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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982

(2)For possession of spirits of naptha or petroleum -
(i)No other goods of combustible nature shall be stored in the licensed premises.
(ii)No cask or other receptacle containing any of the materials mentioned in the heading shall be opened within the building in which it is stored.
(iii)Smoking shall not be permitted within any such building nor shall any artificial light or fire in any form be introduced therein.
(iv)All the materials shall be kept in properly sealed tins, drums or cask and if any tin, drum or cask be opened it shall be securely closed again in such a manner that no vapour is given off.
(v)The store-house shall be properly ventilated.
(vi)The store-house shall be of non-inflammable materials with pakka or iron roofs.
(vii)The floor shall be sunk to a level of six inches below the level of all exits so that the liquid cannot flow out in case of fire.
(viii)Sand shall always be kept available for extinguishing a fire.
Note :- The licence under section 128 of the Haryana Municipal Act, 1973, shall be necessary for the storage of the above mentioned materials in quantities not exceeding -
in the case of spirit .... 5 gallons; and
in the case of naptha .... 1 gallon.
Sr. No. Particulars of premises to be licenced Annual rate of fee Rate of fee if licence is taken for a periodnot exceeding six months
1 2 3 4
1. Premises used as commercial shop or workshop or engine housedriven by electric power or oil engine for 20 H.P. or more*[having one or more engines] 100.00 60.00
2. Premises used as shop or workshop or engine house driven byelectric power of oil engine for less than 20 H.P. and more than2 H.P. *[having one or more engines] 50.00 30.00
3. Premises used for the sale of -    
  (i) kerosene oil (wholesale) and/or (ii) petrol (wholesale)2,500 litres or over 100.00 60.00
4. Premises used for sale of kerosene oil in retail 20.00 12.00
5. Premises used for sale of petrol in retail 50.00 30.00
6. Premises used for the retail sale of fuel (firewood) 20.00 12.00
7. Premises used for the sale of furniture 50.00 30.00
  Note :- Premises for the sale of furniture doesnot include making of furniture.
8. Premises used for the sale of timber and wood other than fuelwood 50.00 30.00
9. Premises used for the manufacture of mutton tallow or oilboiling house 50.00 30.00
10. Premises used for the manufacture of soap 50.00 30.00
11. Premises used for the storage or sale of sirka, kannas, munjor ban, *and manufacture or sale of pawas, serus and bahis usedin desi charpais 20.00 12.00
12. Premises used for purpose of storage or sale of Bamboos 20.00 12.00
13. Premises used for trade in Bhusa and/or other dry fodder 20.00 12.00
14. Premises used as a brick-kiln 500.00 300.00
15. Premises used as a lime-kiln 100.00 60.00
16. Premises used as depot for storage or sale of chuna or kali 50.00 30.00
17. Premises used as pottery-kiln -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 50.00 30.00
18. Premises used as depot for sale or otherwise of charcoal orcoal -    
  (i) wholesale 100.00 60.00
  (ii) retail 50.00 30.00
19. Premises used for sale of coal-tar (wholesale) 50.00 30.00
20. Premises used as store for more than 20 gross of matches 50.00 30.00
21. Premises used as store for less than 20 gross of matches 20.00 12.00
22. Premises used for the dressing of raw hidesdyeing house ortannery -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 50.00 30.00
23. Premises used for storage of dry or wet hides and skins,boiling bones, blood or offal -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 20.00 12.00
24. Premises used for the manufacture of leather goods employingmore than 10 persons 100.00 60.00
25. Premises used for the manufacture, wholesale/sale, or storageof grease, soda caustic, acid, paints, salt-petre, suphur,naptha, mercury, turpentine, resin, spirits, wine or any otherdangerously inflammable oil, liquids or material -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 50.00 30.00
  Note :- For each such trade involving manufacturea separate licence will be necessary. In case of hardwaremerchants a single licence for hardware items would be necessaryas shown in serial number 27.  
26. Premises used for the manufacture of iron, trunks, tins,utensils or any trade involving hammering of metal -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 50.00 30.00
  *Note :- The premises mentioned against serial numbers 1, 2and 31 shall be exempted from the payment of the fee underserial number 26  
27. Premises used for retail sale of grease, soda caustic, acid,paints, salt-petresulphur, mercury, turpentine, resin or anyother dangerously inflammable liquids or materials   50.00
28. *Premises used for wholesale of ghee, hydrogenated vegetableoil or any other cooking oil 250.00 125.00
28A. *Premises used for retail sale of ghee hydrogenated oil orany other cooking oil 20.00 12.00
29. Premises used for welding works 50.00 30.00
  **Note :- The premises mentioned against serial numbers 1, 2and 31 shall be exempted from the payment of the fee underserial No. 29  
30. Premises used for making cloth by power-looms 100.00 60.00
31. Commercial shop or workshop or factories covered by theIndian Factories Act, whether specified elsewhere or not andfrom which nuisance, noise, smoke or unwholesome smell arises ormanufacture is carried on contract or otherwise or self-related-    
  (a) turnover above Rs. 20,000 per annum 250.00 150.00
  (b) turnover below Rs. 20,000 per annum 100.00 60.00
32. Premises used *[exclusively] for storage of paper stationeryor waste papers -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20.000 per annum 50.00 30.00
33. Bhatti or any other manufacturing or commercial shop orworkshop engine house or store house or place of business fromwhich offensive or unwholesome smell, noise, or smoke arise notspecifically mentioned in the above clauses, if turnover is notmore than Rs. 5,000 per annum 50.00 30.00
  Note A :- This will not include Bhatti or premises used byhalwais, tea shopkeepers, hoteliers, dhaba wallas, *[bakeries],bharbhujas, goldsmiths and small scale dyers  
  *Note B :- The premises mentioned against serial No. 10,shall be exempted from the payment of the fee under serial No.33  
34. Premises used by ordinary dyers 20.00 12.00
35. Premises used for Automobile and/or Scooter workshop 50.00 30.00
36. Premises used for dry cleaning of clothes 50.00 30.00
37. Premises used by *[Cold storage and cinema] 500.00 300.00
38. Premises used for manufacture and storage of Tobacco -    
  (a) turnover above Rs. 20,000 per annum 100.00 60.00
  (b) turnover below Rs. 20,000 per annum 50.00 30.00
39. Premises used by Rice Shellers 500.00 300.00
40. Premises used for -    
  (i) Wholesale trade of fire works 100.00 60.00
  (ii) Retail sale of fire works 50.00 30.00
41. The premises used for the sale of kerosen oil, storage orsale of sirka, kannas, munj, or wan, storage for matches 15.00 80.00
  Note :- If a license under serial 41 has been obtained, noseparate license under serial number 4, 11, 20, 21, 28 or 38 isnecessary  
42. (i) A yard, depot or place of storage of thaching grass,sirkiwan, munjrope, kana, san, khajoor leaves, coconut fibre,unslaked lime, bamboos and bamboo baskets 20.00 10.00
  (ii) Storage of cotton upto 200 kg. 20.00 12.00
  (ii) Storage of cotton above 200 kg. 50.00 30.00
  Note :- Storage means ware housing.  
*Substituted by Legislative Supplement Part III dated 11.3.1985.**Haryana Notification No. GSR 70/HA24/73/Section 200 and 214 dated 15.12.1983.