Section 340(1)(z) in Rajasthan Municipalities Act, 2009

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State of Rajasthan - Subsection

Section 340(1)(z) in Rajasthan Municipalities Act, 2009

(z)determining the conditions, restrictions, norms and specifications for all kinds of constructions looking to the local need for the purpose of operation of Section 194 and Section 236 in conformity with the directions issued and restrictions prescribed if any, from time to time, by the State Government;

(za)prohibiting the transit of any vehicles of such form, construction, weight or size, or laden with such machinery or other unwieldy objects as may be deemed likely to cause injury to the roadway or any construction thereon, or risk or obstruction to other vehicles or to pedestrians, along or over any street, except under such conditions as to time, mode of traction or locomotion, use of appliances for protection of the roadway, number of lights and assistants and other general precautions as may be prescribed, either generally in such bye-laws or in special licences to be granted in each case upon such terms as to time of application and payment of fees therefore as may be prescribed in such bye-laws;

(zb)securing the protection of public parks, gardens and open spaces, vested in or under the control of the Municipality from injury or misuse, regulating their management and the manner in which they may be used by the public, and providing for the proper behaviour of persons in them;

(zc)regulating or prohibiting any description of traffic in the streets and providing .or the reduction of noise caused thereby;

(zd)rendering licences necessary for the proprietors or drivers of vehicles or animals kept or plying for hire within the limits of the Municipality, and fixing the fees payable for such licences and the conditions on which they are to be granted and may be revoked;

(ze)limiting the rates which may be demanded for the hire of any carriage, cart or other conveyance or of any animals hired to carry loads or persons, or for the service of persons hired to carry loads or to impel or carry such conveyance, and limiting the loads which may be carried by any animal, or carriage, cart, or other conveyance, plying for hire, within the limits of the Municipality;

(zf)for the licensing, inspection and proper regulation of places of public resort, recreation or amusement;

(zg)regulating the posting of bills and advertisements, and the position, size, shape and style of sign-posts;

(zh)rendering licences necessary for hand-carts employed for transport, or hawking articles for sale, and for, the persons using such hand-carts, and prescribing the Conditions for the grant and revocation of such licences;

(zi)generally for the regulation of all matters relating to municipal administration; -

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State of Rajasthan - Subsection

Section 340(1)(z) in Rajasthan Municipalities Act, 2009