The KARNATAKA MUNICIPALITIES ACT, 1964

Karnataka · state statute

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THE KARNATAKA MUNICIPALITIES ACT, 1964
ARRANGEMENT OF SECTIONS
Statements of objects and reasons:
Sections:
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
CONSTITUTION OF MUNICIPAL AREAS
3. Specification of smaller urban area.
4. Power to include or exclude areas in or from smaller urban area and the effect thereon .
5. Erection and maintenance of boundary marks.
6. Omitted.
7. Property and rights of municipal council of the smaller urban area which has ceased to exist
to vest in Government.
8. Naming of smaller urban area comprising two or more places.
9. Procedure for constitution, abolition, etc., of smaller urban areas.
10. Incorporation of city and town municipal councils.
11. Constitution of municipal councils.
12. Omitted.
13. Wards for elections.
14. List of voters.
15. Qualification of candidates.
16. General disqualifications for becoming a councillor.
16A. Account of election expenmses and maximum thereof.
16B. Lodging of Account with the returning officer.
16C. Failure to lodge an account of election expenses.
17. General election of councillors.
18. Term of office of councillors.
18A. Allowances to Councillors.
19. Casual vacancies how to be filled up.
20. Publication of results of elections.
21. Election Petitions.
22. Relief that may be claimed by the petitioner.
23. Grounds for declaring elections to be void.
24. Procedure to be followed by the Election Tribunal.
25. Decision of the Election Tribunal.
26. Procedure in case of equality of votes.
27. Appeal.
28. Election valid unless called in question.
29. Corrupt practices.
30. Maintenance of secrecy of voting.
31. Officers, etc., at elections not to act for candidates or to influence voting.

32. Prohibition of canvassing in or near polling stations.
33. Penalty for disorderly conduct in or near polling stations.
34. Penalty for misconduct at the polling station.
35. Breaches of official duty in connection with elections.
36. Removal of ballot papers from polling station to be an offence.
37. Other offences and penalties therefor.
38. Control of elections.
38A. Returning Officer, Presiding Office r etc. deemed to be on deputation to State Election
Commission.
38B. Voting machine at elections
39. Bar of suits relating to elections, etc.
40. Resignation.
41. Liability to removal from office.
42. President and Vice-President.
43. Functions of President.
44. Functions of Vice-President.
45. Rights and privileges of individual councillors and President.
46. Penalty for refusal to hand over charge to new President or Vice-President.

CHAPTER III
TRANSACTION OF BUSINESS BY THE MUNICIPAL COUNCIL
47. Meetings.
47A. Omitted
48. Notice of meetings and business.
49. Place of holding meetings and maintenance of order thereat.
50. Quorum.
51. Presiding Officer.
52. Method of deciding questions.
53. Business to be transacted at meetings and order of business how to be settled.
54. Minutes of proceedings.
55. Councillors not to vote on matter in which they are interested.
56. Adjournment of meetings.
57. Modification and cancellation of resolutions.
58. Motions and amendments.
59. Conduct of ordinary meetings.
60. Notice of business to be transacted must in certain cases be given to the Government
Executive Engineer.
61. Certain Government officers may attend meetings of municipal council.
62. Interpellation.
63. Standing Committee.
64. Omitted.
65. Casual vacancies.
66. Chairman of Standing Committee.
67. Procedure at meetings.

68. Procedure by circulation.
69. Subordination of committees to instructions of municipal council and compliance with
requisitions of municipal council.
70. Powers, duties and functions may be delegated to officers whose expenses may be paid .
71. Joint committees of local bodies and joint levy of toll.
71A. Staff of municipal council.
72. Competency of municipal council to lease, sell and contract.
73. Transfer of property may be subject to conditions.
74. Contracts by officers appointed by Government to execute municipal works and payment for
such works.
75. Compulsory acquisition of land.
76. Municipal fund ordinarily liable for all costs and expenses incurred by municipal councils .
77. Officer or servant of municipal council not to be interested in any contract with such
municipal council.
78. Penalty for councillor, being interested in any contract, etc., with the municipal council .
79. Councillors, etc., to be deemed public servants.
80. Validity of proceedings.
CHAPTER III-A
NEIGHBOURHOOD GROUP, AREA SABHA AND WARD COMMITTEE
80A. Definitions and application
80B. Constitution of Neighbourhood group
80C. Meetings of the Neighbourhood Group
80D. Representative of the Neighbourhood group, term of office and allowance
80E. Powers and functions of the Neighbourhood group
80F. Removal of representative/ additional representative of the neighbourhood group
80G. Constitution of Area Sabhas
80H. Meetings of the Area Sabha
80I. Representative of the Area Sabha
80J. Powers and functions of the Area Sabhas
80K. Appeal
80L. Removal of Area Sabha Representatives or Additional Representatives
80M. Constitution of Ward Committee
80N. Meeting of the Ward Committee
80-O. Functions of the Ward Committee
80P. Removal of Members of Ward Committee
80Q. Appeal

CHAPTER IV
MUNICIPAL PROPERTY AND FUND
81. Municipal Property.
82. Decision of claims to property by or against the municipal council.
83. Municipal Fund.

84. Application of Municipal Fund and Property.
85. Power to deposit and invest surplus fund.
86. Power of municipal councils to borrow money.

CHAPTER V
OBLIGATORY AND DISCRETIONARY FUNCTIONS OF MUNICIPAL COUNCILS
87. Obligatory functions of municipal councils.
88. Special functions.
89. Power of Government to exempt municipal council from any of the functions.
90. Analysis and inspection of water supplied through pipes.
91. Discretionary functions of municipal councils.
92. Arrangements purporting to be binding permanently or for a term of years .
93. Management of public institution maint ained by municipal council to vest
in it.
CHAPTER VI
MUNICIPAL TAXATION
Taxes and procedure for Levy.
94. Taxes which may be imposed.
94A. Exemption of property tax on building and land of ex-servicemen
94AA. Levy of Urban Transport Cess
95. Omitted.
96. Omitted.
97. Publication of resolution with notice.
98. Power to suspend, reduce or abolish any existing tax.

Duty on transfers of immovable properties.
99. Duty on transfers of immovable properties.

Tax on vehicles, boats, animals and dogs.
100. Omitted.

Assessment of and liability to tax on buildings and lands.
101. Description and class of property Tax.
101A. Application of provisions
102. Method of assessment of property Tax.
102A. Enhancement of property Tax.
103. Rebate for self-occupied building.
104. Omitted.
105. Assessment of property Tax.
106. Preparation and Publication of property Tax register.
[107. XXX]
107A. Survey of lands and buildings and preparation of property register.
108. Notice to be given to the municipal council of demolition or removal of a building.
109. Omitted.

110. Tax from whom primarily leviable.
110A. Omitted.
111. Notice to be given to municipal council of all transfers of title by persons primarily liable to
payment of taxes on buildings or lands.
112. Form of notice.
113. Name of transferee to be Entered in Property Tax register.
114. Liability for payment of taxes on buildings or lands continue in the absence of notice of
transfer.
115. Power to assess in case of escaped from assessment.
116 to 122. Omitted
Toll.
123 to 127. Omitted.
128. Omitted.
129. Omitted.
130. and
131 Omitted.
132. Omitted.
Advertisements and Advertisements Tax.
133. Prohibition of advertisements without written permission of municipal council.
134. Permission of the municipal council to become void in certain cases.
135. Presumption in case of contravention.
136. Removal of unauthorised advertisements.
Powers to charge fees, etc.
137. Fees in respect of Jatra, Urus, etc.
138. Municipal council may charge fees for certain licences, etc.
Special Provisions Relating to Taxes.
139. Fixed charges and agreements for payment in lieu of taxes.
140. Power of Government to suspend or prohibit levy of objectionable taxes.
141. Power of Government to require municipal council to impose taxes.
CHAPTER VII
RECOVERY OF MUNICIPAL CLAIMS
142. Presentation of bill for taxes.
143. Distress.
144. Sale of goods and property distrained or attached.
145. Procedure in respect of sales, etc.
146. Sale outside the district.
147. Procedure when distraint is impracticable.
148. Summary proceeding may be taken against persons about to leave the municipal area .
149. Fees.
150. Appeal to magistrate.
151. Liability of vacant land, building, etc., for tax.
152. Suspension of power to recover by distress and sale.
153. Receipt to be given for all payments.
154. Recovery of rent on land.

CHAPTER VIII
IMPROVEMENT SCHEMES AND IMPROVEMENT BOARDS
155. Power of municipal council to undertake works and incur expenditure for improvement, etc.
156. Particulars to be provided for in an improvement scheme.
157. Procedure on completion of scheme.
158. The scheme to be then forwarded to Government for sanction.
159. On receipt of sanction, declaration to be published giving particulars of land to be acquired .
160. Payment of betterment fee.
161. Assessment of betterment fee by the municipal council.
162. Settlement of betterment fee by arbitrator.
163. Fee for arbitrator.
164. Powers and duties of arbitrator.
165. Municipal council to give notice to persons liable to payment of betterment fee .
166. Agreement to make payment of betterment fee a charge on land.
167. Payment of betterment fee first charge.
168. Recovery of money payable in pursuance of sections 161, 162 or 166.
169. Agreement of payment not to bar acquisition under a fresh declaration.
170. Forming of new extensions or layouts or making new private streets.
171. Alternation or demolition of extension, layout or street.
172. Power of the municipal coun cil to order work to be carried out or to carry it out itself in
default.
173. Establishment of Improvement Board.
174. Property, finance, powers, etc., of Improvement Board.

CHAPTER IX
POWERS AND OFFENCES
Powers in respect of streets.
175. Power regarding streets, etc.
176. Power to require repair of streets and to declare such streets public.
177. Power to declare any street a public street subject to objections by owners.
178. Temporary closure of streets.
179. The regular line of public streets.
180. Control of construction of buildings within regular line of street.

Powers to regulate buildings, etc.
181. Setting back projecting buildings.
182. Setting forward the regular line of street.
183. Buildings at corner of streets.
184. Roofs and external walls of buildings not to be made of inflammable materials.
185. Level of buildings.
186. Rat-proof building for warehouse for storing grain.
187. Notice of new buildings.
187A. Regularisation of certain unlawful building

187B.Penalty against jurisdictional officer failing to prevent unauthorised deviations or
constructions.
188. Sanction accorded under misrepresentation.
189. Power of Government to prohibit the erection of buildings in certain areas without
permission.
190. Completion certificates: permission to occupy or use.
191. Regulation of huts.
192. Improvement of huts.

Power connected with drainage, water works, etc.
193. Municipal control over drains, etc.
194. Powers for making drains.
195. Sufficient drainage of houses.
196. Power of owners and occupiers of buildings or lands to drain into municipal drains.
197. Right to carry drain through land or into drain belonging to other persons.
198. Rights of owner of land through which drain is carried in regard to su bsequent building
thereon.
199. Provision of privies, etc.
200. Cost of altering, repairing and keeping in proper order privies, etc.
201. Power to close existing private drains.
202. Power in respect of sewers, etc., unauthorisedly constructed, rebuilt or unstopped .
203. Encroachment on municipal drains, etc.
204. Inspection of drains, etc.
205. Municipal council may execute certain works without allowing option to persons concerned of
executing the same.
206. Power of carrying water mains, etc.
207. Works to be done by licensed plumber or licensed water supply contractor .

Powers regarding external structures, etc.
208. Permission necessary for certain projections.
209. Troughs and pipes for rain water.
210. Fixing of brackets, etc., to houses.
211. Naming streets and numbering houses.
212. Removal and trimming of hedges, trees, etc.

Powers for promotion of public health, safety and convenience.
213. Ruinous or dangerous buildings.
213A. Precaution in case of dangerous trees.
214. Powers and duties with regard to dangerous, stagnant or insanitary sources of water supply.
215. Displacing pavements, etc.
216. Obstructions and encroachments upon public streets and open spaces.
217. Hoardings to be set up during repairs, etc.
218. Provision of facilities when work is executed in public street.
219. Timber not to be deposited or hole made in a street without permission .

220. Power of municipal council to recover expenses caused by extraordinary traffic .
221. Dangerous quarrying.
222. Provision as to dogs.
223. Provision as to keeping of pigs.
Powers for the prevention of nuisance.
224. Depositing dust, etc.
225. Discharging sewage, etc.
226. Non-removal of filth, etc.
227. Removal of nightsoil.
228. Filthy building, etc.
229. Deserted and offensive buildings.
230. Buildings or rooms in buildings unfit for human habitation.
231. Power of city municipal councils to order demolition of buildings unfit for human habitation .
232. Power to enter and inspect, etc., buildings.
233. Provision of bathing facilities.
234. Fouling water.
235. Regulation of washing of clothes by washermen.
236. Abatement of nuisances from wells, etc.
237. Regulation or prohibition of certain kinds of cultivation.
238. Using offensive manure, etc.
239. Tethering cattle, etc.
240. Feeding animals on filth.
241. Consumption of smoke.
242. Prohibition of nuisance.
Regulation of Markets, Sale of Goods, etc.
243. Licensing markets, slaughter houses and certain businesses.
244. Opening, closing and letting of markets and slaughter houses.
245. Power to expel lepers and disturbers, etc., from markets.
246. Slaughter houses, etc., beyond municipal limits.
247. Unwholesome articles of food and drink.
Prevention of Dangerous Diseases.
248. Prevention of infectious diseases.
249. Duties of municipal council on threatened or actual outbreak of infectious disease.
250. Withdrawal and modification of powers and orders.
251. Duties of municipal council in respect of disease among horses, dogs, cattle, sheep or goats .
252. Proceedings to abate the overcrowding of interiors of buildings.
253. Special powers which may be conferred by Government in respect of overcrowded areas
notified by Government.
254. Prohibition of making of vault or grave in place of worship.
255. Closing places for disposal of the dead.

Nuisances from Certain Trades and Occupations.
256. Premises not be used for certain purposes without licence.

257. Power of Municipal Commissioner or Chief Officer to prevent use of premises in particular
areas for purposes referred to in section 256.
258. Setting apart areas for use for industrial purposes.
259. Factories in crowded localities.
260. Use of siren or whistle for summoning or dismissing workmen.

General Penalties, Service of Notices and
Miscellaneous Provisions.
261. Police and municipal officers to aid fire brigade.
262. Service of notices, etc.
262A. Prohibition of unauthorised occupation of land.
263. General penalty.
264. Municipal council in default of owner or occupier may execute work and recover expense .
265. Occupier in default of owner, may execute work and deduct expenses from his rent.
266. Proceedings if any occupier opposes the execution of the Act.
267. Entry for purposes of the Act.
268. Determination of compensation in certain cases.
269. Costs or expenses how determined and recovered.
270. Requisitioning of premises, vehicles, etc., for municipal elections.
271. Payment of compensation.
272. Power to obtain information.
273. Eviction from requisitioned premises.
274. Release of premises form requisition.
275. Penalty for contravention of any order regarding requisitioning.

CHAPTER X
PROSECUTIONS, SUITS AND POWERS AND POLICE
276. Municipal council may prosecute.
277. Power to compound offences.
278. Limitation for distraint, etc.
279. Distress lawful, though defective in form.
280. Damage to municipal property how made good.
281. Alternative procedure by suit.
282. Power of compromise, etc.
283. Bar of suits against municipal area, its officers, servants, etc., for acts done in good faith .
284. Previous notice for suits, etc.
285. Powers and duties of Police Officers.
CHAPTER XI
MUNICIPAL ACCOUNTS AND ADMINISTRATION REPORTS
286. Prohibition of expenditure not budgeted for.
287. Presentation of accounts.
288. Revision of budget.
289. Maintenance of accounts and restrictions on expenditure.
290. Audit of accounts.

291. Power of auditor to requi re production of documents and attendance of persons concerned,
etc.
292. Penalty for disobeying requisition under section 291.
293. Audit report to be sent to certain officers and bodies as Government may direct.
294. Audit report what to contain.
295. Municipal council to remedy defects: Procedure to be followed after report of the Auditor
under section 293.
296. Commissioner to surcharge or charge illegal payment or loss caused by gross negligence or
misconduct.
297. Recovery of surcharges and charges how made.
298. Application against order of surcharge or charge.
299. Expenses in respect of requisition of auditors to be payable out of Municipal Fund .
300. Transmission of accounts to Government.
301. Publication of accounts.
302. Annual administration report.
302A. Preparation of Development Plan.
302B. Finance Commission.
CHAPTER XII
CONTROL
303. Chief Controlling Authority.
304. Power of inspection and supervision.
305. Power to inspect the office of municipal council.
306. Deputy Commissioner’s power of suspending execution of orders, etc., of municipal councils.
307. Execution of work in certain cases.
308. Liability of councillors for loss, waste or misapplication.
309. Commissioner’s power in respect of city municipal councils.
310. Government inquiry into municipal matters.
311. Power of Commissioner to prevent extravagance in the employment of establishment .
312. Government may require any municipal council to appoint a Health Officer .
313. Power of Government to provide for performance of duties in default of municipal council .
314. Power of Government to direct person in custody of municipal fund to pay Government dues .
315. Power to appoint administrator in certain cases.
316. Power of Government to dissolve a municipal council in certain circumstances.
317. Disputes between municipal councils.
318. Power of officers acting for, or in default of municipal council and liability of municipal fund .
319. Power of Government to cancel or modify bye-laws of municipal councils.
320. Powers to transfer officers.
321. Delegation of powers by Government.
322. Revision.
CHAPTER XIII
RULES AND BYE-LAWS
323. Government to make rules.
324. Power to make bye-laws.

325. Power of Government to make model bye -laws and adoption of such bye -laws by municipal
councils.
326. Rules and Bye-laws to be printed and sold.
CHAPTER XIV
APPOINTMENT AND POWERS OF MUNICIPAL COMMISSIONER OR CHIEF
OFFICER AND OTHER MUNICIPAL OFFICERS
327. Appointment of Chief Officer.
328. Appointment of Health Officer.
329. Duties of Chief Officer.
330. Powers of Chief Officers.
331. Appointment of Municipal Commissioner.
332. Removal from Office.
333. Salary of Municipal Commissioner.
334. Prohibition of engagement in other business.
335. Leave of absence.
336. Contribution from municipal council towards pension and leave allowances of Municipal
Commissioner.
337. Power of municipal council to require returns, reports, or production of documents.
338. Powers of Municipal Commissioners and limitations thereon.
339. Municipal Commissioner or Chief Officer deemed to be authorised to exercise powers of
other officers.
340. Right of Municipal Commissioner and Chief Officer to attend meetings of municipal council,
etc.
341. Punishment for person disobeying lawful direction given by Municipal Commissioner or Chief
Officer.
342. Powers of Municipal Commissioner or Chief Officer to appoint, grant leave, punish and
dismiss.
343. Orders subject to appeal.
344. Delegation of powers of Municipal Commissioner.
345. Power to execute contracts on behalf of municipal council.
346. Mode of executing contracts.
347. Tenders to be invited for contracts involving expenditure exceeding five hundred rupees.
348. Security when to be taken for performance of contract.

CHAPTER XV
TOWN PANCHAYAT
349. Specifying transitional area.
350. Municipal Area.
351. Constitution of Town Panchayat for a transitional area.
352. Election to Town Panchayat.
353. Power to extend provisions of this Act to a transitional area.
354. Consequence of the applications of the Act to a transitional area.
355. Effect of absorption of Panchayat area into transitional area.
355A. Effect of absorption of part of the Panchayat area into a transitional area.

355B. Effect of conversion of Panchayat area into a transitional area.
355C. Effect of absorption of part of a transitional area into a smaller urban area.
355D. Effect of absorption of a transitional area into smaller urban area.
355E. Effect of conversion of transitional area into a smaller urban area.

CHAPTER XVI
PROVISIONS FOR CONVERSION OF PANCHAYAT AREA INTO A SMALLER
URBAN AREA AND FOR AMALGAMATION AND DIVISION OF
SMALLER URBAN AREAS, ETC.
356. Interpretation.
357. Effect of conversion of panchayat area into smaller urban area.
358. Term of office of members of interim municipal council and their powers.
359. Effect of absorption of panchayat area into smaller urban area.
360. Effect of absorption of a part of a panchayat area into a smaller urban area.
361. Conversion of two municipal areas into city municipal areas.
362. Conversion of city municipal areas into town municipal areas.
363. Amalgamation of two contiguous smaller urban areas.
363A. Omitted.
364. Removal of difficulties.
CHAPTER XVI-A
364(A). Specification of Industrial Township.
364(B). Constitution of Industrial Township Authority.
364(C). Term of Office of Chair person and Members.
364(D). Transaction of Business by the Industrial Township Authority.
364(E). Authentication of documents.
364(F). Functions and duties of Industrial Township Authority.
364(G). Powers of Industrial Township Authority.
364(H). Powers to extend provisions of this Act to the Industrial Township Authority.
364(I). Funds, Budget and Accounts of the Industrial Township Authority.
364(J). Levy and collection of Property Tax.
364(K). Power of appointment, conditions of service of officers and staff.
364(L). Returns.
364(M). Power to issue directions to the Authority.
364(N). Power to appoint Administrator.
364(O). Effect of conversion of part of panchayat area or transitional area or smaller urban area or
larger urban area into an Industrial Township.
364(P). Regulations.
364(Q). Removal of difficulties.
CHAPTER XVII
MISCELLANEOUS
365. Karnataka Municipal Administrative Service.
366. Agency for execution of public works.
367. Recovery towards the Karnataka Municipal Administrative Service.

368. Penalty for acting as councillor, president or vice -president of a municipal council when
disqualified.
369. Penalty for interested member voting.
370. Penalty for acquisition by an officer or servant of interest in contract.
371. Bidding prohibited.
372. Offences by companies.
372A. Official Display of Flag.
373. Signature or notices, etc., may be stamped.
374. Provisions of respect of licences, etc.
375. Conditions of service of sweepers and certain other class of persons employed in municipal
service.
376. Admissibility of document or entry as evidence.
377. Licensing and other provisions not applicable to Government.
378. Licensing provisions not applicable to bus stop, passenger shelters, etc.
379. The provisions of the K arnataka Agricultural Produce Marketing (Regulation) Act, 1966, not
affected.
380. Provisions of Improvement Acts not affected.
381. Transitional Provisions.
382. Repeal and savings.
383. Orders for bringing this Act into force.
384. Omitted.
385. Omitted.
386. Omitted.
387. XXX.
388. Directorate of Municipal Administration.
388A.Direction and control
389. Removal of difficulties.
SCHEDULE I
SCHEDULE II - Omitted
SCHEDULE III - Omitted
SCHEDULE IV - Omitted
SCHEDULE V - Omitted
SCHEDULE VI
SCHEDULE VII
SCHEDULE VIII
SCHEDULE IX
SCHEDULE X
SCHEDULE XI
SCHEDULE XII
SCHEDULE XIII-omitted
* * * *

STATEMENTS OF OBJECTS AND REASONS
I
Act 22 of 1964. —The Municipal Councils in the State are now governed by seven different
enactments in force in the different areas and in order to have a uniform law in the whole State, this
Bill has been brought fo rward. The Bill governs both City Municipalities and Town Municipalities as
the provisions are in most case common and it is convenient to have a single enactment for both
kinds of Municipalities. The Bill embodies the principal features of the enactment i n force at present.
Provision has also been made in chapter IX of the Bill for undertaking and executing improvement
schemes and levying betterment fees on lands whose value increases by execution of improvement
schemes.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 30th March 1963, as No.
46, at p. 292.)
II
Amending Act 34 of 1966. —In order to empower municipal councils to exercise control over the
functions of the Chief Officer it is considered necessary to amend the Mysore Munici palities Act, 1964.
Opportunity has been taken to make certain other amendments found necessary to facilitate the
proper working of the Act. Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 28th July 1966, as No. 132,
at p. 8.)
III
Amending Act 2 of 1976. —The Corporation of the City of Bangalore and the Municipalities in the
State are empowered to levy an additional duty on transfer of immovable properties in the form of
surcharge on the duties imposed under the Stamp A ct on instruments of sale, gift, exchange etc. The
basis of the levy was the amount of consideration in the case of sale and value in the other two cases.
But the Stamp Act was amended by the Act No. 12 of 1975 changing the basis in the case of sale
etc., to be the market value. Consequential amendments therefore became necessary in the
municipal laws. Corresponding provision was not available in the Bombay Provincial Municipal
Corporation Act, 1949, under which the Hubli -Dharwar Municipal Corporation is es tablished. It was
considered necessary to provide for it also to achieve uniformity.
Hence, the Karnataka Municipal Laws (Amendment) Ordinance, 1975 was promulgated.
The Bill is to replace the said Ordinance.
(Published in the Karnataka Gazette, PART IV—2-A, dated 22nd January 1976, at p. 7–8.)
IV
Amending Act 39 of 1976. —In order to augment the revenues of the State it is considered
necessary to levy a tax on urban land. This tax is payable with effect from 1st April 1975 in the cities
of Bangalore and Hub li-Dharwar and in the city municipalities of Mysore, Mangalore, Belgaum,
Gulbarga, Bellary, Davanagere, Bijapur, Shimoga and Bhadravati. In respect of other places the
effective date will be notified. This tax will be in lieu of land revenue assessment, in cluding non -
agricultural assessement, ground rent, jodi or quit rent and any other amount specified by the State
Government, payable in respect of that land. The levy will be at graduated scales on the market value
of the urban land. Procedure for the dete rmination of the market value is provided and the market
value once determined will hold good for five years at a time. Appeal to Tribunal by the aggrieved is
provided. Small bits of lands not exceeding 223 square meters and lands used for public purposes are
exempted from the payment of the tax.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 14th February 1975, as No.
343, at p. 27.)

V
Amending Act 83 of 1976. —The Karnataka Municipalities Act, 1964 received the assent of the
President on 7th May 1964 and came into force in the State. The action Committee of the Karnataka
State Municipal President and Vice -President conference held during 1969 desired a scrutiny of the
Karnataka Municipalities Act, 1964. A Committee was therefore c onstituted to have a detailed scrutiny
of the provisions of the Act and to suggest amendments thereto. Some difficulties were also felt in the
implementation of the provisions of the Act. The Divisional Commissioners and the Controller, State
Accounts Department also proposed certain amendments to the Karnataka Municipalities Act, 1964.
This committee was constituted under the Chairmanship of the minister for Law and Municipal
Administration. The Committee has made a detailed study of the provisions of the Karnataka
Municipalities Act, 1964 and keeping in view the proposals and suggestions from the different quarter
and has proposed certain amendments in the form of the Bill.
The salient features of the Bill are as follows:—
1. The strength of the Councillors is raised with reference to population.
2. The territorial divisions shall be so formed as to comprised as far as may be, contiguous blocks.
3. Corrections in the Electoral roll may be effected till the last date for making nominations.
4. Offences unde r the untouchability Act and the Food Adulteration Act etc., constitute
disqualification from being Councillors.
5. Every Councillor may receive monthly allowance out of the Municipal funds.
6. Elections should be subjected to control and supervision of th e Government and Government
may make rules to provide for or regulate all or any of the matters for the purpose of holding elections
of the Councillors.
7. Councillors, Vice -Presidents and Presidents may resign by giving notice in writing and such
resignation shall take effect on the expiry of the tenth day after receipt of resignation.
8. Allowances to the President and Vice-Presidents are revised.
9. The President have been given additional powers and the Presidents shall be ex -officio
members of all the Standing Committees but without the power of vote on any question.
10. Every councillor is to be provided with copies of the meeting proceedings before the next
meeting.
11. The Chairman of the Standing Committee shall be elected by the members thereof by the
system of single transferable vote.
12. The power of the Council to lease, sell or contract is raised.
13. Power of Government to supersede a Municipal Council in certain circumstances shall not
exceed one year.
14. Conversion of notified areas, Town B oards, the Sanitary Boards etc., into municipalities is
provided for.
15. Provision is made to meet the expenditure on Municipal Administration Services from out of the
consolidated fund.
16. The Madras Public Health Act is so far as it applies to the empl oyees coming within the
purview of the Karnataka Municipalities Act shall be repealed.
Hence the Bill.
(Publishedin the Karnataka Gazette (Extraordinary), Part IV -2A, dated 18th March 1976, as No.
1539, at p. 17–19.)
VI
Amending Act 13 of 1979. —Section 18 of the Karnataka Municipalities Act, 1964 (Karnataka Act
22 of 1964) provides that the term of the Councillors elected at a general elections shall be four years.

In some Municipalities, for various reasons, election of the Municipal Councillors could not be held
immediately after the expiry of their term and the elected councillors continued to function as such. To
validate their actions it is proposed to take powers to extend the term of elected councillors upto a
period not exceeding 24 months.
Provisions relating to resignation of members. President and Vice -President are being made
simple and clear by amending section 40.
In section 42 provision is being made to limit the effect of the resolution of the Council limiting the
term of the President, only upto the life of the Council passing such resolution.
Opportunity is taken to make some other minor amendments to remove some working difficulties.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 24th January 1979, as No.
78, at p. 5.)
VII
Amending Act 21 of 1979. —In order to augment the revenues of the State it is proposed to
amend taxation and other laws. Opportunity is taken to make some other amendments also.
Hence this Bill.
(Published in the Karnataka Gazette (Ex traordinary), Part IV -2A, dated 27th March 1979, as No.
259, at p. 43.)
VIII
Amending Act 22 of 1981. —With effect from the year 1973 -74, the municipal corporations and
the municipal Councils are requested to set apart 18 per cent of their revenue every yea r for the
welfare of Schedule Castes and the Schedule Tribes within their respective jurisdictions. In order to
ensure that the programmes for the welfare of the Schedule Castes and the Schedule Tribes are
formulated well in advance and implemented effecti vely, it is necessary that each municipal council
constitutes a social justice committee and entrusts the responsibility of formulating activities and
programmes for the welfare of the Schedule Castes and the Scheduled Tribes in its jurisdiction to the
said committee.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 3rd February 1981, as No.
82, at p. 4.)

IX
Amending Act 26 of 1982. —It is decided that there should be some minimum period of exercise
of profession in a y ear for attracting the tax liability under the Karnataka Tax on Professions, Trades,
Callings and Employment Act, 1976. It is considered desirable to fix up the minimum period at 120
days, in a year.
According to the proviso to item (xi) of section 94 of t he Karnataka Municipalities Act, a tax under
item (xi) shall not be levied where the Municipality levies a profession tax. As profession tax is now
being levied in all cases, item (xi) of the proviso thereto of the Karnataka Municipalities Act are being
deleted.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 10th June 1982, as No.
469, at p. 3.)
X
Amending Act 28 of 1982. —Section 321 of the Karnataka Municipalities Act, 1964 empowers the
Government to delegate its pow ers to the Divisional Commissioners. It is proposed to empower

Government to delegate its powers to the Deputy Commissioners also in the interest of quick and
more expeditious disposal.
Section 342 (1) of the Act provides that the Chief Officers and Munici pal Commissioners may
make appointments to posts whose monthly salary does not exceed Rs. 60 without the sanction of the
Municipal Councils;
Due to the revision of pay scales in 1977, the lowest pay scale is Rs. 250 –400 and there is no post
whose monthly s alary does not exceed Rs. 60. It is therefore, proposed to amend Section 342 to
provide that; the monetary limit may be prescribed by rules.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 27th June 1981, as No.
488, at p. 3.)
XI
Amending Act 12 of 1983. —By passage of time, there has been a steady increase in the
participation of women in all walks of life. In order to ensure more and more involvement of women in
the affairs of the municipality it is proposed to provid e adequate representation for women by
increasing the reservation for women to as nearly as may be 20% of the total number of councillors.
Power is being taken to divide the municipalities into single member constituencies.
It is proposed to make all persons who have attained the age of 18 years eligible to vote in election
to municipalities. Opportunity is taken to make some of the minor amendments.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 25th March 1983, as No.
188, at p. 5.)
XII
Amending Act 2 of 1984. —(Note: By this Act the Karnataka Marriages (Registration and
Miscellaneous provisions) Act 1976 was enacted. Therein some consequential amendments were
made to the Karnataka Municipalties Act.)
XIII
Amending Act 33 of 1984. —It is proposed to provide that copies of all communications except
confidential communications addressed by the Municipal Commissioner or the Chief Officer to the
Government shall be simultaneously forwarded to the President.
It is considere d necessary to enable the members of the Legislative Assembly to take part in the
meetings of the municipal council and the standing committees thereof. However they shall not have
the right to vote or to contest for any elected office in the council or in the standing committee.
It is proposed to provide that the President or the Vice -President of a municipal council shall not
preside over a meeting of the council in which a no -confidence motion against them is discussed.
However he will have the right to take part in the discussion and the right to vote.
At present water rate is being levied by the municipalities both in the form of tax on buildings and
the lands and charges for supply of water. The High Court has held that according to the existing
proviso it is not permissible to levy it in both forms. It is considered necessary to levy it in both forms
by making suitable modification in the provision and to validate the collection made so far.
It is proposed to enhance the maximum fees leviable on buses using municipal bus stands from
twenty-five paise to five rupees. The actual rate will be specified in the bye-laws.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 29th March 1984, as No.
194, at p. 5.)

XIV
Amending Act 34 of 1984. —The problem of encroachments on lands belonging to Municipalities,
Bangalore Development Authority, Improvement Boards and other Local Bodies has assumed serious
proportions. It is necessary to provide deterrent punishment for such encroa chments.
2. Hence it is proposed to introduce a provision to make encroachment on lands belonging to the
City Improvement, Trust Board, Mysore, Village Panchayats, Taluk Boards, Municipal Councils,
Municipal Corporations, Improvement Boards and the Bangalo re Development Authority an offence
punishable with imprisonment for a term which may extend to three years and with fine which may
extend to five thousand rupees. Further, it is also proposed that any person who had unauthorisedly
occupied land belonging to any of the said bodies and who fails to vacate such land in pursuance of
an order under Section 5 (1) of the Karnataka Public Premises (Eviction of Unauthorised Occupants)
Act 1974, shall on conviction be punished with imprisonment for a term which may extend to three
years and with fine which may extend to five thousand rupees, and with a further fine which may
extend to Rs. 50 per acre of land or part thereof for every day on which the occupation continues after
the date of first conviction. A person w ho intentionally aids or abets the commission of these offences
shall also be liable to receive the same punishment. It is proposed to introduce this provision in the
following statutes:
(1) The City of Mysore Improvement Act, 1903.
(2) Karnataka Village Panchayats and Local Boards Act, 1959.
(3) Karnataka Municipalities Act, 1964.
(4) Karnataka Municipal Corporations Act, 1976.
(5) Karnataka Improvement Boards Act, 1976.
(6) Bangalore Development Authority Act, 1976.
3. It is also proposed to extend the ap plication of chapter III A of the Karnataka Slum Areas
(Improvement and Clearance) Act 1974 to the whole State and to make the Tahsildar of the Taluk the
licensing authority, where there is already no licensing authority.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A,dated 6th February 1984, as No.
104, at p. 8–9.)
XV
Amending Act 33 of 1986. —At present the Municipal Councils do not have adequate funds for
implementing water supply schemes efficiently. It is proposed to ta ke over the maintenance of water
supply schemes by Government and to entrust them to the Karnataka Urban Water Supply and
Drainage Board in a phased manner. Therefore, it is proposed to levy 10 per cent water supply cess
on property tax to raise the necessary resources for the purpose.
2. It is proposed to entrust the Divisional Commissioner alone with the powers of revision which
were hither to being exercised both by the Government as well as Divisional Commissioners.
3. Provisions have been made to enabl e the Government to delegate certain powers exercised by
the Government, the Commissioners and the Deputy Commissioners to the Director of Municipal
Administration to have effective control and supervision over the Municipal Councils.
4. Opportunity is als o taken to make certain changes which are necessitated due to the coming
into force of the Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya
Panchayats Act, 1983.
As the Karnataka Legislative Council was not in session and si nce the matter was very urgent, the
Karnataka Municipalities (Amendment) Ordinance 1986 (Karnataka Ordinance 7 of 1986) was
promulgated and this Bill seeks to replace the said Ordinance.
Hence the Bill.

(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 19th August 1986, as No.
625, at p. 8.)
XVI
Amending Act 20 of 1987. —It has been considered necessary to provide for prohibition of
defection by Members of Zilla Parishads Mandal Panchayats and Councillors of Municipal
Corporations and th e City and Town Municipal Councils from the political parties by which they were
set up as candidates. In order to provide healthy politics in the local bodies it is considered necessary
to disqualify such councillors subject to certain conditions in the case of merger or split.
Opportunity is taken to amend the Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal
Panchayat and Nyaya Panchayat Act, 1983 (Karnataka Act 20 of 1985). The Karnataka Municipal
Corporations Act, 1976 (Karnataka Act 14 of 19 77) and the Karnataka Municipalities Act, 1964
(Karnataka Act 22 of 1964).
As the Karnataka Legislature Assembly was not in Session and since the matter was very urgent
the Karnataka Local Authorities (Prohibition of Defection) Ordinance, 1986 (Karnataka O rdinance No.
18 of 1986) was promulgated.
The Bill seeks to replace the said Ordinance.
Hence the Bill.
(Obtained from LA Bill No. 3 of 1987.)

XVII
Amending Act 2 of 1990. —The Karnataka Municipalities Act, 1964, the Karnataka Municipal
Corporations Act, 1 976 and the Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal
Panchayats and Nyaya Panchayats Act, 1983 contain provisions for the preparation of additional
Electoral Rolls of the purpose of conferring the right to vote to persons who had attaine d the age of 18
years.
Pursuant to the amendments affected to the Representation of the People Act, the Electoral Rolls
for elections to the Assembly and Parliamentary constituencies now include persons who have
attained the voting age of 18 years.
In these circumstances, it has been

Excerpt shown. Open the full act in Lexace.

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