- [A committee may, and shall if so required by the State Government by bye-law, -] [Substituted for the word 'Any committee may by bye-laws' by Punjab Act No. 3 of 1933.](a)render licences necessary for the proprietors or drives of vehicles [other than motor vehicles] [Inserted by Punjab Act No. 1 of 1940] or animals kept or playing for hire within the limits of the municipality, and fix the fees payable for such licenses and the conditions on which they are to be granted and may be revoked, and may by such conditions provide among other things for a minimum breadth for wheel tyres and for a minimum diameter of the wheels;(b)[ limit the rates which may be demanded for the hire of any carriage, cart, or other conveyance,or of animals hired to carry loads or persons, or for the services of persons hired to carry loads or to impel or carry such conveyances and limit the loads which may be carried by any animal or carriage, cart or other conveyance, playing for hire, within the limits of the municipality:] [Substituted by Punjab Act No. 3 of 1933.]Provided that no bye-laws made under clause (a) or clause (b) by the committee of a municipality in which the Hackney Carriage Act, 1879, is in force shall apply to any vehicle to which that Act applies:Provided also that operations of any bye-law made under the provisions of clause (a) or clause (b) or of any rules made under the Hackney Carriage Act, 1879, may, with the sanction of the State Government, be extended to -(i)any railway station;(ii)the whole or part of any road so far as such road is situate within ten miles of the limits of the municipality;(iii)the whole or any part of road leading from the limits of any one municipality or notified area to the limits of any other municipality or notified area, if the distance between the said municipalities or notified areas does not exceed fifty miles, and the committees of the said municipalities or notified areas consent to the extension of such bye-laws;(c)provide for the proper registration of births, marriages and deaths, and for the taking of a census;(d)fix, and from time to time vary, the number of persons who may occupy a building or part of a building, which is let in lodgings or occupied by members of more than one family, or which is situated within such congested bazar areas as may be specified in the bye-law; and provide -(i)for the registration and inspection of such buildings.(ia)[ for the licensing of hotels and lodging-houses and for the fees payable for such licences and the conditions on which they may be granted on or revoked] [Inserted by Punjab Act No. 3 of 1933.].(ii)for promoting cleanliness and ventilation in such buildings.(iii)for the notices to be given and the precautions to be taken in the case of any infections or contagious disease breaking out in such buildings.(iv)[ for the scavenging, removal and disposal of all rubbish, filth, night-soil, sullage or sewage in such buildings, [Inserted by Punjab Act No. 2 of 1923, section 49, and sub-clauses (iv) and (v) relettery (v) and (vi), respectively.](v)in the case of hotel, serai and lodging, house keepers and the secretaries of residential clubs for the maintenance of registers, in such form as the committee may prescribe, of visitors and lodgers, and(vi)generally for the proper regulation of such buildings;](e)provide -(i)[ for the inspection and proper regulation of encamping grounds, pounds, serais, bakeries, acrated-water factories, ice factories, dhobis ghats, flour mills, foodgrain godowns, dispensing chemists shops, slaughter houses and places licensed under section 121. [Substituted by Punjab Act of 1933.](ii)for the inspection and proper regulation of markets [and stalls] for the preparation and exhibition of a price current and for fixing the fees, rents and other charges to be levied in such markets [and stalls] [Inserted by Punjab Act No. 12 of 1950.].(iii)for defining the standard weights and measures to be used in the municipality and for inspection of weights and measure under section 207.(iv)for the holding of fairs and industrial exhibitions within the municipality or under the control of the committee, and for the collection of fees under section 187.(v)for controlling and regulating the use and management of burial and burning grounds.(vi)for the supervision, regulation and protection from pollution of public wells, tanks, springs or other sources from which water is or may be made available for the use of the public, whether within or without the municipality.(vii)[ for the licensing, inspection and proper regulation of theatres and other places of public resort, recreation or amusement] [Inserted by Punjab Act No. 2 of 1923.].(viii)[for inspection and proper regulation of channels which are supplied with water from any canal to which either the Northern India Canal and Drainage Act, 1873, or the Punjab Minor Canals Act, 1905, applies] [Added by Punjab Act No. 15 of 1926.].(f)require and regulate the appointment by owners of buildings or land in the municipality, who are not resident in the municipality, of persons residing within or near the municipality to act as their agents for all or any of the purposes of this Act or any rule thereunder;(g)where the collection of an octroi [or terminal tax] [Inserted by Act No. 1 of 1922.] has been sanctioned, fix limits for the purpose of collecting the same, and may prescribe routes by which [animals or articles] [Substituted for the words 'goods or animals' by Punjab Act No. 2 of 1923.] or both which are subject to octroi [or terminal tax] [Inserted by Act No. 1 of 1922.] may be imported into the municipality [or exported therefrom] [Substituted for the words 'goods or animals' by Punjab Act No. 2 of 1923.];(h)render licences necessary for using premises as stables, cow- houses or houses or enclosures for sheep goats [or swine] [Added by Act No. 2 of 1923.], and regulate the grant and withdrawal of such licences];(i)in any municipality where a reasonable number of slaughter-houses has been provided or licensed by the committee control, regulate or prohibit the admission within the municipal limits for the purposes of sale of the flesh (other than cured or preserved meat) of any cattle, sheep, goat or swine slaughtered at any slaughter-house or place not maintained or licensed under this Act, and may provide for the seizure, destruction or disposal otherwise of any flesh brought within municipal limits in contravention of any such bye-law;(j)fix premises within the municipality in which the slaughter of animals of any particular kind, not for sale, shall be permitted, and prohibit, except, in case of necessity, such slaughter elsewhere within the municipality:Provided that no such bye-laws shall apply to animals slaughtered for any religious purposes;(k)prohibit the letting off of fire-arms, fire-works, fire balloons, bombs or detonators except (i) with the permission of the committee or of a municipal officer empowered to give such permission, (2) subject to such conditions as the committee may impose, and (3) on payment of such fees (if any) as may at any time have been fixed by the committee in that behalf;(l)regulate the making and use of connections or communications between private houses and premises and mains or service cables, wires, pipes, drains, sewers and other channels established or maintained by the committee under any of the provisions of this Act:(m)[ regulate the collection, storage preservation from pollution and use of rain- water, and the carrying out of the provisions of section 96 to [(102)] [Substituted by Punjab Act No. 3 of 1933.]];(n)regulate the posting of bills and advertisements, and the position, size, shape and style of name-boards, sign boards and sign posts;(o)provide for, regulate, require or prohibit the construction, pattern of construction, maintenance and materials of boundary walls, hedges and fences hereafter erected or re-erected so as to abut on a public street or upon property vested in the committee;(p)[ regulate or prohibit any description of traffic in the streets and provide for the reduction of noise caused thereby;] [Substituted by Punjab Act No. 3 of 1933.](q)prohibit the storage of more than a fixed maximum quantity of any explosive, petroleum, spirit naptha or other inflammable material in any building not registered or licensed under section 121;(r)provide for the seizure and confiscation of ownerless animals straying within the limits of the municipality;(s)provide for the registration of all or any specified classes of dogs and in particular and without prejudice to the generality of foregoing -(i)provide for the imposition of an annual fee for such registration;(ii)require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the committee;(iii)provide that any dog, not registered and wearing such token, may if found in any public place, be detained at a place to be set apart for the purpose and will be liable to be destroyed or otherwise disposed of after a period to be specified in the bye-laws;(t)[ render licenses necessary for hand carts employed for transport or hawking articles for sale, and for the persons using such hand-crafts, and prescribe the conditions for the grant and revocation of such licenses] [Substituted by Punjab Act No. 3 of 1953.];(u)[ regulate the conditions on which and the period for which permission may be given under sub-section (1) of section 172 and sub-section (1) of section 173, and provide for the levy of fees and rents for such permission [***] [Substituted by Punjab Act No. 1 of 1925.].](uu)[ provide for the registration, inspection and proper regulation of buildings ordinarily utilized for the residence or treatment of persons suffering from infectious diseases and for the limiting of the number of such persons who reside in such buildings or part of such buildings; and] [This clause was inserted by Punjab Act No. 3 of 1935.](v)generally provide for carrying out the purposes of this Act.
