, where the remainder of the period for which the dissolved Corporation would have continued is six months or more than six months, such date shall not be later than two months after the date of dissolution of the Corporation;

(5)In case of filling up of casual vacancy, as specified in Section 13, where the remainder of the period for which the casual vacancy to be filled up is six months or more than six months, such date shall not be later than two months after the date of the occurrence of such vacancy.

(6)Such election shall be conducted in the manner as may be prescribed.] [Sub-sections 3 to 6 added by Haryana Act No. 27 of 2004.]

10. Constitution and composition of Wards Committees etc.

(1)The Government shall constitute Wards Committees consisting of one or more wards within the territorial area of the Corporation in the manner as may be prescribed.

(2)A member of the Corporation representing a Ward within the territorial area of the Wards Committee shall be a member of that Wards Committee.

(3)Where a Wards Committee consists of -

(a)one ward, the member representing that ward in the Corporation; or

(b)two or more wards, one of the members representing such wards in the Corporation elected by the members of the Wards Committee, shall be the Chairperson of that Wards Committee.

(4)The Wards Committee constituted under this section shall be entrusted with such powers and functions as may be prescribed.

11. Reservation of seats.

(1)Seats shall be reserved for the Scheduled Castes in the Corporation and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Corporation, as the population of the Scheduled Castes in the Municipal area bears, to the total population of that area and such seats may be allotted by rotation to such wards having maximum population of persons belonging to Scheduled Castes.

(2)Not less than one-third of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes and such seats may be allotted by rotation and by lots amongst the wards reserved under sub-section (1).

(3)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in the Corporation, shall be reserved for women and such seat may be allotted by rotation and by lots to different wards in the Corporation except those falling under sub-sections (1), (2) and (4).

(4)Two seats in the Corporation shall be reserved for the persons belonging to Backward Classes which shall be allotted in such wards as having maximum population of persons belonging to Backward Classes.

(5)[ The [offices of Mayor] [Substituted by Haryana Act No. 3 of 1995.] shall be filled up from amongst the members belonging to the general category, Scheduled Castes, Backward Classes and women by rotation and by lots in the manner as may be prescribed.][-] [Proviso added vide Haryana Act No. 11 of 1997 later omitted by Haryana Act No. 15 of 2000.]

(6)The reservation of seats under sub-sections (1) and (2) and the filling up the offices of Mayor, [-] [Words 'Senior Deputy Mayor and Deputy Mayor' omitted by Haryana Act No. 19 of 1999.] from the Scheduled Castes under sub- section (5), shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.

(7)The reservation of seats under sub-sections (1), (2), (4) and (5) shall be reviewed after every decennial census.

(8)The reservations as enumerated in this section shall be given effect to, through notification issued at the time of each election.

12. Right to vote.

- Every person whose name is, for the time being entered in the electoral roll for a ward, shall be entitled to vote at an election of a number from that ward.

13. Filling of casual vacancies.

(1)Whenever a vacancy occurring by death, resignation or removal, or by vacation of a seat for any other reason, the vacancy shall be filled within six months of the occurrence of such vacancy :Provided that no election shall be held to fill a casual vacancy occurring within six months prior to the holding of a general election.

(2)Every person elected or nominated to fill a casual vacancy shall be elected or nominated to serve for the remainder of his predecessor's term of office.

(3)If the vacancy be a vacancy reserved for any category, the vacancy will be filled from the same category.

14. Publication of results of elections.

- [(1) After the declaration of general election results, [the name of Mayor and members] [Sub section (1) substituted by Haryana Act No. 27 of 2004.] shall be published in the Official Gazette by the State Election Commission not earlier than one week before the expiry of the duration of the existing Corporation :Provided that notification regarding bye-election results shall be published in the Official Gazette by the State Election Commission forthwith.]

(2)The names of persons nominated as members shall be published by the Government as specified under sub-section (3) of section 4 of this Act.

15. Election petitions.

(1)[No election of a Mayor or member] [Substituted 'No election of a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] shall be called in question except by an election petition presented to the authority as may be prescribed within thirty days from the date of the publication of the result of the election under section 14.

(2)An election petition calling in question any such election, may be presented on one or more of the grounds specified in sections 18, 19, 20, 21 and 22 by any candidate at such election or by any elector of the ward concerned.

(3)A petitioner shall join as respondent to his petition all the candidates at the election.

(4)An election petition -

(a)shall, contain a concise statement of the material facts on which the petitioner relies;

(b)shall, with sufficient Particulars, set forth the ground or grounds on which the election is called in question; and

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908, for the verification of pleadings.

16. Relief that may be claimed by the petitioner.

(1)A petitioner may claim -

(a)a declaration that the election of all or any of the returned candidates is void; and

(b)in addition thereto, a further declaration that he himself or any other candidate has been duly elected.

(2)The expression 'returned candidate' means a candidate whose name has been published in the Official Gazette under section 14.

17. Grounds for declaring election to be void.

(1)Subject to the provisions of sub-section (2), if the authority as may be prescribed, is of the opinion -

(a)that on the date of his election a returned candidate was not qualified or was disqualified, [to be chosen as a Mayor or member] [Substituted 'to be chosen as a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.]; or

(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent; or

(c)that any nomination paper has been improperly rejected; or

(d)that the result of the election in so far as it concerns a returned candidate has been materially affected -

(i)by the improper acceptance of any nomination; or

(ii)by any corrupt practice committed in the interests of the returned candidate by a person other than the candidate or his agent or a person acting with the consent of such candidate or agent; or

(iii)by the improper acceptance or refusal of any vote or reception of any vote which is void; or

(iv)by the non-compliance with the provisions of this Act, or any rules or orders made thereunder, such authority shall declare the election of the returned candidate to be void.

(2)If in the opinion of the prescribed authority, a returned candidate or his agent has been alleged to be guilty of any corrupt practice but the prescribed authority is satisfied -

(a)that no such corrupt practice is committed at the election by the candidate, or such corrupt practice was committed contrary to the orders, and without the consent of the candidate;

(b)that the candidate took all reasonable means for preventing the commission of corrupt practices at the election; and

(c)that in all other respects the election was free from any corrupt practice on the Part of candidate or any of his agents, such authority may decide that the election of the returned candidate is not void.

18. Procedure to be followed by the prescribed Authority.

- The procedure provided in the Code of Civil Procedure, 1908 in regard to suits, shall be followed by the prescribed authority, in the trial and disposal of an election petition under this Act.

19. Decision of prescribed authority.

(1)At the conclusion of the trial of an election petition, the prescribed authority shall make an order -

(a)dismissing the election petition; or

(b)declaring the election of all or any of the returned candidates to be void; or

(c)declaring the election of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected.

(2)If any person, who has filed an election petition, has in addition to calling in question the election of the returned candidate, claimed declaration that he himself or any other candidate has been duly elected and the prescribed authority is of the opinion -

(a)that in fact the petitioner or such other candidate received a majority of the valid votes; or

(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes, such authority shall after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.

20. Procedure in case of equality of votes.

- If during the trial of an election petition it appears that there is an equality of votes between any candidates at the election and that the addition of a vote would entitle any of those candidates to be declared elected, then the prescribed authority shall decide between them by lot and proceed as if the one on whom the lot falls had received an additional vote.

21. Finality of decision.

(1)Save as otherwise provided an order of the prescribed authority on an election petition shall be final.

(2)An [election of a Mayor or member] [Substituted 'election of a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.

(3)Any person aggrieved by the order of the prescribed authority may file an appeal to the District Judge within a period of thirty days from the date of the order.

22. Corrupt practices.

- The following shall be deemed to be corrupt practices for the purposes of this Act -

(1)Bribery as defined in sub-section (1) of section 123 of the Representation of the People Act, 1951.

(2)Undue influence as defined in sub-section (2) of the said section.

(3)An appeal by a candidate or his agent or by any other person with the consent of the candidate or his election agent to vote or refrain from voting on grounds of caste, race, community or religion or the use of or appeal to, religious symbols or, the use of or appeal to national symbols such as the national flag or the national emblem, for the furtherance of the prospects of that candidate's election.

(4)The publication by a candidate or his agent or by any other person with the consent of the candidate or his election agent of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate, or in relation to the candidature or withdrawal from contest of any candidate being a statement reasonably calculated to prejudice the prospects of that candidate's election.

(5)The hiring or procuring whether on payment or otherwise of any vehicle or vessel by a candidate or his agent or by any other person with the consent of the candidate or his election agent for conveyance of any elector (other than the candidate himself, and the members of his family or his agent) to or from any polling station provided in accordance with the rules made under this Act:Provided that the hiring of a vehicle or vessel by an elector or by several electors at their joint costs for the purpose of conveying him or them to or from any such polling station shall not be deemed to be a corrupt practice under this clause, if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power :Provided further that the use of any public transport vehicle or vessel or any railway carriage by an elector at his own cost for the purpose of going to or coming from any such polling station shall not be deemed to be a corrupt practice under this clause.Explanation. - In this sub-section the expression "vehicle" means any vehicle used or capable of being used for the purpose of road transport whether propelled by mechanical power or otherwise and whether used for drawing other vehicles or otherwise.

(6)The holding of any meeting in which intoxicating liquors are served.

(7)The issuing of any circular, placard or poster having a reference to the election which does not bear the name and address of the printer and publisher thereof.

(8)Any other practice which the Government may by rules specify to be corrupt practice.

23. Maintenance of secrecy of voting.

(1)Every Officer or Clerk, agent or other person who performs any duty in connection with the recording or counting of votes at an election, shall maintain and aid in maintaining the secrecy of the voting and shall not (except for some purpose authorised by or under any law) communicate to any person any information calculated to violate such secrecy.

(2)Any person who contravenes provisions of sub-section (1), shall be punishable with imprisonment for a term which may extend to three months or with fine, or with both.

23A. [ Voting machines at elections. [Added by Haryana Act No. 13 of 2007.]

- Notwithstanding anything contained in this Act or the rules made thereunder, the casting and recording of votes by voting machines in the Corporation may be adopted in such manner as the State Election Commission may, having regard to the circumstances of each case, specify.Explanation. - For the purpose of this section "voting machine" means any machine or apparatus whether operated electronically or otherwise and used for casting or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.]

24. Officers etc. at elections not to act for candidates or to influence voting.

(1)No person who is a returning officer, or an assistant returning officer or a presiding officer or polling officer at an election or an officer or clerk appointed by the returning officer or the presiding officer to perform any duty in connection with an election or a member of a police force, shall in the conduct or management of the election do any act (other than the giving of votes) for the furtherance of the prospects of the election of a candidate.

(2)No such person as aforesaid shall endeavour -

(a)to persuade any person to give his vote at an election; or

(b)to dissuade any person for giving his vote at an election; or

(c)to influence the voting of any person at an election in any manner.

(3)Any person who contravenes the provisions of sub-section (1) or sub- section (2) shall be punishable with imprisonment for a term which may extend to six months or with fine, or with both.

25. Prohibition of canvassing in or near polling station and of public meeting on election day.

(1)No person shall, on the date or dates on which the poll is to take at any polling station, commit any of the following acts within the polling station, or in any public or private place within a distance of hundred metres of the polling station, namely :-

(a)canvassing for votes; or

(b)soliciting the votes of any elector; or

(c)persuading any elector not to vote for any Particular candidate; or

(d)persuading any elector not to vote at the election; or

(e)exhibiting any notice or sign (other than an official notice) relating to the election.

(2)No person shall convene, hold or attend any public meeting within any ward on the date or dates on or at any time within twenty-four hours preceding the start of the poll for an election in that ward.

(3)Any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred and fifty rupees.

(4)An offence committed under sub-section (1) shall be cognizable.

26. Penalty for disorderly conduct in or near polling station.

(1)No person shall, on the date or dates on which a poll is taken at any polling station -

(a)use or operate within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud- speaker; or

(b)shout or otherwise act in a disorderly manner, within or at the entrance of the polling station, or in any public or private place in the neighbourhood thereof; so as to cause annoyance to any person visiting the polling station for the poll, or so as to interfere with the work of the officer and other persons on duty at the polling station.

(2)Any person who contravenes or wilfully aids or abets the contravention of the provisions of sub-section (1) shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.

(3)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this section, he may direct any police officer to arrest such person, and thereupon the police officer shall arrest him.

(4)Any police officer may take such steps and use such force as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1), and may seize any apparatus used for such contravention.

27. Penalty for misconduct at the polling station.

(1)Any person who during the hours fixed for the poll at any polling station, misconducts himself or fails to obey the lawful directions of the presiding officer, may be removed, from the polling station by the presiding officer or by any police officer on duty or by any person authorised in this behalf by such presiding officer.

(2)The powers conferred by sub-section (1) shall not be exercised so as to prevent any elector who is otherwise entitled to vote at a polling station from having an opportunity of voting at that station.

(3)If any person who has been so removed from a polling station, re-enters the polling station without the permission of the presiding officer, he shall be punishable with imprisonment for a term which may extend to three months or with fine, or with both.

(4)An offence punishable under sub-section (3) shall be cognizable.

28. Breaches of official duty in connection with election.

(1)If any person to whom this section applies, is without reasonable cause guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend to five hundred rupees. An offence punishable under this section shall be cognizable.

(2)No suit or other legal proceeding shall lie against any such person for damages in respect of any such act or omission as aforesaid.

(3)The persons to whom this section applies are returning officers, assistant returning officers, presiding officers, polling officers and any other person appointed to perform any duty in connection with receipt of nominations or withdrawal of candidatures or the recording or counting of votes at an election; and the expression "Official duty"' shall for the purposes of this section be construed accordingly.

28A. [ Breach of official duty in connection with preparation of electoral roll. [Added by Haryana Act No. 13 of 2007.]

(1)If any person performs any official duty in connection with the preparation, revision or correction of the electoral roll or inclusion or exclusion of any entry in or from that roll, is without reasonable cause, guilty of any act or omission for breach of such official duty, he shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to two years or with fine which may extend to five thousand rupees or with both.

(2)No suit or other legal proceedings shall lie against any such officer or other person for damages in respect of any act or omission as aforesaid.

(3)No court shall take cognizance of any offence punishable under sub- section (1) unless there is a complaint made by order of, or under authority from, the State Election Commission or the Deputy Commissioner of the district concerned.]

29. Removal of ballot papers from polling station to be an offence.

(1)Any person who at an election fraudulently takes or attempts to take a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.

(2)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub- section (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer :Provided that when it is necessary to cause a woman to be searched, the search shall be made by another woman with strict regard to decency.

(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the presiding officer or when the search is made by a police officer, shall be kept by such officer in safe custody.

(4)An offence punishable under sub-section (1) shall be cognizable.

30. Offence of booth capturing.

- Whoever commits an offence of booth capturing shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to two years and with fine, and where such offence is committed by a person in the service of the Government, he shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine.Explanation. - For the purposes of this section, "booth capturing" includes, among other things, all or any of the following activities, namely :-

(a)seizure of a polling station or a place fixed for the poll by any person or persons making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections ;

(b)taking possession of a polling station or a place fixed for the poll by any person or persons and allowing only his or their own supporters to exercise their right to vote and prevent others from voting;

(c)threatening any elector and preventing him from going to the polling station or a place fixed for the poll, to cast his vote;

(d)seizure of place for counting of votes by any person or persons making the counting authorities surrender the ballot papers or voting machines and the doing of anything which affect the orderly counting of votes;

(e)doing by any person in the service of Government, of all or any of the aforesaid activities or aiding or conniving at, any such activity in the furtherance of the prospects of the election of a candidate.

31. Other offence and penalties.

(1)A person shall be guilty of an electoral offence, if at any election he -

(a)fraudulently defaces, destroys any nomination paper; or

(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the Returning Officer; or

(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot-paper or any declaration or identity or official envelop used in connection with voting by postal ballot; or

(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or

(e)fraudulently puts into any ballot-box any thing other than the ballot paper which he is authorised by law to put in; or

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot paper than in the use for the purpose of the election; or

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.

(2)Any person guilty of an offence under this section shall -

(a)if he is a returning officer or an assistant returning officer or a presiding officer or a polling officer or any other officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both;

(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.

(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take Part in the conduct of any election or Part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election.

(4)An offence punishable under sub-section (2) shall be cognizable.

(5)No court shall take cognizance of any offence under section 25, under section 29, or under clause (a) of sub-section (2) of this section unless there is a complaint made by order of, or under authority from, the State Election Commissioner.

32. [Power to make rules regulating the election of Mayor and members] [Substituted 'Power to make rules regulating the election of members' by Haryana Act No. 28 of 2018, dated 4.10.2018.].

(1)The Government may, in consultation with State Election Commission, make rules to provide for or regulate all or any of the following matters for the purpose of [holding election of Mayor and members] [Substituted 'holding elections of members' by Haryana Act No. 28 of 2018, dated 4.10.2018.] under this Act, namely :-

(a)qualifications of elector and the preparation, publication, correction and revision of electoral rolls;

(b)the appointment of returning officer, assistant returning officers, presiding officers and polling officers for the conduct of elections;

(c)the nomination of candidates, form of nomination papers, objections to nominations and scrutiny of nominations;

(d)the deposits to be made by candidates, time and manner of making such deposits and the circumstances under which such deposits may be refunded to candidates or forfeited to the Corporation;

(e)the withdrawal of candidature;

(f)the appointment of agents of candidates;

(g)the procedure in contested and uncontested elections;

(h)the date, time and place for poll and other matters relating to the conduct of elections including -

(i)the appointment of polling stations for each ward;

(ii)the hours during which the polling station shall be kept open for the casting of votes;

(iii)the printing and issue of ballot papers;

(iv)the checking of voters by reference to electoral poll;

(v)the marking with indelible ink of the left fore-finger or any other finger or limb of the voter and prohibition of the delivery of the ballot paper to any person if at the time such person applies for such paper he has already such mark, so as to prevent personation of voters;

(vi)the manner in which votes are to be given and in Particular in the case of illiterate voters or of voters under physical or other disability;

(vii)the procedure to be followed in respect of challenged votes and tendered votes;

(viii)the scrutiny of votes, counting of votes, the declaration of the results and the procedure in case of equality of votes or in the event of a member being elected to represent more than one ward;

(ix)the custody and disposal of papers relating to elections;

(x)the suspension of polls in case of any interruption by riot, violence or any other sufficient cause and the holding of a fresh poll;

(xi)the holding of a fresh poll in the case of destruction of or tampering with the ballot boxes before counting;

(xii)the countermanding of the poll in the case of the death of a candidate before the poll;

(i)the requisitioning of premises, vehicles, vessels or animals, payment of compensation in connection with such requisitioning, eviction from requisitioned premises and release of premises from requisition;

(j)the fee to be paid on an election petition;

(k)any other matter relating to elections or election disputes which is to be prescribed or in respect of which the Government deems it necessary to make rules under this section or in respect of which this Act, makes no provisions or makes insufficient provision and provision is, in the opinion of the Government, necessary.

(2)Any person who contravenes the provisions of any rule framed under this section shall be punishable with fine which may extend to one thousand rupees.

33. [ Oath of affirmation by Mayor or member. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(1)Every elected Mayor or member shall, before taking his seat, make and subscribe at a meeting of the Corporation, an oath or affirmation according to the following form, namely :-I........................having been elected as a Mayor or member of the Municipal Corporation of.........................do swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully discharge the duty upon which I am about to enter.

(2)If a person sits or votes as a Mayor or member before he complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he so sits or voted to a penalty of five hundred rupees to be recovered as an arrear of tax under this Act, and his vote shall be considered invalid.]

34. [ Removal of and resignation by Mayor or member. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(1)The Government may, by notification remove Mayor or member, if in its opinion-

(a)he becomes subject to any of the disqualifications mentioned in section 8; or

(b)he has flagrantly abused his position as a Mayor or member or has through negligence or misconduct been responsible for the loss or misapplication of any money or property of the Corporation ; or

(c)he has become physically or mentally incapacitated for performing his duties as a Mayor or member ; or

(d)he absents himself during three successive months from the meetings of the Corporation ; or

(e)he acts in contravention of the provisions of section 60; or

(f)he has, since his election or nomination, become subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualifications of candidate for election or nomination:

Provided that before making an order under this section, reasonable opportunity of being heard and to show cause against such an order shall be given to the Mayor or member, as the case may be.

(2)If a Mayor or member resigns his seat by writing under his hand addressed to the Commissioner, he shall cease to be a Mayor or member on the date of acceptance of his resignation and his office shall thereupon fall vacant.]

34A. [ [Suspension of Mayor or member.] [Section 34-A inserted by Haryana Act No. 18 of 1999.]

(1)The Commissioner of the Division may, [suspend a Mayor or member] [Substituted 'suspend any member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of a Corporation where -

(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Commissioner of Division the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;

(b)during the course of an enquiry for any of the reasons for which he can be removed under section 34, after giving him a reasonable opportunity of being heard.

(2)[A Mayor or any member] [Substituted 'Any member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] suspended under sub-section (1) shall not take Part in any act or proceedings of the Corporation during the period of suspension and shall hand over the records, money or any other property of the Corporation in his possession or under his control -

(i)to Mayor, Senior Deputy Mayor or Deputy Mayor, as the case may be;

(ii)in case the Mayor, Senior Deputy Mayor or Deputy Mayor are suspended, to such person as the Commissioner of Division may appoint in this behalf:

[Provided that the suspension period of a Mayor or member shall not exceed six months from the date of issuance of suspension order except in criminal cases involving moral turpitude:Provided further that if the Mayor is suspended or removed or resigned from the post under the Act, the officiating charge of the seat of Mayor shall be given to the elected member of the same category having maximum number of members in his favour until the predecessor of Mayor is elected or the existing Mayor is reinstated:Provided further that if there is only one member from the category for which seat of Mayor is reserved, no question of maximum number of members in his favour shall arise:Provided further that when the Mayor is absent from duty on account of illness or other cause, the senior Deputy Mayor and in his absence the Deputy Mayor shall act as Mayor.] [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(3)Any person aggrieved by an order passed under sub-section (1) may, within a period of thirty days from the communication of the order, prefer an appeal to the Government.]

34B. [ Removal of Mayor or member having any disqualification at time of election. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

- The State Election Commission may, after such enquiry, as it may deem fit and after giving an opportunity of being heard, by order, remove a Mayor or member, if he was having any disqualification mentioned in section 8 at the time of his election. The office of the Mayor or member so disqualified shall become vacant immediately.]

34C. [ Removal of an elected Mayor or member who fails to lodge election expenditure statement. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

- If an elected Mayor or member fails to follow the provisions of sections 8E or 8G, he shall be removed by the State Election Commission after giving him an opportunity of being heard. The office of the Mayor or member so disqualified shall become vacant immediately.]

34D. Review.

- [A Mayor or member] [Substituted 'A member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] so disqualified under section 34-B or 34-C may file an application for review of order before the State Election Commission within a period of forty-five days from the receipt of the order. The order passed by the State Election Commission under this section shall be final and no civil court shall have jurisdiction to entertain a petition against such order.]

35. Payment of allowances to members.

- The members shall be entitled to receive allowances for attendance at meetings of the Corporation and of its committees at such rate as may be notified by the Government in the Official Gazette.

36. [ [Election of Senior Deputy Mayor, Deputy Mayor and their term of office.] [Substituted vide Haryana Act No. 4 of 1995.].

- [(1) ***] [Omitted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(2)The Corporation shall also elect in the manner prescribed, [two of its elected members] [Substituted by Haryana Act No. 19 of 1996. ] to be the Senior Deputy Mayor and Deputy Mayor. The term of office of the Senior Deputy Mayor and Deputy Mayor shall be for a period of five years or for the residue period of their offices as a member, whichever is less:Provided that if the office of the Senior Deputy Mayor or Deputy Mayor is vacated during his tenure on account of death, resignation or no- confidence motion, a fresh election for the remainder period shall be held within one month of the vacancy.]

(3)[ and (4) ***] [Omitted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

36A. [ Facilities and powers of Mayor. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(1)The Mayor shall be entitled to payment of such honorarium and may be given such facilities in respect of residential accommodation, telephone, conveyance and the like, as may be prescribed.

(2)The Mayor shall have access to the record of the Corporation and may issue directions to the Commissioner or call for reports from him with a view to ensure proper implementation of the decision of the Corporation.]

37. Removal of [] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.].

- A member holding office as [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] or Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] may be removed from his office by a resolution of the Corporation passed by a majority of [not less than two- thirds of the elected members] [Substituted by Haryana Act No. 19 of 1996.] of the Corporation, in the manner as may be prescribed.

37A. [ Suspension of [] [Section 37-A inserted by Haryana Act No. 18 of 1999.], Senior Deputy [] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.]and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.].

(1)The Commissioner of the Division may suspend [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of a Corporation where -

(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Commissioner of the Division, the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;

(b)during the course of an enquiry for any of the reason for which he can be removed under section 37, after giving him a reasonable opportunity of being heard.

(2)A [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] or Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], as the case may be, suspended under sub-section (1), shall not take Part in any act or proceedings of the Corporation during the period of suspension and shall hand over the records, money or any other property of the Corporation in his possession or under his control -[***] [Omitted '(i) to Senior Deputy Mayor if he is Mayor;' by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(ii)to Mayor if he is Senior Deputy Mayor and Deputy Mayor; and

(iii)in case the [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] are suspended, to such person as Commissioner of Division may appoint in this behalf :

Provided that he suspension period of [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], Senior Deputy [*] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [***] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.], as the case may, be shall not exceed six months from the date of issuance of suspension order except in criminal cases, involving moral turpitude.

(3)Any person aggrieved by an order passes under sub-section (1) may, within a period of thirty days from the communication of the order, prefer an appeal to the Government.]

38. [ [Omitted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

***]

38. Discharge of functions of the Mayor by Deputy Mayor.- (1) When the office of the Mayor is vacant, the Senior Deputy Mayor and in his absence, the Deputy Mayor shall act as Mayor until a new Mayor is elected.(2) When the Mayor is absent from duty on account of illness or any other cause, the Senior Deputy Mayor, and in his absence the Deputy Mayor, shall act as Mayor during his absence.

39. Resignation of [] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.] and Deputy [] [Omitted 'Mayor' by Haryana Act No. 28 of 2018, dated 4.10.2018.].

- [(1) ***] [Omitted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

(2)The Senior Deputy Mayor or the Deputy Mayor may, by writing under his hand addressed to the Mayor, resign his office.

(3)A resignation under sub-section (1) or sub-section (2) shall take effect from the date of its acceptance.

40. Ad hoc Committees.

(1)The Corporation may constitute as many ad hoc Committees consisting of such number of members and experts for such term as it thinks fit for the exercise of any power or discharge of any function which the Corporation may by resolution delegate to them or for inquiring into, reporting or advising upon any matter which the Corporation may refer to them.

(2)The Corporation shall constitute a Water Supply and Sewerage Disposal Committee, a Buildings and Roads Committee, a House Tax Assessment Committee and such other committees as may be prescribed consisting of such number of members and for the exercise of such powers or discharge of such functions as may be prescribed.

(3)There shall also be a Finance and Contracts Committee of the Corporation comprising the Mayor, the two Deputy Mayors, two members elected by the members from amongst themselves and the Commissioner, and the aforesaid Committee shall exercise all the powers of the Corporation in relation to contracts to be entered into for and on its behalf and the purchases to be made by it.

(4)Each committee shall elect one of its members as the Chairman and another member as the Vice-Chairman :Provided that the Mayor shall be the ex-officio Chairman of the Finance and Contract Committee.

(5)Any matter relating to Committees not expressly provided in his Act, may be provided by regulations made in this behalf.

Chapter III
Functions of the Corporation

41. General powers of Corporation.

(1)Subject to the provisions of this Act and the rules, regulations and bye-laws made thereunder, the Municipal administration of the Municipal area shall vest in the Corporation.

(2)Without prejudice to the generality of the provisions of sub-section (1) it shall be the duty of the Corporation to consider all periodical statements of the receipts and disbursement and all progress reports and pass such resolutions thereon as it deems fit.

42. Functions of Corporation to be entrusted by the Government.

- Subject to the provisions of the Constitution, the Government may, by order entrust the Corporation with such powers and authority as may be necessary to enable it to function as institution of local Government and such order may contain provisions for the devolution of powers, functions and responsibilities upon the Corporation, preparation of plans for economic development and social justice including the functions in respect of the following matters, namely :-

(1)Urban planning including town planning.

(2)Regulation of land-use and construction of buildings.

(3)Planning for economic and social development.

(4)Roads and bridges.

(5)Water supply for domestic, industrial and commercial purposes.

(6)Public health, sanitation conservancy and solid waste management.

(7)Fire services.

(8)Urban forestry, protection of the environment and promotion of ecological aspects.

(9)Safeguarding the interest of weaker sections of society, including the handicapped and mentally retarded.

(10)Slum improvement and upgradation.

(11)Urban poverty alleviation.

(12)Provision of urban amenities and facilities such as parks, gardens, playgrounds.

(13)Promotion of cultural, educational and aesthetic aspects.

(14)Burials and burial grounds, cremations, cremation grounds and electric crematoriums,

(15)Cattle ponds, prevention of cruelty to animals.

(16)Vital statistics including registration of births and deaths.

(17)Public amenities including street lighting, parking lots, bus stops and public conveniences.

(18)Regulation of slaughter houses and tanneries.

43. Obligatory functions of Corporation.

- It shall be incumbent on the Corporation to make adequate provisions, by any means or measures which it may lawfully use or take, for each of the following matters, namely :-

(a)the construction, maintenance and cleaning of drains and drainage works and of public latrines, urinals and similar conveniences;

(b)the construction and maintenance of works and means for providing supply of water for public and private purposes;

(c)the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;

(d)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;

(e)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;

(f)the construction and maintenance of cattle pond;

(g)measures for preventing and checking the spread of dangerous diseases;

(h)the construction and maintenance of municipal markets and the regulation thereof;

(i)the regulation and abatement of offensive or dangerous trades or practices;

(j)the securing or removal of dangerous buildings and places;

(k)the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;

(l)the lighting, watering and cleaning of public streets and other public places;

(m)the removal of obstructions and projections in or upon streets, bridges and other public places;

(n)the naming and numbering of streets and premises;

(o)the maintenance of municipal offices;

(p)the laying out of the maintenance of public parks, gardens or recreation grounds;

(q)the maintenance of a fire-brigade and the protection of life and property in the case of fire;

(r)the maintenance of monuments and memorials vested in a local authority in the Municipal area immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;

(s)the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation;

(t)the fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force;

(u)planting and care of trees on road sides, etc.; and

(v)survey of buildings and lands.

44. Discretionary functions of the Corporation.

- The Corporation may provide either wholly or in Part for all or any of the following matters, namely :-

(a)the furtherance of education including cultural and physical education;

(b)the establishment and maintenance of, and aid to libraries, museums, art galleries, botanical or zoological collections;

(c)the establishment and maintenance of, and aid to stadia, gymnasia, kharas and places for sports and games;

(d)the registration of marriages;

(e)the taking of a census of population;

(f)the civic reception to persons of distinction;

(g)the providing of music or other entertainments in public places or places of public resort and the establishment of theatres and cinemas;

(h)the organisation and management of fairs and exhibitions;

(i)the construction and maintenance of -

(i)rest house;

(ii)poor houses;

(iii)infirmaries;

(iv)children's homes;

(v)houses for the deaf and dumb and for disabled and handicapped children;

(vi)shelters for destitute and disabled persons;

(vii)asylums for persons of unsound mind;

(j)the building or purchase and maintenance of dwelling houses for Corporation officers and other Corporation employees;

(k)any measures for the welfare of the Corporation officers and other Corporation employees or any class of them including the sanctioning of loans to such officers and employees or any class of them for construction of houses and purchases of vehicles;

(l)the organisation or management of chemical or bacteriological laboratories for the examination or analysis of water, food and drugs for the detection of diseases or research connected with the public health or medical relief;

(m)the provision for relief to destitute and disabled persons;

(n)public vaccination and inoculation;

(o)the organisation, construction, maintenance and management of swimming pools, public wash houses, bathing places and other institutions designed for the improvement of public health;

(p)the organisation and management of farms and dairies within or outside the Municipal area for the supply, distribution and processing of milk and milk products for the benefits of the residents of the Municipal area;

(q)the organisation and management of cottage industries, handicraft centres and sales emporia;

(r)the construction and maintenance of warehouses and godowns;

(s)the construction and maintenance of garages, sheds and stands for vehicles and cattle biers;

(t)the provisions for unfiltered water supply;

(u)the improvement of the Municipal area in accordance with improvement schemes approved by the Corporation;

(v)the provision of housing accommodation for the inhabitants of any area or for any class of inhabitants;

(w)the establishment and maintenance of hospitals, dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;

(x)any measure not hereinbefore specifically mentioned, likely to promote public safety, health, convenience or general welfare;

Chapter IV
Municipal Authorities under the Corporation

45. Appointment of Commissioner.

(1)The Government shall, by notification in the Official Gazette, appoint an I.A.S. Officer having a minimum service as such of at least five years, as the Commissioner of the Corporation.

(2)Subject to the provisions of sub-section (3) the Commissioner so appointed shall hold office for a term of three years in the first instances:Provided that his appointment may be renewed for a term not exceeding three years;Provided further that no officer who has attained the age of superannuation, shall be appointed or continue as Commissioner.

(3)The Government -

(a)[-] [[Clause (a) omitted by Haryana Act No. 15 of 2000 which read as;

(a)shall recall the Commissioner if at a special meeting of the Corporation called for the purpose, a resolution for such recall has been passed by a majority of not less than two-thirds of the total number of members;]]

(b)may recall the Commissioner at any time during the term of his appointment.

46. Salary and allowances of Commissioner.

- The Commissioner shall be paid out of the Corporation Fund such monthly salary and such monthly allowances, as may from time to time be fixed by the Government and may be given such facilities in relation to residential accommodation, conveyance and the like as may from time to time be fixed by the Government.

47. Leave etc. of Commissioner.

- Whenever the Commissioner is on leave, or is sent on training another officer may be appointed by the Government in his place.

48. Contribution by Corporation.

- The Corporation shall make such contribution towards leave, allowances, pension and provident fund of the Commissioner as may be required by the conditions of his service under the Government.

49. Functions of the Commissioner.

- Save as otherwise provided in this Act, and subject to general supervision and control of the Corporation the executive power, for the purpose of carrying out the provisions of this Act, and of any other Act for the time being in force which confers any power or imposes any duty on the Corporation, shall vest in the Commissioner, who shall also -

(a)exercise all the powers and perform all the duties specifically conferred or imposed upon him by this Act or by any other law for the time being in force;

(b)prescribe the duties of and exercise supervision and control over the acts and proceedings of all Corporation officers and other Corporation employees and subject to any rules that may be made under section 67 dispose of all questions relating to the service of the said officers and other employees and their pay, privileges, allowances and other conditions of service;

(c)on the occurrence or threatened occurrence of any sudden accident or any unforeseen event or natural calamity involving or likely to involve extensive damage to any property of the Corporation, or danger to human life, take such immediate action as he considers necessary and make a report forthwith to the Corporation of the action he has taken and the reasons for the same as also of the amount of cost, if any, incurred or likely to be incurred in consequence of such action, which is not covered by a budget grant.

50. Power of Corporation to require Commissioner to produce documents and furnish returns, reports etc.

(1)The Corporation may at any time require the Commissioner -

(a)to produce any record, correspondence, plans or other documents which is in his possession or under his control as Commissioner or which is recorded or filed in his office or in the office of any Corporation Officer or other Corporation employee subordinate to him;

(b)to furnish any return, plan, estimate, statement, account of statistics concerning or connected with any matter pertaining to the administration of this Act, or any Municipal authority;

(c)to furnish a report by himself or to obtain from any Corporation officer or other employee subordinate to him and furnish with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act, or any Municipal authority.

(2)Every such requisition shall be complied with by the Commissioner without any unreasonable delay; and it shall be incumbent on every Corporation officer and other corporation employee to obey any order made by the Commissioner in pursuance of any such requisition:Provided that the Commissioner shall not be bound to comply with any such requisition if with the previous approval of the Mayor he makes a statement that such compliance would be prejudicial to public interest or to the interest of the Corporation.

51. Exercise of powers to be subject to sanction.

- Save as otherwise provided in this Act, the exercise of any power or the performance of any duty conferred or imposed upon the Corporation or any authorities by or under this Act, which will involve expenditure, shall be subject to the following conditions, namely :-

(a)that such expenditure, in so far as it is to be incurred in the year in which such power is exercised or duty performed, shall be provided for under a current budget-grant; and

(b)that if the exercise of such power or the performance of such duty involves or is likely to involve expenditure for any period or at any time after the close of the said year, such expenditure shall not be incurred without the sanction of the Corporation

Chapter V
Procedure

Transaction of Business by the Corporation

52. Meetings.

(1)The Corporation shall ordinarily hold at least one meeting in every month for the transaction of its business:[Provided that in addition to the aforesaid meeting, every Corporation shall hold atleast one meeting in every six months of a duration of not less than three days.] [Inserted by Haryana Act No. 34 of 2019, dated 4.9.2019.]

(2)The Mayor or in his absence the Senior Deputy Mayor, and in the absence of both, the Deputy Mayor may, whenever he thinks fit, and shall upon a requisition in writing by not less than one-fourth of the total number of members, convene a special meeting of the Corporation.

(3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjourned in like manner.

53. First meeting of Corporation after general elections for election of Mayor.

(1)First meeting of the Corporation after general elections shall be held as early as possible but not later than thirty days after the publication of the results of the election of the members under section 14 and shall be convened by the Divisional Commissioner.

(2)Notwithstanding anything contained in section 56, for election of the Mayor, the Divisional Commissioner shall nominate a member who is not a candidate for such election to preside over the meeting.

(3)If during the election of Mayor it appears that there is an equality of votes between the candidates at such election and that the addition of a vote would entitle any of the candidates to be elected as Mayor, then the person presiding over the meeting shall decide between them by lot to be drawn in the presence of the candidates and in such manner as he may determine, and the candidate on whom the lot falls shall be deemed to have received an additional vote.

54. Notice of meetings and business.

- A list of the business to be transacted at every meeting except at an adjourned meeting shall be sent at the recorded address of each member at least five days before the time fixed for such meeting other than the business of which a notice has been so given:Provided that an urgent meeting may be called on a notice of a lesser period than five days:Provided further that any member may send or deliver to the Corporation Secretary notice of any business going beyond the matters mentioned in the notice given of such meeting so as to reach him at least forty-eight hours before the date fixed for the meeting and the Corporation Secretary shall with all possible despatch take steps to circulate such resolution to every member in such manner as he may think fit:Provided further that such other business or resolution may be transacted or taken up only with the permission of the Chair.

55. Quorum.

(1)The quorum necessary for the transaction of business at a meeting of the Corporation shall be one-third of the total number of members.

(2)If at any time during a meeting of the Corporation there is no quorum it shall be the duty of the Mayor or the person presiding over such meeting either to adjourn the meeting or to suspend the meeting until there is a quorum.

(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before the original meeting if there had been a quorum present thereat, shall be brought before, and may be transacted at an adjourned meeting, whether there is quorum present or not :Provided that notice of an adjourned meeting under sub-sections (2) and (3) shall be given to all members.

56. Presiding Officer.

(1)The Mayor or in his absence, the Senior Deputy Mayor, and in the absence of the both, the Deputy Mayor shall preside over at every meeting of the Corporation.

(2)In the absence of both the Mayor and the Deputy Mayor from the meeting the members present shall elect one from among their own members to preside.

(3)The Mayor or the person presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes.

57. Method of deciding question.

(1)Save as otherwise provided in this Act, all matters required to be decided by the Corporation shall be decided by majority of the votes of members present and voting.

(2)The voting shall be by show of hands, but the Corporation may subject to such regulations as may be made by it, resolve that any question or class of questions shall be decided by secret ballot.

(3)At any meeting, unless voting be demanded by at least four members a declaration by the presiding officer at such meeting that a resolution has been carried or lost, and an entry to that effect in the minutes of the proceedings shall, for the purposes of this Act, be conclusive evidence of the fact without proof of the number or proportion of the votes recorded in favour of or against such resolution.

(4)If voting as aforesaid is demanded, the votes of all of the members present who desire to vote shall be taken under the direction of the Presiding Officer at the meeting and the result of the voting shall be deemed to be resolution of the Corporation at such meeting.

58. Maintenance of order at and admission of public to meetings, withdrawal and suspension of members.

(1)The Mayor or the person presiding over a meeting shall preserve order thereat and shall have all powers necessary for the purpose of preserving such order.

(2)The Mayor or the person presiding over a meeting may direct any member whose conduct is in his opinion disorderly to withdraw immediately from the meeting, and any member so directed to withdraw shall do so forthwith and shall absent himself during the remainder of the meeting.

(3)If any member is ordered to withdraw a second time within fifteen days, the Mayor or the person presiding may suspend such member from attending the meetings of the Corporation for a period not exceeding fifteen days and the member so suspended shall absent himself accordingly :Provided that the Mayor or the person presiding may at any time cancel such suspension:Provided further that such suspension shall not debar the suspended member from serving on any committee of the Corporation of which he is a member.

(4)Subject to sub-section (5), every meeting shall be open to the public unless a majority of the members present at the meeting decide that any inquiry or deliberation pending before the Corporation shall be held in camera.

(5)The Corporation may make regulations for the purpose of admission of the members of the public to its meetings and for the removal by force if necessary, of any member of the public admitted to a meeting for interrupting or disturbing the proceedings of the meetings.

(6)The Corporation may make regulations for removal of members for disorderly conduct.

(7)In the case of grave disorder arising in a meeting the Mayor or the person presiding may, if he thinks it necessary to do so, adjourn the meeting to a date or time specified by him.

59. Member not to vote on matter in which he is interested.

- No member shall vote at a meeting of the Corporation or of any Committee thereof on any question relating to his own conduct or vote or take Part in any discussion on any matter (other than a matter affecting generally the residents of the Municipal area or of any Particular ward), which affects his pecuniary interest or any property in respect of which he is directly or indirectly interested, or any property of or for which he is a manager or an agent.

60. Right to attend meetings of Corporation and its committees, etc. and right of members to ask questions in relation to the administration of Municipal area.

(1)The Commissioner or any Corporation Officer authorised by him in this behalf may attend, speak in, or otherwise take Part in the proceedings of any meeting of the Corporation or any of its Committees, but he shall not be entitled to vote in any such meeting.

(2)A member may, subject to the provisions of sub-section (3), ask the Commissioner, during first half of an hour of every meeting, question on any matter relating to the municipal administration of area or the administration of this Act.

(3)The right to ask a question shall be governed by the following conditions, namely :-

(a)not less than seven days' clear notice in writing specifying the question shall be given to the Corporation Secretary;

(b)no question shall -

(i)bring in any name or statement not strictly necessary to make the question intelligible;

(ii)contain arguments, ironical expression, imputations, epithets or defamatory statements;

(iii)ask for an expression of opinion or the solution of a hypothetical proposition;

(iv)ask as to the character or conduct of any person except in his official or public capacity;

(v)relate to a matter which is not primarily the concern of the Corporation or any of the municipal authorities;

(vi)make or imply a charge of a personal character;

(vii)raise question of policy too large to be dealt with within the limits of an answer to a question;

(viii)repeat in substance questions already answered or to which an answer has been refused;

(ix)ask for information on trivial matters;

(x)ordinarily ask for information on matters of past history;

(xi)ask for information set forth in accessible documents or in ordinary works of reference;

(xii)raise matters under the control of bodies or persons not primarily responsible to the Corporation; or

(xiii)ask for any information on a matter which is under adjudication by a Court of Law.

(4)The Mayor shall disallow any question which is, in his opinion in contravention of the provisions of sub-section (3).

(5)If any doubt arises whether any question is or is not in contravention of the provisions of sub-section (3) the Mayor shall decide the point and his decision shall be final.

(6)The Commissioner shall not be bound to answer a question if it asks for information which has been communicated to him in confidence or in the opinion of the Mayor it cannot be answered without prejudice to public interest or the interest of the Corporation.

(7)Unless otherwise directed by the Mayor or the presiding officer of the meeting every question shall be answered by the Commissioner at a meeting of the Corporation.

61. Powers to make regulations.

- The Corporation may make regulations for the transaction of business at its meetings and at the meetings of its ad hoc committees and the manner in which notice of such meetings shall be given:Provided that the time, place and procedure for the first meeting after the constitution of the Corporation under section 4 shall be determined by the Divisional Commissioner.

62. Presiding Officer at meetings of ad hoc committees.

(1)The Chairman or in his absence the Vice-Chairman shall preside at every meeting of the ad hoc committee.

(2)In the absence of the Chairman and the Vice-Chairman from any meeting the members of any such Committee shall choose one of their members to preside over the meeting.

63. Keeping of minutes and proceedings.

- Minutes, in which shall be recorded the names of the members present at and the proceedings of each meeting of the Corporation or of the committee, shall be drawn up and recorded by the Corporation Secretary in a book to be kept for that purpose and shall be laid before the next ensuing meeting of the Corporation or of the Committee, as the case may be, and shall be signed at such meeting by the presiding officer thereof.

64. Circulation of minutes and inspection of minutes and reports of proceedings.

- Minutes of the proceedings of each meeting of the Corporation shall be circulated to all the members of the Corporation and shall at all reasonable times be available at the Corporation Officers for inspection without charge by any member or person on payment of a fee prescribed by regulation.

65. Forwarding minutes and reports of proceedings to the Government.

(1)The Corporation Secretary shall forward to the Government a copy of the minutes of the proceedings of each meeting of the Corporation within three days from the date of the meeting.

(2)The Government may also in any case ask for a copy of any paper or all the papers which were laid before the Corporation or any Committee thereof and the Corporation Secretary shall forward to the Government, a copy of such paper or papers.

66. Validation of proceedings etc.

(1)The Corporation shall have powers to act notwithstanding any vacancy in the membership thereof and no act done or the proceedings taken under this Act, shall be questioned on the ground merely of -

(a)the seat of any member remaining unfilled for any cause whatsoever;

(b)the existence of any vacancy in, or any defect in the constitution of the Corporation, or in any committee thereof;

(c)any member having voted or taken Part in any proceedings in contravention of section 60;

(d)any defect or irregularity not affecting the merits of the case.

(2)Every meeting of the Corporation or of any committee thereof, the minutes of proceedings which have been duly drawn up and signed shall be deemed to have been duly convened and to be free from all defects and irregularities.

Chapter VI
Corporation Officers and other Corporation Employees

67. Posts in Corporation and appointments thereto.

(1)The Government may, by notification, constitute, in the prescribed manner, all or any of the categories of Corporation services:Provided that the Government shall appoint a Corporation Secretary for performing the duties assigned to him under this Act.

(2)The Government may make rules for regulating the recruitment and the conditions of service of members of the Corporation services referred to in sub-section (1), and the classification of such services and for the duties and functions of the members of such services.

(3)The salary, allowances, gratuity, pension and other payments required to be made to the members of the Corporation services in accordance with the conditions of their service shall be charged from the Corporation Fund in the prescribed manner.

(4)[ Creation of posts in a Corporation service shall be made by the Government and appointment of members thereto shall be made as may be prescribed after taking into consideration the requirements of the corporation and its financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.] [Substituted vide Haryana Act No. 18 of 1999.]

(5)For carrying out the purposes of this Act, the Corporation shall take over the entire staff of Faridabad Complex Administration on the existing terms of service and integrate them in the Corporation services.

(6)The Corporation may recruit additional staff where necessary subject to the conditions as may be laid down by the Government.

(7)In making appointment to any post referred to in this section, the appointing authority shall follow the instructions issued by the Government from time to time in relation to reservation of appointments or posts for Scheduled Castes, Backward Classes and any other category of persons.

68. Officers and other employees not to undertake any extraneous work.

- No Corporation Officer or other Corporation employee shall undertake any work unconnected with duties under this Act except with the permission of the Corporation.

69. Officers and other employees not to be interested in any contract etc. with Corporation.

(1)A person shall be disqualified for being appointed as a Corporation Officer or employee if he has, directly or indirectly, by himself or by a Partner or any other person, any share or interest in any contract made with, or any work being done for the Corporation, other than as such officer or employee.

(2)If any such officer or other employee acquires, directly or indirectly by himself or by a Partner or any other person, any share or interest in any such contract of work as is referred to in sub-section (1), he shall unless the authority appointing him in any Particular case otherwise decides, be liable to be removed from his office by an order of such authority:Provided that before an order of removal is made such officer or other employee shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

70. Punishment of Corporation Officers and other employees.

(1)Every Corporation Officer or other Corporation employees, other than those referred to in sub-section (1) of section 67, shall be liable to have his increments or promotion withheld or to be censured, reduced in rank, compulsorily retired, removed or dismissed for breach of any dePartmental regulations or of discipline or for carelessness, unfitness, negligence of duty or other misconduct by such authority as may be prescribed by regulations:Provided that no such officer or other employee as aforesaid shall be reduced in Bank, compulsorily retired, removed or dismissed by an authority subordinate to that by which he was appointed.

(2)No such officer or other employee shall be punished under sub-section (1) unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him :Provided that this sub-section shall not apply -

(a)where an officer or other employee is removed or dismissed on the ground of conduct which has led to his conviction on a criminal charge; or

(b)where the authority empowered to remove or dismiss such officer or the employee is satisfied that for some reason to be recorded by that authority, it is not reasonably practicable to give that person an opportunity of showing cause.

(3)If any question arises whether it is reasonably practicable to give to any officer or other employee an opportunity of showing cause under sub- section (2), the decision thereon of the authority empowered to remove or dismiss such officer or other employee shall be final.

(4)An officer or other employee upon whom a punishment has been inflicted under this section may appeal to such officer or authority as may be prescribed by regulations.

71. Power of Corporation to make regulations.

(1)The Corporation may make regulations to provide for the tenure of office, salaries and allowances, provident fund, pension, gratuity, leave of absence, punishment and other conditions of service of officers and other employees appointed under this Chapter.

(a)where an officer or other employee is removed or dismissed on the ground of conduct which has led to his conviction on a criminal charge; or

(b)where the authority empowered to remove or dismiss such officer or other employee is satisfied that for some reason to be recorded by that authority, it is not reasonably practicable to give that person an opportunity of showing cause.

Chapter VII
Revenue and Expenditure

72. Constitution of Corporation Fund.

(1)Save as otherwise provided in this Act -

(a)all funds which immediately before the declaration and constitution of the Corporation under sections 3 and 4 of this Act vested in the Municipal area of the Faridabad Complex or any Part thereof or any municipality including area comprising rural area or a Part thereof, if any;

(b)all money received by or on behalf of the Corporation under the provision of this Act or of any law for the time being in force or under any contract;

(c)all proceeds of the disposal of property by, or on behalf of the Corporation;

(d)all rents accruing from any property of the Corporation;

(e)all moneys raised by any tax, rate or cess levied for the purpose of this Act;

(f)all fees collected and all fines levied under this Act or under any rule, regulation or bye-law made thereunder;

(g)all moneys received by or on behalf of the Corporation from the Government or any individual or association of individuals by way of grant or gift or deposit;

(h)all interest and profits arising from any investment of, or from any transactions in connection with, any money belonging to the Corporation including loans and advances under this Act;

(i)all moneys received by or on behalf of the Corporation from any other source whatsoever, shall form one fund to be called the Corporation Fund.

(2)the Corporation Fund shall be held by the Corporation in trust for the purposes of this Act subject to the provisions herein contained.

(3)The ownership of all properties, movable or immovable and assets belonging to the Faridabad Complex Administration shall vest in the Corporation.

(4)All liabilities of Faridabad Complex Administration shall be the liabilities of the Corporation.

(5)All actions taken, rights acquired or liabilities incurred by the Faridabad Complex Administration shall be deemed to have been taken, acquired or incurred by the Corporation under this Act.

72A. [ Constitution of Services to Poor Fund. [Inserted by Haryana Act No. 22 of 2009.]

(1)A separate fund called the Service to Poor Fund shall be constituted to deliver the services to the poor and the inhabitants of slum areas. This fund shall comprise of -

(i)all moneys raised by any rent, tax, fine, rate or cess on any person or any property situated in slum area;

(ii)a grant received from the Central/State or any other agency for development of slum area;

(iii)moneys received from any individual or associations of individuals by way of grants or gifts or deposits for service to the poor;

(iv)all moneys received by or on behalf of Corporation or any source specifically meant for this fund; and

(v)any fund that may be transferred by the Commissioner from the Corporation Fund under the specific major head of account to ensure adequate funds for meeting the purpose of this fund.]

73. Corporation Fund to be kept in treasury or in a nationalised bank.

- All moneys payable to the credit of the Corporation Fund shall be received by the Commissioner and shall be forthwith paid into any nationalised bank, or in a treasury of the Government or any other bank approved by the Government in this behalf.

74. Operation of account with banks.

- Save as otherwise provided in this Act, no payment shall be made by any bank referred to in section 73 out of the Corporation Fund except on a cheque signed by both, -

(a)Officer incharge of the accounts; and

(b)the Commissioner or an officer subordinate to him authorised by him in this behalf.

75. Payment not to be made unless covered by a Budget grant.

- No payment of any sum out of the Corporation Fund shall be made unless the expenditure of the same is covered by a current budget grant and sufficient balance of such budget grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely :-

(a)repayment of money, belonging to contractors or other persons and held in deposit and of moneys collected or credited to the Corporation Fund by mistake;

(b)refund of taxes and other moneys which are authorised under this Act;

(c)sum payable in any of the following circumstances -

(i)under orders of the Government on failure of the Corporation to take any action as required by the Government; or

(ii)under any other enactment for the time being in force; or

(iii)under the decree or order of a civil or criminal court passed against the Corporation; or

(iv)under a compromise of any claim, suit or other legal proceedings; or

(v)on account of cost incurred in taking immediate action by the Corporation or the Commissioner to avert a sudden threat of danger to the property of the Corporation or to human life;

(d)temporary payment for works urgently required by the Government in the public interest;

(e)sums payable as compensation under this Act or under any rules, regulations or bye-laws made thereunder;

(f)expenses incurred by the Corporation on special measures taken on the outbreak of dangerous diseases;

(g)amount payable to Government by way of audit fee.

76. Duty of persons signing cheques.

- Before any person signs a cheque in accordance with section 74 or signs any bill for payment of any amount from the treasury, he shall satisfy himself that the sum which is specified for payment in the bill or for which the cheque is drawn, as the case may be, is either -

(a)required for a purpose or work specifically sanctioned by the proper authority and covered by a current budget grant; or

(b)required for any payment referred to, or specified in section 75.

77. Procedure when money not covered by a budget grant is expended.

- Whenever any sum is expended under clauses (c), (e) or (f) of the proviso to section 75, the Commissioner shall forthwith communicate the circumstances to the Corporation to take such action under the provisions of this Act, as shall, in the circumstances, appear possible and expedient for covering the amount of the additional expenditure.

78. Application of Corporation Fund.

(1)The money from time to time credited to Corporation Fund, shall be applied in payment of all sums, charges and costs necessary for carrying out the provisions of this Act and of the rules, regulations and bye-laws made thereunder or of which payment is duly directed, sanctioned or required by or under any of the provisions of this Act.

(2)The money referred to in sub-section (1) shall likewise be applied in payment of all sums payable out of the Corporation Fund under any other enactment for the time being in force.

(3)Notwithstanding anything contained in this Act, the moneys referred to in sub-section (1) may also be applied in payment of all sums, charges and costs on all acts and things which are likely to promote the safety, health, welfare, or convenience of the inhabitants or expenditure whereof may be declared by the Corporation, with the sanction of the Government to be an appropriate charge on the Corporation Fund.

78A. [ Utilization of Services to Poor Fund. [Inserted by Haryana Act No. 22 of 2009.]

(1)The fund shall be utilized to promote services for the poor and the inhabitants of the slum areas and the Corporation shall endeavour that at least, -

(i)20% of the total revenue income;

(ii)20% of the revenue expenditure; or

(iii)25% of the total capital expenditure,

whichever is maximum, is incurred on delivery of the services to the poor and the inhabitants of the slum areas per annum.Explanation. - For the purposes of this section"services" shall include basic environmental services, roads, primary education and health, housing, water supply, sanitation, social security and such like services. However, it shall not include establishment expenses (including salary and wages) not directly and specifically incurred for delivery of service.]

79. Payments from Corporation Fund for works urgently required for public service.

- On the written requisition of the Secretary, Local Government DePartment, Haryana, the Commissioner may at any time undertake the execution of any work certified by such Secretary to be urgently required in public interest, and for this purpose may temporarily make payments from the Corporation Fund so far as the same can be met without unduly interfering with the regular work of the Corporation.

80. Investment of surplus money.

- Surplus moneys standing at the credit of Corporation Fund which cannot immediately or at an early date be applied for the purposes specified in section 78, shall be invested in the prescribed manner.

81. Constitution of special funds.

(1)The Corporation shall constitute such special fund or funds as may be prescribed by regulations and such other funds necessary for the purposes of this Act as may be so prescribed.

(2)The constitution and disposal of such funds shall be effected in the manner laid down by regulations.

82. Finance Commission.

(1)The Finance Commission constituted by the State Government under Article 243-I of the Constitution of India shall review the financial position of the Corporation and make recommendations to the Government as to-

(a)the principles which should govern -

(i)the distribution between the State and the Corporation of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them and the allocation between the Corporation at all levels of their respective shares of such proceeds;

(ii)the determination of the taxes, duties, tolls and fees which may be assigned to, or appropriated by the Corporation;

(iii)the grants-in-aid to the Corporation from the Consolidated Fund of the State;

(b)the measures needed to improve the financial position of the Corporation;

(c)any other matter conferred to the Finance Commission by the Government in the interest of sound finances of the Corporation.

(2)The Government shall cause every recommendation made by the Finance Commission under this section together with an explanatory memorandum as to the action taken thereon, to be laid before the Legislature of the State.

83. Budget estimates.

(1)The Corporation shall not later than the first week of February of every year, adopt for the ensuing year a budget estimate which shall be an estimate of the income and expenditure of the Corporation to be received and incurred on account of the Corporation.

(2)The budget estimate adopted under sub-section (1) shall be submitted to the Government not later than the last week of February preceding the year to which the budget estimate relates.

(3)The budget estimate received by the Government under sub-section (2), shall be returned to the Corporation before the 31st day of March after approval without any modification or with such modification as the Government may deem fit.

(4)The budget estimate shall be prepared in such manner and shall provide for all such matters as may be prescribed.

84. Power of Corporation to alter Budget estimates.

(1)On the recommendation of the Commissioner the Corporation may from time to time during the year -

(i)increase the amount of any budget grant under any head;

(ii)make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year;

(iii)transfer the amount or portion of the amount of the budget grant under any head to the account of budget grant under any other head; or

(iv)reduce the amount of the budget grant under any head :

Provided that due regard shall be had to all the requirements of this Act and in making any increase or any additional budget grant the estimated cash balance at the close of the year shall not be reduced below the sum of one lakh rupees or such higher sum as the Corporation may determine in respect of each budget estimate.

(2)Every increase in a budget grant and every additional budget grant made in any year under sub-section (1) shall be made with the prior approval of the Government and after such approval shall be deemed to be included in the budget estimate finally adopted for that year.

(3)The Commissioner may from time to time during the year -

(a)reduce the amount of budget grant; or

(b)sanction the transfer of any amount within a budget grant :

Provided that every reduction if it exceeds fifty thousand rupees shall be reported forthwith by the Commissioner to the Corporation and the Commissioner shall give effect to any order that may be passed by the Corporation in relation thereto.

(4)The Commissioner may, from time to time during the year, sanction the transfer of any amount not exceeding fifty thousand rupees within a minor head if such transfer does not involve a recurring liability.

85. Power of Corporation to readjust income and expenditure during the year.

(1)If at any time during the year it appears to the Corporation that, notwithstanding any reduction of budget grant that has been made under section 85, the income of the Corporation Fund during the same year will not suffice to meet the expenditure sanctioned in the budget estimate of that year and to leave at the close of the year, the cash balance specified or determined under the proviso to sub-section (1) of section 84, then it shall be incumbent on the Corporation to sanction forthwith any measures which it may consider necessary for adjusting that year's income to the expenditure.

(2)For the purpose of sub-section (1), the Corporation may either reduce the sanctioned expenditure of the year so far as it may be possible so to do with regard to all the requirements of the Act.

86. Provisions as to unexpended budget grant.

- If the whole or any Part of any budget grant included in the budget estimates for a year remains unexpended at the close of that year, and the amount thereof has not been taken into account in the opening balance entered in the budget estimates of any of the next two following years, the Commissioner may sanction the expenditure of such budget grant or the unexpended portion thereof during the next two following years for the completion of the purpose or object for which the budget grant was originally made and not for any other purpose or object.

Chapter VIII
Taxes and Fees

87. Taxes etc. to be imposed by Corporation under this Act and arrangement of certain taxes collected by Government.

(1)The Corporation shall, for the purposes of this Act, levy the following taxes -

(a)[ a property tax payable by the owner or occupier of building and land at the rates notified by the Government, from time to time depending upon the area in which the building or land is situated, its location, purpose for which it is used, its capacity for profitable use, quality of construction and other relevant factors;] [Substituted by Haryana Act No 21 of 2012 w.e.f. 1.4.2010.]

(b)[such other tax, at such rates as the Government may, by notification, in each case direct;] [Words 'octroi, or in lieu thereof' omitted by Haryana Act No. 2 of 2000.]

(c)a duty on the transfer of immovable properties situated within the limits of the municipal area in addition to the duty imposed under the Indian Stamp Act, 1899, as in force for the time being in the State of Haryana, on every instrument of the description specified below and at such rate, as the Government may, by notification, direct, which shall not be less than one per centum and more than three per centum on the amount specified below against such instruments :-

Description of instruments Amount on which duty shall be levied

(i) Sale of immovable property	the amount or value of the consideration for the sale as setforth in the instrument.
(ii) Exchange of immovable property	the value of the property or the greater value as set forth inthe instrument.
(iii) Gift of immovable property	the value of the property set as set forth in the instrument.
(iv) Mortgage with possession of immovable property	the amount secured by the mortgage as set forth in theinstrument.
(v) Lease in perpetuity of immovable property	the amount equal to one-sixth of the whole amount or value ofthe rent which would be paid or delivered in respect of the firstfifty years of the lease, as set forth in the instrument.

The said duty shall be collected by the Registrar or Sub-Registrar in the shape of non-judicial stamp paper at the time of registration of the document and intimation thereof shall be sent to the Corporation immediately. The amount of the duty so collected shall be paid to the Corporation.

(2)Subject to the prior approval of the Government, the Corporation may for the purposes of this Act, in addition to the taxes specified in sub-section (1) levy -

(a)a tax on profession, trades, callings and employments;

(b)[ a tax on vehicles, plying for hire or kept registered under the Motor Vehicles Act, 1988 (Act 59 of 1988), within the Corporation, and animals;] [Clause (b) substituted by Haryana Act No. 15 of 2000.]

(c)a development tax on the increase in urban land values caused by the execution of any development or improvement work;

(d)show tax;

(e)[ a tax on consumption of energy at a rate of two percent of the electricity bill consumed by any person within the Municipal area;] [Substituted by Haryana Act No. 31 of 2017, dated 23.11.2017]

(ee)[ a tax on driving licenses issued under the Motor Vehicles Act, 1988 (Act 59 of 1988), within the Corporation area;] [Added by Haryana Act No 23 of 2003.]

(f)any other tax that may be imposed under the provisions of the Haryana Municipal Act, 1973 :

Provided that no tax shall be imposed under this sub-section unless an opportunity has been given in the prescribed manner to the residents of the Municipal area to file objections and the objections, if any, thus, received have been considered.

(3)The taxes as specified in sub-section (1) and sub-section (2) shall be levied at such rates as may, from time to time, be specified by the Government by notification and shall be assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder.

(4)The Government may, by special or general order, direct the Corporation to impose any tax falling under sub-section (1) or sub-section (2) not already imposed, within such period as may be specified and the Corporation shall thereupon act accordingly.

(5)If the Corporation fails to carry out any order passed under sub-section (4), the Government may, by a suitable order notified in the Official Gazette, impose the tax and the order so passed shall operate as if the tax had been duly imposed by the Corporation under sub-section (1) or sub-section (2), as the case may be.

87A. [ Self assessment of tax. [Section 87A, 87B and 87C added by Amending Act 21 of 2012.]

- Notwithstanding anything contained in this Act, every person liable to pay the property tax shall himself calculate the tax of the building or land according to the procedure notified in this regard, of which he is either owner or the occupier at the rates notified under clause (a) of sub-section (1) of section 87.

87B. Deposit of property tax.

(1)On the basis of assessment made as per section 87A, the owner or occupier shall deposit the amount of property tax in the specified head of the Corporation as per the prescribed procedure on or before the date fixed by the authority and furnish a return in the prescribed form. The variation upto ten per cent on either side in the assessment made under section 87A shall be ignored. In cases where the variation is more than ten per cent, the owner or occupier of land or building, as the case may be, shall be liable to pay penalty equal to the amount of tax evaded subject to a minimum of rupees one hundred.

(2)Where any property tax has not been paid by the owner or occupier within the prescribed time, the authority shall serve notice on the person chargeable with the property tax, which has not been paid, requiring him to show cause why he should not pay the amount specified in the notice and the authority shall pass an appropriate order in this regard after giving an opportunity of hearing.Explanation. - For the purposes of this section, the authority means the Zonal Taxation Officer or any officer authorized by the Commissioner of Municipal Corporation.

87C. Penalties.

- In case of non-payment of property tax, the competent authority may impose a penalty equal to the amount of the tax assessed, subject to minimum of rupees one hundred and in case of late payment, interest at the rate of one and a half per centum per month from the date of default shall also be charged.]

88. Fees that may be charged by the Corporation.

(1)Subject to the prior approval of the Government, the Corporation may in the manner prescribed levy a fee with regard to the following :-

(i)a fee on advertisements other than advertisements in the newspapers;

(ii)a fee on building applications;

(iii)development fee for providing and maintaining civic amenities in certain areas;

(iv)a fee with regard to lighting;

(v)a fee with regard to a scavenging;

(vi)a fee in the nature of costs for providing internal services in a building scheme or town planning schemes;

(vii)any other fee as deemed fit by the Corporation for services rendered.

(2)The rates at which and the conditions subject to which the fees as laid down in sub-section (1), may be levied by the Corporation, would be decided by the Government.

89. Components and rates of taxes of lands and buildings.

(1)Save as otherwise provided in this Act, taxes on lands and buildings in the Municipal area shall consist of the following, namely :-

(a)a water tax at such percentage of the rateable value of lands and buildings as the Government may deem reasonable for providing water supply in the Municipal area or in lieu thereof water charges of such rate as may be decided by the Government from time to time;

(b)[ a fire tax;] [Clause (b) substituted by Haryana Act No. 21 of 2013.]

(c)[***] [Clause (c) omitted by Haryana Act No. 21 of 2012.]

Provided that the general tax may be levied on a graduated scale, if the Government so determines:Provided further that the general tax would not be leviable on the lands and buildings within the Lal Dora of villages forming Part of the Municipal area provided they are self occupied.

(2)Notwithstanding anything contained in sub-section (1), the Government may exempt the certain classes or categories of persons or lands and buildings from the payment of the general tax.

90. Premises in respect of which water tax or charges and Fire tax are to be levied.

(1)Save as otherwise provided in this Act, the water tax shall be levied only in respect of lands and buildings :-

(a)to which a water supply is furnished from or which are connected by means of pipes with municipal water works; or

(b)which are situated in any portion of the Municipal area in which the Commissioner has given public notice that sufficient water is available from municipal water works for a reasonable supply to all the lands and buildings in the said portion.

(2)[***] [Section 90(2) omitted by Haryana Act No. 21 of 2012.]

91.

- [-] [Omitted by Haryana Act No 23 of 2003.]

92. Taxation of union properties.

- Notwithstanding anything contained in the foregoing provisions of this Chapter, lands and buildings being properties of the Union shall be exempted from the taxes on lands and buildings specified in section 89:Provided that nothing in this section shall prevent the Corporation from levying any of the said taxes on such lands and buildings to which immediately before the 26th January, 1950, they were liable, or treated as liable, so long as that tax continues to be levied by the Corporation on other lands and buildings :Provided further that nothing in this section, shall prevent the Corporation from charging the service charges in lieu of services rendered as per Government of India instructions.

93. [ Incidence of tax on lands and buildings. [Substituted by Haryana Act No 23 of 2003.]

(1)If any land the been let to a tenant and such tenant has erected building upon the land the tax on lands and buildings payable under clause (a) of sub-section (1) of section 87 in respect of that land and the building erected thereon, shall be primarily payable by the tenant. In case the tenant vacates the said building or land, it shall be the liability of the owner to pay the said tax.Explanation. - The term 'tenant' includes any person deriving title to the land or building erected upon such land from the tenant whether by operation of law or by transfer inter vivos.

(2)The assessment, levy and payment of the tax on buildings and lands shall not in any way confer any right, title or interest in the property upon either the owner or the occupier and shall not be a proof of the fact that the building is an authorised one and further that any building or Part thereof which is erected in contravention of the existing building bye-laws or town planning regulations/scheme shall not get regularised by virtue of being assessed to tax on buildings and lands.]

94. [ Apportionment of liability of taxes on land and building when premises assessed are let or sub-let. [Section 94 substituted by Haryana Act No. 21 of 2012.]

- If any building or land assessed to tax specified in clause (a) of sub-section (1) of section 87 is let or sub-let and amount of rent payable in respect thereof is less than the property tax, then the occupier shall be liable to pay the difference between the amount of the said property tax and the rent paid by him.]

95. Recovery of taxes on lands and buildings from occupiers.

(1)On the failure to recover any sum due on account of taxes specified in section 89 in respect of any land or building from the person primarily liable therefor under section 93, the Commissioner shall in the prescribed manner recover from every occupier of such land or building by attachment of the rent payable by such occupier, a portion of the total sum due which bears, as nearly as may be, the same proportion to that sum as the rent annually payable by such occupier bears to the total amount of rent annually payable in respect of the whole of the land or building.

(2)An occupier from whom any sum is recovered under sub-section (1) shall be entitled to be reimbursed by the person primarily liable for the payment and may in addition to having recourse to other remedies that may be open to him, deduct the amount to be recovered from the amount of any rent from time to time becoming due from him to such person.

96. Taxes on lands, buildings a first charge on premises on which they are assessed.

- Taxes due under this Act in respect of any land or building shall subject to the prior payment of the land revenue, if any, due to the Government, be a first charge thereon.Explanation. - The term 'taxes' in this section shall be deemed to include the costs of recovery thereof and the penalty, if any, payable as specified in the bye-laws.

97. [ Property list. [Section 97 substituted by Haryana Act No. 21 of 2012.]

- Save as otherwise provided in this Act, each Corporation shall cause a property list of all lands and buildings in the municipal area to be prepared in such form and manner and containing such particulars with respect to each land and building, as may be prescribed.]

98. Evidentiary value of assessment list.

- [ - ] [Section 98 omitted by Haryana Act No. 21 of 2012.]

99. Amendment of assessment list.

(1)The Commissioner may, at any time, amend the [property list] [Substituted for 'assessment list' by Haryana Act No. 21 of 2012.] -

(a)by inserting therein the name of any person whose name ought to be inserted; or

(b)by inserting therein any land or building previously omitted;

(c)by striking out of the name of any person not liable for the payment of taxes on lands and buildings;

(d)[***] [Clause (d) omitted by Haryana Act No. 21 of 2012.] or

(e)by making or cancelling any entry exempting any land or building from liability to any tax; or

(f)by altering the assessment on the land or building which has been erroneously valued or assessed through fraud, mistake or accident; or

(g)by inserting or altering an entry in respect of any erected, re- erected, altered or added to, after the preparation of [property list] [Substituted for 'assessment list' by Haryana Act No. 21 of 2012.] :

Provided that no person shall by reason of any such amendment become liable to pay any tax or increase of tax in respect of any period prior to the commencement of the year in which the notice under sub-section (2) is given.

(2)Before making any amendment under sub-section (1) the Commissioner shall give to any person affected by the amendment, notice of not less than one month that he proposes to make the amendment and consider any objection which may be made by such person.

100. [ New property list. [Section 100 substituted by Haryana Act No. 21 of 2012.]

- It shall be at the discretion of the Corporation to prepare for the whole or any part of the municipality a new property list every year.]

101. Notice of transfers.

(1)Whenever the title of any person primarily liable for the payment of taxes specified in section 89 on any land and buildings is transferred the persons whose title is transferred and the person to whom the same is transferred shall within three months after execution of the instrument of transfer or after its registration, if it is registered, or after the transfer is effected, if no instrument is executed, give notice of such transfer in writing to the Commissioner.

(2)In the event of the death of any person primarily liable as aforesaid, the person on whom the title of the deceased devolves, shall give notice of such devolution to the Commissioner within six months from the date of the death of the deceased.

(3)The notice to be given under this section shall be in such form as may be determined by bye-laws made under this Act, and the transferee or the other person on whom the title devolves shall, if so required, be bound to produce before the Commissioner any documents, evidencing the transfer or devolution.

(4)Every person who makes a transfer as aforesaid without giving such notice to the Commissioner shall, in addition to any penalty to which he may be subjected to under the provisions of this Act, continue to be liable for the payment of all taxes specified in section 89 from time to time payable in respect of the land or building transferred until he gives such notice or until the transfer has been recorded in the Commissioner's book, but nothing in this section shall be held to affect the liability of the transferee for the payment of the said taxes.

(5)The Commissioner shall record every transfer or devolution of title notified to him under this section in his books and in the assessment list.

(6)On a written request by the Commissioner, the Registrar or Sub-Registrar, having jurisdiction in the Municipal area, appointed under the Registration Act, 1908, shall furnish such Particulars regarding the registration of instruments of transfer of immovable properties in the Municipal area, as the Commissioner may from time to time require.

(7)Such information shall be furnished as soon as may be after the registration of an instrument of transfer is effected, or if the Commissioner so requests, by periodical returns at such intervals as the Commissioner may fix.

102. Notice of erection of building, etc.

- When any new building is erected or when any building is re-built or enlarged or when any building which has been vacant is re-occupied, the person primarily liable for the taxes specified in section 89 assessed on the building, shall give notice thereof in writing to the Commissioner within fifteen days from the date of its completion or occupation, whichever first occurs or, as the case may be, from the date of its enlargement or re-occupation; and the said taxes shall be assessable on the building from the said date.

103. Notice of demolition or removal of building.

(1)When any building or any portion of a building, which is liable to the payment of taxes specified in section 89 is demolished or removed, otherwise than by order of the Commissioner, the person primarily liable for the payment of the said taxes, shall give notice thereof in writing to the Commissioner.

(2)Until notice is given, by person as mentioned under sub-section (1), he shall continue to be liable to the payment of such taxes as he would have been liable to pay in respect of such building if the same or any portion thereof had not been demolished or removed.

104. Power of Commissioner to call for information.

(1)To enable the Commissioner to determine the [property tax] [Substituted by Haryana Act No. 21 of 2012 for the words 'annual value' shall be substituted.] of any land or building and the person primarily liable for the payment of any taxes specified in section 89 leviable in respect thereof, the Commissioner may require the owner or occupier of such land or building, or of any portion thereof to furnish him within such reasonable period as the Commissioner fixes in this behalf, with information by such owner or occupier :-

(a)as to the name and place of residence of the owner or occupier or of both the owner and occupier of such land or building;

(b)as to the measurements of dimensions of such land or building or any portion thereof and the rent, if any, obtained for such land or building or any portion thereof; and

(c)as to the actual cost or other specified details connected with the determination of the value of such land or building.

(2)Every owner of occupier on whom any such requisition is made shall be bound to comply with the same and to give true information to the best of his knowledge or belief.

(3)Whoever omits to comply with any such requisition or fails to give true information to the best of his knowledge or belief shall, in addition to any penalty to which he may be liable, be precluded from objecting to any assessment made by the Commissioner in respect of such land or building of which he is the owner or occupier.

105. Premises owned by or let to, two or more persons in severalty to be ordinarily assessed as one property.

- Notwithstanding that any land or building is owned by, or let to, two or more persons in severalty, the Commissioner shall for the purpose of assessing such land or building to taxes specified in section 89 treat the whole of it as one property :Provided that the Commissioner may, in respect of any land or building which was originally treated as one property but which subsequently passes on by transfer, succession on in any other manner to two or more persons who divide the same into several Parts and occupy them in severalty, treat, subject to any bye-law made in this behalf each such several Parts, or two or more of such several Parts together, as a separate property and assess such Part or Parts to the said taxes accordingly.

106. Assessment in case of amalgamation of premises.

- If any land or building, bearing two or more municipal numbers, or portions thereof, be amalgamated into one or more new premises, the Commissioner shall on such amalgamation assign to them one or more numbers and assess them to taxes specified in section 89 accordingly :Provided that the total assessment on amalgamation shall not be greater than the sum of the previous assessments of the several premises except when there is any re-valuation of any of the said premises.

107. Power of Commissioner to assess separately out-houses and portion of buildings.

- The Commissioner may in his discretion assess any out-houses appurtenant to a building, or any portion of a land or building separately from such building or, as the case may be, from the rest of such land or building.

108. Power of Commissioner to employ valuers.

(1)The Commissioner may, if he thinks fit, employ one or more competent persons to give advice or assistance in connection with the valuation of any land or building, and any person so employed shall have power, at all reasonable times and after giving due notice, and on production, if so required, of authorisation in writing in that behalf from the Commissioner, to enter on, survey and value any land or building which the Commissioner may direct him to survey and value.

(2)No person shall wilfully delay or obstruct any such person in the exercise of any of his powers under this section.

109. Levy of octroi or tax levied in lieu of octroi.

[Section 109 omitted by Haryana Act No. 2 of 2000.]

110. Power to examine articles liable to octroi.

- [Section 110 omitted by Haryana Act No. 2 of 2000.]

111. Power to search where octroi leviable.

- [Omitted by Haryana Act No. 2 of 2000.]

112. Penalty for evasion of octroi.

- [Omitted by Haryana Act No. 2 of 2000.]

113. Recovery toll or taxes.

- [(1) In case of non payment of tax or of any toll on demand, the officer empowered to collect the same or any other officer duly authorised by the Government or the Corporation in this behalf, may seize any article on which the tax is chargeable or any vehicle or animal on which the toll is chargeable, or any Part of its burden of sufficient value to satisfy the demand.] [Sub section (1) substituted by Haryana Act No. 2 of 2000.]

(2)The Corporation after the lapse of five days from the seizure and after the issue of a proclamation fixing the time and place of sale may cause any property so seized, or so much thereof, as may be necessary to be sold by auction to satisfy the demand with the expenses occasioned by the seizure, custody and sale thereof, unless the demand and expenses are in the meantime paid :Provided that, by order of the Commissioner articles of a perishable nature which cannot be kept for five days without serious risk of damage may be sold after the lapse of such shorter time as he may, having regards to the nature of the articles think proper.

114. Tax on vehicles and animals.

(1)A tax under clause (b) of sub-section (2) of section 87 shall be levied at rates specified, from time to time by the Government in this behalf on -

(a)vehicles, other than motor vehicles, and other conveyances plying for hire and kept within the Municipal area;

(b)animals used for riding, driving, draught or load when kept within the Municipal area.

(2)A vehicle or animal kept outside the limits of the Municipal area but regularly used within such limits shall be deemed to be kept for use in the Municipal area.

115. Tax on whom leviable.

- The tax on vehicles or animals shall be leviable upon the owner of, or the persons having possession or control of, such vehicles or animals in respect of which the tax is leviable.Provided that in the case of an animal generally used or employed in drawing any vehicle, the tax in respect of such animal, shall be leviable upon the owner of, or the persons having possession or control of, such vehicles, whether or not such animal is owned by such owner or person.

116. Exemption from taxes on vehicle and animals.

(1)The tax under clause (a) of sub-section (1) of section 114 shall not be leviable in respect of -

(a)vehicles belonging to the Corporation, Government or the Union of India;

(b)vehicles used exclusively for the conveyance free of charge of the injured, the sick or the dead;

(c)vehicles kept by bona fide dealers in vehicles merely for sale, and not for use.

(2)The tax under clause (b) of sub-section (1) of section 114 shall not be leviable in respect of animals belonging to the Corporation, Government or the Government of India.

117. Levy of development tax.

- The Corporation shall charge development tax on the increase in the value of the land or building comprised in a scheme put into operation within the Municipal area under Chapter XIX, but not actually required for the execution thereof.

118. Amount of development tax.

(1)The development tax shall be an amount equal to one-half of the difference between the market value of the land or building on the date specified in the notification issued under sub-section (2) and the market value on such land or building on or immediately before the date on which the scheme after sanction is finally notified under Chapter XIX.Provided that for the purpose of calculation under this section the land shall be treated as free of all buildings.

(2)The Government shall, by notification in the Official Gazette, declare the date on which scheme shall be deemed to have been completed.

119. Payment of development tax.

- Every owner of land or building mentioned in section 117 or any person having an interest therein in respect of the increase in the value of such land or building, shall in the manner hereinafter provided, pay to the Corporation such development tax as may be assessed by the Commissioner.

120. Assessment of development tax.

(1)The Commissioner or an officer authorised by him in this behalf shall at any time after the publication of the notification under sub-section (2) of section 118 assess the amount of development tax payable by the persons concerned and shall give a notice in writing to such person stating the amount of the tax and instalments, if any, and the dates on which the tax shall be paid together with such other Particulars as may be necessary.

(2)Any person on whom a notice of assessment is served under sub-section (1) may, within one month from the date of service of such notice file an objection against such assessment before the Commissioner or an officer authorised by him in this behalf :Provided that an objection may be entertained after the expiry of the period of one month if the Commissioner or an officer authorised by him under sub- section (1) is satisfied that the failure to file objections was due to any cause beyond the control of the objector.

(3)After an opportunity has been given to the objector of being heard, the Commissioner or an officer authorised under sub-section (1) shall decide the objection and may then confirm, modify or cancel the assessment.

(4)If the person on whom a notice of assessment is served under sub-section (1) fails to file an objection under sub-section (2), the order of assessment shall be conclusive and shall not be questioned before any Court or Tribunal.

121. Fee on advertisements.

(1)Every person, who erects, exhibits, fixes or retains upon or over any land, building, wall, boarding, frame, post or structure or upon or in any vehicle any advertisement or, who displays any advertisements to public view in any manner whatsoever, visible from a public street or public place (including any advertisement exhibited by mean of cinematograph) shall pay for every advertisement which is so erected, exhibited, fixed or retained or so displayed to public view, a fee calculated at such rates, as may, from time to time, be specified by the Government :Provided that no fee shall be levied under this section on any advertisement which-

(a)appears in newspapers, relates to a public meeting, or to an election to Parliament or Legislative Assembly or the Corporation or to candidature in respect of such election; or

(b)is exhibited within the window of any building if the advertisement relates to the trade, profession or business carried in that building; or

(c)relates to the trade, profession or business carried on within the land or building upon or over which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting to be held on or upon or in the same; or

(d)relates to the name of the land or building upon or over which the advertisement is exhibited, or to the name of the owner or occupier of such land or building; or

(e)relates to the business of a railway administration and is exhibited within any railway station or upon any wall or other property of the railway administration; or

(f)relates to any activity of the Government or Union of India or the Corporation.

(2)The fee on any advertisement leviable under this section shall be payable in advance in such number of instalments and in such manner as may be determined by bye-laws made in this behalf.Explanation 1. - The world 'structure' in this section includes any movable board on wheels used as an advertisement or an advertisement medium.Explanation 2. - The word 'advertisement' in relation to fee on advertisement under this Act means any word, letter, model, sign, placard, notice, device or representation whether illuminated or not, in the nature of and employed wholly or in Part for the purposes of advertisement, announcement or direction.

122. Prohibition of advertisement without written permission of Commissioner.

(1)No advertisement shall be erected, exhibited, fixed or retained or upon or over any land, building, wall, boarding, frame, post or structure or upon in any vehicle or shall be displayed in any manner whatsoever in any place within the Municipal area without the written permission of the Commissioner granted in accordance with bye-laws made under this Act.

(2)The Commissioner shall not grant such permission, if -

(a)the advertisement contravenes any bye-law made under this Act; or

(b)the fee, if any, due in respect of the advertisement has not been paid.

(3)Subject to the provisions of sub-section (2) in the case of an advertisement liable to the advertisement fee, the Commissioner shall grant permission for the period to which the payment of the fee relates and no fee shall be charged in respect of such permission.

123. Permission of Commissioner to become void in certain cases.

- The permission granted under section 122 shall become void in the following cases, namely:-

(a)if the advertisement contravenes any bye-law made under this Act;

(b)if any material change is made in the advertisement or any Part thereof without the previous permission of the Commissioner;

(c)if the advertisement or any Part thereof falls otherwise than through accident;

(d)if any addition or alteration is made to, or in the building, walls, boarding, frame, post or structure upon or over which the advertisement is erected, exhibited, fixed or retained if such addition or alteration involves the disturbance of the advertisement or any Part thereof; and

(e)if the building, wall, boarding, frame, post or structure over which the advertisement is erected, exhibited, fixed or retained is demolished or destroyed.

124. Presumption in case of contravention.

- Where any advertisement has been erected, exhibited, fixed or retained upon or over any land, building, wall, boarding, frame, post or structure or upon or in any vehicle or displayed to public view from a public street or public place in contravention of the provisions of this Act or any bye-laws made thereunder, it shall be presumed, unless and until contrary is proved, that the contravention has been committed by the person or the persons on whose behalf the advertisement purports to be or the agents of such person or persons.

125. Power of Commissioner in case of contravention.

- If any advertisement is erected, exhibited, fixed or retained in contravention of the provisions of section 122, the Commissioner may require the owner or occupier of the land, building, wall, boarding, frame, post or structure or vehicle upon or over or in which the same is erected, exhibited, fixed or retained, to take down or remove such advertisement or may enter any land, building, property or vehicle and have the advertisement dismantled, taken down or removed or spoiled, defaced or screened.

126. Fee on building applications.

- Every person who makes an application to the Commissioner for the sanction of a building plan shall pay along with the application, fee at such rate as may, from time to time, be specified by the Government.

127. Time and manner of payment of taxes or fees.

- Save as otherwise provided in this Act, any tax or fee levied under this Act, shall be payable on such dates, in such number of instalments and in such manner as may be determined by bye-laws in this behalf:Provided that if the tax or fee is not paid within one month of the due date, an interest at the rate of [one and a half per centum] [Substituted by Haryana Act No. 21 of 2012 for the words 'one per centum'.] per month shall be charged for every calendar month or Part thereof.

128. Presentation of bill of tax or fee.

(1)When any tax or fee has become due, the Commissioner shall cause to be presented to the person liable for the payment thereof, a bill for the amount due :Provided that no such bill shall be necessary in the case of -

(a)tax on vehicles and animals;

(b)show-tax.

(c)[ property tax.] [Added by Haryana Act No. 21 of 2012.]

(2)Every such bill which shall be in the prescribed form shall for the purposes of this Act be considered a notice of demand and shall specify the Particulars of the tax or fee and the period for which the charge is made.

(3)If the amount specified in the bill is paid within a period of fifteen days from the presentation thereof, a rebate of [ten] [Substituted for 'five' by Haryana Amending Act No. 3 of 1996.] per cent shall be allowed in the amount of tax or fee:[Provided that no rebate shall be allowed in case of property tax.] [Proviso added by Haryana Act No. 21 of 2012.]

(4)If the tax on vehicles and animals or the show-tax is not paid after it has become due, the Commissioner may cause to be served upon the person liable for the payment of the same a notice of demand in the prescribed form.

(5)For every notice of demand served under sub-section (4) a fine of such amount not exceeding fifteen rupees as may be determined by bye-laws made in this behalf shall be payable by the person on whom the notice is served and shall be included in the costs of recovery.

129. Consequences of failure to pay tax or fee within thirty days.

- If the person liable for the payment of any tax or fee does not within thirty days from the service of the notice of demand under sub-section (2) or sub-section (3) of section 128, pay the same, the tax or fee together with the costs of recovery shall be recoverable in the manner provided hereinafter.

130. Manner of recovering tax or fee.

- Any sum due on account of tax or fee payable under this Act may be recovered, together with costs of recovery, by all or any of the following processes, in the manner prescribed -

(i)as arrears of land revenue;

(ii)by distraint and sale of a defaulter's movable property;

(iii)by the attachment and sale of a defaulter's immovable property;

(iv)in the case of octroi and toll, by the seizure and sale of goods and vehicles;

(v)in the case of taxes on lands and buildings by the attachment of rent due in respect of the property; and

(vi)by a suit.

131. Power of seizure of vehicles and animals in case of non-payment of tax thereon.

(1)If the tax on any vehicle or animal is not paid, then instead of proceeding against the defaulter by distraint and sale of his other movable property, the Commissioner may, at any time after the tax has become due, seize and detain the vehicle or animal or both, and if the owner or other person entitled thereto does not within seven days in respect of vehicle and two days in respect of an animal from the date of such seizure and detention, claim the same and pay the tax due together with the charges incurred in connection with the seizure and detention, the Commissioner may cause the same to be sold and apply the proceeds of the sale or such Part thereof as is required in the discharge of the sum due and the charges incurred as aforesaid.

(2)The surplus, if any, remaining after the application of the sale proceeds under sub-section (1) shall, immediately after the sale of the property, be credited to the Corporation Fund and notice of such credit shall be given at the same time to the person whose property has been sold or his legal representative and if the same, is claimed by written application to the Commissioner within one year from the date of the notice, a refund thereof shall be made to such person or his representative.

(3)Any surplus not claimed within one year as aforesaid shall be the property of the Corporation.

132. Demolition, etc. of building.

- If any building is wholly or Partly demolished or destroyed or otherwise deprived of value, the Commissioner may, on the application in writing of the owner or occupier, remit or refund such portion of any tax assessed on the rateable value thereof as he thinks fit.

133.

- [***] [Section 133 of Haryana Act 16 of 1994 Omitted by Haryana Act No. 21 of 2012.]

134.

- [***] [Section 134 of Haryana Act 16 of 1994 Omitted by Haryana Act No. 21 of 2012.]

135.

- [***] [Section 135 of Haryana Act 16 of 1994 Omitted by Haryana Act No. 21 of 2012.]

136.

- [***] [Section 136 of Haryana Act 16 of 1994 Omitted by Haryana Act No. 21 of 2012.]

137.

- [***] [Section 137 of Haryana Act 16 of 1994 Omitted by Haryana Act No. 21 of 2012.]

138. Appeal against assessment etc.

(1)An appeal against the levy or assessment of any tax under this Act, shall lie to the Divisional Commissioner, and every such appeal shall subject to the provisions of this Act, be received, heard and disposed of by him.

(2)In every repeal, the costs shall be in the discretion of the appellate authority.

(3)Costs awarded under this section to the Corporation shall be recoverable by the Corporation as an arrears of tax due from the appellant.

(4)If the Corporation fails to pay any costs awarded to an appellant within ten days after the date of the order for payment thereof, the appellate authority may order the Commissioner to pay the amount to the appellant.

139. [ Conditions of right to appeal. [Substituted by Haryana Act No. 21 of 2012.]

- No appeal shall be entertained under section 138 unless the amount, if any, in dispute in the appeal has been deposited by the appellant in the office of the Corporation.]

140. Finality of appellate orders.

- Any person aggrieved by an order passed in appeal under section 138 may, within thirty days of the communication to him of such order, make an application in writing to the Government for revision against the said order and the Government may confirm, alter or rescind the said order :Provided that the Government shall not pass an order under this section prejudicial to any person without giving such person a reasonable opportunity of being heard.

141. Taxation not to be questioned except under this Act.

(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned in any other manner or by any other authority otherwise than as provided in this Act.

(2)No refund of any tax shall be claimable by any person otherwise than in accordance with the provisions of this Act and the rules made thereunder.

142. Power to inspect for purposes of determining the [property tax] [Substituted by Haryana Act No. 21 of 2012 for the words 'annual value'.] or tax or fee.

(1)The Commissioner or any other person authorised by him in this behalf, may without giving any previous notice, enter upon and make an inspection of -

(a)any land or building for the purpose of determining the rateable value of such land or building;

(b)any stable, garage, or coach house or any place wherein he may have reason to believe that there is any vehicle or animal liable to a tax or fee under this Act;

(c)any place or premises which he has reason to believe are being used or are about to be used for any performance or show in respect of which the show-tax is payable or would be payable; or

(d)any land, building or vehicle in or upon which any advertisement liable to fee under this Act is exhibited or displayed.

(2)The Commissioner may, by written summons, require the attendance before him of any person whom he has reason to believe to be liable to the payment of a tax in respect of a vehicle or animal, or of any servant of any such person and may examine such person or servant as to the number and description of vehicles and animals owned by or in the possession or under the control of such person; and every person or servant of such person so summoned shall be bound to attend before the Commissioner and to give information to the best of his knowledge and belief as to the said matters.

143. Composition.

(1)Subject to the rules made in this behalf, the Commissioner may, with the previous sanction of the Corporation, allow any person to compound any tax for a period not exceeding one year at a time.

(2)Every sum due by reason of the composition of a tax under sub-section (1) shall be recovered as an arrears of tax under this Act.

144. Irrecoverable debts.

(1)The Commissioner may write off any sum due on account of any tax or of the costs of recovering any tax if such sum is, in his opinion, irrecoverable:Provided that no sum exceeding one thousand rupees shall be written off in favour of any one person without the previous sanction of the Corporation.

(2)The Commissioner shall report to the Corporation every case in which any sum has been written off under sub-section (1).

145. Obligation to disclose liability.

(1)The Commissioner may, by written notice, call upon any person in the Municipal area to furnish such information as may be necessary for the purpose of a ascertaining -

(a)whether such inhabitant is liable to pay any tax or fee imposed by the Corporation under this Act;

(b)at what amount he should be assessed; or

(c)the [***] [Word 'annual' omitted by Haryana Act No. 21 of 2012.] value of the land or building which he occupies and the name and address of the owner or lessee thereof.

(2)If any person when called upon under sub-section (1) to furnish information neglects to furnish it within the period specified in this behalf by the Commissioner or furnishes information which is not true to the best of his knowledge or belief, he shall be liable, in addition to any penalty which may be imposed under this Act, to be assessed at such amount on account of tax or fee as the Commissioner may deem proper.

146. [ Amendment of property list. [Substituted by Haryana Act No. 21 of 2012.]

(1)The authority may at any time amend the property list by inserting the name of any person whose name ought to have been or ought to be inserted, or by inserting any property which ought to have been or ought to be inserted, or by altering the details of any property which has been erroneously valued or assessed through fraud, accident or mistake, whether on the part of the authority or of the assessee, or in the case of a tax payable by the owner or the occupier by a change in the tenancy, after giving notice to any person affected by the amendment of a time, not less than one month from the date of service, at which the amendment is to be made.Explanation. - For the purposes of this sub-section, the authority means the Zonal Taxation Officer or any officer authorized by the Commissioner of Municipal Corporation.

(2)Any person interested in any such amendment may tender his objection to the Corporation in writing before the time fixed in the notice or orally or in writing at that time and shall be allowed an opportunity of being heard in support of the same in person, or by authorized agent, as he may think fit.]

147. Immaterial error not to effect liability.

- No assessment and no charge or demand on account of any tax shall be impeached or affected by reason only of any mistake in the name, residence, place of business or occupation of any person liable to pay the tax or in the description of the property or thing, or of any mistake in the amount of the assessment, charge or demand, or by reason only of clerical error or other defect of form, if the directions contained in this Act, and the bye-laws made thereunder have in substance and effect been complied with; and it shall be enough in the case of any such tax on property or any assessment of value for the purpose of any such tax, if the property taxed or assessed is so described as to be generally known, and it shall not be necessary to name the owner or occupier thereof.

148. Power of exemption.

- The Corporation may, by resolution passed in this behalf, exempt, in whole or in Part for any period not exceeding one year from the payment of any tax, any person who by reason of poverty may in its opinion, be unable to pay the same, and may renew such exemption as often as may be necessary.

149. Power of Government in regard to taxes.

(1)The Government may by order exempt in whole or in Part from the payment of any tax any person or class of persons or any property or description of property.

(2)If at any time it appears to the Government, on complaint made or otherwise, that any tax imposed is unfair in its incidence or that the levy thereof or of any Part thereof is injurious to the interests of the general public, it may require the Corporation to take within a specified period, measures to remove the objections; and, if within that period the requirement is not complied with to the satisfaction of the Government, the Government may, by notification suspend the levy of the tax or such Part thereof until the objection has been removed.

Chapter IX
Borrowing

150. Power of Corporation to borrow.

(1)The Corporation may, in pursuance of any resolution passed by it, borrow by way of debenture or otherwise on the security of any immovable property vested in it or proposed to be acquired by it or of all or any of the taxes, rates, ceses, fees and charges authorised by or under this Act, or from public financial institutions, any sums of money which may be required -

(a)for acquiring any land which it has power to acquire;

(b)for erecting any building which it has power to erect;

(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing which it has power to execute, provide or do, if the cost of carrying out the purpose in question ought to be spread over a term of years;

(d)to pay off any debt due to the Government;

(e)to repay a loan previously raised under this Act or any other Act previously in force; or

(f)for any other purpose for which the Corporation is, by virtue of this Act or any other law for the time being in force, authorised to borrow :

Provided that -

(i)no loan shall be raised without the previous sanction of the Government;

(ii)the amount of loan, the rate of interest and the terms including the date of floatation, the time and method of the repayment and the like shall be subject to the approval of the Government.

(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-section (1) shall be applied to the payment of salaries and allowances to any Corporation officers or other Corporation employees other than those exclusively employed in connection with the carrying out of that purpose.

(3)The Corporation shall be deemed to be a local authority for the purpose of Local Authorities Act, 1914 (Central Act 9 of 1914).

151. Time for repayment of money borrowed under section 150.

- The time for the repayment of any money borrowed under section 150 shall in no case exceed sixty years and the time for repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with the express sanction of the Government, extend beyond the unexpired portion of the period for which such previous loan was sanctioned.

152. Form and affects of debentures.

- All debentures issued under this Chapter shall be in such form as the Corporation may, with the previous sanction of the Government, determine and shall be transferable in such manner as shall be expressed, therein, and the right to sue in respect of the money secured by any of such debentures shall vest in the holders thereof for the time being without any preference by reason of some of such debentures being prior in date to others.

153. Payment to survivors of joint payees.

- When any debenture or security issued under this Act is payable to two or more persons jointly and either or any of them dies, then notwithstanding anything contained in section 45 of the Indian Contract Act, 1872, the debenture or security shall be payable to the survivors of such person :Provided that nothing in this section shall affect any claim by the legal representative of a deceased person against such survivor or survivors.

154. Receipt by joint olders for the interest or dividend.

- When two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Corporation by the other persons.

155. Maintenance and investment of sinking funds.

(1)The Corporation shall maintain sinking funds for the repayment of money borrowed on debentures issued and shall pay every year into such sinking funds such sum as will be sufficient for the repayment within the period fixed for the loan of all moneys borrowed on the debentures issued.

(2)All moneys paid into the sinking funds shall, as soon as possible, be invested by the Commissioner in public securities and every such investment shall be reported by the Commissioner to the Corporation within fifteen days.

(3)All dividends and other sums received in respect of any such investment shall, as soon as possible after receipt, be paid into the sinking funds and invested in the manner laid down in sub-section (2).

(4)Any investment made under this section may, subject to the provisions of sub-section (2), be varied or transposed.

156. Application to sinking fund.

- A sinking fund or any Part thereof shall be applied in or towards the discharge of loan or a Part of the loan for which such fund was created, and until such loan or Part is wholly discharged shall not be applied for any other purpose.

157. Annual statement by Commissioner.

(1)The Commissioner shall, at the end of every year, submit to the Corporation a statement showing, -

(a)the amount which has been invested during the year under section 155;

(b)the date of the last investment made previous to the submission of the statement;

(c)the aggregate amount of the securities then in his hand; and

(d)the aggregate amount which has up to the date of the statement been applied under section 156, in or towards discharging loans.

(2)A copy of every such statement shall also be submitted to the Government.

158. Priority of payment for interest and repayment of loans over other payments.

- All payments due from the Corporation on account of interest and repayment of loans shall be made in priority to all other payments due from the Corporation.

159. Attachment of Corporation fund for recovery of money borrowed from Government.

(1)If any money borrowed or deemed to have been borrowed by the Corporation from the Government or any interest or costs due in respect thereof be not repaid according to the conditions of the loan, the Government may attach the Corporation Fund or any Part thereof.

(2)After such attachment no person except an officer appointed in this behalf by the Government shall in any way deal with the attached fund; but such officer may do all acts in respect thereof which any Corporation authority, officer or other employee might have done if such attachment had not taken place and may apply the proceeds in satisfaction of the arrears and of all interests and costs due in respect thereof and of all expenses caused by the attachment and subsequent proceedings:Provided that no such attachment shall defeat or prejudice any debt for which the fund was previously charged in accordance with law; and all such prior charges shall be paid out of the proceeds of the funds before any Part of the proceeds is applied to the satisfaction of the debt due to the Government.

160. Power to make regulations.

- The Corporation may make regulations to carry out the purposes of this Chapter including, in Particular, the issue of duplicate in case of loss of debentures by theft, destruction or otherwise, and renewal of debentures on payment of fees prescribed in this behalf by such regulations.

161. Property vested in Corporation and management of public institutions.

(1)Subject to any special reservation made or to any special conditions imposed by the Government, all property of the nature hereinafter in this section specified and situated within the Municipal area, shall vest in and be under the control of the Corporation, and with all other property, which vests in the Corporation by virtue of the provisions of this Act or any other law for the time being in force, shall be held and applied by it for the purposes of this Act, that is to say,-

(a)all such public town, walls, gates, markets, stalls, slaughter houses, manure and depots and public buildings of every description as have been constructed or are maintained out of the Corporation Funds;

(b)all public streams, springs and works for the supply, storage and distribution of water for public purposes, and all bridges, buildings, engines, materials and things connected therewith or appertaining thereto, and also any adjacent land (not being private property) appertaining to any public tank or well;

(c)all public sewers and all drains, and sewers, culverts and water courses in or under any public street, or constructed by or for the Corporation alongside any public street, and all works, materials and things appertaining thereto;

(d)all public lamps, lamp-posts and apparatus connected therewith or appertaining thereto;

(e)all land or other property transferred to the Corporation by the Government or acquired by gift, purchase or otherwise for public purposes;

(f)all public streets, not being land owned by Government and the pavements, stones and other materials thereof, and also trees growing on and erections, materials, implements and things provided for such streets;

(fa)[ all the properties, funds and dues alongwith all the legal liabilities of the trust dissolved under sub-section (1) of section 105, vested in the State Government under clause (b) of sub-section (2) and transferred to the municipality under the proviso to clause (d) of sub-section (2) of section 105 of the Haryana Town Improvement Act, 2008 (36 of 2008);] [Inserted by Haryana Act No. 12 of 2013, dated 26.9.2013.]

(g)[ Shamlat Deh.] [Clause (g) inserted by Haryana Act No. 18 of 1999.]

(2)Where any immovable property is transferred otherwise than by sale by the Government to the Corporation for public purpose, it shall be deemed to be a condition of such transfer, unless specially provided to the contrary that should the property be at any time resumed by Government, the compensation payable therefor shall in no case exceed the amount, if any, paid to the Government for the transfer, together with the cost or the present value whichever shall be less, of any buildings erected, other works executed on the land by the Corporation.

(3)The Corporation shall maintain a register and a map of immovable property of which it is the proprietor or which vests in it, or which it holds in trust for the Government.

(4)The management, control and administration of every public institution maintained out of the Corporation Fund shall vest in the Corporation.

(5)When any public institution has been placed under the direction, management and control of the Corporation, all property, endowments and funds belonging thereto shall be held by the Corporation in trust for the purposes to which such property, endowments and funds were lawfully applicable at the time when the institution was so placed:Provided that the extent of the independent authority of the Corporation in respect of any such institution may be prescribed by the Government.

Chapter X
Properties and Contracts

162. Request for acquisition of land by the Corporation.

- When any land, whether within or without the limits of the Corporation is required for the purposes of this Act the Commissioner shall request the Government to acquire it under the provisions of the Land Acquisition Act, 1894.

163. Acquisition of immovable property by the Government.

- Whenever a request is received by the Government, the Government shall acquire the land under the provisions of the Land Acquisition Act, 1894, on payment of compensation by the Corporation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, whereafter the land shall vest in the Corporation.

164. Disposal of Property.

- With respect to the disposal of property belonging to the Corporation, the following provisions shall have effect, namely :-

(a)the Commissioner may, -

(i)dispose of by sale or otherwise, any movable property belonging to the Corporation the value of which does not exceed twenty thousand rupees;

(ii)grant a lease not exceeding a period of 10 years, of any immovable property belonging to the Corporation; or

(iii)sell or grant a lease in perpetuity of any immovable property belonging to the Corporation the value of which does not exceed twenty thousand rupees or the annual rent of which does not exceed ten thousand rupees;

(b)in cases not covered by clause (a) the Commissioner may, with the sanction of the Government on recommendation of the Corporation, lease, let out on hire or otherwise transfer any property movable or immovable belonging to the Corporation;

(c)[ the consideration for which any immovable property may be sold, leased or otherwise transferred shall not be less than the value at which such immovable property could be sold, leased or otherwise transferred in normal and fair competition: [Substituted by Haryana Act No. 18 of 2018, dated 19.4.2018]

Provided that in case of transfer of immovable property to Government Department by way of sale or lease or otherwise, the property may be transferred at collector rate, subject to prior approval from the Government:Provided further that in case of transfer of shop and house to individual, who is in possession of such property for the last twenty years, by way of rent or lease or otherwise, the property may be transferred at collector rate by way of sale, subject to prior approval of such authority, as may be prescribed.]

(d)the sanction of the Government under the aforesaid clauses may be given either generally for any class of cases or specially for any Particular case;

(e)subject to any condition or limitation that may be specified by or under any other provision of this Act, the foregoing provisions of this section shall apply to every disposal of property belonging to the Corporation made under, or for any purposes of this Act;

(f)every case of disposal of property under clause (a) shall be reported by the Commissioner without delay to the Corporation.

165. Contracts by Corporation.

(1)Subject to the provisions of section 166 the Corporation shall be competent to enter into and perform any contract necessary for the purposes of this Act.

(2)The contracts by the Corporation under this Act would be made in the manner prescribed.

166. Procedure for making contracts.

- With respect to the making of contracts, the following provisions shall have effect, namely :-

(a)every such contract shall be made on behalf of the Corporation by the Commissioner ;

(b)no such contract, for any purpose which in accordance with any provision of this Act the Commissioner may not carry out without the approval or sanction of the Corporation, shall be made by him until and unless such approval or sanction has been duly obtained;

(c)[ every contract involving an expenditure not exceeding twenty lac rupees in value or such other higher amount as the Government may fix, may be made by the Commissioner;] [Substituted by Haryana Act No. 13 of 2007.]

(d)no contract, other than a contract falling under clause (c) shall be valid unless the same has been made with the prior approval of the Corporation:

Provided that contracts exceeding [Rs. 50 lacs] [Substituted for Rs. 10 lacs by Haryana Act No. 13 of 2007.] in value or such other higher amount as the Government may fix, shall be entered into by the Corporation only after prior approval of the Government.

167. Mode of executing contracts.

(1)The mode of executing contracts under this Act shall be prescribed by bye-laws made in this behalf.

(2)No contract which is not made in accordance with the provisions of this Act and the bye-laws made thereunder shall be binding on the Corporation.

Chapter XI
Accounts and Audit

168. Maintenance of accounts and scrutiny thereof by Examiner, Local Fund Accounts, Haryana and by Corporation.

(1)There shall be kept in such manner and in such form as may be prescribed by regulations accounts of receipts and expenditure of the Corporation.

(2)Till regulations as mentioned in sub-section (1) are framed, the provisions of the Municipal Account Code, 1930, presently in force in respect of the Municipal Committees shall be applicable.

(3)The Examiner, Local Fund Accounts, Haryana, shall conduct day to day examination and audit of the Corporation accounts and shall furnish monthly report thereon to the Corporation who shall publish monthly an abstract of the receipts and expenditure of the month last preceding, signed by the Mayor or in his absence by the Senior Deputy Mayor or in the absence of both by the Deputy Mayor and by the Examiner, Local Fund Accounts, Haryana.

(4)For the purpose of examination and audit of the Corporation accounts the Examiner, Local Fund Accounts, Haryana shall have access to all the Corporation accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the Examiner, Local Fund Accounts, Haryana, any explanation concerning any receipts or expenditure which they may call for.

169. Report by Examiner, Local Fund Accounts, Haryana.

(1)The Examiner, Local Fund Accounts, Haryana shall -

(a)report to the Corporation any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of moneys due to the Corporation or in the Corporation accounts;

(b)furnish to the Corporation such information as it may from time to require concerning progress of the audit.

(2)On receipt of the report under sub-section (1) the Corporation shall take such action thereon as may be deemed necessary.

(3)As soon as may be after the commencement of each year, the Examiner, Local Fund Accounts, Haryana shall deliver to the Corporation, a report of the entire Corporation accounts for the previous year.

(4)The Commissioner shall cause the said report to be printed and shall forward as soon as may be a printed copy thereof to each member.

170. Action by Commissioner on the report.

(1)The Commissioner shall, as soon as may be, remedy defects or irregularities, if any, pointed out in the said report and shall also forward without delay to the Government so many copies of the said report as may be required by the Government with a brief statement of the action, if any taken or proposed to be taken thereon.

(2)If there is a difference of opinion between the Examiner, Local Fund Accounts, Haryana and the Commissioner or if the Commissioner does not remedy the defects or regularities pointed out in the report within a reasonable period the Examiner shall refer the matter to the Secretary, Local Government DePartment whose decision shall be final and binding.

171. Procedure to be followed by Examiner, Local Fund Accounts, Haryana.

(1)The Examiner, Local Fund Accounts, Haryana shall audit the accounts of the Corporation with the assistance of officers and other employees subordinate to him.

(2)In the discharge of his functions under this section, the Examiner, Local Fund Accounts, Haryana, shall -

(a)audit the accounts of expenditure of the Corporation and shall ascertain whether moneys shown therein as having been disbursed were legally available for, and applicable to the service or purpose to which they have been applied or charged, and whether the expenditure conforms to the authority which governs it;

(b)audit the accounts of debt, deposits, sinking funds, advances, suspense and remittance transactions of the Corporation and report upon the accounts and upon the results of verification of the balances relating thereto.

(3)The Examiner, Local Fund Accounts, Haryana shall examine and audit the statement of accounts relating to the commercial services conducted in any dePartment of the Corporation, including the trading, manufacturing and profit and loss accounts, and the balance-sheets where such accounts are maintained under the order of the Corporation, and shall certify and report upon these accounts.

(4)The Examiner, Local Fund Accounts, Haryana, shall in consultation with the Commissioner and subject to any directions given by the Government determine the form and manner to which his reports on the accounts of the Corporation shall be prepared and shall have authority to call upon any officer of the Corporation to provide any information necessary for the preparation of these reports.

172. Power of Examiner, Local Fund Accounts, Haryana to make queries etc. and call for returns etc.

(1)The Examiner, Local Fund Accounts, Haryana may make such queries and observations in relation to and of the accounts of the Corporation which he is required to audit and call for such vouchers, statements, returns and explanations in relation to such accounts as he may think fit.

(2)Every such query or observation as aforesaid shall be promptly taken into consideration by the officer or authority to whom it may be addressed and returned without delay with the necessary vouchers, documents or explanations to the Examiner, Local Fund Accounts, Haryana.

(3)The powers of the Examiner, Local Fund Accounts, Haryana with regard to the disapproval of, and the procedure with regard to the settlement of objections to the expenditure from the revenues of the Corporation shall be such as may be prescribed in consultation with the Examiner, Local Fund Accounts, Haryana and the Corporation.

(4)If the Examiner, Local Fund Accounts, Haryana considers it desirable, that the whole or any Part of the audit applied to any accounts which he is required to audit, may be conducted in the offices in which those accounts originate, he may require those accounts together with all books and documents having relation thereto, and at all convenient times make available to the officers for inspection.

(5)The Examiner, Local Fund Accounts, Haryana shall have the powers to require that any books or other documents relating to the accounts he is required to audit shall be sent for inspection by him :Provided that if the documents are confidential he shall be responsible for preventing disclosure of their contents.

(6)The Examiner, Local Fund Accounts, Haryana shall have authority to frame standing orders and to give directions on all matters relating to audit and Particularly in respect of the method and the extent of audit to be applied and the raising and pursuing of objections.

Chapter XII
Water Supply, Drainage and Sewage Disposal

173. Definitions.

- In this Chapter, unless the context otherwise requires, the following words and expressions in relation to water supply shall have the respective meanings given below, namely :-

(1)"Communication pipe" means -

(a)where the premises supplied with water abut on the Part of the street in which the main is laid, and the service pipe enters those premises otherwise than through the outer wall of a building on the street and has a stopcock placed in those premises and as near to the boundary of that street as is reasonably practicable, so much of the service pipe as lies between the main and that stopcock.

(b)in any other case, so much of the service pipe as lies between the main and the boundary of the street in which the main is laid, and includes the ferrule at the junction of the service pipe with the main, and also -

(i)where the communication pipe ends at a stopcock that stopcock; and

(ii)any stopcock fitted on the communication pipe between the end thereof and the main;

(2)"main" means a pipe laid by the Corporation for the purpose of giving a general supply of water, individual consumers and includes any apparatus used in connection with such a pipe;

(3)"service pipe" means so much of any pipe for supplying water from a main to any premises as is subject to water pressure from that main, or would be so subject but for the closing of some tap;

(4)"supply pipe" means so much of any service pipe which is not a communication pipe;

(5)"trunk main" means a main constructed for the purposes of conveying water from a source of supply to a filter or reservoir or from one filter or reservoir to another filter or reservoir, or for the purpose of conveying water in bulk from one Part of the limits of supply to another Part of those limits or for the purpose of giving or taking a supply of water in bulk;

(6)"water fitting" includes pipes (other than mains), taps, cocks, valves, ferrules, meters, cisterns, baths and other similar apparatus used in connection with the supply and use of water.

174. Power to require Corporation to carry out surveys and formulate proposals.

- The Government may require the Corporation to -

(a)carry out a survey of the existing consumption of and demand for water supplies in the Municipal area and of the water resources in or available for the Municipal area;

(b)prepare an estimate of the future water supply requirements of the Municipal area;

(c)carry out a survey of the existing quality of sewage disposed of and the manner in which it is disposed of;

(d)formulate proposals as to -

(i)the existing or future sewage disposal requirements of the Municipal area;

(ii)the existing or future sewage disposal requirements in the Municipal area including proposals for the manner in which and the place or places at which such sewage should be carried, treated and disposed of.

175. Power to construct additional works.

- If the Corporation is of the opinion that the works and other properties for the time being vested in it for the purpose of water supply, drainage and sewage disposal are inadequate for the purpose of sufficient supply of water or for the purpose of proper drainage and efficient disposal of sewage under this Act, it may take steps in accordance with the provisions of this Act for the construction of additional works, whether within or outside the limits of the Corporation and for the acquisition of additional properties for such works.

176. Function in relation to water supply.

(1)It shall be the duty of the Corporation to take steps from time to time -

(a)for ascertaining the sufficiency and wholesomeness of water supplies within the Municipal area;

(b)for providing a supply of wholesome water in pipes to every Part of the Municipal area in which there are houses, for the domestic purpose of the occupants thereof, and for taking pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Corporation to do anything which is not practicable at a reasonable cost or to provide such supply to any Part of Municipal area where such a supply is already available at such point or points aforesaid;

(c)for providing, as far as possible, a supply of wholesome water otherwise than in pipes to every Part of the Municipal area in which there are houses, for the domestic purposes of the occupants thereof and to which it is not practicable to provide a supply in pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that Part.

(2)If any question arises under clause (b) of sub-section (1) as to whether anything is or is not practicable at a reasonable cost or is to the point or points, to which pipes must be taken in order to enable houses to be connected to them at reasonable cost, or under clause (c) thereof as to whether a public supply can be provided at a reasonable cost the Corporation shall determine that question and thereupon the Commissioner shall give effect to that determination.

177. Supply of water to connected premises.

(1)The Commissioner may, on application by the owner of any building, arrange for supplying water from the nearest main to such building for domestic purposes in such quantities as he deems reasonable, and may at any time limit the amount of water to be supplied whenever he considers necessary.

(2)A Part from the charges for the domestic supply at rates as may be fixed by the Government, additional charges will be payable for the following supplies of water:-

(a)for animals or for washing vehicles where such animals or vehicles are kept for sale or hire;

(b)for any trade, manufacture or business;

(c)for fountains, swimming baths, or for any ornamental or mechanical purposes;

(d)for gardens or for purposes of irrigation;

(e)for watering roads and paths;

(f)for building purposes.

178. Power to supply water for non-domestic purposes.

(1)The Commissioner may supply water for any purpose other than a domestic purpose on such terms and conditions consistent with this Act and the bye-laws made thereunder as may be laid down in this behalf by the Corporation in receiving a written application specifying the purpose for which the supply is required and the quantity likely to be consumed.

(2)The Commissioner may withdraw such supply at any time if it should appear necessary to do so in order to maintain a sufficient supply of water for domestic purposes.

179. Making connections with municipal water works.

(1)Where an application under section 177 or section 178 has been received, all necessary communication pipes and fittings and be supplied by the Corporation and the work of laying and applying such communication pipes and fittings shall be executed by Corporation agency under the orders of the Commissioner, but the cost of making any such connection and of all communication pipes and fittings so supplied and of all works so executed, shall be paid by the owner or the person making such application. The Corporation may either provide a meter and charge rent for the same or may require the owner or applicant to provide a meter of such size, material and description as it shall approve.

(2)Notwithstanding anything contained in sub-section (1), the Commissioner may require any owner or person applying for a supply of water to provide all communication pipes and fittings and to carry out at his own cost under his supervision and inspection all the works of laying and applying such communication pipes and fittings.

180. Obligation of owner or occupier to give notice of waste of water.

- Any owner or occupier of any building or land in or on which water supplied under this Act is misused from negligence or other circumstances under his control or used without permission in excess of the quantity fixed under section 177 or section 178 or in which the pipes, mains or other works are out of repair to such an extent as to cause waste of water, shall, if he has knowledge thereof, be bound to give notice of the same to such officer as the Corporation may appoint in this behalf.

181. Cutting of supply to premises.

- If any person whose premises are supplied with water, neglects to pay the water-tax or any sum payable, under section 177 or section 178 when due, or to give notice as provided in the last preceding section, or wilfully or negligently misuses or causes waste of water, the Corporation may cut off the supply of water from the said premises.

182. New premises not to be occupied without arrangement for water supply.

- It not be lawful for the owner of any premises which may be newly constructed or reconstructed within any portion of the Municipal area, in respect of which the Commissioner has given public notice under clause (b) of section 90, to occupy it or cause or permit it to be occupied until he has obtained a certificate from the Commissioner that there is provided within, or within a reasonable distance of the premises, such supply of wholesome water as appears to the Commissioner to be adequate for the person who may occupy, or be employed in, such premises for their domestic purposes.

183. Public gratuitous water supply.

(1)The Commissioner may, the approval of the Corporation, may provide gratuitous supply of wholesome water to the public within the municipal area and may, for that purpose, erect public hydrants or other convenience.

(2)The Commissioner may, with like approval, close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.

184. Power to lay mains.

(1)The Commissioner may lay a main whether within or outside the limits of the Corporation -

(a)in any street; and

(b)with the consent of every owner and occupier of any land not forming Part of a street, in, over or on that land, and may, from time to time in respect, repair, alter or renew or may at any time remove any main so laid whether by virtue or this section or otherwise:

Provided that where a consent required for the purpose of this sub- section is withheld, the Commissioner may, after giving the owner of occupier of the land a written notice of his intention so to do, lay the main in, over or on that land even without such consent.

(2)Where the Commissioner, in exercise of the powers under this section lays a main, in, over or on any land not forming Part of a street or inspects, repairs, alters, renews or removes a main so laid down in, over or on any such land, he shall pay compensation to every person interested in that land for any damage done to, or injurious affection of that land by reasons of the inspection, laying, repair, alteration, renewal removal or of the main.

185. Power to lay service pipes, etc.

(1)The Commissioner may, in any street, whether within or outside the limits of the Corporation, lay such service pipes with such stop cocks and other water fittings as he may deem necessary for supplying water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service pipe laid in a street whether by virtue of this section or otherwise.

(2)Where a service pipe has been lawfully laid in, over or on the land not forming Part of a street the Commissioner may, from time to time, enter upon that land and inspect, repair, alter, renew or remove the pipe or a lay a new pipe in substitution thereof but shall pay compensation for any damage done in the course of such action.

186. Provision of fire hydrants.

(1)The Commissioner shall fix hydrants on water mains (other than trunk mains) at such places as may be most convenient for affording supply of water for extinguishing any fire which may break out and shall keep in good order and from time to time renew every such hydrant.

(2)To denote the situation of every hydrant placed under this section, letters, marks or figures shall be displayed prominently on some wall, building or other structure near such hydrant.

(3)As soon as any such hydrant is completed, the Commissioner shall deposit a key thereof at each place where a public fire engine is kept and in such other places as he deems necessary.

(4)The Commissioner may, at the request and expense of the owner or occupier of any factory, workshop, trade, premises or place of business, situated in or near a street in which a pipe is laid (and not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order from time to time to renew one or more fire hydrants to be used only for extinguishing fires as near as conveniently may be to that factory, workshop, trade premises or place of business.

(5)The Commissioner shall allow all persons to take water for extinguishing fires from any pipe on which a hydrant is fixed without any payment.

187. Power of Corporation to require owners of premises to set up pumps etc.

- The owner of every premises connected with the Corporation water works shall, when so required by the Commissioner, set up electric pumps or other contrivances whereby water may be caused to reach to the top of the top most storey of such premises.

188. Power to enter premises to detect waste or misuse of water.

- The Commissioner or any Corporation officer authorised by the Commissioner in writing may, between sunrise and sunset, enter any premises supplied with water by the Corporation in order to examine if there be any waste or misuse of such water and the Commissioner or such officer shall not be refused admittance to the premises nor shall be obstructed by any person in making his examination.

189. Power to test water fittings.

- The Commissioner may test any water fittings used in connection with water supplied by the Corporation.

190. Power to close or restrict use of water from polluted source of supply.

(1)If the Commissioner is of opinion that the water in or obtained from any well, tank or other source of supply not vested in the Corporation, being water which is or if likely to be used for domestic purposes, or for the preparation of food or drink for human consumption, or is likely to become so polluted as to be prejudicial to health, the Commissioner may after giving the owner or occupier of the premises in which the source of supply is situated a reasonable opportunity of being heard, by order direct that the source of supply be permanently or temporarily closed or cut off or the water therefrom be used for certain purposes only or make such order as appears to him necessary to prevent injury or danger to the health of persons using the water or consuming food or drink prepared therewith or therefrom.

(2)Before making any order under this section, the Commissioner may cause the water to be analysed at the cost of the Corporation.

(3)If the person to whom an order is made under this section fails to comply therewith, the Commissioner may do whatever may be necessary for giving effect to the order, and any expenses reasonably incurred by him in so doing may be recovered by him from the person in default as an arrears of tax under this Act.

191. Water pipes etc. not to be a placed where water will be polluted.

(1)No water pipes shall be laid in a drain or on the surface of an open channel or house gully or within six metres of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted; and no well or tank except with the consent of the Commissioner and no cistern shall be constructed within six meters of a latrine or cesspool.

(2)No latrine or cesspool shall be constructed or made within six meters of any well, tank, water pipe or cistern or in any position where the pipe, well, tank or cistern is likely to be injured or the water therein polluted.

192. Joint and several liability of owners and occupiers for offence in relation to water supply.

- If any offence relating to water supply is committed under this Act in any premises connected with the Corporation water works, the owner, the person primarily liable for the payment of the water tax, and the occupiers of the said premises shall be jointly and severally liable for such offence.

193. Public drains etc. to vest in Corporation.

(1)All public drains, all drains in, along side or under any public street, and all sewage disposal works whether constructed out of the Corporation Fund or otherwise, and all works, materials and things pertaining thereto which are situated in the Municipal area shall vest in the Corporation.

(2)All public and other drains which are vested in the Corporation are hereafter in this Act referred to as Corporation drains.

(3)For the proposes of enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal work so much of the sub-soil pertaining thereto as may be necessary for the said purposes shall also be deemed to vest in the Corporation.

(4)All drains and ventilation-shafts, pipes and all appliances and fittings connected with the drains works constructed, erected or set up out of the Corporation Fund in or upon premises not belonging to the Corporation, whether -

(a)before or after the commencement of this Act; and

(b)for the use of the owner or occupier of such premises or not, shall unless the Corporation has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Corporation.

194. Control of drain and sewage disposal works.

(1)All Corporation drains, all sewage disposal works and works materials and things appertaining thereto shall be under the control of the Commissioner.

(2)The Commissioner shall maintain and keep in repair all municipal drains and sewage disposal works and when authorised by the Corporation in this behalf, shall construct as many new drains and sewage disposal works as may from time to time be necessary for effectual drainage and sewage disposal.

195. Certain matters not to be passed into municipal drains.

- No person shall throw, empty or turn into any Corporation drain or into any drain communicating with a Corporation drain -

(a)any matter likely to injure the drain or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents; or

(b)any chemical, refuse or waste steam, or any liquid of a temperature higher than forty-five degrees celsius being refuse or steam which, or a liquid which when so heated, is, either alone or in combination with the contents of the drain, dangerous or the cause of nuisance, or prejudicial to health; or

(c)any dangerous petroleum.

Explanation. - In this section the expression "dangerous petroleum" has the same meaning as is assigned in the Petroleum Act, 1934 (Central Act 30 of 1934).

196. Application by owners and occupiers to drain into municipal drain.

(1)Subject to such conditions as may be prescribed by bye-laws made in this behalf, the owner or occupier of any premises having a private drain, or the owner of any private drain within the Municipal area may apply to the Commissioner to have his drain made to communicate with the drains and thereby to discharge foul water and surface water from those premises or that private drain :Provided that nothing in this sub-section shall entitle any person -

(a)to discharge directly or indirectly into any Corporation drain -

(i)any trade effluent from any trade premises except in accordance with bye-laws made in this behalf; or

(ii)any liquid or other matter the discharge of which into Corporation drains is prohibited by or under this Act or any other law; or

(b)where separate Corporation drains are provided for foul water and for surface water to discharge directly or indirectly :-

(i)foul water into a drain provided for surface water; or

(ii)except with the permission of the Commissioner, surface water into drain provided for foul water; or

(c)to have his drains made to communicate directly with a storm water overflow drain.

(2)Any person desirous of availing himself of the provisions of sub-section (1), shall give to the Commissioner a notice of his proposals, and at any time within one month after receipt thereof, the Commissioner may by notice to him refuse to permit the communication to be made, if it appears to him that the mode of construction or condition of the drain is such that the making of the communication would be prejudicial to the drainage system, and for the purpose of examining the mode of construction and condition of the drain he may, if necessary, require it to be laid open for inspection.

(3)The Commissioner may, if he thinks fit, construct such Part of the work necessary for having a private drain made to communicate with the municipal drain as is in or under a public street and in such a case the expenses incurred by the Commissioner, shall be paid by the owner or occupier of the premises, or as the case may be, the owner of the private drain and shall be recoverable from the owner or occupier as an arrears of tax under this Act.

197. Drainage of undrained premises.

(1)Where any premises are, in the opinion of the Commissioner, without sufficient means of effectual drainage and a municipal drain or some place approved by the Commissioner for the discharge of filth and other polluted and obnoxious matter is situated at a distance of not exceeding thirty metres from any Part of the said premises, he may by written notice, require the owner of the said premises -

(a)to make a drain emptying into such Corporation drain or place;

(b)to provide and set up all such appliances and fittings as may appear to the Commissioner necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing such drain and every fixture connected therewith;

(c)to remove any existing drain or other appliance or thing used or intended to be used for drainage which is injurious to health;

(d)to provide a close drain in substitution of an open drain or to provide such other appliance or thing either newly or in substitution of any existing appliance or thing or to provide both a closed drain and such other appliance or thing in substitution of the existing open drain and other appliance or thing, which is or likely to be injurious to health :

(e)to provide and set up all such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts, by down take pipes so as to prevent such waste water from discharging directly on streets or inside and lower portion of the premises;

(f)to carry out any work to improve or re-model as existing drain which is inadequate, insufficient or faulty.

(2)Where in any case not provided for in sub-section (1) any premises are in the opinion of the Commissioner, without sufficient means of effectual drainage, he may, by written notice, require the owner of the premises :-

(a)to construct a drain up to a point to be prescribed in such notice but not at a distance of more than thirty meters from any Part of the premises; or

(b)to construct a close cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.

(3)Any requisition for the construction of any drain under sub-section (2) may contain any of the details specified in sub-section (1).

198. New premises not to be erected without drainage.

(1)It shall not be lawful to erect or to re-erect any premises in the municipal area or to occupy any such premises, unless -

(a)a drain be constructed of such size, materials, and with such fall as shall appear to the Commissioner to be necessary for the effectual drainage of such premises;

(b)there have been provided and set up on such premises, such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering or receiving the filth and other pollutted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.

(2)The drain so constructed shall empty into a Corporation drain situated at a distance of not exceeding thirty meters from the premises, but if no Corporation drain is situated within that distance then such drain shall empty into a cosspool situated within that distance to be specified by the Commissioner for the purpose.

199. Power to drain group or block of premises by combined operations.

(1)If it appears to the Commissioner that any group or block of premises may be drained more economically or advantageously in combination than separately, and a Corporation drain of sufficient size already exists or is about to be constructed within thirty meters of any Part of that group or block of premises, the Commissioner may cause that group or block of premises, to be detained by a combined operation.

(2)The expenses incurred in carrying out any work under sub-section (1) in resect of any group or block of premises shall be paid by the owners of such premises in such proportion as the Commissioner may determine and shall be recoverable from them as an arrear of tax under this Act.

(3)Not less than fifteen days before any such work is commenced, the Commissioner shall give to each such owner -

(a)written notice of the nature of the proposed work; and

(b)an estimate of the expenses to be incurred in respect thereof and of the proportion of such expenses payable by him.

(4)The Commissioner may require the owners of such group or block of premises to maintain the work executed under this section.

200. Power of Commissioner to close or limit the use of private drain in certain cases.

- Where a drain connecting any premises with a Corporation drain is sufficient for the effectual drainage of such premises and is otherwise un-objectionable but is not in the opinion of the Commissioner, adapted to the general system of drainage in the Municipal area, he may by written notice addressed to the owner of the premises, direct -

(a)that such drain be closed, discontinued or destroyed and that any work necessary for that purpose be done; or

(b)that such drain shall, from such date as may be specified in the notice in this behalf, be used for filth and polluted water only or for rain water and unpolluted sub-soil water only :

Provided that -

(i)no drain may be closed, discontinued or destroyed by the Commissioner under clause (a) except on condition of his providing another drain equally effectual for the drainage of the premises and communicating with any Corporation drain which he thinks fit; and

(ii)the expenses of the construction of any drain so provided by the Corporation and of any work done under clause (a) may be paid out of the Corporation Fund.

201. Use of drain by a person other than owner.

(1)Where the Commissioner either on receipt of an application from the owner of any premises or otherwise is of opinion that the only or the most convenient means of effectual drainage of the premises into Corporation drain is through a drain belonging to another person, the Commissioner may, by notice in writing, require the owner of such drain to show cause within a period specified in the notice as to why an order under this section should not be made.

(2)Where no cause is shown within the specified period or the cause shown appears to the Commissioner invalid or insufficient, the Commissioner may, by order in writing, either authorise the owner of the premises to use the drain or declare him to be joint owner therof.

(3)An order made under sub-section (2) may contain directions as to -

(a)the payment of rent or compensation by the owner of the premises;

(b)the construction of a drain for the premises for the purpose of connecting with the aforesaid drain ;

(c)the enter upon the land in which the aforesaid drain is situated with assistants and workmen at all reasonable hours; and

(d)the respective responsibilities of the Parties for maintaining, repairing, flushing, cleaning and emptying the aforesaid drain.

202. Sewage and rain water drains to be distinct.

- Wherever it is provided in this Chapter that steps shall or may be taken for the effectual drainage of any premises, it shall be competent for the Commissioner to require that there shall be one drain for filth and polluted water and an entirely distinct drain for rain water and unpolluted sub-oil water or both rain water and unpolluted sub-soil water, each emptying into separate Corporation drains or other suitable places.

203. Powers of Commissioner to require owner to carry out certain works for satisfactory drainage.

- For the purpose of efficient drainage of any premises, the Commissioner may by notice in writing -

(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner for owners of such buildings, with such materials and in such manner as may be approved by the Commissioner; or

(b)require such paving to be kept in proper repair.

204. Appointment of places for the emptying of drain and disposal of sewage.

- The Commissioner may cause any or all of the Corporation drains to empty into and all sewage to be disposed of at such place or places as he considers suitable :Provided that no place which has not been before the commencement of this Act used for any of the purposes specified in this section, shall after such commencement be used therefor without the approval of the Corporation :Provided further that on and after such date as may be appointed by the Government in this behalf no sewage shall be discharged into any water- course until it has been so treated as not to affect prejudicially the purity and quality of the water into which it is discharged.

205. Connection with water works and drains not to be made without permission.

- Without the written permission of Commissioner, no person shall for any purpose whatsoever, at any time make or cause to be made any connection or communication with any drain referred to in section 194 or any water-works, constructed or maintained by, or vested in the Corporation.

206. Buildings, railways and private street not to be erected or constructed over drains or water works without permission.

(1)Without the written permission of the Commissioner no railway or private street, shall be constructed and no building, wall, fence or other structure shall be erected on any municipal drain or on any water-works constructed or maintained by or vested in the Corporation.

(2)If any railway or private street be constructed or any building, wall, fence or structure erected on any drain or water works as aforesaid without the written permission, the Commissioner may remove or otherwise deal with the same as he may think fit.

(3)The expenses incurred by the Commissioner in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person offending and shall be recoverable as an arrear of tax under this Act.

207. Rights of user of property for aquaducts, lines etc.

(1)The Commissioner may place and maintain aquaducts, conduits and lines of mains or pipes or drains over, under, along or across any immovble property whether within or outside the limits of the Municipal area, if necessary through an agreeement, and may at any time for the purposes of examining, repairing, altering or removing any aquaducts, conduits or lines of mains or pipes or drains, after giving a reasonable notice of his intention so to do, enter on any property over, under, along, or across which the aquaducts, conduits or lines of mains or pipes or drains have been placed :Provided that the Corporation shall not acquire any right other than a right of user in the property vested in the Government or under the control or management of the Government or railway administration or vested in any local authority save with the permission of the Government or railway administration or the local authority, as the case may be, and in accordance with any bye-laws made in this behalf :Provided that the Commissioner may, without such permission, repair, renew or amend any existing works of which the character or position is not to be altered if such repair, renewal or amendment is urgently necessary in order to maintain without interruption the supply of water, drainage or disposal of sewage or is such that delay would be dangerous to health, human life or property.

(3)In the exercise of the powers conferred upon him by this section, the Commissioner shall cause as little damage and inconvenience as may be possible and shall make full compensation for any damage or inconvenience caused by him.

208. Power of owner of premises to place pipes and drains through land belonging to other persons.

(1)If it appears to the Commissioner that the only or most convenient means of water supply to, and drainage of, any premises is by placing or carrying any pipe for drain over, under, along or across the immovable property of another person, the Commissioner may, by order in writing, authorise the owner of the premises to place or carry such pipe or drain over, under, along or across such immovable property;Provided that before making any such order the Commissioner shall give to the owner of the immovable property a reasonable opportunity of showing cause within such time as may be prescribed by bye-laws made in this behalf as to why the order should not be made;Provided further that the owner of the premises shall not acquire any right other than a right of user in the property over, under, along or across which any such pipe or drain is placed or carried.

(2)Upon the making of an order under sub-section (1) the owner of the premises may, after giving reasonable notice of his intention so to do, enter upon the immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of placing a pipe or drain over, under, along or across such immovable property or for the purpose of repairing the same.

(3)In placing or carrying a pipe or drain under this section, as little damage as possible shall be done to the immovable property and the owner of the premises shall -

(a)cause the pipe or drain to be placed or carried with the least practicable delay;

(b)fill in, reinstate and make good at his own cost any with the least practicable delay and land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and

(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the placing or carrying of such pipe or drain.

(4)If the owner of the immovable property, over, under, along or across which a pipe or drain has been placed or carried under this section while such immovable property was not built upon, desires to erect any building on such property, the Commissioner shall by notice in writing, require the owner of the premises to close, remove or divert the pipe or drain in such manner as shall be approved by him and to fill in, reinstate and make good the immovable property as if the pipe or drain had not been placed or carried over, under, along or across the same:Provided that no such requisition shall be made unless in the opinion of the Commissioner it is necessary or expedient for the construction of the proposed building or the safe enjoyment thereof that the pipe or drain should be closed, removed or diverted.

209. Railway administration be informed in certain cases.

- If the Corporation desires to place or carry any pipe or drain or do any other work connected with the water-supply or drainage across any railway line, it shall inform the railway administration who may execute the same at the cost of the Corporation.

210. Power of Commissioner to execute work after giving notice to the person liable to do so.

(1)When under the provisions of this Chapter any person may be required or is liable to execute any work, the Commissioner may in accordance with the provisions of this Act, and of any bye-law made in this behalf, cause such work to be executed after giving such person an opportunity of executing the same within such time as may be specified by him for this purpose.

(2)The expenses incurred or likely to be incurred by the Commissioner in the execution of any work specified under sub-section (1), shall be payable by the said person and the expenses incurred by the Commissioner in connection with the maintenance of such work or the enjoyment of amenities and conveniences rendered possible by such work, shall be payable by the person or persons enjoying such amenities and conveniences.

(3)The expenses referred to in sub-section (2), shall be recoverable from the person or persons liable therefor as an arrears of tax under this Act.

211. Power of Commissioner to affix shafts etc. for ventilation of drain or cesspool.

- For the purpose of ventilating any drain or cesspool, whether vested in the Corporation or not, the Commissioner may, in according with bye-laws made in this behalf, erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as may appear to him to be necessary.

212. Power of Commissioner to examine and test drain etc. believed to be defective.

(1)Where it appears to the Commissioner that there are reasonable grounds for believing that a private drain or cesspool is in such condition as to be prejudicial to health or a nuisance or that a private drain communicating directly or indirectly with a municipal drain, is so defective as to admit sub-soil water, he may examine its condition and for that purposes may apply any test other than a test of water under pressure, and if he deems it necessary, open the ground.

(2)If on examination the drain or cesspool is found to be in proper condition, the Commissioner shall, as soon as possible, reinstate any ground which has been opened by him and make good any damage done by him.

213. Employment of Government agencies for repairs, etc.

- The Government may, for reasons to be recorded, direct that any specified work, repair, renewal or replacement which is to be undertaken by or for the Corporation under this Chapter, shall be carried out on behalf of the Corporation by the Government and the Corporation shall pay the charges therefor at the rate and subject to the terms for the time being applicable in the case of works constructed by the Government on behalf of a local authority.

214. Work to be done by licensed plumber.

(1)No person other than a licensed plumber shall execute any work described in this Chapter and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Commissioner, the work is of a trivial nature, he may grant permission in writing for the execution of such work by a person other than a licensed plumber.

(2)Every person who employs licensed plumber to execute any work, shall, when so required, furnish to the Commissioner the name of such plumber.

(3)When any work is executed except in accordance with the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of the Commissioner without prejudice to the right of the Corporation to prosecute under this Act the person at whose instance such work has been executed.

(4)The Corporation a may make bye-laws for the guidance of licensed plumbers and a copy of all such bye-laws shall be attached to every licence granted to a plumber by the Corporation.

(5)The Corporation may, from time to time, prescribe the charges to be paid to licensed plumbers for any work done by them under or for any of the purposes of this Chapter.

(6)No licensed plumber shall, for any work referred to in sub-section (5) demand or receive more than the charges prescribed therefor, under that sub- section.

(7)The Corporation shall make bye-laws providing for -

(a)the exercise of adequate control on all licensed plumbers;

(b)the inspection of all works carried out by them; and

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.

(8)No licensed plumber shall contravene any of the bye-laws made under this section or execute carelessly or negligently any work under this Act or make use of bad materials, appliances or fittings.

(9)If any licensed plumber contravenes sub-section (8), his licence may be suspended or cancelled whether he is prosecuted under this Act or not.

215. Prohibition of certain acts.

(1)No person shall -

(a)wilfully obstruct any person acting, under the authority of the Corporation or the Commissioner, in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work or deface or destroy any works made for the same purpose; or

(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Corporation; or

(c)unlawfully obstruct the flow of, or flush, draw off, or divert, or take water from any water works belonging to the Corporation or any water course by which any such water is supplied; or

(d)unlawfully obstruct the flow of, or flush, draw off, divert or take sewage from any sewage work belonging to the Corporation or break or damage any electrical transmission line maintained by the Corporation; or

(e)obstruct any office or other employee of the Corporation in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary or the making of any entry, inspection, examination or inquiry thereunder in relation to any water or sewage work;

(f)bathe in, at or upon any water work or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt, filth into any water work or wash or clean therein any cloth, wool or leather or the skin of any animal or cause the water of any sink or drain or any steam-engine or boiler or any polluted water to turn or be brought into any water-work, or do any other act whereby the water in any water-work is fouled or likely to be fouled.

(2)Nothing in clause (b) of sub-section (1) shall apply to a consumer closing the stopcock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply will be affected thereby.

Chapter XIII
Streets

216. Vesting of public streets in Corporation.

(1)All streets within the Municipal area which are or at any time have become public streets, and the pavements, stones and other materials thereof, shall vest in the Corporation.

(2)All public streets vesting in the Corporation shall be under the control of the Commissioner and shall be maintained, controlled and regulated by him in accordance with the bye-laws made in this behalf.

217. Functions of Commissioner in respect of public streets.

(1)The Commissioner shall, from time to time, cause all public streets vested in the Corporation to be levelled, metalled or paved, channelled, altered or repaired and may widen, extend or otherwise improve, any such street or cause the soil thereof to be raised, lowered or altered or place and keep in repair fences and posts for the safety of foot-passengers.Provided that no widening, extension or other improvement of a public street the aggregate cost of which will exceed five thousand rupees, shall be under taken by the Commissioner except with the previous sanction of the Corporation.

(2)With the previous sanction of the Corporation, the Commissioner may permanently close the whole or any Part of a public street:Provided that before according such sanction the Corporation shall, by notice published in the manner specified by bye-laws, give reasonable opportunity to the residents likely to be affected by such closure to make suggestions or objections with respect to such closure and shall consider all such suggestions or objections, which may be made, within one month from the date of the publication of the said notice.

218. Disposal of land forming site of public streets permanently closed.

- Whenever any public street or a Part thereof is permanently closed under sub- section (2) of section 217 the site of such street or of the portion thereof may be disposed of as land vesting in the Corporation.

219. Power to make new public streets.

- The Commissioner may, at any time with the previous sanction of the Corporation -

(a)lay out and make new public streets;

(b)construct bridges and sub-ways;

(c)turn or divert any existing public streets; and

(d)lay down and determine the position and direction of a street or streets in any Part of the Municipal area notwithstanding that no proposal for the erection of any building in the vicinity has been received.

220. Minimum width of new public streets.

- The Commissioner shall, from time to time, with the sanction of the Corporation, specify the minimum width of different classes of new public streets according to the nature of the traffic likely to be carried thereon and the streets with which they join at one or both ends, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and others similar consideration.

221. Power to prohibit use of public streets for certain kinds of traffic.

(1)The Commissioner may -

(a)prohibit vehicular traffic in any public street or any portion thereof so as to prevent danger, obstruction or inconvenience to the public or to ensure quietness in any locality ;

(b)prohibit in respect of all public streets or any Particular public streets the transit of any vehicle of such form, construction, weight or size or laden with such heavy or unwieldy objects as may be likely to cause injury to the roadways or any construction thereon, except under such conditions as to time, mode of the traction or locomotion, use of appliances for the protection of roadways, number of lights and assistants and other general precautions and upon the payment of such charges as may be specified by the Commissioner generally or specially in each case;

(c)prohibit access to premises from any Particular public street carrying high speed vehicular traffic:

Provided that the Commissioner shall not take action without the sanction of the Corporation in cases under clauses (a) and (c).

(2)Notices of such prohibition as are imposed under sub-section (1) shall be posted in conspicuous places at or near both ends of public streets or portions thereof to which they relate, unless such prohibition applied generally to all public streets.

222. Power to acquire land and buildings for public streets and for public parking places.

- Subject to the provisions contained in Chapter X, the Commissioner may -

(a)acquire any land required for the purpose of opening, widening, extending or otherwise improving any public street or of making any new public street and any building standing upon such land;

(b)acquire in relation to any such land or building, all such land with buildings, if any thereon as the Corporation may think expedient to acquire outside the regular line or the intended regular line, of such street.

Explanation. - When any land is required for a new street or for the improvement of an existing street, the Government may on the request of the Corporation proceed to acquire, in addition to the land to be occupied by the street, the land necessary for the sites of the building to be erected on both sides of the street, and such land shall be deemed to be required for the purposes of this Act.

223. Defining regular lines of streets.

(1)The Commissioner may define a line on one or both sides of any public street in accordance with the bye- laws made in this behalf and may with the previous sanction of the Corporation re-define at any time any such regular line:Provided that, before according sanction the Corporation shall by public notice afford reasonable opportunity to the residents of premises abutting on such public street to make suggestions or objections with respect to the proposed re-defined line of the street and shall consider all suggestions or objections which may be made within one month from the date of the publication of the said notice:Provided further that the regular line of any public street operative under any law in force in any Part of the municipal area immediately before the commencement of this Act, shall be deemed to be a line defined by the Commissioner under this sub-section.

(2)The line for the time being defined or re-defined shall be called the regular line of a street.

(3)No person shall construct or reconstruct any building or a portion thereof or any boundary wall or other structure whatsoever within the regular line of a street except with the written permission of the Commissioner :Provided that if within 60 days after the receipt of application from any person for permission to construct or reconstruct a boundary wall or a portion thereof, the Commissioner fails to take steps to acquire the land within the regular line of the street in accordance with section 226 then that person may, subject to any other provisions of this Act and the bye-laws made thereunder, proceed with the work of construction or reconstruction of such boundary wall or portion thereof.

224. Setting back building to regular line of street.

(1)If any Part of a building abutting on a public street is within the regular line of that street, the Government on the request of the Commissioner, may, whenever it is proposed to repair, remove, construct or re-construct or make any additions to, or structural alterations of any portion of such building which is within the regular line of the street by any order which he issues concerning the additions to rebuilding, construction, repair or alterations of such building, require such building to be set back to the regular line of the street.

(2)When any building or any Part thereof within the regular line of a public street falls down or is burnt down or is, whether by the order of the Commissioner or otherwise, taken down, the Government on the request of the Commissioner may acquire the portion of the land within the regular line of the street therefor occupied by the said building under the provisions of the Land Acquisition Act, 1894.

(3)Land acquired under this section shall be deemed to be a Part of the public street and shall vest in the Corporation.

225. Compulsory setting back of building to regular line of streets.

- Where any building or any Part thereof is within the regular line of a public street and in the opinion of the Commissioner it is necessary to set back the building or Part thereof to the regular line of the street, he shall request the Government to acquire the building or any Part thereof in accordance with the provisions of the Land Acquisition Act, 1894.

226. Acquisition of open land and land occupied by platforms etc. within the regular line of streets.

- If any land, whether open or enclosed, not vesting in the Corporation and not occupied by any building is within the regular line of a public street or if a platform, verandah, step, compound wall, hedge or fence or some other structure external to a building abutting on a public street or a portion of such platform, verandah, step, compound wall, hedge and fence or other structure is within the regular line of such street, the Commissioner shall request the Government to acquire the same under the provision of the Land Acquisition Act, 1894.

227. Acquisition of remaining Part of building and land after their portions within regular line of street have been acquired.

(1)Where a land or building is Partly within the regular line of a public street and the Commissioner is satisfied that the land remaining after the excision of the portion within the said line will not be suitable or fit for any beneficial use, he may, at the request of the owner, move to the Government to acquire such land in addition to the land within the said line and such surplus land shall be deemed to be a Part of the public street and shall vest in the Corporation.

(2)Such surplus land may thereafter be utilised for the purpose of setting forward a building under section 228.

228. Setting forward of buildings to regular line of street.

- The Commissioner may, upon such terms, as he thinks fit, allow any building to be set forward for the purpose of improving the regular line of a public street and may, with the sanction of the Corporation by notice require any building to be so set forward in the case of reconstruction thereof or of a new construction.Explanation. - For the purpose of this section a wall separating any premises from a public street shall be deemed to be a building and it shall be deemed a sufficient compliance with permission, or requisition to set forward a building to the regular line of a street if a wall of such material and dimensions as are approved by the Commissioner is erected along the said line.

229. Payment of compensation.

- The compensation determined for the land acquired for a public street under the provisions of sections 224, 225, 226 and 227 shall be made by the Corporation in accordance with the provisions contained in the Land Acquisition Act, 1894.

230. Owner's obligation when dealing with land or building sites.

- If the owner of any land utilises, sells, leases out or otherwise disposes of such land for the construction of building thereon, he shall lay down and make a street or streets giving access to the plots into which the land may be divided and connecting with an existing public or private street.

231. Layout plans.

(1)Before utilising, selling or otherwise dealing with any land under section 230, the owner thereof shall send to the Commissioner a written application with a lay-out plan of the land showing the following Particulars, namely:-

(a)the plots into which the land is proposed to be divided for the erection of building thereon and the purpose or purposes for which such buildings are to be used ;

(b)the reservation or allotment of any site for any street, open space, park, recreation ground, school, market or any public purpose;

(c)the intended level, direction and width of street or streets;

(d)the regular line of street or streets; and

(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.

(2)The provisions of this Act and the bye-laws made thereunder as to width of the public streets and the height of building abutting thereon, shall apply in the case of streets referred to in sub-section (1) and all the Particulars referred to in that sub-section shall be subject to the sanction of the Corporation.

(3)Within sixty days after the receipt of any application under sub-section (1) the Corporation shall either accord sanction to the lay-out plan on such conditions as it may think fit or ask for further information with respect to it.

(4)Such sanction shall be refused -

(a)if the Particulars shown in the lay-out plan would conflict with any arrangements which have been made or which are in the opinion of the Corporation likely to be made for carrying out any general scheme of development of the Municipal area whether contained in the master plan or a zonal development plan prepared for the Municipal area or not; or

(b)if the said lay-out plan does not conform to the provisions of the Act, and bye-laws made thereunder; or

(c)if any street proposed in the plan is not designed so as to connect at one end with a street which is already open.

(5)No person shall utilise, sell or otherwise deal with any land or lay-out or make any new street without or otherwise than in conformity with the orders of the Corporation and if further information is asked for, no step shall be taken to utilise, sell or otherwise deal with the land or to lay-out or make the street until orders have been passed upon receipt of such information:Provided that the passing of such order shall not be in any case delayed for more than sixty days after the Corporation has received the information which it considers necessary to enable it to deal with the said application.

(6)The lay-out plan referred to earlier in this section shall, if so required by the Corporation, be prepared by a licensed town planner.

(7)The provisions of this section shall not be used for any piece of land the size of which exceeds 1000 meters.

232. Alteration or demolition of street made in breach of section 231.

(1)If any person lays out or makes any street referred to in section 231 without or otherwise than in conformity with the orders of the Corporation, the Commissioner may, whether or not the offender, be prosecuted under this Act by notice, -

(a)require the offender to show cause by a written statement signed by him and sent to Commissioner on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Commissioner or if such alteration be impracticable why such street should not be demolished; or

(b)require the offender to appear before the Commissioner whether personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.

(2)If any person on whom such notice is served fails to show cause to the satisfaction of the Commissioner as to why such street should not be so altered or demolished, the Commissioner may pass an order directing the alteration or demolition of such street.

(3)Nothing in sections 230, 231 and this section shall apply to any land to which the provisions of the Haryana Development and Regulation of Urban Areas Act, 1975 (Haryana Act No. 8 of 1975) apply.

233. Power of Commissioner to order work to be carried out or to carry it out himself in default.

(1)If any private street or Part thereof is not levelled, paved, metalled, flagged, channelled, sewered, drained, conserved or lighted to the satisfaction of the Commissioner, he may by notice require the owners of such street or Part and the owners of the lands and buildings fronting or abutting on such street or Part to carry out any work which in his opinion may be necessary and within such time as may be specified in such notice.

(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and the expenses incurred shall be paid by the owners referred to in sub-section (1) in such proportion as may be determined by the Commissioner and shall be recoverable from them as an arrears of tax under this Act.

234. Declaration of public streets.

(1)If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of section 233 the Commissioner may, and on the requisition of the majority of the owners referred to in sub-section (1) of that section shall declare such a street to be a public street and thereupon the street shall vest in the Corporation.

(2)The Commissioner may, at any time, by notice fixed up in any street or Part thereof not maintainable by the Corporation, give intimation of his intention to declare the same a public street and unless within one month next after such notice has been so put up, the owner or any one of the several owners of such street or such Part of a street lodge objection thereto at the Corporation office, the Commissioner may, by notice in writing, put up in such street or such Part, declare the same to be a public street vested in the Corporation.

235. Prohibition of projection upon streets, etc.

(1)Except as provided in section 236, no person shall erect, set-up, and to, or may place against or in front of any premises any structure or fixture which will, -

(a)overhand, jut or project into, or in any way encroach upon and obstruct in any way the safe or convenient passage of the public along any street, or

(b)jut or project into or encroach upon any drain or open channel in any street so as in any way to interfere with the use or proper working of such drain or channel or to impede the inspection or cleaning thereof.

(2)The Commissioner may by notice require the owner or occupier of any premises to remove or to take such other action as he may direct in relation to any structure or fixture which has been erected, set up, added to or placed against, or in front of, the said premises in contravention of this section.

(3)If the occupier of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set-up or placed by himself, to credit into account with the owner of the premises for all reasonable expenses incurred by him in complying with the notice.

236. Projections over streets may be permitted in certain cases.

(1)The Commissioner may give a written permission, on such terms and on payment of such fee as he in each case thinks fit, to the owner or occupier of the building or any street, -

(a)to erect an arcade, over such street or any portion thereof; or

(b)to put up a verandah, balcony, arch, connecting passage, sunshade, weather frame, canopy, a awning or other such structure or thing projecting from any storey over or across any street or portion thereof:

Provided that no permission shall be given by the Commissioner for the erection of an arcade in any public street in which construction of an arcade has not been generally sanctioned by the Corporation.

(2)The Commissioner may at any time by notice require the owner or occupier of any building to remove a verandah, balcony, sunshade,weather frame or the like put up in accordance with the provisions of this Act and such owner or occupier shall be bound to take action accordingly but shall be entitled to compensation for the loss caused to him by such removal and the cost incurred thereon.

237. Ground floor doors, etc. not to open outwards on streets.

- The Commissioner may at any time by notice require the owner of any premises on the ground floor of which any door, gate, bar or window opens outwards upon a street or upon any land required for the improvement of a street in such manner as in the opinion of the Commissioner is likely to obstruct the safe or convenient passage of the public along such street, to have the said door, gate, bar or window altered so as not to open outwards.

238. Prohibition of structures, fixtures or deposit of things in street.

(1)No person shall, except with the permission of the Commissioner granted in this behalf, erect or set-up any wall, fence, rail, post, step, booth or other structure whether fixed or movable or whether of a permanent or temporary nature, or any fixture in or upon any street or upon or over any open channel, drain, well or tank in any street so as to form an obstruction to or an encroachment upon, or projection over, or to occupy any portion of such street, channel, drain, well or tank.

(2)No person shall, except with the permission of the Commissioner and on payment of such fee as he in each case thinks fit, place or deposit upon any street, or upon any open channel, drain or well in any street or upon any public place any stall, chair, bench, box, ladder, bale or other thing whatsoever so as to form an obstruction thereto or encroachment thereon.

(3)Nothing in sub-section (1) shall apply to any erection or thing to which clause (c) of sub-section (1) of section 243 applies and nothing in sub- section (2) shall apply to building materials.

239. Special provision regarding streets belonging to Government.

- Notwithstanding anything contained in sections 228, 235, 236 or in clause (5) of Part C of section 392 and subject to any general or special order that the Government may make in this behalf, if any street is vested in the Government, -

(a)the Commissioner shall not, in respect of such street grant permission to do any act the doing of which without his written permission would contravene the provisions of section 235 or section 236 or allow any building to be set forward under the provision of section 228 except with the sanction of the Government which may be given in respect of a class of cases generally or in respect of a Particular case;

(b)the Commissioner shall, if so required by the Government, exercise the power conferred upon him by sections 228, 235, 236 or clause (5) of Part C of section 392 or any bye-law made in exercise of the powers conferred by the aforesaid clause (5) in respect of encroachment or overhanging structure on or over such sheet or any materials, goods or articles of merchandise deposited on such street.

240. Power to remove anything deposited or exposed for sale in contravention of this Act.

- The Commissioner may, without notice, cause to be removed -

(a)any stall, chair, bench, box, ladder, bale or other thing whatsoever placed, deposited, projected, attached or suspended in, upon, from or to any place in contravention of this Act;

(b)any article whatsoever hawked or exposed for sale on any public place in contravention of this Act and any vehicle, package, box or any other thing in or on which such article is placed.

241. Prohibition of tethering of animals and milking of cattle.

(1)No person shall tether any animal or cause or permit the same to be tether in any public street.

(2)No person shall milk or cause or permit to be milked any cow or buffalo in any street.

(3)Any animal tethered or any cow or any buffalo found being milked as aforesaid in any street may be removed by the Commissioner or any Corporation Officer or employee and be impounded and dealt with under the provisions of the Cattle Trespass Act, 1871 (Central Act 1 of 1871).

242. Precautions during repair of streets etc.

(1)The Commissioner shall, so far as is practicable during the construction or repair of any public street, or any municipal drain or any premises vested in the Corporation -

(a)cause the same to be fenced and guarded;

(b)take proper precautions against accident by shoring up and protecting the adjoining buildings;

(c)cause such bars, chains or posts to be fixed across or in any street in which any such work of construction or repair is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.

(2)The Commissioner shall cause such street, drain or premises to be sufficiently lighted or guarded during night while under construction or repair.

(3)The Commissioner shall, with all reasonable speed, cause the said work to be completed, the ground to be filled in the said street, drain or premises to be repaired and the rubbish occasioned thereby to be removed.

(4)No person shall, without the permission of the Commissioner or other lawful authority, remove any bar, chain, post or shoring, timber or remove or extinguish any light set-up under this section.

243. Streets not to be opened or broken up and building materials not be deposited therein without permission.

(1)No person other than the Commissioner or a Corporation Officer or other Corporation employee shall, without the written permission of the Commissioner -

(a)open, break up, displace, take up or make any alteration in, or cause any injury to the soil or pavement or any wall, fence, post, chain or other material or thing forming Part of any street; or

(b)deposit any building material in any street; or

(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rolls, boards or other things by way of an enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.

(2)Any permission granted under clause (b) or clause (c) of sub-section (1) shall be terminable at the discretion of the Commissioner on his giving not less than twenty-four hours notice of such termination to the person to whom such permission was granted.

(3)The Commissioner may, without notice, cause to be removed any of the things referred to in clause (b) or clause (c) of sub-section (1) which has been deposited or set up in any street without the permission specified in that sub-section or which having been deposited or set up with permission has been removed within the period specified in the notice issued under sub- section (2) :Provided that nothing in this sub-section shall apply to cases under clause (b) or clause (c) of sub-section (1) in which application for permission has been made with such fee as may be prescribed by the Commissioner in this behalf but no reply has been sent to the applicant within seven days from the date of the application.

244. Disposal of things removed under this Chapter.

(1)Any of the things caused to be removed by the Commissioner under this Chapter shall, unless the owner thereof turns up to take back such things and pays to the Commissioner the charges for the removal and storage of such things, be disposed of by public auction or in such other manner and within such time as the Commissioner thinks fit.

(2)The charges for removal and storage of the things sold under sub-section (1) shall be paid out of the proceeds of the sale thereof and the balance, if any, shall be paid to the owner of the things sold on a claim being made therefor within a period of two years from the date of sale, and if no such claim is made within the said period, shall be credited to the Corporation.

245. Naming and numbering of streets.

(1)The Commissioner may -

(a)with the sanction of the Corporation, determine the name or number by which any street or public place vested in the Corporation shall be known;

(b)cause to be put up or painted at a conspicuous Part of any building, wall or place, at or near each end, corner or entrance of such street or on some convenient Part of such street, the name or number by which it is to be known;

(c)cause to be put up or painted on boards of suitable size the name of any public place vested in the Corporation;

(d)determine the number or sub-number by which any premises or Part of such premises shall be known and cause such number or sub-number to be fixed to the side or outer door of such premises or to some place at the entrance of the enclosure thereof.

(2)No person shall destroy, remove, deface or in any way injure or alter such name or number or sub-number or put up or paint any name or number or sub-number different from that put up or painted by order of the Commissioner.

246. Commissioner to take steps for repairing or enclosing places.

(1)If any place is, in the opinion of the Commissioner, for want of sufficient repair or protection or enclosure, or owing to some work being carried on thereupon, dangerous or causing inconvenience to passengers along a street or to other persons including the owner or occupier of the said place, who have legal access thereto or to the neighbourhood thereof, the Commissioner may by notice in writing require the owner or occupier of such place to repair, protect or enclose the same or take such other steps as shall appear to the Commissioner necessary in order to prevent the danger or inconvenience arising therefrom.

(2)The Commissioner may before giving any such notice or before the period of any such notice has expired, take such temporary measures as he thinks fit to prevent the danger or inconvenience arising therefrom; and any expense incurred by the Commissioner in taking such temporary measures shall be recoverable from the owner or occupier of the place as an arrears of tax under this Act.

247. Measures for lighting.

- The Commissioner shall -

(a)take measures for lighting in a suitable manner all such public streets and public places as may be specified by the Corporation;

(b)procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose;

(c)cause such lamps to be lighted by means of oil, electricity or such other light as the Corporation may determine.

248. Prohibition of removal, etc. of lamps.

(1)No person shall, without lawful authority, take away wilfully or negligently break or throw down or damage -

(a)any lamp or any appurtenance of any lamp or lamp posts or lamp iron set up in any public street or any public place;

(b)any electric wire for lighting such lamp;

(c)any post, pole, standard stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.

(2)No person shall wilfully or negligently extinguish the light of any lamp set up in any public street or any public place.

(3)If any person wilfully or through negligence or accident breaks or causes any damage to any of the things described in sub-section (1), he shall in addition to any penalty to which he may be subjected to under this Act, pay the expenses of repairing the damage so done by him.

Chapter XIV
Building Regulations

249. Definitions.

- In this Chapter, unless the context otherwise requires, the expression "to erect buildings" means -

(a)to erect a new building on any site whether previously built upon or not;

(b)to re-erect -

(i)any building of which more than one half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed; or

(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down; or

(iii)any frame building of which more than half of the number of the posts or beams in the external walls have been pulled down;

(c)to convert into a dwelling house any building or any Part of a building not original constructed for human habitation or, if originally so constructed, subsequently appropriated for any other purpose;

(d)to convert into a place more than one dwelling house a building originally constructed as one dwelling house only;

(e)to convert into a place of religious worship or into sacred building any place or building not originally constructed for such purpose;

(f)to roof or cover an open space between walls or buildings to the extent of the structure which is formed by the roofing or covering of such space;

(g)to convert two or more tenements in a building into greater or lesser number;

(h)to convert into a stall, shop, warehouse or godown, stable, factory or garage any building not originally constructed for use as such or which was not so used before the change;

(i)to convert a building which when originally constructed was legally exempt from the operations of any building regulations contained in this Act or in any bye-laws made thereunder or in any other law, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations;

(j)to convert into or use as a dwelling house any building which has been discontinued as or appropriated for any purpose other than a dwelling house.

250. Prohibition of erection of building without sanction.

- No person shall erect or commence to erect any building or execute any of the works specified in section 252 except with the previous sanction of the Commissioner, nor otherwise than in accordance with the provisions of this Chapter and of the bye-laws made under this Act in relation to the erection of buildings or execution of works.

251. Erection of building.

(1)Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf.

(2)Every such notice shall be accompanied by such documents and plans as may be prescribed.

252. Application for addition to, or repairs of building.

(1)Every person who intends to execute any of the following works, namely :-

(a)to make any addition to a building;

(b)to make any alteration or repairs to a building involving the removal or re-erection of any external or Partition wall thereof or of any wall which supports the roof thereof to an extent exceeding one half of such wall above the plinth level, such half to be measured in superficial metres;

(c)to make any alteration or repairs to a frame building involving the removal or re-erection of more than one half of the posts in any such wall thereof as aforesaid or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one half of such wall above plinth level, such half to be measured in superficial metres;

(d)to make any alteration in a building involving -

(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms; or

(ii)the conversion of any passage or space in such building into a room or rooms;

(e)to repair, remove, construct, reconstruct, or make any addition to or structural alteration in any portion of a building abutting on a street which stands within the regular line of such street;

(f)to close permanently any door or window in an external wall;

(g)to remove or reconstruct the principal staircase or to alter its position,

shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf.

(2)Every such notice shall be accompanied by such documents and plans as may be so prescribed.

253. Conditions of valid notice.

(1)A person giving the notice required by section 251 shall specify the purpose for which it is intended to use the building to which such notice relates, and a person giving the notice required by section 252 shall specify whether the purpose for which the building is being used is proposed or likely to be changed by the execution of the proposed work.

(2)No notice shall be valid until the information required under sub-section (1) and any further information and plans which may be required by bye-laws made in this behalf have been furnished to the satisfaction of the Commissioner along with the notice.

254. Sanction or refusal of building or works.

(1)The Commissioner shall sanction the erection of a building or the execution of a work, unless such building or work would contravene any of the provisions of sub-section (2) of this section or the provisions of section 258.

(2)The grounds on which the sanction of a building or work may be refused shall be the following, namely :-

(a)that the building or work, or the use of the site for the building or work or any of the Particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of any bye-law made in this behalf or of any other law or of rule, bye-law or order made under such other law;

(b)that notice for sanction does not contain the Particulars or not prepared in the manner required under the bye-laws made in this behalf;

(c)that any information or documents required by the Commissioner under this Act or any bye-laws made thereunder has or have not been duly furnished;

(d)that in cases falling under section 230, lay-out plans have not been sanctioned in accordance with section 231;

(e)that the building or work would be an encroachment on Government land or land vested in the Corporation;

(f)that the site of the building or work does not abut on a street or projected street and that there is no access to such building or work from any such street by a passage or pathway appertaining to such site;

(g)that the building or work would be in contravention of any scheme sanctioned under section 267;

(h)that a building for habitation, does not provide for a flush or a water seal latrine.

(3)The Commissioner shall communicate the sanction to the person who has given the notice, and where he refuses sanction on any of the grounds specified in sub-section (2) of this section or under section 258 he shall record a brief statement of his reasons for such refusal and communicate the refusal alongwith the reasons therefor to the person who has given the notice.

(4)The sanction or refusal as aforesaid shall be communicated in such manner as may be specified in the bye-laws made in this behalf.

255. When building or work may be proceeded with.

(1)Where within a period of sixty days, after the receipt of any notice under section 251 or section 252 or of the further information, if any, required under section 253 the Commissioner does not refuse to sanction the building or work or upon refusal does not communicate the refusal to the person who has given the notice, the Commissioner shall be deemed to have accorded sanction to the building or work and person by whom the notice has been given shall be free to commence and proceed with the building or work in accordance with his intention as expressed in the notice and the documents and plans accompanying the same :Provided that if it appears to the Commissioner that the site of the proposed building or work is likely to be affected by any scheme of acquisition of land for any public purpose or by any proposed regular line of a public street or extension, improvement, widening or alteration of any street, the Commissioner may withhold sanction of building or work for such period not exceeding three months as he deems fit and the period of sixty days shall be deemed to commence from the date of the expiry of the period for which the sanction has been withheld.

(2)Where a building or work is sanctioned or is deemed to have been sanctioned by the Commissioner under sub-section (1), the person who has given the notice shall be bound to erect the building or execute the work in accordance with such sanction but not so as to contravene any of the provisions of this Act or any other law or of any bye-law made thereunder.

(3)If the person or any one lawfully claiming under him does not commence the erection of the building or the execution of the work within one year of the date on which the building or work is sanctioned or is deemed to have been sanctioned, he shall have to give notice under section 252 or, as the case may be, under section 251 for fresh sanction of the building or the work and the provisions of this section shall apply in relation to such notice as they apply in relation to the original notice.

(4)Before commencing the erection of a building or execution of work within the period specified in sub-section (3), the period concerned shall give notice to the Commissioner of the proposed date of the commencement of the erection of the building or the execution of the work:Provided that if the commencement does not take place within seven days of the date so notified, the notice shall be deemed not have been given and a fresh notice shall be necessary in this behalf.

256. Sanction accorded under mis-representation.

- If at any time after the sanction of any building or work has been accorded, the Commissioner is satisfied that such sanction was accorded in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information furnished under sections 251, 252 and 253, he may by order in writing, cancel for reasons to be recorded such sanction and any building or work commenced, erected, or done shall be deemed to have been commenced, erected or done without such sanction :Provided that before making any such order the Commissioner shall give reasonable opportunity to the person affected as to why such order should not be made.

257. Buildings at corners of streets.

- The Commissioner may require any building intended to be erected at the corner of two streets to be rounded off or splayed or cut off to such height and such extent as he may determine, and may acquire such portion of the site at the corner as he may consider necessary for public convenience or amenity.

258. Provisions as to buildings and works on new side.

(1)The erection of any building on either side of a new street may be refused by the Commissioner unless and until such new street has been levelled and wherever in the opinion of the Commissioner practicable, metalled or paved, drained, lighted and laid with a water main to his satisfaction.

(2)The erection of any such building or the execution of any such work may be refused by the Commissioner if such building or any portion thereof or such work comes within the regular line of any street, the position and direction of which has been laid down by the Commissioner but which has not been actually constructed or if such building or any portion thereof or such work is in contravention of any building or any other scheme or plan prepared under this Act, or any other law for the time being in force.

259. Period of completion of building or work.

- The Commissioner when sanctioning the erection of a building or execution of a work, shall specify a reasonable period after the commencement of the building or work within which the building or work is to be completed and if the building or work is not completed within the period so specified it shall not be continued thereafter without fresh sanction obtained in the manner hereinbefore provided, unless the Commissioner on application made, therefor, has allowed an extension of that period.

260. Prohibition against use of inflammable materials for buildings etc. without permission.

- In such areas as may be specified by bye-laws made in this behalf, no roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass, leaves, mats or other inflammable material except with the written permission of the Commissioner nor shall any such roof, verandah, pandal, wall, shed, fence constructed or reconstructed in any year be retained in subsequent year except with fresh permission obtained in this behalf.

261. Order of demolition and stoppage of building and works in certain cases and appeal.

(1)Where the erection of any work has been commenced, or is being carried on or has been completed without or contrary to the sanction referred to in section 254 or in contravention of any condition subject to which such sanction has been accorded or in contravention of any of the provisions of this Act, or bye-laws made thereunder, the Commissioner may in addition to any other action that may be taken under this Act, make an order directing that such erection or work shall be demolished by the person at whose instance the erection or work has been commenced or is being carried on or has been completed within such period (not being less than three days from the date on which a copy of the order of demolition with a brief statement of the reasons therefor has been delivered to that person) as may be specified in the order of demolition :Provided that no order of demolition shall be made unless the person has been given by means of a notice served in such manner as the Commissioner may think fit, a reasonable opportunity of showing cause why such order should not be made :Provided further that where the erection or work has not been completed the Commissioner may by the same order or by a separate order, whether made at the time of the issue of the notice under the first proviso or at any other time, direct the person to stop the erection of work until the expiry of the period within which an appeal against the order of demolition, if made, may be preferred under sub-section (2).

(2)Any person aggrieved by an order of the Commissioner made under sub- section (1) may prefer an appeal against the order to the court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] of the Municipal area within the period specified in the order for the demolition of the erection or work to which it relates.

(3)Where an appeal is preferred under sub-section (2) against an order of demolition the court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] may stay the enforcement of that order on such terms, if any, and for such period, as it may think fit :Provided that where the erection of any building or execution of any work has not been completed at the time of the making of the order of demolition, no order staying the enforcement of the order of demolition shall be made by the Court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] unless security, sufficient in the opinion of the court, has been given by the appellant for not proceeding with such erection or work pending the disposal of the appeal.

(4)Save as provided in this section no court shall entertain any suit, application or other proceeding for injunction or other relief against the Commissioner or restrain him from taking any action or making any order in pursuance of the provisions of this section.

(5)Every order made by the Court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] on appeal and subject only to such order, the order of demolition made by the Commissioner shall be final and conclusive.

(6)Where no appeal has been preferred against an order of demolition made by the Commissioner under sub-section (1) or where an order of demolition made by the Commissioenr under that sub-section has been confirmed on appeal, whether with or without variation, the person against whom the order has been made shall comply with the order within the period specified therein or, as the case may be, within the period, if any fixed by the Court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] on appeal, and on the failure of the person to comply with the order within such period, the Commissioner may himself cause the erection of the work to which the order relates to be demolished and the expenses of such demolition shall be recoverable from such person as an arrears of tax under this Act.

262. Order of stoppage of building or works in certain cases.

(1)Where the erection of any building or execution of any work has been commenced or is being carried on (but has not been completed) without or contrary to the sanction referred to in section 254 or in contravention of any condition subject to which such sanction has been accorded or in contravention of any provisions of this Act or bye-laws made thereunder, the Commissioner may in addition to any other action that may be taken under this Act by order, require the person at whose instance the building or the work has been commenced or is being carried on, to stop the same forthwith.

(2)If an order made by the Commissioner under section 261 or under sub- section (1) of this section directing any person to stop the erection of any building or execution of any work is not complied with, the Commissioner may require any police officer to remove such person and all his assistants and workmen from the premises within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.

(3)After the requisition under sub-section (2) has been complied with, the Commissioner may, if he thinks fit, depute by a written order a police officer or a Corporation officer or other Corporation employee to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.

(4)Where a police officer or a Corporation Officer or other Corporation employee has been deputed under sub-section (3) to watch the premises, the cost of such deputation shall be paid by the person at whose instance such erection or execution is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as an arrears of tax under this Act.

263. Power of Commissioner to require alteration of work.

(1)The Commissioner may, at any time during the erection of any building or execution of any work or at any time within three months after the completion thereof, by a written notice specify any matter in respect of which such erection or execution is without or contrary to the sanction referred to in section 254 or is in contravention of any condition of such sanction any of the provisions of this Act or any bye-laws made thereunder and require the person who gave the notice under section 251 or section 252 or the owner of such building or work either -

(a)to make such alterations as may be specified in the said notice with the object of bringing the building or work in conformity with the said sanction, condition or provisions; or

(b)to show cause why such alterations should not be made within the period stated in the notice.

(2)If the person or the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in the notice.

(3)If the person or the owner shows cause as aforesaid, the Commissioner shall by an order either cancel the notice issued under sub-section (1) or confirm the same subject to such modifications as he thinks fit.

263A. [ Power to seal premises. [Inserted by Haryana Act No. 12 of 2013, dated 26.9.2013.]

(1)The Commissioner may, at any time, before or after making an order under section 261 of 262 may order to seal the premises.

(2)Where any premises has been sealed, the Commissioner, may order such seal to be removed for the purpose of -

(a)allowing an opportunity to the owner to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder within a period, which shall not exceed three months; or

(b)allowing the functionaries of the Corporation to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder at the cost of the owner; or

(c)demolition, at the cost of the owner.

(3)No person shall remove such seal except-

(a)Under an order made by the commissioner under sub-section (2);or

(b)under an order of the appellate authority.

(4)Where any order of sealing has been passed under sub-section (1), the owner may file an appeal before the Divisional Commissioner concerned within a period of seven days of passing of such order. The Divisional Commissioner may either reject the appeal or stay the order to allow the owner to bring the premises in accordance with the sanctioned building plan as per the provisions of this Act, rules or by bye-laws framed thereunder, with such conditions including furnishing of a bank guarantee of an amount , as deemed fit. On failure of the owner to adhere to the conditions of the order, bank guarantee shall be revoked and the premises shall be liable for demolition, at the cost of the owner. Such cost shall be paid by the owner within a period of one month form the date of demolition of the said premises.

(5)In the event of non-payment of the cost by the owner as per sub-section (3), the same shall be recoverable as arrears of land revenue.]

264. Completion Certificate.

(1)Every person who employs a licensed architect or engineer or a person approved by the Commissioner to design or erect a building or execute any work shall, within one month after the completion of the erection of the building or execution of the work, deliver or send or cause to be delivered or sent to the Commissioner a notice in writing of such completion accompanied by a certificate in the form prescribed by bye-laws made in this behalf and shall give to the Commissioner all necessary facilities for the inspection of such building or work.

(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or a Part thereof effected by any such work until permission has been granted by the Commissioner in this behalf in accordance with bye-laws made under this Act:Provided that if the Commissioner fails within a period of thirty days after the receipt of the notice of completion to communicate his refusal to grant such permission, it shall be deemed to have been granted.

265. Restrictions on use of buildings and removal of dangerous buildings.

(1)No person shall, without the written permission of the Commissioner, or otherwise than in conformity with the conditions, if any, of such permission -

(a)use or permit to be used for human habitation any Part of a building not originally erected or authorised to be used for that purpose or not used for that purpose before any alteration has been made therein by any work executed in accordance with the provisions of this Act and of the bye- laws made thereunder;

(b)change or allow the change of the use of any land or building;

(c)convert or allow the conversion of one kind of tenement into another kind.

(2)If it appears to the Commissioner at any time that any building is in a ruinous condition, or likely to fall, or in any way dangerous to any person occupying, resorting to or passing by such building or any other building or place in the neighbourhood of such building, the Commissioner may, by order in writing, require the owner or occupier of such building to demolish , secure or repair such building or do one or more of such things within such period as may be specified in the order, as to prevent all cause of danger therefrom.

(3)The Commissioner may also, if he thinks fit, require such owner or occupier by the order made under sub-section (2) either forthwith or before proceeding to demolish, secure or repair the building to set up a proper and sufficient board or fence for the protection of passers-by and other persons, with a convenient platform and hand rail wherever practicable to serve as a foot way for passengers outside of such board or fence.

(4)If it appears to the Commissioner that danger from a building which is in a ruinous condition or likely to fall is imminent, he may, before making the order aforesaid, fence off, demolish, secure or repair the said building or take such steps as may be necessary to prevent the danger.

(5)If the owner or occupier of the building does not comply with the order within the period specified therein, the Commissioner shall take such steps in relation to the building as to prevent all cause of danger therefrom.

(6)All expenses incurred by the Commissioner in relation to any building under this section shall be recoverable from the owner or occupier thereof as an arrears of tax under this Act.

266. Power to order building to be vacated in certain circumstances.

(1)The Commissioner may by order in writing direct that any building, which in his opinion, is in a dangerous condition or is not provided with sufficient means of egress in case of fire or is occupied in contravention of section 264, be vacated forthwith or within such period as may be specified in the order.Provided that at the time of making such order the Commissioner shall record a brief statement of the reasons therefor.

(2)If any person fails to vacate the building in pursuance of such order the Commissioner may direct any police officer to remove such person from the building and the police officer shall comply with such direction accordingly.

(3)The Commissioner shall, on the application of any person who has vacated, or has been removed from any building in pursuance of an order made by him, allow such person to reoccupy the building on the expiry of the period for which the order has been in force; provided that the reasons on account of which the vacation was ordered have been rectified or have ceased to exist.

267. Building Scheme.

(1)The Corporation may, and if so required by the Government shall, within six months of the date of such requisition, draw up a building scheme for built areas, and a town planning scheme for unbuilt areas, which may among other things provide for the following matters, namely :-

(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole or any Part of the city, and of the use to which they may be put:

[Provided that where an individual or a company applies for preparation/approval of town planning scheme over its own land, then the un-built area shall not be declared. The Corporation shall pass a resolution for approval of town planning scheme within sixty days from the date such proposal is put up for its consideration for the first time, otherwise the commission shall forward the proposal of the town planning scheme directly to the Government.] [Inserted by Haryana Act No. 31 of 2017, dated 23.11.2017.]

(b)the prescription of a building line on either side or both sides of any street existing or proposed;

(c)[ the amount of land in such unbuilt area shall be transferred to the Corporation for public purpose including use as public streets by owners of land on payment of compensation : [Clause (c) substituted by Haryana Act No. 18 of 1999.]

Provided that the total amount so transferred shall not exceed fifty per centum;Provided further that where owners of land offer land willingly without payment of compensation to draw up a town planning scheme they shall not be entitled to any compensation.]

(d)the determination of the size and shape of a reconstituted plot so as to render it suitable for building purposes and where the plot is already built upon, to ensure that the building, so far as possible, complies with the provisions of the scheme in respect of open spaces;

(e)the formation of a reconstituted plot by the alteration of the boundaries of an original plot;

(f)the formation of a reconstituted plot by the transfer wholly or Partly of the adjoining lands;

(g)the allotment of a plot to any owner dispossessed of land in furtherance of the scheme;

(h)the transfer of ownership of a plot from one person to another; and

(i)the details of the internal services, estimated cost for providing them, the extent of the liability of the owner of buildings and lands for the payment of the cost and the manner of payment of the same.

Explanation. - For the purposes of this section -

(1)the reconstituted plot shall mean a plot which is altered in ownership or otherwise as a result of making of a town planning scheme;

(2)internal services shall mean -

(i)metalling of roads and paving of footpaths;

(ii)turfing and plantation with trees of open spaces;

(iii)street lighting;

(iv)adequate and wholesome water supply;

(v)sewers and drains both for storm and sullage water and necessary provision for their treatment and disposal; and

(vi)any other works that the Corporation may think necessary for the development of the area comprised in the scheme.

(2)When a scheme has been drawn up under the provisions of sub-section (1), the Corporation shall give public notice of such scheme and shall at the same time intimate a date not less than thirty days from the date of such notice by which any person may submit to the Corporation in writing any objection or suggestion with regard to such scheme which he may wish to make.

(3)The Corporation shall consider every objection or suggestion with regard to the scheme which may be received by the date intimated under the provisions of sub-section (2) and may modify the scheme in consequence of any such objection or suggestion and shall then forward such scheme as originally drawn up or as modified to the Government which may sanction such scheme or may refuse to sanction it, or may return it to the Corporation for reconsideration and resubmission by a specified date.

(4)If a Corporation fails to submit a scheme within six months of being required to do so under sub-section (1) or fails to resubmit a scheme by a specified date, when required to do so under sub-section (3) or resubmit a scheme which is not approved by the Government, the Government may draw up a scheme of which notice police shall be given by notification and by publication within the Municipal area together with an intimation of the date by which any person may submit in writing to the Government any objection or suggestion which he may wish to make and the Government may sanction such scheme as originally notified or modified in consequence of any such objections or suggestion, as the Government may think fit; and the cost of such scheme or such portion of the cost as the Government may deem fit shall be defrayed from the Corporation Fund.

(5)While sanctioning a scheme the Government may impose condition for the submission of periodical reports to it on the progress of the scheme and for the inspection and supervision of the scheme.

(6)After the scheme has been sanctioned, the Corporation shall proceed to provide internal services as soon as possible and complete it within a period of five years from the date of its sanction.

(7)If under the provisions of any scheme sanctioned under the preceding sub-sections the erection or re-erection of building in a specified area for a specified purpose is prohibited, any person who after such scheme is sanctioned, uses any building for such purpose shall, unless it was used for this purpose before the scheme was sanctioned, on conviction be liable to fine which may extend to five thousand rupees, and if after such conviction he continues to use such building for such purpose shall be liable to fine which may extend to one hundred rupees for every day during which such use continues.Explanation. - For the purpose of this section -

(i)'building area' is that portion of a Municipal area of which the greater Part has been developed as a business or residential area; and

(ii)'unbuilt area' is an area within the local limits of a Municipal area which is declared as such at a special meeting of the Corporation by a resolution confirmed by the Government, or which is notified as such by the Government.

267A. [ Regularization of certain buildings. [Inserted by Haryana Act No. 8 of 2009.]

(1)Notwithstanding anything contained in section 267, the Government may, in the public interest, regularize the buildings in any area whether constructed with or without sanction of the Corporation and for which no building scheme or town planning scheme has been sanctioned.

(2)The Corporation shall in respect of area covered under sub- section (1) prepare regularization scheme as may be prescribed.

(3)Every house/plot owner shall be liable to pay the regularization fee on demand to the Corporation a period of thirty days of the demand notice.]

Chapter XV
Sanitation and Public Health

268. Provision for daily cleansing of streets and removal of rubbish and filth.

(1)For the purpose of securing the efficient scavenging and cleansing of all streets and premises, the Commissioner, shall provide -

(a)for the daily surface cleansing of all streets and the removal of the sweepings therefrom; and

(b)for the removal of the contents of all receptacles and depots and of the accumulations at all places provided for appointment by him under the provisions of this Act for the temporary deposit of rubbish, filth and other polluted and obnoxious matter.

(2)The Commissioner may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.

269. Rubbish etc. to be property of Corporation.

- All matters deposited in public receptacles, depots and places provided or appointed under section 270 and all matters collected by Corporation employees or contractors in pursuance of sections 268 and 273 shall be property of the Corporation.

270. Provision for placement of receptacles, depots and places for rubbish etc.

(1)The Commissioner shall -

(a)provide or place in proper and convenient situations public receptacles, depots or places for the temporary deposit of rubbish, filth and other polluted and obnoxious matter and for the final disposal of rubbish, filth and other polluted and obnoxious matter;

(b)provide dustbins for the temporary deposit of rubbish;

(c)provide vehicles or other suitable means for the removal of rubbish and offensive matter; and

(d)provide covered vehicles or vessels for the removal of filth and other polluted and obnoxious matter.

(2)The Commissioner shall make adequate provisions for preventing receptacles, deposits, dustbins, vehicles and vessels referred to in sub- section (1) from becoming sources of nuisance.

270A. [ Use of Municipal Corporation, Government or private land for the purpose of collection and disposal of solid waste. [Section 270-A added by Haryana Act No. 15 of 2000.]

(1)Corporation may use any place or land belonging to the Corporation or the State Government or private land for the purpose of collection, treatment and disposal of solid waste within or outside their limit and may at all times do all acts, things which may be necessary or expedient for repairing and maintaining such land selected for solid waste management :Provided that reasonable compensation shall be paid to the owner or occupier of the land, if it belongs to any private person.

(2)The Urban Development Authorities as well as private colonizers shall provide suitable land/site for solid waste management at the time of planning of new residential, commercial and industrial complexes.]

271. Duty of owners and occupiers to collect and deposit rubbish etc.

- It shall be the duty of the owner and occupier of all premises -

(a)to have the premises swept and cleaned;

(b)to cause all filth, rubbish and other polluted and obnoxious matter to be collected from their respective premises and deposited at such times as the Commissioner, by the public notice prescribe, in public receptacles, depots or places provided or appointed under section 270 for temporary deposit or final disposal thereof;

(c)to provide receptacles of the type and in the manner prescribed by the Commissioner for the collection therein of all filth, rubbish and other polluted and obnoxious matter from such premises and to keep such receptacles in good condition and repair.

272. Removal of rubbish etc. accumulated on premises used as factories, workshop, etc.

- The Commissioner may, if he thinks fit -

(a)by written notice require the owner or occupier of any premises used for carrying on any manufacture, trade or business or used as a factory, workshop, trade premises or market or in any way so that rubbish, filth and other polluted and obnoxious matter are accumulated in large quantities, to collect all such rubbish, filth and other polluted and obnoxious matter accumulated thereon and to remove the same at such time and in such carts or receptacles and by such routes as may be specified in the notice to a depot or place provided or appointed under section 270; or

(b)after giving such owner or occupier notice of his intention cause all rubbish, filth and other polluted and obnoxious matter accumulated in such premises to be removed and charge the said owner or occupier for such removal such fee as may, with the sanction of the Corporation, be specified in the notice issued under clause (a).

273. Prohibition against accumulation of rubbish etc.

(1)No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours or otherwise than in a receptacle approved by the Commissioner, any rubbish, filth or other polluted and obnoxious matter on such premises or any place belonging thereto or neglect to employ proper means to remove such rubbish, filth and other polluted and obnoxious matter from or to cleanse, such receptacle and to dispose of such rubbish, filth and other polluted and obnoxious matter in the manner directed by the Commissioner, or fail to comply with any requisition of the Commissioner as to the construction, repair, pavement or cleansing of any latrine or urinal on or belonging to the premises.

(2)No owner or occupier shall allow the water of any sink, drain, latrine or urinal or any rubbish, filth and other polluted and obnoxious matter to run down on or to be thrown or put upon, any street or into any drain in or along the site of any street except in such manner as shall prevent any avoidable nuisance from any such a water, rubbish filth or other polluted and obnoxious matter.

(3)No person shall, after due provisions had been made in this respect under the foregoing provisions of this Chapter for the deposit and removal of the same -

(a)deposit any rubbish, filth and other polluted and obnoxious matter in any street or on the verandah of any building or on any unoccupied ground along side any street or on the bank of a [water course or on public and vacant land] [Substituted for the words 'water course' by Haryana Act No. 18 of 1999.]; or

(b)deposit any filth or other polluted and obnoxious matter in any dustbin or in any vehicle not intended for the removal of the same; or

(c)deposit rubbish in any vehicle or vessel intended for the removal of filth and other polluted and obnoxious matter.

274. Commissioner's power to get premises scavenged and cleansed.

- If any premises are not properly and regularly scavenged or cleansed or are in a filthy and unwholesome condition, the Commissioner any cause them to be scavenged and cleansed and recover the expenses from the owner or, as the case may be, occupier as an arrears of tax under this Act.

275. Public latrines, urinals, etc.

(1)The Commissioner shall provide and maintain in proper and convenient places a sufficient number of public latrines and urinals.

(2)Public latrines and urinals shall be so constructed as to provide separate comPartments for each sex and not to be a nuisance, and shall be provided with all necessary conservancy, establishments and shall regularly be cleansed and kept in proper order.

276. Constructions of latrines and urinals.

(1)It shall not be lawful to construct any latrine or urinal for any premises except with the written permission of the Commissioner and in accordance with such terms not inconsistent with the provisions of this Act or any bye-laws made thereunder as he may prescribe.

(2)In prescribing terms under sub-section (1), the Commissioner shall determine in each case -

(a)whether the premises shall be served by flush system or premises shall have water seal latrine;

(b)what shall be the site or position of each latrine or urinal.

(3)If any latrine or urinal is constructed on any premises in contravention of the foregoing provisions, the Commissioner may, after giving not less than ten days' notice to the owner or occupier of such premises, alter, reconstruct, close or demolish such latrine or urinals and the expenditure incurred by the Commissioner in so doing shall be recoverable from the owner or occupier as an arrears of tax under this Act.

(4)No building plans shall be passed by the Corporation against the provisions made in this section.

277. Latrines and urinals etc. in new buildings.

(1)It shall not be lawful to erect any building or execute any work on or in relation to such building without providing such latrine accommodation and accommodation for bathing or for washing clothes and utensils on each floor of such building as may be prescribed.

(2)While prescribing such accommodation it may in each case be determined -

(a)whether such building shall be served by the flush system or by water seal system;

(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and their number on each floor and their clear internal dimensions.

(3)It shall not be lawful to erect a residential building composed of separate tenements on the flat system without providing at least one latrine and one bathing or washing place for servants on the ground floor of such building or at any other suitable place in the same premises.

(4)In this section the expression "to erect a building" has the same meaning as in section 249.

278. Latrines and urinals for labourers etc.

- Every person employing workmen, labourers or other persons exceeding twenty in number shall and maintain for the separate use of persons of each sex so employed, latrines and urinals, of such description and number as the Commissioner may by notice require and within such time as may be fixed in the notice and shall keep the same in clean and proper order.

279. Provision of latrines and urinals for markets etc.

- The Commissioner may by notice require any owner or manager of a market, cart stand, cattle shed, theatre, railway station and other places of public resort within such time as may be specified in such notice to provide and maintain for the separate use of persons of each sex, latrines and urinals of such description and number and in such position as may be specified and to keep the same in clean and proper order.

280. Other provisions as to private latrines.

- The Commissioner may, by written notice-

(a)require the owner or other person having the control of any private latrine or urinal not to put the same to public use; or

(b)require the owner or other persons having control of such private latrine or urinal which in the opinion of the Commissioner constitutes a nuisance, to remove the latrine or the urinal; or

(c)require any person having the control whether as owner, lessee or occupier of any land or building -

(i)to have any latrine provided for the same shut out by a sufficient roof, wall or fence from the view of persons passing by or dwelling in the neighbourhood; or

(ii)to cleanse in such manner as the Commissioner may specify in the notice any latrine or urinal belonging to the land or building; or

(d)where any premises intended or used for human habitation are without any latrine or urinal accommodation or are provided with insufficient latrine or urinal accommodation, require the owner, lessee or occupier of such premises to provide such or such additional latrine or urinal accommodation as may be prescribed, if necessary, by causing any Part of such premises to be vacated and demolished in accordance with the bye-laws made in this behalf.

281. Removal of congested buildings.

(1)Where it appears to the Commissioner that any block of buildings is in an unhealthy condition by reason of the manner in which the buildings are crowded together, or of the narrowness, closeness, or faulty arrangement of streets, or of the want of proper drainage and ventilation, or of the impracticability of cleansing the buildings or other similar cause, he shall cause the block to be inspected by the Corporation Health Officer and the Corporation Engineer, who shall make a report in writing to him regarding the sanitary condition of the block.

(2)If upon receipt of report the Commissioner considers that the sanitary condition of the block is likely to cause risk of disease to the inhabitants of the buildings or of the neighbourhood or otherwise to endanger the public health, he shall with the approval of the Corporation select the buildings which in his opinion should wholly or in Part be removed in order to abate the unhealthy condition of the block and may thereupon by notice in writing require the owners of such buildings to remove them within such period as may be specified in the notice;Provided that before issuing the notice, reasonable opportunity should be afforded to the owners to show cause why the buildings should not be removed:Provided further that the Commissioner shall make compensation to the owners for any building, so removed which may have been erected under proper authority.

(3)If a notice under sub-section (2) requiring any owner of a building to remove it is not complied with, then, after the expiration of the time specified in the notice the Commissioner may himself remove the building required to be removed by the notice and recover from the owner of the building the expenses of such removal as an arrears of tax under this Act.

282. Power of Commissioner require improvement of building unfit for human habitation.

(1)Where the Commissioner upon information in his possession is satisfied that any building is in any respect unfit for human habitation, he may, unless in his opinion the building is not capable at a reasonable expense of being rendered fit, serve upon the owner of the building a notice requiring him within such time not being less than thirty days as may be specified in the notice to execute the works of improvement specified therein and stating that in his opinion those works will render the building fit for human habitation.

(2)In addition to serving a notice under this section on the owner the Commissioner may serve a copy of the notice on any other person having an interest in the building whether as a lessee, mortgagee or otherwise.

(3)In determining whether a building can be rendered fit for human habitation at a reasonable expense regard shall be had to the estimated cost of the work necessary to render it so fit and the value which it is estimated that the building will have when the works are completed.

283. Enforcement of notice requiring execution of works of improvement.

- If a notice under section 282 requiring the owner of the building to execute works of improvement is not complied with, then, after the expiration of the time specified in the notice the Commissioner may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrears of tax under this Act.

284. Power of Commissioner to order demolition of buildings unfit for human habitation.

(1)Notwithstanding anything contained in section 144 of the Code of Criminal Procedure, 1973, where the Commissioner upon any information in his possession is satisfied that any building is unfit for human habitation and is not capable at a reasonable expense of being rendered so fit, he shall serve upon the owner of the building and upon any other person having an interest in the building, whether as a lessee, mortgagee or otherwise a notice to show cause within such time as may be specified in the notice as to why an order of demolition of the building should not be made.

(2)If any of the person upon whom a notice has been served under sub-section (1), appears in pursuance thereof before the Commissioner and gives an undertaking to him that such person shall, within a period specified by the Commissioner, execute such works of improvement in relation to the building as will, in the opinion of the Commissioner render the building fit for human habitation or an undertaking that the building shall not be used for human habitation until the Commissioner on being satisfied that it has been rendered fit for that purpose, cancel the undertaking, the Commissioner shall not make an order of demolition of the building.

(3)If no such undertaking as is mentioned in sub-section (2) is given, or if in a case where any such undertaking has been given, any work of improvement to which the undertaking relates is not carried out within the specified period or the building is at any time used in contravention of the terms of the undertaking, the Commissioner shall forthwith make an order of demolition of the building requiring that the building shall be vacated within a period to be specified in the order not being less than thirty days from the date of the order, and that it shall be demolished within six weeks of the expiration of that period.

(4)Where an order of demolition of a building under this section has been made, the owner of building or any other person having an interest therein shall demolish that building within the time specified in that behalf by the order, and if the building is not demolished within that time, the Commissioner shall demolish the building and sell the materials thereof.

(5)Any expenses incurred by the Commissioner under sub-section (4), if not satisfied out of the proceeds of the sale of materials of the building, shall be recovered from the owner of the building or any other person having an interest therein as an arrears of tax under this Act.

(6)In determining for the purposes of section 282 and this section whether a building is unfit for human habitation, regard shall be had to its condition in respect of the following matters that is to say -

(a)repair;

(b)stability;

(c)freedom from damp;

(d)natural light and air;

(e)water supply;

(f)drainage and sanitary conveniences;

(g)facilities for storage, preparation and cooking of food and for the disposal of rubbish, filth and other polluted matter,

and the building shall be deemed to be unfit as aforesaid if and only if it is so far defective in one or more of the said matters that it is not reasonably suitable for occupation in that condition.Explanation. - In sections 282, 283 and this section, "1 work of improvement" in relation to a building includes any one or more of the following works, namely :-

(a)necessary repairs;

(b)structural alterations;

(c)provision of light points and water taps;

(d)construction of drains, open or covered;

(e)provision of latrines and urinals;

(f)provision of additional or improved fixtures and fittings;

(g)opening up or paving of courtyard;

(h)removal of rubbish, filth and other polluted and obnoxious matter;

(i)any other work including the demolition of any building or any Part thereof which, in the opinion of the Commissioner, is necessary for executing any of the works specified above.

(7)The person, against whom an order under sub-section (4) is made, may, within a period of thirty days of such order, file an appeal to the Divisional Commissioner.

(8)The provisions of sections 281, 282, 283 and this section shall not apply in relation to any building etc. in any area which has been declared to be a slum area under the Punjab Slum Areas (Improvement and Clearance) Act, 1961 (Punjab Act 24 of 1961).

285. Insanitary huts and sheds.

- Where the Commissioner upon any information in his possession is satisfied that any hut or shed used as dwelling house or as a stable or for any other purpose, is likely, by reason of its being constructed without a plinth or on account of the impracticability of scavenging and cleansing it or owing to the manner in which it and other huts or sheds are crowded together, to cause risk of disease to the inmates thereof or to the inhabitants of the neighbourhood, or is for any reason likely to endanger public health or safety, he may by notice in writing require the owner or occupier of the hut or shed or the owner or occupier of the land on which the hut or shed stands to remove or alter the hut or shed or carry out such improvement thereof as the Commissioner may deem necessary within such time as may be specified in the notice.

286. Prohibition against washing by washermen.

(1)The Commissioner may by public notice prohibit the washing of clothes by washermen in the exercise of their callings except at such places as he may appoint for the purpose.

(2)When any such prohibition has been made, no person who is by calling a washerman shall in contravention of such prohibition wash clothes except for himself or for personal and family service or for hire on or within the premises of the hirer at any place other than a place appointed under sub- section (1).

287. Obligation to give information of dangerous disease.

- Any person being incharge of or in attendance whether as medical practitioner or otherwise, upon any person whom he knows or has reason to believe to be suffering from a dangerous disease, or being owner, lessee or occupier of any building in which he knows that any such person is so suffering shall forthwith give information in respect of the existence of such disease to the Corporation Health Officer.

288. Removal of patient to hospital suffering from dangerous disease.

- When any person suffering from any dangerous disease is found to be -

(a)without proper lodging or accommodation; or

(b)living in a room or house which he neither owns nor pays rent for, not occupies as the guest or relative of person who owns, or pays rent for it; or

(c)living in a sarai, hotel, boarding house or other public hostel; or

(d)lodged in premises occupied by members of two or more families, the Commissioner or any person authorised by him in this behalf, may, on the advice of any medical officer of the rank not inferior to that of an assistant surgeon, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment and may do anything necessary for such removal.

289. Disinfection of buildings and articles.

- Where the Commissioner is of the opinion that the cleansing and disinfection of any building or Part of a building or of any article in such building or Part of which are likely to retain infection or the renewal or flooring of any building or Part of such building and the renewal or plastering of the walls thereof, would tend to prevent or check the spread of any dangerous disease; he may, by notice in writing, require the owner or occupier to cleanse and disinfect the said building, Part or articles, as the case may be, or to renew the said flooring and if necessary the said plastering also within such time as may be specified in the notice :Provided that where in the opinion of the Commissioner the owner or occupier is from poverty unable effectually to carry out any such requisition, the Commissioner may at the expense of the Corporation cleanse and disinfect the building, or articles, or as the case may be, renew the flooring and if necessary, the plastering also.

290. Destruction of infection huts or shed.

(1)Where the destruction of any hut or shed is in the opinion of the Commissioner necessary to prevent the spread of any dangerous disease, the Commissioner may by notice in writing require the owner to destroy the hut or shed and the materials thereof within such time as may be specified in the notice.

(2)Where the Commissioner is satisfied that the destruction of any hut or shed is immediately necessary for the purpose of preventing the spread of any dangerous disease, he may order the owner or occupier of the hut or shed to destroy the same forthwith or may himself cause it to be destroyed.

(3)Compensation may be paid by the Commissioner, in any case which he thinks fit to any person who sustains substantial loss by the destruction of any such hut or shed, but, except as so allowed by the Commissioner, no claim for compensation shall lie for any loss or damage caused by any exercise of the power conferred by this section.

291. Means of disinfection.

(1)The Commissioner shall -

(a)provide proper places with necessary attendants and apparatus for the disinfection of conveyances, clothing, bedding and other articles which have been exposed to infection;

(b)cause conveyances, clothing and other articles brought for disinfection to be disinfected either free of charge or on payment

of such charges as he may fix.

(2)The Commissioner may notify places at which articles of clothing, bedding and conveyances or other articles which have been exposed to infection shall be washed and if he does so, no person shall wash any such thing at any place not so notified without having previously disinfected such thing.

(3)The Commissioner may direct the destruction of any clothing, bedding or other articles likely to retain infection and may give such compensation as he thinks fit for any article so destroyed.

292. Special measures in case of outbreak of dangerous or epidemic disease.

(1)In the event of the Municipal area or any Part thereof being visited or threatened by an outbreak of any dangerous disease among the inhabitants thereof or of any epidemic disease among any animals therein, the Commissioner, if he thinks that the other provisions of this Act and the provisions of any other law for the time being in force are insufficient for the purpose may, with the previous sanction of the Corporation -

(a)take such special measures; and

(b)by public notice, give such directions to be observed by the public or by any class or section of the public, as he thinks necessary to prevent the outbreak or spread of the disease :

Provided that where in the opinion of the Commissioner immediate measures are necessary, he may take action without such sanction as aforesaid and if he does so, shall forthwith report such action to the Corporation.

(2)No person shall commit a breach of any direction given under sub-section (1) and if he does so he shall be deemed to have committed an offence under section 188 of the Indian Penal Code, 1860.

293. Infected clothes not to be sent to washerman or to laundry.

(1)A person shall not send or take to any washerman or to any laundry or place set aPart for the exercise by washerman or their calling, for the purpose of being washed or to any place for the purpose of being cleansed, any cloth or other article which he knows to have been exposed to infection from a dangerous disease unless that cloth or article has been disinfected by or to the satisfaction of the Corporation Health Officer.

(2)The occupier of any building in which a person is suffering from a dangerous disease shall, if required by the Corporation Health Officer furnish to him the address of any washerman to whom or any laundry or other place to which clothes and other articles from the building have been or will be, sent during the continuance of the disease for the purpose of being washed or cleansed.

294. Contamination and disinfection of public conveyances.

(1)Whoever -

(a)uses a public conveyance while suffering from a dangerous disease; or

(b)uses a public conveyance for the carriage of person who is suffering from any disease; or

(c)uses a public conveyance for the carriage of the corpse of a person who had died from such disease, shall be bound to take proper precautions against the communication of the disease to other person using or who may thereafter use the conveyance and to notify such use to the owner, driver or person in charge of the conveyance and further report without delay to the Commissioner the number of the conveyance and the name of the person so notified.

(2)Where any person suffering from, or the corpse of any person who has died from a dangerous disease has been carried, in public conveyance which ordinarily plies in the Municipal area or any Part thereof, the driver thereof, shall forthwith report the fact to the Commissioner who shall forthwith cause the conveyance to be disinfected if that has not already been done.

(3)No such conveyance shall be again brought into use until the Corporation Health Officer has granted a certificate stating that it can be used without causing risk of infection.

(4)Whoever fails to make to the Commissioner any report which he is required to make under this section shall be guilty of an offence.

295. Driver of conveyance not bound to carry persons suffering from dangerous disease.

- Notwithstanding anything contained in any law for the time being in force no owner, driver or person incharge of a public conveyance shall be bound to convey or to allow to be conveyed in such conveyance in or in the vicinity of the Municipal area any person suffering from a dangerous disease or the corpse of any person who had died from such disease unless and until such person pays or tenders a sum sufficient to recover any loss and expenses which would ordinarily be incurred in disinfecting the conveyance.

296. Disinfection of buildings before letting the same.

(1)Where any building or Part of a building, is intended to be let in which any person has, within six weeks immediately preceding, been suffering from a dangerous disease, the person letting the building or Part shall, before doing so, disinfect the same in such manner as the Commissioner may be general or special notice direct together with all articles therein liable to retain infection.

(2)For the purposes of this section the keeper of a hostel, hotel, lodging house or sarai shall be deemed to let a Part of the building to any person accommodated in such hostel, hotel, lodging house or sarai, as the case may be.

297. Disposal of infected articles without disinfection.

- No person shall, without previous disinfection give, lend, sell, transmit or otherwise dispose of to another person any article or thing which he knows or has reason to believe was exposed to contamination by any dangerous disease and is likely to be used in or taken into the Municipal area or any Part thereof.

298. Prohibition of making or selling of food, etc. or washing of clothes by infected persons.

- No person, while suffering from, or in circumstances in which he is likely to spread any dangerous disease, shall -

(a)make, carry or offer for sale or take any Part in the business of making, carrying or offering for sale, any article of food or drink or any medicine or drug for human consumption, or any article of clothing or bedding for personal use or wear; or

(b)take any Part in the business of the washing or carrying of clothes.

299. Power to restrict or prohibit sale of food or drink.

- When the Municipal area or any Part thereof is visited or threatened by an outbreak of any dangerous disease, the Commissioner may, by public notice, restrict in such manner or prohibit for such period as may be specified in the notice, the sale or preparation of any article of food or drink for human consumption specified in the notice or the sale of flesh of any description of animal so specified.

300. Control over wells and tanks etc.

(1)If the Commissioner is of opinion that the water in any well, tank or other place is likely if used for drinking, to endanger, or cause the spread of any disease, he may -

(a)by public notice, prohibit the removal or use of such water for drinking; or

(b)by notice in writing, require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or using such water; or

(c)take such other steps as he may consider expedient to prevent the outbreak or spread of any such disease.

(2)In the event of the Municipal area or any Part thereof being visited or threatened by an outbreak of a dangerous disease, the Corporation Health Officer or any person authorised by him in this behalf, may without notice and at any time, inspect and disinfect any well, tank or other place from which water is, or is likely to be, taken for the purpose of drinking and may further take such steps as he may think fit to ensure the purity of the water or to prevent the use of the same for drinking purposes.

301. Duty of persons suffering from dangerous diseases.

- No person shall -

(a)knowing that he is suffering from a dangerous disease expose other persons to the risk of infection by his presence or conduct in any public street or public place;

(b)having the care of a person whom he knows to be suffering from a dangerous disease cause or permit that person to expose other person to the risk of infection by his presence or conduct in any such street or place as aforesaid;

(c)place or cause to be placed in a dust bin or other receptacle for the deposit of rubbish, any matter which he knows to have been exposed to or having infection from a dangerous disease and which has not been disinfected properly;

(d)throw or cause to be thrown into any latrine or urinal any matter which he knows to have been exposed to infection from a dangerous disease and which has not been disinfected properly.

302. Disposal of infectious corpse, where any person has died from any dangerous disease.

- Where any person has died from any dangerous disease the Commissioner may by notice in writing -

(a)require any person having charge of the corpse to convey the same to mortuary thereafter to be disposed of in accordance with law; or

(b)prohibit the removal of corpses from the place where death occurred except for the purpose of being burnt, burried for from being conveyed to a mortuary.

303. Conditions of service of Safai Karamcharis and certain other classes of persons employed in Corporation service.

(1)No person being a Safai Karamchari employed by the Corporation shall in the absence of any contract authorising him so to do and without reasonable cause, resign his employment or absent himself from his duty without having given one month's notice to the Commissioner or shall neglect or without reasonable cause refuse to perform his duties.

(2)The Corporation may by resolution direct that on or from such date as may be specified in the resolution, the provisions of this section shall apply in the case of any specified class of persons employed by the Corporation whose functions are intimately concerned with public health or safety.

304. Power to call for information regarding burning and burial ground.

- The Commissioner may, by notice in writing, require the owner or person incharge of any building or burial grounds, cremation ground or electric crematorium to supply such information as may be specified in the notice concerning the condition, management or position of such ground.

305. Permission for use of new burning or burial ground.

(1)No place which has not been used as a burning or burial ground, cremation grounds or electric crematorium before the commencement of this Act, shall be so used without the permission in writing of the Commissioner.

(2)Such permission may be granted subject to any condition which the Commissioner may think fit to impose for the purpose of preventing any annoyance to or danger to the health of any person residing in the neighbourhood.

306. Power to require closing of burning and burial ground.

(1)Where the Commissioner, after making or causing to be made local enquiry, is of opinion that any burning or burial grounds or cremation ground or electric crematorium, has become offensive to, or dangerous to the health of persons residing in the neighbourhood, he may with the previous sanction of the Corporation, by notice in writing, require the owner or person incharge of such ground to close the same from such date as may be specified in the notice.

(2)No corpse shall be burnt or buried at the burning or burial ground in respect of which a notice has been issued under this section.

307. Removal of corpses.

- The Commissioner may by public notice prescribe routes by which alone corpses may be removed to burning or burial grounds.

308. Disposal of dead animals.

(1)Whenever any animal in the charge of any person dies, the person incharge thereof shall within twenty-four hours either -

(a)convey the carcass to a place provided or appointed under section 270 for the final disposal of the carcasses of dead animals; or

(b)give notice of the death to the Commissioner whereupon he shall cause the carcass to be disposed of.

(2)In respect of the disposal of the carcass of dead animals under clause (b) of sub-section (1) the Commissioner may charge such fee as he may by public notice specify.

Chapter XVI
Public Safety and Suppression of Nuisances

309. Prohibition of nuisances.

(1)No person shall -

(a)in any public street or public place -

(i)ease himself; or

(ii)carry meat exposed to public view; or

(iii)picket animals or collect carts; or

(iv)being engaged in the removal of rubbish, filth or other polluted and obnoxious matters wilfully or negligently permit any portion thereof to spill or fall or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or

(v)without proper authority affix, upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document; or

(vi)without proper authority deface or write upon or otherwise mark any building, monument, post, wall, fence, tree or other thing; or

(vii)without proper authority remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder; or

(viii)without proper authority displace, damage, make any alteration in, or otherwise interfere with, the pavement, gutter, storm water-drain, sign-board or other materials of any such street, or any lamp, bracket, direction, post, hydrant or water-pipe maintained by the Corporation in any such street or place, or extinguish a public light; or

(ix)carry rubbish, filth or other polluted or obnoxious matter at any hour prohibited by the Commissioner by public notice, or in any pattern of cart or receptacle which has not been approved for the purpose by the Commissioner, or fail to close such cart or receptacle when in use; or

(b)carry rubbish, filth or other polluted or obnoxious matter along any route in contravention or any prohibition made in this behalf by the Commissioner by public notice; or

(c)deposit or cause or permit to be deposited, earth or materials of any description or any rubbish or polluted or obnoxious matter in any place not intended for the purpose or in any public street or public place or unoccupied land under the management of the Corporation; or

(d)make any grave or burn of bury any corpse at any place not set aPart for such purpose; or

(e)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum to tomtom, or blow a horn or trumpet, or beat any utensil, or sound any brass or other instrument, or play any music; or

(f)disturb the public peace or order by singing, screaming or shouting, or by using any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loudspeaker; or

(g)let loose any animal so as to cause, or negligently allow any animal to cause, injury, danger, alarm or annoyance to any person; or

(h)save with the written permission of the Commissioner and in such manner as he may authorise, store or use night-soil, cow-dung, manure, rubbish or any other substance emitting an offensive smell; or

(i)use or permit to be used as a latrine any place not intended for that purpose.

(2)Every person shall take all reasonable means to prevent every child under the age of twelve years being in his charge from easing himself in any public street or public place.

(3)The owner or keeper of any animal shall not allow it straying in public street or public place without a keeper.

(4)Any animal found straying as aforesaid may be removed by an officer or employee of the Corporation or by any police officer to a pound.

(5)[ Any swine found straying in a public street or public place shall be removed by any officer or other employee of the corporation authorized by the Commissioner in this behalf. The swine so removed shall be disposed of by public auction or in such other manner and within such time, as the Commissioner may deem fit and the owner of such swine shall be punishable with imprisonment upto six months and it shall be a non-cognizable offence.] [Substituted by Haryana Act No. 21 of 2012.]

310. Power of Commissioner to require removal or abatement of nuisance.

- Where the Commissioner is of opinion that there is a nuisance of any land or building, he may, by notice in writing, require the person by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land or building, or one or more of these persons to remove or abate the nuisance by taking such measures in such manner and within such period as may be specified in the notice.

311. Registration and control of dogs.

(1)The Corporation may, by bye-laws made in this behalf -

(a)require the registration by the registration authority appointed by the Commissioner in this behalf of all dogs kept within the Municipal areas;

(b)require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the registration authority, and fix the fee payable for the issue thereof;

(c)require that any dog which has not been registered or which is not wearing such token shall, if found in any public place, be detained at a place set aPart for the purpose; and

(d)[ fix the fee which shall be charged for such detention and provide that any such dog shall be detained at a place to be specified by the Commissioner unless it is claimed and the fee in respect thereof is paid within one week.] [Substituted by Haryana Act No. 22 of 2009.]

(2)The Commissioner may -

(a)cause to be destroyed, or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;

(b)[ by public notice direct that, after such date, as may be specified in the notice, dogs which are without collars or without marks, distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners, if any, may be detained at a place to be specified by the Commissioner.] [Substituted by Haryana Act No. 22 of 2009.]

(3)No damages shall be payable in respect of any dog or other animal destroyed or otherwise disposed of under this section.

(4)No one, being the owner or person incharge of any dog, shall allow it to be at large in any public street or public place without being muzzled and without being secured by a chain lead in any case in which -

(a)he knows that the dog is likely to annoy or intimidate any person;

(b)the Commissioner has, by public notice during the prevalence of rabies, directed that dogs shall not be at large without muzzled and chain leads.

(5)No one shall -

(a)allow any ferocious dog which belongs to him or is in his charge to be at large without being muzzled; or

(b)set on or urge any dog or other animal to attack, worry or intimidate any person; or

(c)knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by any animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.

312. Stacking or collecting inflammable materials.

- The Commissioner may by public notice, prohibit in any case where such prohibition appears to him to be necessary for the prevention of danger to life or property, the stacking or collecting of wood, dry grass, straw or other inflammable materials or the placing of mats or thatched huts or the lighting of fires in any place which may be specified in the notice.

313. Care of naked lights.

- No person shall set a naked light on or near any building in any public street or other public place in such manner as to cause danger of fire;Provided that nothing in this section shall be deemed to prohibit the use of lights for the purpose of illumination on the occasion of a festival or public or private entertainment.

314. Discharging fire works, firearms etc.

- No one shall discharge any fire arm or let off fire-works or fire-balloons, or engage in any game in such manner as to cause or to be likely to cause danger to persons passing by or dwelling or working in the neighbourhood or risk of injury to property.

315. Power to require buildings, wells, etc. to be rendered safe.

- Where any building, or wall, or anything affixed thereto, or any well, tank, reservoir, pool, depression or excavation, or any bank or tree, is in the opinion of the Commissioner, in a ruinous state, for want of sufficient repairs, protection or enclosure, a nuisance or dangerous to persons passing by or dwelling or working in the neighbourhood, the Commissioner may by notice in writing require the owner or Part-owner or person claiming to be the owner or Part-owner thereof or failing any of them, the occupier thereof, to remove the same or may require him to repair, protect or enclose the same in such manner as he thinks necessary and if the danger is, in the opinion of the Commissioner, imminent, he shall forthwith take such steps as he thinks necessary to avert the same.

316. Enclosure of waste land used for improper purposes.

- The Commissioner may, by notice in writing require the owner for Part-owner, or person claiming to be the owner or Part-owner of any land or building, or the lessee or the person claiming to be the lessee of any such land which by reason of disuse or disputed ownership or other cause, has remained unoccupied and has become the resort of the idle and disorderly person or of persons who have no ostensible means of subsistence or cannot give satisfactory account of themselves or is used for gaming or immoral purposes or otherwise occasions or is likely to occasion of nuisance, to secure and enclose the same within such time as may be specified in the notice.

Chapter XVII
Extinction and Prevention of Fire

317. Establishment and maintenance of fire-brigade.

- For the prevention and extinction of fire, the Corporation may, and if the Government so directs, shall establish and maintain a fire-brigades and provide implements, machinery or means of communicating intelligence for the efficient discharge of their duties by the brigade.

318. Power of members of fire-brigades and other persons or suppression of fire.

(1)On the occasion of a fire in the Municipal area any Magistrate, the Commissioner of the Corporation, any member of a fire brigade maintained by the Corporation directing the operations of men belonging to the brigade, and any police officer not below the rank of Sub-Inspector may -

(a)remove or order the removal of any person who by his presence interferes with or impedes the operations for extinguishing the fire or for saving life or property;

(b)close any street or passage in or near which any fire is burning;

(c)for the purposes of extinguishing the fire break into or through or pull down, or cause to be broken into or through or pulled down or used for the passage of houses or other appliances, any premises;

(d)cause mains and pipes to be shut off so as to give greater pressure of water in or near the place where the fire has occurred;

(e)call on the persons incharge of any fire engine to render such assistance as may be possible;

(f)generally, take such measures as may appear necessary for the preservation of life or property.

when any Government building is endangered by fire, the officer of the Public Works DePartment for the time being incharge of the building may also exercise the powers conferred under this sub-section.

(2)No person shall be liable to pay damages for any act done by him under sub-section (1) in good faith.

(3)Any damage done in the exercise of a power conferred or a duty imposed by this section, shall be deemed to be damaged by fire within the meaning of any policy of insurance against fire.

319. Limitation on operation of this Chapter.

- The powers conferred by the last fore-going section shall be subject to any regulations, conditions or restrictions which may be imposed by the rules.

Chapter XVIII
Markets, Slaughter Houses, Trades and Outpatients

320. Provision of municipal markets and slaughter houses.

(1)The Commissioner, when authorised by the Corporation in this behalf, may provide and maintain municipal markets and slaughter houses in such number as he thinks fit together with stalls, shops, sheds, pens and other buildings and conveniences for the use of persons carrying on trade or business in, or frequenting such markets or slaughter houses and may provide and maintain in such markets, buildings and places, machines, weights, scales and measures for the weighment or measurement of goods sold therein.

(2)Municipal markets and slaughter houses shall be under the control of the Commissioner who may at any time, by public notice, close any municipal market or slaughter house or any Part thereof.

321. Use of Municipal markets.

(1)No person shall, without the general or special permission in writing of the Commissioner, sell or expose for the sale of any animal or article in any municipal market.

(2)Any person contravening the provisions of sub-section (1), and any animal or article exposed for sale by such person, may be summarily removed from the market by or under the orders of the Commissioner or any officer or employee of the Corporation authorised by the Commissioner in this behalf.

322. Private markets and slaughter houses.

(1)No place other than a municipal market shall be used as a market, unless such place has been licensed as a market by the Commissioner.

(2)No place other than a municipal slaughter house shall be used as a slaughter house :Provided that nothing in this sub-section shall be deemed -

(a)to restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony subject to such conditions as the Commissioner may, by public or special notice, impose in this behalf; or

(b)to prevent the Commissioner, with the sanction of the Corporation, from setting aPart place for the slaughter of animals in accordance with religious custom.

323. Conditions of grant of licence for private market.

(1)The Commissioner may charge such fees as he thinks fit to impose for the grant of a licence to any person to open a private market and may grant such licence subject to such conditions, consistent with this Act and any bye-laws made thereunder, as he thinks fit to impose.

(2)When the Commissioner refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.

(3)The Commissioner may, with the previous approval of the Corporation and for reasons to be recorded, suspend a licence in respect of a private market for such period as he thinks fit or cancel such licence:Provided that no such licence shall be cancelled without giving an opportunity to the licensee of being heard.

(4)A private market of which the licence has been suspended or cancelled as aforesaid, shall be closed with effect from such date as may be specified in the order of suspension or cancellation.

324. Prohibition of keeping markets open without Licence etc.

(1)No person shall keep open for public use any market in respect of which a licence is required by or under this Act without obtaining a licence therefor or while the licence therefor is suspended or after the same has been cancelled.

(2)When a licence to open a private market is granted or refused or is suspended or cancelled, the Commissioner shall cause a notice of the grant, refusal, suspension or cancellation to be posted in such language or languages as he thinks necessary in some conspicuous place by or near the entrance to the place to which the notice relates.

325. Prohibition of use of unlicensed markets.

- No person knowing that any market has been opened to the public without a licence having been obtained thereof when such licence is required by or under this Act or that the licence granted therefor is for the time being suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.

326. Prohibition of business and trade.

(1)No animal or article shall be sold or exposed for sale within a distance of one hundred yards of any municipal market or licensed private market without the permission of the Commissioner.

(2)Any person contravening the provision of sub-section (1) and any animal or article exposed for sale by such person may be summarily removed by or under the order of the Commissioner or any Officer or employee of the Corporation appointed by him in this behalf.

327. Levy of stallages, rents and fees.

- The Commissioner, with the previous approval of the Corporation, may -

(a)charge such stallages, rents or fees as may from time to time be fixed by him in this behalf -

(i)for the occupation or use of any stall, shop, stand, shed or pen in a municipal market or municipal slaughter house;

(ii)for the right to expose articles for sale in a municipal market;

(iii)for the use of machines, weights, scales and measures provided for in any municipal market; and

(iv)for the right to slaughter animals in any municipal slaughter house; and for the feed of such animals before they are ready for slaughter; or

(b)put up to public auction or dispose of by private sale, the privilege of occupying or using any stall, shop, stand, shed or pen in a municipal market or municipal slaughter house for such period and on such conditions as he may think fit.

328. Stallages, rents etc. to be published.

- A copy of the table of stallages, rents and fees, if any, chargeable in any municipal market or municipal slaughter house and of the bye-laws made under this Act for the purpose of regulating the use of such market or slaughter house printed in such language or languages as the Commissioner may direct, shall be affixed in some conspicuous place in the market or slaughter house.

329. Butcher's, fishmonger's and poulterer's licence.

(1)No person shall without or otherwise than in conformity with a licence from the Commissioner carry on the trade of a butcher, fishmonger, poulterer or importer of flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food :Provided that no licence shall be required for any place used for the sale or storage for sale of preserved flesh or fish contained in air tight or hermetically sealed receptacles.

(2)The Commissioner may, by order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a licence or may, by order, refuse, for reasons to be recorded, to grant the same.

(3)Every such licence shall expire at the end of the year for which it is granted or at such earlier date as the Commissioner may, for special reasons, specify in the licence.

(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Commissioner may stop the use thereof by such means as he may consider necessary.

330. Factory, etc. not to be established without permission of Commissioner.

(1)No person shall, without the previous permission in writing of the Commissioner, establish in any premises, or materially alter, enlarge or extend, any factory, workshop or trade premises in which it is intended to employ steam, electricity, water or other mechanical power.

(2)The Commissioner may refuse to give such permission, if he is of the opinion that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises, in the proposed position would be objectionable by reason of the density of the population in the neighbourhood thereof, or would be a nuisance to the inhabitants of the neighbourhood.

331. Premises not to be used for certain purposes without licence.

(1)No person shall use or permit to be used any premises for any of the following purposes without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, namely :-

(a)any of the purposes specified in Part-I of the Second Schedule;

(b)any purpose which is, in the opinion of the Commissioner; dangerous to life, health or property or likely to create a nuisance;

(c)keeping horses, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce thereof; or

(d)storing any of the articles specified in Part-II of the Second Schedule except for domestic use of those articles :

Provided that the Corporation may declare that premises in which the aggregate quantity of articles stored for sale does not exceed such quantity as may be prescribed by bye-laws in respect of any such articles, shall be exempted from the operation of clause (d).

(2)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yards or for similar purposes the Commissioner may, when he thinks fit, require the license to provide a space or passage within the premises for carts for loading and unloading purposes.

(3)The Corporation shall fix a scale of fees to be paid in respect of premises licensed under sub-section (1) :[-] [Proviso omitted vide Haryana Act No. 11 of 1997.]

332. Seizure of certain animals.

(1)If any horses, cattle or other quadruped animals or birds are kept on any premises in contravention of the provision of section 331 or are found abandoned and roaming or tethered on any street or public place or on any land belonging to the Corporation, the Commissioner or any officer empowered by him may seize them and may cause them to be impounded or removed to such place as may be appointed by the Government or the Corporation for this purpose and cost of seizure of these animals or birds and of impounding or removing them and of feeding and watering them, shall be recoverable by sale or auction of these animals or birds:Provided that anyone claiming such animals or birds may, within seven days of the seizure get them released on his paying all expenses incurred by the Commissioner in seizing, impounding or removing and in feeding and watering such animals or birds, and on his producing a licence for keeping these animals and birds issued under the provisions of section 331.

(2)Whenever the Commissioner is of the opinion that the user of any premises for any of the purposes referred to in sub-section (1) of section 331 is causing a nuisance and such nuisance should be immediately stopped, the Commissioner may order the owner or the occupier of the premises to stop such nuisance within such time as may be specified in the order and in the event of the failure of the owner or occupier to comply with such order, the Commissioner may himself or by an officer subordinate to him cause such user to be stopped.

(3)Without prejudice to the foregoing provision of this section any person by whom or at whose instance any horses, cattle or other quadruped animals or birds are so kept, abandoned or tethered, shall also be punishable under this Act.

333. Power of the Commissioner to prevent use of premises in Particular area for purposes referred to in section 331.

(1)The Commissioner may give public notice of his intention to declare that in any area specified in the notice no person shall use any premises for any of the purposes referred to in sub-section (1) of section 331 which may be specified in such notice.

(2)No objection to any declaration under sub-section (1) shall be received after a period of one month from the publication of the notice

(3)The Commissioner shall consider all objections received within the said period, giving any person affected by the notice an opportunity of being heard and may thereupon make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as he may think fit.

(4)Every such declaration shall be published in the Official gazette and in such other manner as the Commissioner may determine, and shall take effect from the date of its publication in the official Gazette.

(5)No person shall, in any area specified in any declaration published under sub-section (4), use any premises for any of the purposes referred to in section 331 specified in the declaration and the Commissioner shall have the power to stop the use of any such premises by such means as he considers necessary.

334. Licences for hawking article etc.

- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, -

(a)hawk or expose for sale in any place any article whatsoever, whether it be for human consumption or not;

(b)use in any place his skill in any handicraft or for rendering service to and for the convenience of the public for the purpose of gain or making a living.

335. Eating houses, etc. not to be used without licence from Commissioner.

(1)No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep any eating house, lodging house, hotel, boarding house, tea shop, coffee house, cafe, restaurant, refreshment room or any place where the public are admitted for repose or for the consumption of any food or drink or any place where food is sold or prepared for sale.

(2)The Commissioner may at any time cancel or suspend any licence granted under sub-section (1) if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any bye-laws made in this behalf.

336. Licensing and control of theatre, circuses and places of public amusement.

- No person shall without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep open any theatre, circus, cinema house, dancing hall or other similar place of public resort, recreation or amusement:Provided that nothing in this section shall apply to private performances in any such place.

337. Power of Commissioner to stop use of premises used in contravention of licences.

- If the Commissioner is of opinion that any eating house, lodging house, hotel, boarding house, tea shop, coffee house, cafe, restaurant, refreshment room or other place where the public are admitted for repose or for consumption of any food or drink or where food is sold or prepared for sale or any theatre, circus, cinema house, dancing hall or similar other place of public resort, recreation or amusement is kept open without a licence or otherwise than in conformity with the terms of a licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means as he may consider necessary.

338. Power of Commissioner to inspect places where unlawful slaughter of animal etc. is suspected.

(1)If the Commissioner or any person authorised by him in this behalf has reason to believe that any animal intended for human consumption is being slaughtered or that the flesh of any such animal is being sold or exposed for sale, in any place or manner not duly authorised under this Act, he may at any time by day or night without notice, inspect such places for the purpose of satisfying himself as to whether any provision of this Act or any bye-law made under this Act at the time in force is being contravened thereat and may seize any such animal or the carcass of such animal or such flesh found therein.

(2)The Commissioner may remove and sell by auction or otherwise dispose of any animal or carcass of any animal or any flesh seized under sub-section (1).

(3)If within one month of the seizure under sub-section (2) the owner of the animal, carcass or flesh fails to appear and prove his claim to the satisfaction of the Commissioner or if the owner is convicted of an offence under this Act in respect of such animal, carcass or flesh, the proceeds of any sale under sub-section (1) shall vest in the Corporation.

(4)Any person slaughtering any animal or selling or exposing for sale the flesh of any such animal in any place or manner not duly authorised under the provisions of this Act shall be punishable with imprisonment upto six months and may be arrested by any police officer without a warrant.

(5)No claim shall lie against any person for compensation for any damage necessarily caused by any entry or by the use of any force necessary for effecting any entry under this section.

Chapter XIX
Improvement

339. Improvement Scheme.

- Where the Commissioner upon information is satisfied in respect of any area -

(a)that the buildings in that area are by reason of disrepair or sanitary defects unfit for human habitation or are by reason of their bad arrangement, or the narrowness or bad arrangement of the streets or for want of light, air, ventilation or proper conveniences, dangerous or injurious to the health of the inhabitants of the area; and

(b)that the most satisfactory method of dealing with the conditions in the area is the rearrangement and reconstruction of the streets and buildings in the area in accordance with an improvement scheme, he may frame an improvement scheme in respect of the area in accordance with the bye-laws made in this behalf.

340. Matters to be provided for in an improvement scheme.

- An improvement scheme may provide for all or any of the following matters, namely -(a)the acquisition by agreement or under the Land Acquisition Act, 1894, of any property necessary for or affected by the execution of the scheme;(b)the relaying out of any land comprised in the scheme;(c)the redistribution of sites belonging to owners of property comprised in the scheme;(d)the closure or demolition of building portions of buildings unfit for human habitation;(e)the demolition of obstructive buildings or portions thereof;(f)the construction and reconstruction of buildings;(g)the construction and alteration of streets;(h)the water supply, street lighting, drainage and other conveniences;(i)the provision of urban amenities and facilities such as parks, gardens, playgrounds;(j)the sanitary arrangements required for the area comprised in the scheme;(k)the provision of accommodation for any class of the inhabitants;(l)the provision of facilities for communication;(m)the sale, letting or exchange of any property comprised in the scheme;(n)urban forestry, protection of the environment and promotion of ecological aspects;(o)urban poverty alleviation;(p)promotion of cultural, educational and aesthetic aspects;(q)cattle ponds, prevention of cruelty to animals;(r)public amenities including street light, parking lots, bus stops and public conveniences; and(s)any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the improvement of the area to which the scheme relates.

(2)Where any land is designated in an improvement scheme as subject to acquisition or is required by the scheme to be kept as an open space, then, if at the expiration of ten years from the date of sanction of the scheme by the Government under sub-section (2) of section 341, the land is not acquired by the Commissioner, the owner of the land may serve on the Commissioner, a notice requiring his interest in the land to be so acquired.

(3)If the Commissioner fails to acquire the land within a period of six months from the receipt of the notice, the improvement scheme shall have effect after the expiration of the said six months as if the land were not designated as subject to acquisition by the Commissioner or were not required to be kept as an open space.

(4)The Commissioner may prepare a scheme in the slum improvement and upgradation of the area as provided in the Punjab Slum Areas (Improvement and Clearance) Act, 1961 (Punjab Act, 24 of 1961).

341. Submission of improvement scheme to the Corporation for approval and to the Government for sanction.

(1)Every improvement scheme shall, as soon as may be, after it has been framed, be submitted by the Commissioner for approval to the Corporation and the Corporation may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with direction to the Commissioner to have a fresh scheme framed according to such directions.

(2)No improvement scheme approved by the Corporation under sub-section (1) shall be valid unless it has been sanctioned by the Government.

342. Publication of the notice after scheme is sanctioned.

(1)After an improvement scheme is sanctioned by the Government, the Commissioner shall prepare a notice stating -

(a)the fact that the scheme has been sanctioned;

(b)the boundaries of the area comprised in the scheme; and

(c)the place at which Particular of the scheme, a map of the area comprised in the scheme and a statement of the land which it is proposed to acquire may be seen.

(2)The Commissioner shall cause the aforesaid notice to be published in the Official Gazette and also in the manner specified in section 360.

343. Rehousing Scheme.

- The Commissioner while framing an improvement scheme under this Chapter for any area may also frame a scheme (hereinafter in this Act referred to as the rehousing scheme) for the construction, maintenance and management of such and so many buildings as he may consider necessary for providing accommodation for persons who are likely to be displaced by the execution of the improvement scheme.

344. Improvement scheme and rehousing scheme to comply with master plan and zonal development plan.

- No improvement scheme or rehousing scheme framed under this Chapter after development plan for the Municipal area or a zonal development plan for any Part thereof has been prepared in accordance with law shall be valid unless such scheme is in conformity with the provisions of the development plan or the zonal development plan.

345. Provision of housing accommodation for the economically weaker sections.

- If the Corporation, upon consideration of a report from the Commissioner or any other information is satisfied that it is expedient to provide housing accommodation for the economically weaker section in any area and that such accommodation can be provided without making an improvement scheme, the construction shall cause that area to be defined on a plan and pass a resolution authorising the Commissioner to provide such accommodation -

(a)by the erection of buildings or by attachment of land belonging to the Corporation or of land acquired by the Corporation for the purpose;

(b)by the conversion of any buildings belonging to the Corporation into dwellings for the economically weaker sections.

Chapter XX
Declaration and Publication of Plans of Controlled Area

346. Declaration of controlled area.

- [[(1) Notwithstanding anything to the contrary contained in the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963) and the Punjab New Capital (Periphery) Control Act, 1952 (Punjab Act 1 of 1953), the Director may, with the prior approval of the Government, by notification in the Official Gazette, declare any area within the Municipal area to be controlled area. In case any area within the Municipal area has already been declared as controlled area under the above said Acts, then it shall deemed to be controlled area for the purpose of this Act, and if any plan has already been notified for such controlled area under the aforesaid Acts then it shall deemed to be the plan for the purposes of this Act:Provided that the limits of local area exempted under section 15 of the Punjab New Capital (Periphery) Control Act, 1952 (Punjab Act 1 of 1953) from the purview of the said Act, which were earlier notified as controlled area and development plan was prepared, shall deemed to be controlled area and plan for the purposes of this Act.] [Sub section (1) substituted by Haryana Act No 20 of 2004.]]

(2)The [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall not later than six months from the date of declaration under sub-section (1), or within such further period as the Government may allow, prepare plans showing the controlled area and signifying therein the nature of restrictions and conditions proposed to be made applicable to the controlled area and submit the plans to the Government.

(3)Without prejudice to the generality of the powers specified in sub-section (2) above, the plans may provide for any one or more of the following matters, namely:-

(a)the division of any site into plots for the erection or re- erection of any building and the manner in which such plots may be transferred to intending purchasers or lessees;

(b)the allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, market and other public purposes;

(c)the development of any site into a colony and the restrictions and conditions subject to which such development may be undertaken or carried out;

(d)the erection or re-erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and the height and character of buildings;

(e)the alignment of buildings on any site;

(f)the architectural features of the elevation or frontage of buildings to be built on any site;

(g)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection or re-erection of buildings on such site and the person or authority by whom such amenities are to be provided;

(h)the prohibition or restriction regarding erection or re-erection of shops, workshops, warehouses or factories or buildings of a specified architectural feature or buildings designed for Particular purposes in any locality;

(i)the maintenance of walls, fences, hedges, or any other structural or architectural construction and the height at which they shall be maintained;

(j)the restrictions regarding the use of any site for purposes other than the erection or re-erection of buildings;

(k)any other matter which is necessary for the proper planning of any controlled area and for preventing buildings being erected or re-erected haphazardly in such area.

(4)The Government may either approve the plans without modifications or with such modifications as it may consider necessary or reject the plans with directions to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] to prepare fresh plans according to such directions.

(5)The [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall cause to be published by notification the plans approved by Government under sub-section (4) for the purpose of inviting objections thereon.

(6)Any person within thirty days from the date of publication of the notification under sub-section (5) send to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], his objections and suggestions in writing, if any, in respect of such plans and the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall consider the same and forward them with his recommendations to the Government within a period of sixty days from the aforesaid date.

(7)After considering the objections, suggestions and representations, if any, and the recommendations of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] thereon, the Government shall decide as to the final plans showing the controlled area and signifying therein the nature of restrictions and conditions applicable to the controlled area and publish the same in the Official Gazette and in such other manner as may be prescribed.

(8)Provision may be made by rules made in this behalf with respect to the form and content of the plans and with respect to the procedure to be followed, and any other matter in connection with the preparation, submission and approval of the plans.

(9)Subject to the foregoing provisions of this section, the Government may direct the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] to furnish such information as the Government may require for the purpose of approving the plans submitted to it under this section.

347. Erection or re-erection of building etc. in controlled area.

- Except as provided hereinafter, no person shall erect or re-erect any building or make or extend any excavation or lay out any means of access to a road in a controlled area save in accordance with the plans and the restrictions and conditions referred to in section 346 and with the previous permission of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.].

348. Prohibition on use of land in controlled area.

(1)No land within the controlled area shall, except with the permission of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] be used for purposes other than those for which it was used on the date of publication of the notification under sub-section (1) of section 346 and no land within such controlled area shall be used for the purposes of a charcoal-kiln, pottery-kiln, lime-kiln, brick-kiln or brick- filled or for quarrying stone, bajri, kanker or manufacturing of surkhi or for crushing stone or for other similar extraction or ancillary operations except under and in accordance with the conditions of a licence to be obtained from the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] on payment of such fees and under such conditions as may be prescribed.

(2)The licence so granted shall be valid for one year and may be renewed annually on payment of such fees as may be prescribed.

349. Application of permission or licence and the grant or refusal thereof.

(1)Every person desiring to obtain the permission or licence referred to in sections 247 and 248 shall make an application in writing to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates as may be prescribed.

(2)On receipt of such application the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], after making such enquiry as he may consider necessary, shall by order in writing either -

(a)grant the permission or licence subject to such conditions, if any, as may be specified, in the order; or

(b)refuse to grant such permission or licence; provided that the order of refusal shall not be passed unless the applicant has been afforded an opportunity of being heard.

(3)If, at the expiration of a period of three months after an application under sub-section (1) has been made to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], no order in writing has been passed by the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], the permission shall be deemed to have been granted without the imposition of any conditions but subject to the restrictions and conditions signified in the plans published in the Official Gazette under section 346.

(4)The [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall maintain such registers as may be prescribed with sufficient Particulars of all such cases in which permission or licence is given or deemed to have been given or refused by him under this section, and the said register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extracts therefrom.

350. Appeal.

- Any person aggrieved or affected by an order of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] under sub-section (2) of section 349 may within sixty days from the date of such order, prefer an appeal to the Government and the order of the Government on such appeal shall be final.

350A. [ Offences and penalties. [Section 350-A to 350-C added by Haryana Act No 20 of 2004.]

(1)Any person who -

(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of Section 347 or in contravention of any conditions imposed by an order under Section 349 or Section 350; or

(b)uses any land in contravention of the provisions of sub-section (1) of Section 348 or Section 350,

shall be punishable with imprisonment for a term which may extend to three years or with a fine of not less than ten thousand rupees which may extend to fifty thousand rupees or with both and, in the case of a continuing contravention, with a further fine which may extend to one thousand rupees for every day after the date of the first conviction during which he is proved to have persisted in the contravention.

(2)Without prejudice to the provisions of sub-section (1), the [Director] may, by notice, served by post and if a person avoids service, or is not available for service of notice, or refuses to accept service, then by affixing a copy of it on the outer door or some other conspicuous Part of such premises, or in such other manner as may be prescribed, call upon any person who has committed a breach of the provisions referred to in the said sub- section to stop further construction and to appear and show cause why he should not be ordered to restore to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, any building or land in respect of which a contravention such as described in the said sub-section has been committed, and if such person fails to show cause to the satisfaction of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] within a period of seven days, the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] may pass an order requiring him to restore such land or building to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, within a further period of seven days.

(3)If the order made under sub-section (2) is not carried out within the specified period, the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] may himself at the expiry of the period of this order, take such measures as may appear necessary to give effect to the order and the cost of such measures shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue :Provided that even before the expiry of seven days period mentioned in the order under sub-section (2), if the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] is satisfied that instead of stopping the erection or re-erection of the building or making or extending of the excavation or laying out of the means of access to a road, as the case may be, the person continues with the contravention, the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] may himself take such measures as may appear necessary to give effect to the order and the cost of such measures, shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue.

350B. Duty of police officers.

- It shall be the duty of every police officer -

(i)to communicate without delay to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder; and

(ii)to assist the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, in the lawful exercise of any power vested in the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, under this Act or any rule or regulation made thereunder.

350C. Power to arrest.

(1)A police officer not below the rank of sub- inspector shall arrest any person who commits, in his view, any offence against this Act or any rule made thereunder, if the name and address of such person be unknown to him and if such person, on demand declines to give his name and address, or gives such name or address which such officer has reason to believe to be false.

(2)The person so arrested shall, without unavoidable delay be produced before the Magistrate authorized to try the offence for which the arrest has been made, and no person, so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.]

350D. [ Effect of other laws. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]

- The acts already done under the provisions of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963) and the Punjab New Capital (Periphery) Control Act, 1952 (Punjab Act 1 of 1953), within the Municipal area shall be deemed to have been validly done under this Act.]

351. Commissioner to carry out functions of the Director.

- [-] [Omitted by Haryana Act No 20 of 2004.]

351A. Commissioner to carry out functions of Director.

- [-] [Omitted by Haryana Act No 20 of 2004.]

Chapter XXI
Powers, Procedure, Offences and Penalties

352. Signature, Conditions, duration, suspension, revocation, etc. of licences and written permissions.

(1)Whenever it is provided in this Act or any bye-law made thereunder that a licence or a written permission may be granted for any purpose, such licence or written permission shall be signed by the Commissioner or by the Officer empowered to grant the same under this Act or the bye-laws made thereunder or by any Corporation Officer authorised by the Commissioner and shall specify, in addition to any other matter required to be specified under any other provisions of this Act or any provision of any bye- law made thereunder -

(a)the date of the grant thereof;

(b)the purpose and the period, if any, for which it is granted;

(c)restrictions or conditions, if any subject to which it is granted;

(d)the name and address of the person to whom it is granted; and

(e)the fee, if any, paid for the licence or written permission.

(2)Except as otherwise provided in this Act or any bye-law made thereunder, for every such licence or written permission a fee may be charged at such rate as may from time to time be fixed by the Commissioner with the sanction of the Corporation and such fee shall be payable by the person to whom the licence or written permission is granted.

(3)Save as otherwise provided in this Act or any bye-law made thereunder any licence or written permission granted under this Act or any bye-law made thereunder may at any time be suspended or revoked by the Commissioner or by the Officer by whom it was granted, if he is satisfied that it has been secured by the grantee through misrepresentation or fraud, if any, or its restrictions or conditions has been infringed or evaded by the grantee, or if the grantee has been convicted for the contravention of any of the provisions of this Act or any bye-law made thereunder relating to any matter for which the licence or permission has been granted:Provided that -

(a)before making any order of suspension or revocation, reasonable opportunity should be afforded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked;

(b)every such order shall contain a brief statement of the reasons for the suspension or revocation of the licence or the written permission.

(4)When any such licence or written permission is suspended or revoked or when the period for which the same was granted has expired, the grantee shall, for all purposes of this Act or any bye-law made thereunder, be deemed to be without a licence or written permission until such time as the order suspending or revoking the licence or written permission is rescinded or until the licence or written permission is renewed.

(5)Every grantee of any licence or written permission granted under this Act shall at all reasonable times, while such licence or written permission remains in force if so required by the Commissioner or the authority by whom it was granted, produce such licence or written permission.

353. Power of entry and inspection.

- The Commissioner or any Corporation officer or other Corporation employee authorised by him in this behalf or empowered in this behalf by or under any provision of this Act may enter into or upon any land or building with or without assistants and workmen -

(a)for the purpose of ascertaining whether there is or has been on or in connection with the land or building any contravention of the provisions of this Act or any bye-law made thereunder;

(b)for the purpose of ascertaining whether or not circumstances exist which would authorise or require the Commissioner, or any Corporation officer or employee authorised or empowered in this behalf to take any action or execute any work under this Act or any bye-law made thereunder;

(c)for the purpose of taking any action or executing any work authorised or required by this Act or any bye-law made thereunder;

(d)to make any inquiry, inspection, examination, measurement, valuation or survey authorised or required by or under this Act or necessary for the proper administration of this Act;

(e)generally for the purpose of efficient discharge of the functions by any of the municipal authorities under this Act or any bye-law made thereunder.

354. Power to enter land, adjoining land in relation to any work.

(1)The Commissioner, or any person authorised by him in this behalf or empowered in this behalf by or under any provision of this Act, may enter or any land within thirty-five metres of any work authorised by or under this Act with or without assistants and workmen for the purpose of depositing thereon any soil, gravels, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.

(2)The person so authorised shall, before entering on any such land state the purpose thereof, and shall, if so required by the owner or occupier thereof, fence off so much of the land as may be required for such purpose.

(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage as may be, and compensation shall be payable by the Corporation in accordance with bye-laws made in this behalf to the owner or occupier of land or to both for any such damage, whether permanent or temporary.

355. Breaking into building.

(1)It shall be lawful for the Commissioner, or any person authorised by him in this behalf or empowered in this behalf by or, under any provision of this Act to make any entry into any place, and to open or cause to be opened any door, gate or other barrier -

(a)if the considers the opening thereof necessary for the purpose of such entry; and

(b)if the owner of occupier is absent or being present, refuses to open such door, gate or barrier.

(2)Before making any entry into any place as specified under sub-section (1) or opening or causing to be opened any such door, gate or other barrier, the Commissioner, or the person authorised or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate, to witness the entry or opening and may issue an order in writing to them or any of them so to do.

(3)A report shall be made to the Corporation as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.

356. Time of making entry.

- Save as otherwise provided in this Act or any bye-law made thereunder no entry authorised by or under this Act shall be made except between the hours of sunrise and sunset.

357. Consent ordinarily to be obtained.

- Save as otherwise provided in this Act or any bye-laws made thereunder, no land or building shall be entered into without the consent of the occupier, or if there is no occupier, or the owner thereof, and no such entry shall be made without giving the said owner or occupier as the case may be, not less than twenty-four hours written notice of the intention to make such entry:Provided that no such notice shall be necessary if the place to be inspected is a factory, workshop or trade premises or a place used for any of the purposes specified in section 331 or a stable for horses or a shed for cattle or a latrine or urinal or a work under construction or for the purpose of ascertaining whether any animal intended for human food is slaughtered in that place in contravention of this Act or any bye-law made thereunder.

358. Regard to be had to social or religious usages.

- When any place used as a human dwelling is entered into under this Act due regard shall be paid to the social and religious customs and usages of the occupants of the place entered into and no aPartment in the actual occupancy of a female, shall be entered into or broken open until she has been informed that she is at liberty to withdraw and every reasonable facility has been afforded to her for withdrawing.

359. Prohibition of obstruction or molestation in execution of work.

- No person shall obstruct or molest any person authorised or empowered by or under this Act or any person with whom the Corporation or the Commissioner has lawfully contracted, in the execution of his duty or of anything which he is authorised or empowered or required to do by virtue or in consequence of any of the provisions of this Act or any bye-law made thereunder, or in fulfilment of his contract, as the case may be.

360. Public notice how to be made known.

- Every public notice, given under this Act or any bye-law made thereunder, shall be in writing under the signature of the Commissioner or of any Corporation Officer authorised by him in this behalf and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicuous public places within the said locality or by publishing the same by beat of drum or by advertisement in local newspaper or by any two or more of these means and by any other means that the appropriate municipal authority may think fit.

361. Newspaper in which advertisement of notices to be published.

- Whenever it is provided by this Act or any bye-law made thereunder that notice shall be given by advertisement in local newspaper or that a notification or information shall be published in local newspaper, such notice, notification or information shall be inserted if practicable, in at least two newspapers in such languages as the Corporation may from time to time specify in this behalf :Provided that if the Corporation publishes a Municipal journal a publication in that journal shall be deemed to be a publication in a newspaper of the language in which the said journal may be published.

362. Proof of consent etc. of Commissioner, etc.

- Whenever under this Act or any rule, regulation or bye-law made thereunder the doing or the omission to do anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion, or satisfaction of the Commissioner, or of any Corporation officer, a written document signed by the Commissioner or officer purporting to convey or set forth, such approval, sanction, consent, concurrence, declaration, opinion, or satisfaction shall be sufficient evidence thereof.

363. Notices, etc. to fix reasonable time.

- Where any notice, bill, order or requisition issued or made under this Act or any rule, regulation or bye-law made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rule, regulation or bye- law, the notice, bill, order or requisition shall specify a reasonable time for doing the same.

364. Signature on notices etc. may be stamped.

(1)Every licence, written permission, notice, bill, summons or other document which is required by this Act or any rule, regulation or bye-law made thereunder, to bear the signature of the Commissioner or of any Corporation Officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or officer, as the case may be, stamped thereupon.

(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Corporation Fund under section 75 and such classes of documents as may be prescribed.

365. Notice etc. by whom to be served or issued.

- All notices, bills, summons and other documents required by this Act or any rule, regulation or bye-laws made thereunder to be served upon or issued to any person, shall be served or issued by municipal officers or other Corporation employee or by other persons authorised by the Commissioner.

366. Service of notices etc.

(1)Every notice, bill, summons, order, requisition or other document required or authorised by this Act or any rule, regulation or bye-law made thereunder to be served or issued by or on behalf of the Corporation or by the Commissioner or any Corporation Officer on any person shall, save as otherwise provided in this Act or such rule, regulation or bye-law, be deemed to be duly served:-

(a)where the person to be served is a company, if the document is addressed to a Director or the Secretary of the Company at its registered office or at its principal office or place of business and is either -

(i)sent by registered post;

(ii)delivered at the registered office or at the principal office or place of business of the company;

(b)where the person to be served is a Partnership firm, if the document is addressed to the Partnership firm at its principal place of business, identifying it by the name or style under which its business is carried on, and is either-

(i)sent by registered post; or

(ii)delivered at the said place of business;

(c)where the person to be served is a public body or a corporation, society or other body if the document is addressed to the Secretary, Treasurer or other head officer of that body, Corporation or society at its principal office, and is either, -

(i)sent by registered post; or

(ii)delivered at that office;

(d)in any other case, if the document is addressed to the person to be served and-

(i)is given or tendered to him; or

(ii)if such person cannot be found, is affixed on some conspicuous Part of his last known place of residence or business, if within the Municipal area, or is given or tendered to some adult member of his family or is affixed on some conspicuous Part of the land or building, if any, to which it relates; or

(iii)is sent by registered post to that person.

(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed " the owner" or " the occupier" as the case may be, of that land or building (naming that land or building) without further name or description, and shall be deemed to be duly served -

(a)if the document so addressed is sent or delivered in accordance with clause (d) of sub-section (1); or

(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building to whom it can be delivered, is affixed to some conspicuous Part of the land or building.

(3)Where a document is served on a Partnership firm in accordance with this section, the document shall be deemed to be served on each Partner.

(4)For the purpose of enabling any document to be served on the owner of any premises the Commissioner may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.

(5)Where the person on whom a document is to be served is a minor, the service upon his guardian or any adult member of his family shall be deemed to be service upon the minor.

(6)Nothing in section 364 and section 365 and in this section shall apply to any summons issued under this Act by a court.

(7)A servant is not a member of the family within the meaning of this section.

367. Service of bills for tax or notice of demand by ordinary post.

- Notwithstanding anything contained in sections 365 and 366 a bill for any tax or a notice of demand may be served by sending it by ordinary post with a prepaid letter under a certificate of posting addressed to the appropriate person specified in section 366 at his last known place of residence or business and in proving the service of every bill or notice so sent, it shall be sufficient to prove that the matter was properly addressed and posted under a certificate of posting.

368. Power in case of non-compliance with notice, etc.

- In the event of a non-compliance with the terms of any notice, order or requisition issued to any person under this Act or any rule, regulation or bye-laws made thereunder, requiring such person to execute any work or to do any act, it shall be lawful for the authority or officer at whose instance, the notice, order or requisition has been issued, whether or not the person in default is liable to punishment for such default or has been prosecuted or sentenced to any punishment therefor, after giving notice in writing to such person, to take such action or such steps as may be necessary for the completion of the act or the work required to be done or executed by such person and all the expenses incurred on such account shall be payable to he Commissioner on demand and if not paid within ten days after such demand, shall be recoverable as an arrears of tax under this Act.

369. Liability of occupier to pay in default of owner.

(1)If any notice, order or requisition has been issued to any person in respect of property of which he is the owner, the authority or Officer at whose instance such notice, order or requisition has been issued, may require the occupier of such property or any Part thereof to pay to him, instead of to the owner, any rent payable by him in respect of such property as it falls due up to the amount recoverable from the owner under section 366 :Provided that if the occupier refuses to disclose the correct amount of the rent payable by him or the name or address of the person to whom it is payable, the authority or officer may recover from the occupier the whole amount recoverable under section 368 as an arrears of tax under this Act.

(2)Any amount recovered from an occupier instead of from an owner under sub- section (1), shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been paid by the owner.

370. Execution of work by occupier in default of owner and deduction of expenses from rent.

- Whenever the owner of any land or building fails to execute any work which he is required to execute under this Act or any bye-law made thereunder, the occupier, if any, of such land or building may, with the approval of the Commissioner, execute the said work and he shall, subject to any contract between the owner and occupier to the contrary, be entitled to recover from the owner the reasonable expenses incurred by him in execution of the work and may deduct the amount thereof from the rent payable by him to the owner.

371. Relief to agents and trustees.

(1)Where any person, by reason of his receiving rent of immovable property as a receiver, agent or trustee would be bound to discharge any obligation imposed under this Act, or any rule, bye- law, regulation or order made under it for the discharge of which money is required, he shall not be bound to discharge the obligation unless he has, or but for his own improper act or default might have had funds in his hands belonging to the owner sufficient for the purpose.

(2)The burden of proving any act entitling a receiver, agent or trustee to relief under sub-section (1) shall lie upon him.

(3)Where any receiver, agent or trustee has claimed and established his right to relief under this section, the Commissioner may, by notice in writing, require him, to apply to the discharge of his obligations as aforesaid, the first moneys which may come to his hands on behalf, or for the use of the owner, and on failure to comply with the notice, he shall be deemed to be personally liable to discharge the obligation.

372. General power to pay compensation.

- In any case not otherwise provided for in this Act or in any bye-law made thereunder, the Commissioner, with the previous approval of the Corporation, may pay compensation to any person who sustains damage by reasons of the exercise of any of the powers vested by this Act or any bye-law in the Commissioner or in any Corporation officer or other Corporation employee.

373. Compensation to be paid by offenders for damage caused by them.

(1)Any person who has been convicted of an offence against this Act or any bye- law made thereunder shall, notwithstanding any punishment to which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to the property of the Corporation resulting from the said offence as the appropriate municipal authority may consider reasonable.

(2)In the event of a dispute regarding the amount of compensation payable under sub-section (1) such amount shall, on application made to him, be determined by the Magistrate before whom the said person was convicted of the said offence; and on non-payment of the amount of compensation so determined the same shall be recovered under a warrant from the said Magistrate as if it were a fine imposed by him on the person liable therefor.

374. Mode of recovery of certain dues.

- In any case not expressly provided for in this Act or any bye-law made thereunder any sum due to the Corporation on account of any charges, costs, expenses, fees, rates or rent or on any other account under this Act or any such bye-law may be recoverable from any person from whom such sum is due as arrears of tax under this Act :Provided that no proceedings for the recovery of any sum due under this section, shall be commenced after the expiry of three years from the date on which such sum became due.

375. Right of owner to apply to court of the District Judge in case of obstruction by occupier.

(1)The owner of any land or building may, if he is prevented by the occupier thereof from complying with any provision of this Act or any bye-law made thereunder or with any notice, order or requisition issued under such provision, apply to the court of the District Judge; and where such application is made within any time that may be fixed for the compliance with such provision or notice, order or requisition, the owner shall not be liable for his failure to comply with the provision or notice, order or requisition within the time so fixed.

(2)The court on receipt of such application, may make a written order requiriting the occupier of the land or building to afford all reasonable facilities to the owner for complying with the said provision or notice, order or requisition and may also, if it thinks fit direct that the costs of such application and order be paid by the occupier.

(3)After eight days from the date of the order referred to in sub-section (2), the occupier shall afford all such reasonable facilities to the owner for the purpose aforesaid as may be specified in the order and in the event of his continued refusal to do so, the owner shall be discharged during the continuance of such refusal from any liability which may have been otherwise incurred by reasons of his failure to comply with the said provision or notice, order or requisition.

376. General powers and procedure of the court of District Judge.

- The procedure provided in the Code of Civil Procedure, 1908, in regard to suits shall be followed, in the disposal of applications, appeals or references that may be made to the court of the District Judge under this Act or any bye-law made thereunder.

377. Fees in proceeding before court of the District Judge.

(1)The Government may, by notification in the Official Gazette, prescribe what fee shall be paid -

(a)on any application, appeal or reference under this Act or any bye-law made thereunder to the court of the District Judge; and

(b)for the issue, in connection with any inquiry or proceedings before that court under this Act or bye-laws, of any summons or other process:

Provided that the fee, if any, prescribed under clause (a) shall not in cases in which the value of the claim or subject matter is capable of being estimated in money, exceed the fee liable for the time being under the provisions of the Court Fees Act, 1870, in cases in which the amount of the claim or subject matter is of a like amount.

(2)The Government may, by like notification, determine the person by whom the fee, if any, prescribed under clause (a) of sub-section (1) shall be payable.

(3)No application, appeal or reference shall be received by the court of the District Judge until the fee, if any, prescribed therefor under clause (a) of sub-section (1) has been paid:Provided that the court may in any case in which it thinks fit so to do -

(i)receive an application, appeal or reference made by or on behalf of a poor person; and

(ii)issue process on behalf of any such person, without payment or on Part payment of the fees prescribed under this section.

378. Repayment of half fees on settlement before hearing.

- Whenever an application, appeal or reference made under this Act or any bye-law made thereunder to the court of the District Judge, is settled by agreement between the Parties before the hearing, half the amount of all fees paid up to that time, shall be repaid by the court to the Parties by whom the same have respectively been paid.

379. Power of the court of District Judge to delegate certain powers and to make rules.

- The Court of the District Judge may -

(a)delegate, either generally or specially, to the court of an Additional District Judge, power to receive applications, and reference under this Act or any rule, regulation or bye-laws made thereunder, and to hear and determine such application, and references;

(b)with the approval of the Government, make rules not inconsistent with this Act or any rule, regulation or bye-law made thereunder, providing for any matter connected with the exercise to the jurisdiction conferred upon the court by this Act which is not herein specifically provided for.

380. Punishment for Certain Offences.

- Whoever -

(a)contravenes any provision of any of the sections sub-sections, clauses, provisos or other provisions of this Act mentioned in the first column of the table in the Third Schedule; or

(b)fails to comply with any order lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub- sections, clauses, provisos or other provisions shall be punishable -

(i)with fine which may extend to the amount, specified in the third column of the said Table; and

(ii)in the case of a continuing contravention or failure; with an additional fine which may extend to the amount specified in the fourth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.

381. General.

- Whoever, in any case in which a penalty is not expressly provided by this Act, fails to comply with any notice, order or requisition issued under any provisions thereof, or otherwise contravenes any of the provisions of this Act, shall be punishable with fine which may extend to five hundred rupees, and in the case of a continuing failure or contravention with an additional fine which may extend to fifty rupees for every day after the first, during which he has persisted in the failure or contravention.

382. Offences by Companies.

(1)Where an offence under this Act has been committed by a company, every person who, at the time the offence was committed, was incharge of and was responsible to, the Company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in its Act, if he proves that the offences was committed without knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2)Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the Part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section -

(a)"Company" means a body corporate, and includes a firm or other association of individuals; and

(b)"director" in relation to a firm means a Partner in the firm.

383. Police Establishments.

(1)Every Corporation shall, unless relieved of this obligation by the Government, maintain sufficient police establishment for its police requirements within the Municipal area for the performance of the duties imposed on it by this Act :Provided that the Corporation may requisition extra police force from the Director General of Police whenever deemed necessary.

(2)The establishment maintained under sub-section (1) shall consist of persons on deputation from the general police force under the Government within the meaning of section 2 of the Police Act, 1861, and shall consist of such number of officers and men who shall respectively receive such pay, leave, allowances, gratuities and pensions as the Corporation may from time to time after consultation with the Director General of Police, and subject to the final decision of the Government, direct.

384. Arrest of offenders.

(1)Any Police officer of the Corporation may arrest any person who commits in his view any offence against this Act or against any rule, regulation or bye-law made thereunder if -

(a)the name and address of such person be unknown to him; and

(b)such person on demand declines to give his name and address or gives a name and address which such officer has reason to believe to be false.

(2)No person so arrested shall be detained in custody after his true name and address are ascertained or, without the order of the nearest Magistrate, for a period longer than twenty-four hours from the time of arrest exclusive of the time necessary for the journey from the place of arrest to the court of such Magistrate.

(3)It shall be the duty of all police officers to give immediate information to the Commissioner or any other appropriate Corporation Officer, of the commission of or the attempt, to commit any offence against this Act or any rules, regulation or bye-law made thereunder and to assist all Corporation Officers and other Corporation employees in the exercise of their lawful authority.

385. Power to institute etc. legal proceedings and obtain legal advice.

- The Commissioner may -

(a)take, or withdraw from, proceedings against any person who is charged with-

(i)an offence against this Act or any rule, regulation or bye-law made thereunder; or

(ii)any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of this Act; or

(iii)committing any nuisance whatsoever;

(b)contest or compromise any appeal against rateable value or assessment of any tax or rate;

(c)take, or withdraw from or compromise, proceedings under section 373 for the recovery of expenses or compensation claimed to be due to the Corporation;

(d)withdraw or compromise any claim for a sum not exceeding one thousand rupees against any person;

(e)defend any suit or other legal proceeding brought against the Corporation or against the Commissioner or a Corporation officer or other Corporation employee in respect of anything done or omitted to be done by any one of them in his official capacity;

(f)with the approval of the Corporation, admit or compromise any claim, suit or other legal proceeding brought against the Corporation or against the Commissioner or any Corporation Officer or other Corporation employee in respect of anything done or omitted to be done as aforesaid;

(g)withdraw or compromise any claim against any person in respect of a penalty payable under contract entered into with such person by the Commissioner on behalf of the Corporation;

(h)obtain such legal advice and assistance as he from time to time thinks necessary or expedient to obtain or as he may be required by the Corporation to obtain for any of the purposes mentioned in the foregoing clauses or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any Corporation Officer or other Corporation employee.

386. Prosecution.

- Save as otherwise provided in this Act, no court shall try an offence made punishable by or under this Act or any rule or any bye-law made thereunder, except on the complaint of, or upon information received from the Commissioner, or any other officer of the Corporation authorised by it in this behalf.

387. Composition of offences.

(1)The Commissioner or any other officer of the Corporation authorised by it in this behalf by a general or special order or a sub-committee of the Corporation appointed by it may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act or any rule or any bye-law made thereunder.

(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.

388. Protection of action of the Corporation, etc.

- No suit or prosecution shall be entertained in any court against the Corporation or against the Commissioner or against any Corporation Officer or other Corporation employee or against any person acting under the order or direction of the Corporation, the Commissioner or any Corporation Officer or other Corporation employee, for anything which is in good faith done or intended to be done, under this Act or any rule, regulation or bye-law made thereunder.

389. Notice to be given of suits.

(1)No suit shall be instituted against the Corporation or against the Commissioner or against any Corporation Officer or other Corporation employee or against any person acting under the order or direction of the Corporation or the Commissioner or any Corporation Officer or other Corporation employee, in respect of any act done, or purporting to have been done, in pursuance of this Act or any rule, regulation or bye-law made thereunder, until the expiration of two months after notice in writing has been left at the Corporation office and, in the case of such employee or person unless notice in writing has also been delivered to him or left at his office or place or residence, and unless such notice states explicitly the cause of action, the nature of the relief sought, the amount of compensation claimed and the name and place of residence of intending plaintiff, and unless the plaint contains statement that such notice has been so left or delivered.

(2)No suit, such as is described in sub-section (1) shall, unless it is a suit for the recovery of immovable property or for declaration of title thereto be instituted after the expiry of six months from the date on which the cause of action arises.

(3)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the institution of the suit.

Chapter XXII
Rules, Regulations and Bye-laws

390. Supplemental provisions respecting rules.

(1)Any rule which the Government is empowered to make under this Act may provide that any contravention thereof shall be punishable with fine which may extend to one thousand rupees.

(2)Every rule made under this Act shall be laid as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the successive session aforesaid, the House agrees to make any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.

391. Supplemental provisions respecting regulations.

(1)Any regulation which the Corporation under this Act, may make with the approval of government, may be altered or rescinded by the Corporation with the approval of the Government in the exercise of its powers under this Act.

(2)Any regulation made under this section may provide that contravention thereof shall be punishable with fine which may extend to five hundred rupees.

(3)No regulation made by the Corporation under this Act shall have effect until it has been published in the Official Gazette by the Government.

392. Powers to make bye-laws.

- 1. Subject to the provisions of this Act, the Corporation may in addition to any bye-law which it is empowered to make under any other provisions of this Act, make bye-laws to provide for all or any of the following matters, namely :-A. Bye-laws relating to taxation -

(1)the maintenance of tax books and registers by the Commissioner and the Particulars which such books and registers should contain;

(2)the inspection of and the obtaining of copies and extracts from such books and registers and fees, if any, to be charged for the same;

(3)the publication of rates of taxes as determined by the Government from time to time;

(4)the requisition by the Commissioner of information and returns from persons liable to pay taxes;

(5)the notice to be given to the Commissioner by any person who becomes the owner or possessor of a vehicle or animal in respect of which any tax is payable under this Act ;

(6)the wearing of badge by the driver of any such vehicle and the display of number plate on such vehicle;

(7)the submission of returns by the persons liable to pay any tax under this Act;

(8)any other matter relating to the levy, assessment, collection, refund or remission of taxes under this Act.B. Bye-laws relating to water supply, drainage and sewage disposal -

(1)the power of the Commissioner to close water works for the supply of water, whether for domestic purposes or not, or for gratuitous use and to prohibit the same and use of water for the purpose of business;

(2)the connection of supply pipes for conveying to any premises a supply of water from municipal water works;

(3)the making and renewing connections with municipal water works;

(4)the power of the Commissioner to take charge of private connection;

(5)the power of the Commissioner to alter the position of connection;

(6)the equitable distribution of water supplied to occupiers;

(7)the size, material, quality, description and position of the pipes and fittings to be used for the purpose of any connection with or any communication from any municipal water works and the stamping of pipes and fittings and fees for such stamping;

(8)the size, material, quality and description of pipes, cisterns and fittings which are found on an examination under the provisions of this Act to be so defective that they cannot be effectively repaired;

(9)the provision and maintenance of meters when water is supplied by measurement;

(10)the prohibition of fraudulent and un-authorised use of water and the prohibition of fraud in connection with meters;

(11)the maintenance of pipes, cisterns and other water works;

(12)the regulation or prohibition of the discharge or deposit of offensive or obstructive matter, polluted water or other polluted and obnoxious matter into sewers;

(13)the regulation in any manner not specifically provided for in this Act of the construction, alteration, maintenance, preservation, cleaning and repairs of drains, ventilation shafts, pipes, latrines, urinals, cesspools and other drainage works;

(14)the cleansing of drains;

(15)the prohibition of erection of buildings over drains without the permission of the Commissioner;

(16)the connection of private drains with municipal drains;

(17)the location and construction of cesspools;

(18)the covering and ventilation of cesspool;

(19)the period or periods of the day during which trade effluent may be discharged from any trade premises into municipal drains;

(20)the exclusion from trade effluent of all condensing water;

(21)the elimination from trade effluent, before it enters a municipal drain, of any constituent which in the opinion of the Corporation would, either alone or in combination with any matter with which it is likely to come into contact while passing through municipal drains, injure or obstruct those drains or make specially difficult or expensive the treatment or disposal of the sewage from those drains;

(22)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into municipal drains on any one day and the highest rate at which trade effluent may, without such consent or permission, be discharged from any trade premises into municipal drains;

(23)the regulation of the temperature of trade effluent at the time of its discharge into municipal drains and the securing of the neutrality of trade effluent (that is to say that it is neither acid nor alkaline) at the time of such discharge;

(24)the charges to be paid to the Corporation by occupiers of trade premises for the reception of trade effluent into municipal drains and disposal thereof;

(25)the provision and maintenance of such an inspection chamber or manhole as will enable a person readily to take at any time samples of what is passing into municipal drains from trade premises;

(26)the provision and maintenance of such meters as may be required to measure the volume of any trade effluent being discharged from any trade premises into municipal drains, and the testing of such meters;C. Bye-laws relating to streets -

(1)the closure of streets when any work is in progress and alternative passage during the progress of such work;

(2)the erection of a temporary nature during festivals;

(3)the setting up of boards on buildings adjacent to streets during their construction or repair;

(4)the precautions to be taken when permission is granted to any private individual for opening or breaking up any public street and the fees to be paid for the restoration of a street in its original sanction;

(5)the permission, regulation or prohibition of use or occupation of any street or place by itinerant vendors or hawkers of by any person for the sale of articles or the exercise of any calling or the setting up of any booth or stall and the fees chargeable for such occupation;

(6)any other matter in connection with the construction, repair, maintenance, naming, numbering and lighting to streets for which provision is necessary or should be made;D. Bye-laws relating to buildings -

(1)the regulation or restriction of the use of sites for buildings for different areas;

(2)the regulation or restriction of buildings in different areas;

(3)the form of notice of erection of any building or execution of any work and the fee in respect of the same;

(4)the plans and documents to be submitted together with such notice and the information and further information to be furnished;

(5)the level and width of foundation, level of lowest floor and stability of structure;

(6)the construction of buildings and the materials to be used in the construction of buildings;

(7)the height of buildings whether absolute or relative to the width of streets or to different areas;

(8)the number and height of storeys composing a building and the height of rooms and the dimensions of rooms intended for human habitation;

(9)the provision of open spaces, external and internal, and adequate means of light and ventilation;

(10)the provision of means of egress in case of fire, fire escapes and water lifting devices;

(11)the provision of secondary means of access for the removal of house refuse;

(12)the materials and methods of construction of external and Party walls, roofs and floors;

(13)the position, materials and methods of construction of hearths, smoke-escapes, chimneys, staircases, staircases, drains, latrines and cesspools;

(14)the provision of lifts;

(15)the paving of yards;

(16)the restrictions on the use of inflammable materials in buildings;

(17)the restrictions on construction of foundation on certain sites;

(18)the measures to be taken to protect buildings from damp arising from sub-soil;

(19)the wells, tanks and cisterns and pumps for the supply of water for human consumption in connection with buildings;

(20)in the case of wells, the dimensions of the well, the manner of enclosing it and if the well is intended for drinking purposes the means which shall be used to prevent pollution of the water;

(21)the supervision of buildings;

(22)the setting back of garages and shops from the regular line of a street;

(23)the construction of portable structures and permission for such construction.E. Bye-laws relating to sanitation and public health -

(1)the position of latrines and urinals;

(2)the provision of air spaces between latrines and buildings of places used for various purposes;

(3)the white washing of buildings;

(4)the provision of living accommodation for sweepers in buildings newly erected requiring ten or more latrines;

(5)the regulation or prohibition of the stabling or herding of animals or any class of animals so as to prevent danger to public health;

(6)the seizure of ownerless animals straying within the limits of the Municipal area and the regulation and control of ponds;

(7)the fixing and regulation of the use of public bathing and washing places;

(8)the prevention of the spread of dangerous diseases;

(9)the segregation in or the removal or exclusion from any Part of the Municipal area or the destruction of animals suffering or reasonably suspected to be suffering from any infectious or contagious disease;

(10)the supervision, regulation, conservation and protection from injury, contamination or trespass of sources and means of public water supply and of appliances for the distribution of water;

(11)the enforcement of compulsory vaccination and inoculation;

(12)the proper disposal of corpses, the regulation and management of burning and burial places and other places for the disposal of corpses and the fees chargeable for the use of such places where the same are provided or maintained at the expense of the Corporation Fund.F. Bye-laws relating to public safety and suppression of nuisances -the regulation or prohibition for the purpose of sanitation or the prevention of disease or the promotion of public safety or convenience of any act which occasions or is likely to occasion a nuisance and for the regulation or prohibition of which no provision is made elsewhere by this Act.G. Bye-laws relating to markets, slaughter houses, trades and occupations -

(1)the days on, and the hours during which any market or slaughter house may be kept open for use;

(2)the regulation of the design, ventilation and drainage of markets and slaughter houses and the materials to be used in the construction thereof;

(3)the keeping of markets and slaughter houses and the lands and buildings appertaining thereto in a clean and sanitary condition, the removal of filth, rubbish and other polluted and obnoxious matter therefrom and the supply therein of pure water and of a sufficient number of latrines and urinals for the use of persons using or frequenting the same;

(4)the manner in which animals shall be admitted in slaughter houses;

(5)the manner in which animals may be slaughtered;

(6)the provision of passage of sufficient width between the stalls in market building and market places for the convenient use of the public and the prevention of encroachment of such passage;

(7)the setting aPart of separate areas for different classes of articles in market buildings and market places;

(8)the disposal of destruction of animals offered for slaughter which are, from disease or any other cause, unfit for human consumption;

(9)the destruction of carcasses which from any disease or any other cause are found after slaughter to be unfit for human consumption;

(10)the regulation of the entry of animals into slaughter house and the bringing out of the carcasses of such animals after slaughter and the fee to be paid for use of slaughter houses;

(11)the proper custody and care of animals for the keeping of which licences are granted under section 331;

(12)the regulation of the import of animals and flesh within the Municipal area;

(13)the rendering necessity of licences for the use of premises within the Municipal area as stables or cow houses or as an accommodation for sheep, goat or buffalo and the fees payable for such licences and the conditions subject to which such licences may be granted, refused, suspended or revoked;

(14)the regulation of sarais, hotels, dak bungalows, lodging houses, boarding houses, buildings, let-in-tenements, residential clubs, restaurants, eating houses, cafes, refreshment rooms and places of public recreation, entertainment or resorts;

(15)the control and supervision of places where dangerous or offensive trades are carried on so as to secure cleanliness therein or to minimise injurious, offensive or dangerous effects arising or likely to arise therefrom;

(16)the regulation of the posting of bills and advertisements and of the position, size, shade or style of the name boards, sign boards and signposts;

(17)the fixation of a method for the sale of articles whether by measure, weight, price or any other method;

(18)the procedure regarding grant of permit to establish a factory, workshop or trade premises;

(19)the regulation of smoke in factories, workshop and trade premises;

(20)the regulation of sanitary conditions in factories, workshop and trade premises;

(21)the regulation of the use in any factory, workshop or trade premises of whistle, trumpet, siren or horn worked by steam, compressed air, electricity or other mechanical means;

(22)the prevention of nuisance in any market building, market place, slaughter house or any factory, workshop or trade premises;H. Bye-laws relating to improvement -

(1)the form and contents of an improvement scheme or a rehousing scheme;

(2)the procedure to be followed in connection with the framing, submission, approval and sanction of such scheme;

(3)the local inquiries and other hearings that may be held before a scheme is framed, approved or sanctioned;

(4)the alteration of improvement scheme or a rehousing scheme after approval and sanction.I. Bye-laws relating to miscellaneous matters -

(1)the prevention and extinction of fire;

(2)the circumstances and the manner in which owners of land or building in the Municipal area temporarily absent therefrom or not resident therein may be required to appoint as their agents for all or any of the purposes of this Act or of any bye-laws made thereunder, person residing within or near the municipal area;

(3)the regulation and control of Corporation hospitals and dispensaries;

(4)the rendering of necessary licences -

(a)for the proprietors or drivers of hackney carriages, cycle rickshaws, thelas, the rehris kept or plying for hire or used for hawking articles;

(b)for persons working as job porters for the conveyance of goods;

(5)the classification of cinema theatres for the purposes of levying theatre-tax;

(5A)[ regulate the laying of communication cables (underground as well as over ground), erection of communication towers and dish antennas established and maintained by private agencies as well as semi-Government agencies;] [Added by Haryana Act No. 12 of 2013, dated 26.9.2013.]

(6)any other matter which is to be or may be prescribed by bye-laws made under this Act or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the Corporation, necessary for the efficient municipal governance of the Municipal area.

(2)[ Notwithstanding anything contained in sub-section (1) the Government may, subject to previous publication, frame by-laws applicable to all the Corporation to implement a policy decision of the Government or to have uniformity of bye-laws on any subject on which a Corporation can frame bye-laws.] [Inserted by Haryana Act No. 12 of 2013, dated 26.9.2013.]

393. Penalty for breaches of bye-laws.

(1)Any bye-law made under this Act may provide that a contravention thereof shall be punishable -

(a)with fine which may extend to five hundred rupees; or

(b)with fine which may extend to five hundred rupees and in the case of continuing contravention, with an additional fine which may extend to fifty rupees for every day during which such contravention continues after conviction for the first contravention; or

(c)with fine which may extend to fifty rupees for every day during which the contravention continues, after the receipt of a notice from the Commissioner or any Corporation Officer duly authorised in that behalf by the person contravening the bye-law requiring such person to discontinue such contravention:

[Provided that a breach or an abetment of a breach under clause (5A) under heading "I. Bye-laws relating to miscellaneous matters" of section 392, shall be punishable with a fine which shall not be less than one lac rupees and more than two lac rupees, and in the case of a continuing breach, with a further fine of two thousand rupees for every day during which the breach continues.] [Added by Haryana Act No. 12 of 2013, dated 26.9.2013.]

(2)Any such bye-law may also provide that a person contravening the same shall be required to remedy so far as lies in his power, the mischief, if any, caused by such contravention.

394. Supplemental provisions respecting bye-laws.

(1)Any power to make bye-laws conferred by this Act is conferred subject to the conditions of the bye-laws being made after previous publication and their not taking effect until they have been approved by the Government and published in the Official Gazette.

(2)The Government in approving a bye-law may make any change therein which appears to it to be necessary.

(3)The Government may, after previous publication of its intention cancel any bye-law which it has approved, and thereupon the bye-law shall cease to have effect.

395. Bye-laws to be available for inspection and purchase.

(1)A copy of all bye-laws made under this Act shall be kept at the Corporation office and shall, during office hours, be open free of charge to inspection by any person of the Municipal area.

(2)Copies of all such bye-laws shall be kept at the Corporation office and shall be sold to the public at cost price either singly or in collections at the option of the purchaser.

Chapter XXIII
Control

396. Power of Government to require production of documents.

- The Government may at any time require the Commissioner -

(a)to produce any record, correspondence, plan or other document in his possession or under his control;

(b)to furnish any return, plan estimate, statement, account or statistics relating to the proceedings, duties or works of the Corporation or any of the Corporation authorities.

397. Inspection.

- The Government may depute any of its officers to inspect or examine any Municipal dePartment or office or any service or work undertaken by the Corporation or any of the Municipal authorities or any property belonging to the Corporation and to report thereon and the Corporation and every Corporation authority and all Corporation officers and other Corporation employees shall be bound to afford the officer so deputed access at all reasonable times to the premises and properties of the Corporation and to all records, accounts and other documents the inspection of which he may consider necessary to enable him to discharge his duties.

398. Direction by Government.

(1)If, whether on receipt of any information or report obtained under section 396 or section 397 or otherwise, the Government is of opinion, -

(a)that any duty imposed on the Corporation or any of its authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner; or

(b)that adequate financial provision has not been made for the performance of any such duty, it may direct the Corporation or the Commissioner, within such period as it thinks fit, to make arrangements to its satisfaction for the proper performance of duty, or, as the case may be, to make financial provisions to its satisfaction for the performance of the duty and the Corporation or the Commissioner concerned shall comply with such direction:

Provided that, unless in the opinion of the Government the immediate execution of such order is necessary, it shall, before making any direction under this section, give the Corporation or the Commissioner an opportunity of showing cause why such direction should not be made.

(2)[ In addition to the directions issued under sub-section (1), the Government may also issue directions to the Corporation or the Commissioner [or the Director] [Added by Haryana Act No 15 of 2003.] for carrying out for purposes of this Act and in Particular with regard to -

(a)various uses to which any land within the Corporation may be put;

(b)repayment of debts and discharging of obligations;

(c)collection of taxes;

(d)observance of rules and bye-laws;

(e)adoption of development measures and measures for promotion of public safety, health convenience and welfare;

(f)sanitation and cleanliness;

(g)establishment and maintenance of fire-brigade.]

399. Power to provide for enforcement of direction under section 398.

- If, within the period fixed by a direction made under sub-section (1) of section 398, any action the taking of which has been directed under that sub-section has not been duly taken the Government may make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Corporation Fund.

400. Dissolution of Corporation.

(1)If, in the opinion of the Government, the Corporation is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act or any other law or exceeds or abuses its powers the Government may by an order published, together with a statement of the reasons therefor, in the Official Gazette, declare the Corporation to the competent or in default or to have exceeded or abused its powers, as the case may be, and dissolve the Corporation:Provided that before making an order of dissolution as aforesaid, reasonable opportunity shall be given to the Corporation to be heard and to show cause why such order of dissolution should not be made.

(2)When the Corporation is dissolved by an order under sub-section (1) :-

(a)all members shall, on such date as may be specified in the order, vacate their offices without prejudice to their eligibility for election under clause (d);

(b)on the dissolution of the Corporation, all powers and duties conferred and imposed upon the Corporation by or under this Act or any other law shall be exercised and performed by such officer or authority as the Government may appoint in that behalf;

(c)all property vested in the Corporation shall until it is reconstituted, vest in the Government;

(d)election shall be held for the purpose of reconstituting the Corporation within a period of six months.

Chapter XXIV
Miscellaneous

401. Delegation.

(1)The Government, may by notification, delegate all or any of its powers under this Act, except the power to make rules, to any officer not below the rank of an Extra-Assistant Commissioner subject to such restrictions and conditions as may be specified in the notification.

(2)The Commissioner may, by order direct that any power conferred, or any duty imposed on him by or under this Act, shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised and performed by a Corporation officer or other Corporation employee.

(3)[ The Director may, with the approval of the Government, by an order in writing delegate any of its powers and functions under the Act or the rules made thereunder to any officer as may be specified in such order.] [Added by Haryana Act No. 12 of 2014, dated 1.4.2014]

402. Validity of notices and other documents.

- No notice, order, requisition, licence, permission in writing or any other document issued under this Act, shall be invalid merely by reason of defect of form.

403. Admissibility of document or entry as evidence.

- A copy of any receipt, application, plan, notice, order or other document or of any entry in a register in the possession of any Corporation authority shall, if duly certified by the legal keeper thereof or other person authorised by the Commissioner in this behalf, be admissible in evidence of the existence of the document or entry and shall be admitted as evidence of the matters and transaction therein recorded in every case where, and to the same extent to which, the original document or entry would if to the same extent to which, the original document or entry would if produced, have been admissible to prove such matters and transactions.

404. Evidence of Corporation Officer or employee.

- No Corporation Officer, or other Corporation employee shall, in any legal proceeding to which the Corporation is not a Party, be required to produce any register or document the contents of which can be proved under section 403 by the certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.

405. Prohibition against obstruction of Mayor or any Corporation authority etc.

- No person shall obstruct the Corporation or the Commissioner, the Mayor or any of the Deputy Mayors, any members or any person employed by the Corporation or any person with whom the Commissioner has entered into a contract on behalf of the Corporation, in the performance of their duty or of anything which they are empowered or required to do by virtue or in consequence of any provision of this Act or of any rule, regulation or bye-law made thereunder.

406. Prohibition against removal of mark.

- No person shall remove any mark set up for the purpose of indicating any level or direction incidental to the execution of any work authorised by this Act or of any rule or bye-law made thereunder.

407. Prohibition against removal or obliteration.

- No person shall, without authority in that behalf remove, destroy, deface or otherwise obliterate any notice exhibited by or under order of the Corporation or any other Corporation authority or any Corporation Officer or other Corporation employee specified by the Commissioner in this behalf.

408. Prohibition against unauthorised removal, deposit etc.

- No person shall, without authority in that behalf, remove earth, sand or other material or deposit any matter or make any encroachment in or on any land vested in the Corporation or in any way obstruct the same.

408A. [ Power to evict persons from Corporation premises/land. [Inserted by Haryana Act No. 1 of 2007, 14.2.2007]

(1)If the competent authority is satisfied-

(a)that any person authorized to occupy any premises of the Corporation has-

(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months; or

(ii)sublet, without the permission of the Commissioner or any other officer duly empowered to grant such permission, the whole or any part of such premises; or

(iii)otherwise acted in contravention of any of the terms expressed or implied, under which he is authorized to occupy such premises; or

(b)that any person is in unauthorized occupation of any premises/land or building/structure constructed thereon, of the Corporation,

the competent authority may, notwithstanding anything contained in any law, for the time being in force, by notice served upon him by post or by person and if such person avoids service or is not available for service of notice or refuses to accept notice, then by affixing a copy of it on the outer door or some other conspicuous part of such premises/land or building or by beating of drums or in such manner, as may be prescribed, call upon such person to appear and show cause why he should not be ordered to vacate the said premises/land or building/structure constructed thereon or demolish unauthorized construction and to restore to its original state or to bring it in conformity with the provisions of this Act or rules framed thereunder, as the case may be, within a period of seven days from the date of service of the notice.

(2)If such person fails to show cause to the satisfaction of the competent authority or fails to appear or refuses to appear before the competent authority, as the case may be, within a period of seven days, the competent authority shall pass an order requiring him to vacate such premises/land or building/structure constructed thereon or demolish unauthorized construction and restore to its original state or to bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, within a further period of seven days.

(3)If the order made under sub-section (2) is not carried out or complied with within the specified period, the competent authority at the expiry of the period so specified, shall evict that person from, and take possession of, the premises/land or building/structure constructed thereon or demolish unauthorized construction or restore to its original state or bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, and shall for that purpose use such force, as may be necessary and the cost incurred on such measures shall, if not paid on demand, being made to him, be recoverable from such persons as arrears of land revenue.

(4)Even before the expiry of a further period of seven days mentioned under sub-section (2), if the competent authority is satisfied that instead of vacation of premises/land or building/structure constructed thereon or demolition of unauthorized construction, as the case may be, the person continues with the contravention, the competent authority shall himself take such measures and use such force as may appear necessary to give effect to the order under sub-section (2) and the cost of such measures shall if not paid on demand being made to him, be recoverable from such person as arrears of land revenue.

(5)If a person, who has been ordered to vacate any premises/land or building/structure constructed thereon, under sub-section (2) in view of the conditions as specified under sub-clause (i) or (iii) of clause (a) of sub-section (1) within a period of seven days from the date of service of the notice, pays the rent in arrears or carries out or otherwise complies with the terms contravened by him, to the satisfaction of the competent authority, as the case may be, the competent authority shall, in lieu of the eviction of such person under subsection (3) cancel the order made under sub-section (2) and thereupon such person shall hold the premises on the terms on which he held them immediately before such notice was served on him.

408B. Appeal.

(1)Any person aggrieved by an order of the competent authority under sub-section (2) of section 408A may, within a period of seven days from the date of the order under subsection (2) of section 408A, prefer an appeal to the Commissioner.

(2)Where an appeal is preferred under sub-section (10, the Commissioner may stay the enforcement of the order of the competent authority for such period and on such conditions, as it deems fit.

(3)Every appeal under this section shall be disposed of by the Commissioner within a period of sixty days.

408C. Finality of order.

- Save as otherwise expressly provided in this Act, every order made by the competent authority under section 408A or by the Commissioner under section 408B shall be final and shall not be called in question in any original suit, application or execution proceedings and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under sections 408A and 408B of this Act.]

409. Liability of members.

(1)Every members shall be liable for the loss, waste or misapplication of any money or other property belonging to the Corporation, if such loss, waste or misapplication is reported either by the Examiner, Local Fund Accounts, or otherwise comes to the notice of the Corporation to be a direct consequence of his neglect or misconduct in the performance of his duties as a member; and he may after being given an opportunity, by notice served in the manner provided for the service of summons in the Code of Civil Procedure, 1908, to show cause by written or oral representation why he should not be required to make good the loss, or be surcharged with the value of such property or the amount of such money by the Divisional Commissioner, and if the amount is not paid within fourteen days from the expiry of the period of appeal prescribed by sub-section (2) the Collector at the request of the Divisional Commissioner shall proceed forthwith to recover the amount as if it were an arrears of land revenue and have it credited to the Corporation Fund.

(2)The person against whom an order under sub-section (1) is made by the Divisional Commissioner may within thirty days of the date of communication of the order make an appeal to the Government:Provided that no person shall under this section be called upon to show cause after the expiry of a period of five years from the occurrence of such loss, waste or misapplication or after the expiry of one year from the time of his ceasing to be a member.

410. Members and Corporation Officer and employees to be public servants.

- Every member, the Commissioner, and every Corporation Officer and other Corporation employees, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860.

411. Annual administration report.

(1)As soon as may be after the 1st day of April, in every year and not later than the 1st day of April, in every year and not later than such date as may be fixed by the Government in this behalf, the Corporation shall submit to the Government a detailed report of its activities during the preceding year in such form as the Government may direct.

(2)The Commissioner shall prepare report and the Corporation shall consider it and forward the same to the Government with its resolution thereon, if any.

(3)Copies of the report shall be kept for sale at the Corporation Office.

412. Construction of reference.

- Save as expressly provided in this Act and unless the context otherwise requires, after the establishment of the Corporation any reference in any enactment, rule, bye-law, order, scheme, notification or other instrument having the force of law, to any local authority having jurisdiction in the Municipal area or any Part thereof shall, unless the context or subject otherwise requires, be construed as reference to the Corporation.

413. Special provisions as to rural area.

- Notwithstanding anything contained in the foregoing provisions in this Act, -

(a)the Corporation with previous approval of the Government may, by notification in the Official Gazette, declare that any portion of the rural areas shall cease to the included therein and upon the issue of such notification that portion shall be included in and form Part of the urban areas;

(b)the Corporation with previous approval of the Government may, by notification in the Official Gazette, -

(i)exempt the rural areas or any portion thereof from such of the provisions of this Act as it deems fit;

(ii)levy taxes, rates, fee and other charges in the rural area or any portion thereof at rates lower than those at which such taxes, fee and other charges are levied in the urban areas or exempt such areas or portion from any such tax, rate, fee or other charge.

414. Power of Government to suspend any resolution or order of Corporation.

- If the Government is of the opinion that the execution or any resolution or order of the Corporation or of any other Corporation authority or employee subordinate thereto or the doing of any act which is about to be done or is being done by or on behalf of the Corporation is in contravention of or in excess of powers conferred by this Act or of any other law for the time being in force or is likely to lead to breach of the peace or cause injury and or annoyance to the public or any class or body of persons, the Government may, by order in writing, suspend the execution of such resolution or order, or prohibit the doing of any such act.

415. Power of Government to modify proceedings.

- The Government may by written order, annul or omit from the records any proceedings of the Corporation which it considers not to be in conformity with this Act, or any rules or bye-laws made thereunder and may do all things necessary to secure such conformity:Provided that unless in the opinion of the Government the immediate making of such order is necessary, it shall before making an order under this section, give the Corporation an opportunity of showing cause why such an order should not be made.

416. Power of Government to withdraw any area of municipal area from operation of Act.

(1)The Government may, by notification, withdraw from the operation of this Act, any area or any Municipal area of the Corporation :Provided that no such notification shall be issued unless the same has been published for inviting objections and suggestions, if any, which have been duly considered to.

(2)When a notification is issued under this section in relation to any Municipal area, this Act, all notifications, rules, regulations, bye-laws, orders, directions and powers issued, made or conferred under this Act shall cease to apply to the said area; the balance of the Corporation Fund and all other property at the time of the issue of the notification vested in the Corporation shall vest in the Government and the liabilities of the Corporation shall stand transferred to the Government.

417. Committee for Metropolitan planning.

(1)There shall be constituted for the metropolitan area, a metropolitan planning committee, to prepare a draft development plan for the area as a whole.

(2)The Government, through rules to be framed in this regard make provision with respect to -

(a)the composition of the Metropolitan Planning Committee;

(b)the manner in which the seats in the Committee shall be filled:

Provided that not less than two-thirds of the members of the Committee shall be elected by and from amongst the elected members of the Corporation and municipalities and Chairpersons of the panchayats in the Metropolitan area in proportion to the ratio between the population of the Corporation, the municipalities and the panchayats in the area;

(c)the representation in such Committees of the members of the Government of India and of the Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such committees;

(d)the functions relating to planning and coordination for the metropolitan area which may be assigned to the Committees;

(e)the manner in which the Chairpersons of the Committees shall be chosen;

(3)The Metropolitan Planning Committee shall, in preparing the draft development plan,-

(a)have regard to -

(i)the plans prepared by the Corporation, municipalities and the Panchayats in the Metropolitan area;

(ii)matters of common interest between the Corporation, municipalities and the panchayats, including coordinated special planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;

(iii)the overall objectives and priorities set by the Government of India and the Government ;

(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the Government and other available resources whether financial or otherwise;

(b)consult such institutions and organisations as the Government may prescribe.

Chapter XXV
Transitional Provisions, Repeals and Savings Pertaining to Faridabad Complex Administration

418. Transitional provisions.

- In any enactment other than the Faridabad Complex (Regulation and Development) Act, 1971, in force on the date immediately preceding the day on which this Act came into force in the Municipal area or in any rule, order or notification made or issued thereunder and in force on such date, unless a different intention appears -

(a)reference to Faridabad Complex Administration, Faridabad under the Faridabad Complex (Regulation and Development) Act, 1971, shall be construed as reference to the Municipal Corporation of Faridabad, and such enactment, rule, order or notification shall apply to the Municipal area of the Corporation;

(b)references to the Chief Administrator under the Faridabad Complex (Regulation and Development) Act, 1971, shall be construed in respect of the Municipal area as reference to the Commissioner appointed under this Act;

(c)references to any Chapter or section of the Faridabad Complex (Regulation and Development) Act, 1971, shall as far as possible be construed in respect of the Municipal area as references to this Act or its corresponding Chapter or section.

419. Provisions regarding staff of Faridabad Complex Administration.

- Every officer and other employee serving under the Administration of the Faridabad Complex at the time of commencement of this Act shall be deemed to have been transferred to and become an officer or other employee of the Corporation of Faridabad with such designation as the Commissioner may determine and hold office for the same tenure, at the same remuneration and on the same terms and conditions of service as he would have continued to hold in case the Corporation had not been constituted and shall continue to do so unless and until his employment in the Corporation is duly terminated or until the remuneration or terms and conditions of his service are duly revised by the Corporation :Provided that the conditions of service applicable to them immediately before the commencement of this Act shall not be varied to their disadvantages except with the previous approval of the Government.

420. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may by order do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty.

421. Repeal and saving.

(1)As from the commencement of this Act the Faridabad Complex (Regulation and Development) Act, 1971, shall stand repealed.

(2)Notwithstanding anything contained in sub-section (1) -

(a)any appointment, notification, order, scheme, rule, form, notice, or bye-law made or issued, and any licence or permission granted under the Faridabad Complex (Regulation and Development) Act, 1971 and in force immediately before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act continue to be in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment notification, order, scheme, rule, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;

(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the administration of the Faridabad Complex, before such commencement, shall be deemed to have been incurred, entered into or engaged to be done by with or for the Corporation;

(c)all budget estimates, assessments, valuations, measurements or divisions made by the administration of the Faridabad Complex shall, in so far as they are not inconsistent with the provisions of this Act continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by the Corporation under the said provisions;

(d)all properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in the administration of the Faridabad Complex immediately before such commencement, shall with all rights of whatever description used, enjoyed or possessed by the administration of Faridabad Complex, vest in the Corporation;

(e)all rates, taxes, fees, rents and other sums of money due to the administration of the Faridabad Complex immediately before such commencement, shall be deemed to be due to the Corporation;

(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the Corporation continue to be levied at the same rate at which they were being levied by the aforesaid administration of the Faridabad Complex immediately before such commencement;

(g)all suits, prosecutions, land acquisition proceedings instituted or which might have been instituted by or against the administration of the Faridabad Complex may be continued or instituted by or against Corporation; and

(h)all proceedings and appeals pending before any authority of the Faridabad Complex before such commencement, shall be deemed to have been instituted before the Commissioner and shall be continued by him or transferred to another authority under the provisions of this Act.

Chapter XXVI
General Provisions with Regard to Corporation other than the Corporation of Faridabad.

422. Provisions regarding officers and employees.

(1)When any municipality including, area comprising rural area or a Part thereof, if any, is declared and constituted a Corporation under sections 3 and 4 of this Act, the entire officers and employees serving in a municipality including area comprising rural area or a Part thereof, if any, on a post is relation to which the Corporation is constituted, shall, on the declaration and constitution of a Corporation, be deemed to be transferred to the Corporation on the existing terms of service and integrated into the Corporation.

(2)The Corporation may recruit additional staff where necessary subject to the conditions as may be laid down by the Government.

(3)In making appointment to any post referred to in this section, the appointing authority shall follow the instructions issued by the Government from time to time in relation to reservation of appointment or post for Scheduled Castes, Backward Classes and other category of persons.

423. Assets, liabilities, obligations contracts and pending proceedings.

(1)All assests and properties vesting in all debts, liabilities and obligations incurred by, and all contracts made by or on behalf of, the municipality including area comprising rural area or a Part, thereof, if any, declared and constituted to be a Corporation under sections 3 and 4 of this Act, be deemed to have been vested in, to have been incurred and made by the Corporation and shall continue in operation.

(2)All proceedings pending before any authority of the said municipality including area comprising rural area or a Part thereof, if any on the day the Corporation was constituted which under the provisions of this Act are required to be instituted before or undertaken by the Commissioner, shall be transferred to and continued by him and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.

(3)All appeals pending before any authority of the said municipality including area comprising rural area or a Part thereof, if any, on the day the Corporation was constituted, shall, in so far as may be practicable, be disposed of as if the same were pending before the said authority after the declaration and constitution of the Corporation.

(4)All prosecutions instituted by or on behalf of the said municipality including area comprising rural area or a Part thereof, if any, and all suits and legal proceedings instituted by or against the said municipality including area comprising rural area or a Part thereof, if any, or any officer of the said municipality including area comprising rural area or a Part thereof, if any pending on the day the Corporation was constituted, shall be deemed to have been instituted by or against the Commissioner.

424. Repeal.

- The Haryana Municipal Corporation Ordinance, 1994 (Haryana Ordinance No. 4 of 1994), is hereby repealed.First Schedule[See Section 3(1)]A. Municipalities and revenue estates included in the Faridabad Complex -

(i)Municipality of Faridabad Township

(ii)Municipality of Faridabad Old

(iii)Municipality of Ballabgarh

(iv)Revenue estate of Ballabgarh not included in the municipality of Ballabgarh.

B. Sabha areas included in the Faridabad Complex -

(i)Atmadpur

(ii)Annangur

(iii)Palla

(iv)Sarai Khaja

(v)Wazirpur

(vi)Mevla Maharajpur

(vii)Fatehpur Chandila

(viii)Budina

(ix)Daulatabad

(x)Ajronda

(xi)Saran

(xii)Mujesar

(xiii)Ranera

(xiv)Unchagaon

(xv)Jharsainthi

(xvi)Sehi

(xvii)Ankhir

(xviii)Badkhal

(xix)Nawada Koh

(xx)Dabua

(xxi)Gaunchi

(xxii)Nangla Gujran

(xxiii)Gajipur

(xxiv)Bajri

(xxv)Bhankri

(xxvi)Pali

(xxvii)Gothra Mohabtabad

(xxviii)Sehatpur

(xxix) Agwanpur

excluding the area mentioned in Haryana Government, LocalGovernment DePartment (Committees), notification number13/5/91-3C11, dated the 19th June, 1993, published in English andnumber 13/31/91-3C 2, dated the 19th June, 1993, published inHindi.

(xxx)Ismailpur

(xxxi)Basantpur

(xxxii)Salarpur

(xxxiii)Nasirpur

(xxxiv)Aslatpur

(xxxv)Mowali

(xxxvi)Baselwa

(xxxvii)Palwali

(xxxviii)Lakkarpur

Second Schedule(See Section 331)

Part I – Purposes to which premises may not be used without a licence.

1. Banking.

2. Cinematograph films, shooting of -

3. Cinematograph film by any process whatsoever, Treating of -

4. Chillies or masala or corn or seeds, Grinding of by mechanical means

5. Cloth, yarn or leather in indigo or in other colours, Dyeing or printing of -

6. Cloth or yarn bleaching

7. Keeping of an eating house or a catering establishment

8. Grain, Parching

9. Groundnut seeds, tamarind seeds or any other seeds, Parching

10. Keeping of Hairdressing Saloon or a barber's shop

11. Hides or skin, whether raw or dried tanning, pressing or packing

12. Keeping a laundry shop

13. Leather goods, Manufacturing or by mechanical means

14. Keeping of a litho Press

15. Keeping of a lodging house

16. Metal Casting

17. Precious metals, Refining of or recovering of the from embroideries

18. Keeping of a Printing Press

19. Keeping a sweetmeat shop except in premises already licensed as an eating house

20. Carrying on the trade or business of or any operation connected with trade of-

(i)Autocar or autocycle servicing or repairing

(ii)Blacksmithy

(iii)Coppersmithy

(iv)Electroplating

(v)Glass bevelling

(vi)Glass cutting

(vii)Glass polishing

(viii)Goldsmithy

(ix)Marble cutting, grinding, dressing or polishing

(x)Metal (ferrous or non-ferrous or antimony but excluding precious metal) cutting or treating metal by harmoring drilling, pressing, filling, polishing, heating or by any other process whatever or assembling Parts of metal

(xi)Photography-studio

(xii)Radio (wireless receiving set) selling, repairing, servicing or manufacturing

(xiii)Silversmithy

(xiv)Spinning or weaving cotton, silk, art silk, or jute or wool with the aid of power

(xv)Stones grinding, cutting, dressing or polishing

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

(xvii)Tinsmithy

(xvii)Washerman's trade

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

21. Manufacturing Parching, packing, pressing, cleaning, cleansing, boiling, molting, grinding or preparing by any process whatever any of the following articles -

(i)aerated waters

(ii)Bakelite goods

(iii)Bidis (indigenous cigarettes), snuff, cigars or cigarettes

(iv)Bitumen

(v)Blasting powder

(vi)Bones

(vii)Bricks or tiles by hand power

(viii)Bricks or tiles by mechanical power

(ix)Brushes

(x)Candles

(xi)Catgut

(xii)Celluloid or celluloid goods

(xiii)Cement concrete designs or models

(xiv)Charcoal

(xv)Chemicals

(xvi)Cinematograph films stripping in connection with any trade

(xvii)Cosmetics or toilet goods

(xviii)Cotton, cotton refuse, cotton waste, cotton yarn, silk, silk yarn, silk inclusive of waste yarn, art silk, art silk waste, art silk yarn, wool or woollen refuse or waste

(xix)Cotton seeds

(xx)Dammar

(xxi)Dynamite

(xxii)Fat

(xxiii)Fireworks

(xxiv)Flax

(xxv)Ink for printing, writing, stamping etc.

(xxvi)Gas

(xxvii)Ghee

(xxviii)Glass or glass articles

(xxix)Gunpowder

(xxx)Hemp

(xxxi)Ice (including dry Ice)

(xxxii)Insecticide or disinfectants

(xxxiii)Leather cloth or rexine cloth or water proof cloth

(xxxiv)Lime

(xxxv)Lineseed oil

(xxxvi)Matches for lighting (including Bengal matches)

(xxxvii)Mattresses and pillows

(xxxviii)Offal

(xxxix)Oil Cloth

(xI)Oil other than petroleum (either by mechanical power or by hand power or ghani driven by bullock or any other animal)

(xli)Pharmaceutical or medical products

(xlii)Rubber or rubber goods

(xliii)Paints

(xliv)Paper or cardboard

(xlv)Pickers from hides

(xlvi)Pitch

(xlvii)Plastic goods

(xlviii)Pottery by hand power

(xlix)Pottery by mechanical or any power other than hand power

(l)Sanitary-ware or china-ware

(li)Soap

(lii)Sugar

(liii)Sweetmeat and confectionery goods

(liv)Tallow

(lv)Tar

(lvi)Varnishes

(lvii)Wooden furniture, boxes, barrels, khokas or other articles of wood or of plywood or of sandal wood.

22. [ Commercial shop, Workshop or Factories covered by the Indian Factories Act whether specified else where or not and from which may one of these i.e. nuisance, noise, smoke or unwholesome smell arises or wherein the inflammable material is stored, whether the manufacturing or storage is done by self or on contract or otherwise.

23. Premises used as commercial shops, workshop or engine house driven by electric power or oil engine for more than 2. H.P.

24. Premises used for the sale of Kerosene oil.

25. Premises used for the manufacture of mutton tallow or oil boiling house.

26. Premises used for manufacture, whole-sale or storage of grease, doda, caustic, acid, paints, salt-petre, sulpher, naptha, mercury, turpentine, resin, spirits, wine or any other dangerously inflammable oil, liquids or material.

27. Premises used for the retail sale of grease, soda, caustic, acid, paints, salt-peter, sulphur, mercury, turpentine, resin or any other dangerously inflammable liquids or materials.

28. Premises used for the manufacture of Iron Tanks, Tins, Utensils or any trade involving hammering of metal.

29. Premises used for wholesale of Ghee, Hydrogenated vegetable oil or any other cooking oil.

30. Premises used for retail sale of Ghee, Hydrogenated vegetable oil or any other cooking oil.

31. Premises used for making cloth by powerlooms.

32. Bhatti or any other manufacturing or commercial shop or workshop of engine house or store house or place or business from which offensive or unwholesome smell, noise or smoke arises not specifically mentioned in the above clause.

33. Premises used for cold storage, cinema or video house.

34. Premises used for manufacture and storage of tabacoo.

35. Premises used by Rice shellers.

36. A yard, depot or place of storage for Thatching grass, Sirki, Wan, Munj- rope, kanna, San, Khajgur, leaves, coconut, fiber, un-slaked, lime, bamboos, baskets.

37. Private nursing home (O.P.D.).

38. Private nursing home (indor).

39. Agencies of Jeep, Car Truck etc.

40. Agency of two wheelers.

41. Tent House.

42. Marriage place.] [Item Nos. 22 to 42 added by Haryana Act No. 18 of 1999.]

Part II – Articles which may not be stored in any premises without a licence

1. Asafootida

2. Ashes

3. Bamboos

4. Bidi leaves

5. Blasting powder

6. Blood

7. Bones, bone meal or bone powder

8. Camphor

9. Carbide of calcium

10. Cardboard

11. Celluloid for celluloid goods

12. Charcoal

13. Chemicals, liquid

14. Chemicals, non-liquid

15. Chillies

16. Chlorate mixture

17. Cineomatograph films - non-inflammable or acetate or safety base

18. Cloth in pressed bales or boras

19. Cloth or clothes of cotton, wool, silk, art silk etc.

20. Coal

21. Coconut fibre

22. Coke

23. Compound gas, such as oxygen gas, hydrogen gas, nitrogen gas, carbon dioxide gas, sulphur dioxide gas, chlorine gas, acetylene gas, etc.

24. Copra

25. Cotton including Kohok, surgical cotton and silky cotton

26. Cotton refuse or waste or cotton yarn refuse or waste

27. Cotton seed

28. Detonators

29. Dry leaves

30. Dynamite

31. Explosive paint such as nitrocellulose paint, lacquer paint, enamel paint etc.

32. Fat

33. Felt

34. Fins

35. Fire wood

36. Fire works

37. Fish (dried)

38. Flax

39. Fulminate

40. Fulminate of mercury

41. Fulminate of silver

42. Golatino

43. Golignite

44. Grass

45. Gun-cotton

46. Gunpowder

47. Gunny Bags

48. Hair

49. Hay or fodder

50. Hemp

51. Hessian cloth (gunny-bag cloth)

52. Hides (dried)

53. Hides (raw)

54. Hoofs

55. Horns

56. Incense or essence

57. Jute

58. Khokas, boxes, barrels, furniture or any other article of wood

59. Lacquer

60. Leather

61. Matches for lighting (including Bengal matches)

62. Methylated spirit, denatured spirit or French polish

63. Nitro-Cellulose

64. Nitro-Compound

65. Nitro glycerine

66. Nitro-mixture

67. Offal

68. Oil, other than petroleum

69. Oilseeds including almonds, but excluding cotton seeds.

70. Old paper or waste paper including old newspapers, periodicals magazines, etc.

71. Packing stuff (paper cutting)

72. Paints

73. Paper other than old paper in pressed bales or loose or in reams

74. Petroleum, other than dangerous Petroleum, as defined in the Petroleum Act, 1934

75. Phosphorus

76. Plastic or plastic goods

77. Plywood

78. Rags, including small pieces or cutting of cloth, Hessian cloth, gunny-bag cloth, silk, art silk or woollen cloth

79. Resin or dammer Batter otherwise known as Ral

80. Safety fuses, feg signals, cartridges, etc.

81. Saltpetre

82. Sandal wood

83. Silk waste or silk yarn waste, art silk waste or art silk yarn waste.

84. Sisal fibre

85. Skins (raw dried)

86. Straw

87. Sulphur

88. Tallow

89. Tar, ditch, dammar or bitumen

90. Tarpauline

91. Thinner

92. Timber

93. Turpentine

94. Varnish

95. Wool (raw)

96. Yarn other than waste yarn

Third Schedule(See Section 380)PenaltiesExplanation. - The entries in the second column of the following table headed 'Subject' are not intended as definition of the offences prescribed in the provision mentioned in the first column or even at abstracts of the provisions, but are inserted merely as reference to the subject thereof :-

Section, sub-section, clause or proviso	Subject	Fine or imprisonment which may be imposed	Daily fine which may be imposed
1	2	3	4
		Rs.	Rs.
Section 101, sub-sections (1) and (2)	Failure to give notice of transfer or devolution of land orbuilding	500	50
Section 101, sub-section (3)	Failure to produce instrument of transfer	500	50
Section 102	Failure to give notice of erection of new building etc.	500	..
Section 103	Failure to give notice of demolition or removal of building	500	50
Section 104	Failure to comply with requisition to furnish information,etc.	500	..
Section 108, sub-section (2)	Wilful delay or obstruction of valuers	500	..
Section 122	Prohibition of advertisement without permission	500	50
Section 137	Failure to give notice of re-occupation of vacant land orbuilding	500	50
Section 142, sub-section (2)	Non-compliance with the requisition of attendance before theCommissioner	500	..
Section 145	Failure to disclose liability	500	..
Section 180	Failure to give notice	500	..
Section 182	Prohibition to occupy new premises without arrangement forwater supply	500	50
Section 188	Refusal of admittance, etc.	500	..
Section 191, sub-section (1)	Laying of water pipes, etc. in a position where the same maybe injured or water therein polluted	500	50
Section 191, sub-section (2)	Construction of latrines, etc., in a position where pipes maybe injured or water therein polluted	500	50
Section 195	Injury to, or interference with free flow of contents ofMunicipal drain or drains communicating with Municipal drains.	500	50
Section 196, sub-section (2)	Private drains not to be connected with Municipal drainwithout notice	500	50
Section 197	Non-compliance with requisition for drainage of undrainedpremises	500	50
Section 198	Erection of new premises without drains	1000	100
Section 199	Non-compliance with requisition of maintenance of drainageworks for any group or block of premises	500	50
Section 200	Non-compliance with direction to close or limit the use ofprivate drains in certain cases	500	50
Section 201	Non-compliance with Commissioner's order regarding the use ofa drain by a person other than the owner thereof	500	..
Section 202	Non-compliance with requisition for keeping sewage and rainwater drains distinct	500	..
Section 203	Non-compliance with requisition for the pavement ofcourtyard, etc.	500	..
Section 205	Connection with Municipal Water works of drains withoutwritten permission	500	50
Section 208, sub-section (4)	Non-compliance with requisition to close, remove or divert apipe or drain	500	50
Section 214, sub-section (1)	Execution of work by a person other than a licensed plumber	500	..
Section 214, sub-section (2)	Failure to furnish when required, name of licensed plumberemployed	500	..
Section 214, sub-section (6)	Licensed plumbers not to demand more than the chargesprescribed	500	..
Section 214, sub-section (8)	Licensed plumbers not to contravene bye-law or execute workcarelessly, or negligently etc.	500	..
Section 215	Prohibition of wilful or neglectful acts relating to water orsewage works	500	..
Section 223, sub-section (3)	Construction of building within the regular line of streetwithout permission	2000	200
Section 228	Failure to comply with requisition to set forward building toregular line of street	500	50
Section 231, sub-section (5)	Utilising, settling or otherwise dealing with any land orlaying out a private street otherwise than in conformity withorders of the Corporation	500	50
Section 232, sub-section (1), clauses (a) and (b)	Failure to comply with requisition to show cause foralteration of street or for appearance before the Commissioner	500	50
Section 233, sub-section (1)	Failure to comply with requisition on owner of private streetor owner of adjoining land or building to level, etc. suchstreet	500	50
Section 235, sub-section (1)	Prohibition of projections upon street, etc.	Imprisonment for one month or Rs. 1,000 or both	100
Section 235, sub-section (2)	Failure to comply with requisition to remove projections fromstreet	500	50
Section 236, sub-section (2)	Failure to comply with requisition to remove a verandah,balcony, etc. put out in accordance with section 236(1)	500	50
Section 237	Failure to comply with requisition to have ground floordoors, etc., so altered as not to open outwards	1000	50
Section 238, sub-section (1)	Erection, etc. of structures or fixtures which causeobstruction in streets	1000	100
Section 238, sub-section (2)	Deposit, etc. of things in streets	500	..
Section 241, sub-sections (1) and (2)	Tethering of animals and milking of cattle in public streets	500	50
Section 242, sub-section (4)	Unlawful removal of bar or sorting timber etc., or removal orextinction of light	500	..
Section 243, sub-section (1)	Streets not to be opened or broken up and building materialnot to be deposited thereon without permission	500	50
Section 245, sub-section (2)	Name of street and number of house not be destroyed ordefaced etc.	500	..
Section 246, sub-section (1)	Failure to comply with requisition to repair, project orenclose a dangerous place	500	50
Section 248, sub-section (1)	Removal etc. of lamps	500	..
Section 248, sub-section (2)	Wilfully and negligently extinguishing light in publicstreets etc.	500	..
Section 250	Erection of a building without the sanction of theCommissioner	5000	500
Section 251, sub-section (1)	Failure to give notice of intention to erect a building	500	..
Section 252	Failure to give notice of intention to make additions, etc.,to buildings	500	50
Section 255, sub-section (4)	Commencement of work without notice, etc.	2000	200
Section 257	Failure to comply with requisition to round off buildings atcorners of streets	500	50
Section 258, sub-section (1)	Erection of buildings on new streets without levelling	1000	50
Section 258, sub-section (2)	Erection of buildings or execution of work, within regularline of street or in contravention of any scheme for plan	1000	..
Section 260	Use of inflammable material without permission	1000	..
Section 261	Failure to demolish buildings erected without sanction orerection of buildings in contravention of order	2000	200
Section 262	Erection of buildings in contravention of conditions ofsanction, etc.	2000	200
Section 263	Failure to carry out alterations	2000	..
Section 264, sub-sections (1) and (2)	Non-compliance with revision as to completion certificates,occupation or use, etc.	500	50
Section 265, sub-section (1)	Non-compliance with restrictions on user of buildings	1000	100
Section 265, sub-sections (2) and (3)	Failure to comply with requisition and to remove structureswhich are in ruins or likely to fall	2000	200
Section 266, sub-section (1)	Failure to comply with requisition to vacate buildings indangerous conditions, etc.	1000	100
Section 271	Failure to provide for collection, removal and deposit ofrefuse and provision of receptacles	500	50
Section 272	Failure to comply with requisition for removal of rubbishetc. from premises used as market etc.	500	..
Section 273, sub-section (1)	Keeping rubbish and filth for more than twenty four hoursetc.	500	50
Section 273, sub-section (2)	Allowing filth to flow in streets	500	50
Section 273, sub-section (3)	Depositing rubbish or filth etc. in street etc.	500	..
Section 275, sub-section (1)	Latrines and urinals not to be constructed without permissionor in contravention of terms prescribed	500	..
Section 277, sub-section (1)	Failure to provide buildings newly erected or re-erected withlatrine, urinal and other accommodation	1000	100
Section 277, sub-section (3)	Failure to provide residential buildings composed of separatetenements with latrine, bathing or washing place for servants onthe ground floor	500	..
Section 278	Failure to provide latrines for premises used by large numberof people and to keep them clean and in proper order	500	50
Section 279	Failure to comply with requisition to enforce provision oflatrine or urinal etc.	500	50
Section 280, Clauses (a), (b), (c) and (d)	Failure to comply with requisition to enforce provision oflatrine or urinal accommodation etc.	500	50
Section 281, sub-section (2)	Failure to comply with requisition for removal of congestedbuildings	1000	100
Section 282	Failure to comply with requisition to improve buildings unfitfor human habitation	1000	..
Section 284, sub-section (1), (2), (3) and (4)	Failure to comply with order of demolition of buildings unfitfor human habitation	2000	200
Section 285	Failure to comply with requisition of the Commissioner toremove insanitary huts and sheds etc.	500	50
Section 286, sub-section (1)	Prohibition against washing by washerman	500	..
Section 287	Failure to give information of dangerous disease	500	..
Section 289	Failure to comply with requisition to cleanse and disinfectbuildings or articles	500	..
Section 290	Failure to comply with requisition to destroyinfectious hutsor sheds	500	..
Section 291	Washing of clothing, bedding etc. at any place not	notified by the Commissioner	500
Section 293, sub-section (1)	Sending infected clothes to washerman or laundry	500	..
Section 293, sub-section (2)	Failure to furnish address of washerman or laundry to whichclothes have been sent	500	..
Section 294, sub-section (1), (2) and (3)	Use of public conveyances by persons suffering from adangerous disease etc.	500	..
Section 296	Failure to disinfect buildings before letting the same	500	..
Section 297	Disposal of infected articles without disinfection	500	..
Section 298	Making or selling of food, etc. or washing of clothes byinfected persons	500	..
Section 299	Sale of food or drink in contravention of restriction orprohibition of the Commissioner	500	..
Section 300	Removal or use of water from wells and tanks in contraventionof prohibition of Commissioner	500	..
Section 301	Exposure of persons to risk of infection by the presence orconduct of a person suffering from a dangerous disease, etc.	500	..
Section 302	Removal of infectious corpses in contravention of theprovision of the section	500	..
Section 303, sub-section (1)	Absence of sweepers, etc., from duty without notice	Imprisonment which may extend to one month orRs. 1,000 or both	..
Section 304	Failure to supply information by persons incharge of burningor burial grounds	500	..
Section 305	Use of new burning or burial ground without permission	500	..
Section 306, sub-section (1)	Failure to comply with requisition to close a burning orburial grounds	500	..
Section 306, sub-section (2)	Burning or burial of corpses in a burial ground after it hasbeen closed	500	..
Section 307	Removal of corpses by other than prescribed routes	500	..
Section 308, sub-section (1) Clause (b)	Failure to give notice for removal for corpses of deadanimals	500	..
Section 309, sub-sections (1), (2) and (3)	Commission of nuisances	500	..
Section 310	Failure to comply with requisition for removal or abatementof nuisance	500	50
Section 311, sub-section (4)	Dogs not to be at large in a street without being secured bya chain lead	500	..
Section 311, sub-section (5)	Ferocious dogs at large without being muzzled, etc.	500
Section 312	Stacking inflammable material in contravention of prohibition	5000	..
Section 313	Setting a naked light	500	..
Section 314	Discharging fire-works, fire arms, etc. likely to causedanger	500	..
Section 315	Failure to comply with requisition to render buildings, wellsetc., safe	500	..
Section 316	Failure to comply with requisition to enclose land used forimproper purposes	500	..
Section 320, sub-section (1)	Sale in municipal markets without permission	500	..
Section 322, sub-section (1)	Use of places as private market without a licence and use ofplaces other than a municipal slaughter house as slaughterhouses	500	50
Section 322, sub-section (2) Proviso (a)	Non-compliance with conditions imposed by Commissioner	500	..
Section 324	Keeping market open without licence, etc.	2000	..
Section 325	Sale in unlicensed market	500	..
Section 326	Carrying on business or trades near a market	500	..
Section 329	Carrying on butcher, fish-monger's or poulterer's tradewithout licence, etc.	500	50
Section 330	Establishment of factory, etc., without permission	5000	500
Section 331	Certain things not to be kept and certain trades andoperations not to be carried on without a licence	500	100
Section 332 sub-section (3)	Keeping, abandonment or tethering of animals, etc.	300 which may extend to 2000	100
Section 333 sub-section (5)	Use of premises in contravention of declaration	500	..
Section 334	Hawking articles for sale without a licence, etc.	500	..
Section 335	Keeping a lodging house, eating house, tea shop, etc.,without licence or contrary to licence	500	50
Section 336	Keeping open theatre circus or other place of publicamusement without licence or contrary to terms of licence	1000	100
Section 353	Preventing the Commissioner or any person authorised in thisbehalf from exercising his powers of entry, etc.	500	100
Section 354	Presenting the Commissioner or any person authorised in thisbehalf from exercising his powers of entry upon any adjoiningland	500	..
Section 359	Obstruction or molestation in execution of work	500	..
Section 366, sub-section (4)	Failure to comply with requisition to state the name andaddress of owners of premises	500	..
Section 375, sub-section (3)	Failure of occupier of land or building to afford ownerfacilities for complying with provisions of the order, etc.after eight days from issue of order by District Judge	500	50
Section 405	Obstruction of Mayor or any Corporation authority, etc.	500	..
Section 406	Removal of any mark set up for indicating level, etc.	500	..
Section 407	Removal etc. of notice exhibit by or under order of theCorporation Commissioner, etc.	500	..
Section 408	Unlawful removal of earth, sand or other material or depositof any matter or making of any encroachment from any land vestedin the Corporation	500	..

NotificationsHaryana Government, Urban Development DePartment, Notification, dated 2nd January, 2006No. 14/47/2003-3II. - In exercise of the powers conferred by sub-section (3) of Section 87 read with sub-section (1) of Section 149 of the Haryana Municipal Corporation Act, 1994 (Act 16 of 1994), the Governor of Haryana hereby makes the following amendment in the Haryana Government Urban Development DePartment Notification No. 14/47/2003-3CII, dated the 30th September, 2003, with effect from the 30th September, 2003, namely :-In Haryana Government, Urban Development DePartment Notification No. 14/47/2003-3CII, dated the 30th September, 2003, in the proviso for clause 6, the following clause shall be substituted, namely :-"6. All buildings and lands of the ex-servicemen or families of deceased soldiers or freedom fighters and ex-servicemen :Provided that they have no other residential house in Haryana State and are residing in it themselves and have not let out any portion of the house :Provided further that the condition of renting out any portion of the house shall not apply to those ex-servicemen or families of deceased soldiers or freedom fighters and ex-servicemen who are in receipt of pension amounting to Rs. 1,275/- per mensem or less.".

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