LexThe Telangana Municipalities Act, 2019
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA MUNICIPALITIES ACT, 2019.
(ACT NO. 11 OF 2019)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY AND DEFINITIONS
1. Short title, extent, application and
commencement.
2. Definitions.
CHAPTER II
CONSTITUTION AND COMPOSITION OF
MUNICIPALITIES
3. Constitution of Municipalities.
4. Power of Government over property of
Municipalities.
COMPOSITION OF MUNICIPALITIES
5. Composition of Municipality.
6. Division of Municipalities into wards for the
purpose of election of members of the Municipal
Council.
7. Reservation of seats.
8. Oath of the members.
9. Action by Commissioner and member after the
member ceases office.
10. Term of office of members of Municipality.
11. Qualifications of candidates.
12. General disqualifications.
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13. Authority to decide questions of disqualification
of members.
14. Special provision in the case of newly-
constituted and reconstituted municipalities.
15. Vacancies of members.
16. Procedure when no member is elected.
17. Appointment of Committees.
18. Acts of the Municipality not to be invalidated by
defect in constitution and vacancy.
MUNICIPAL AUTHORITIES
19. Municipal Authorities.
20. Election of Chairperson and Vice-Chairperson.
21. Resolution of disputes relating to cessation for
disobedience of party whip.
22. Oath of the office of the Chairperson or Mayor.
23. Duties and Responsibilities of the Chairperson.
24. Municipality wise “Green Action Plan”.
25. Function of Chairperson to incur contingent
expenditure.
26. Emergency powers of the Chairperson.
27. Delegation and devolution of functions of
Chairperson.
28. Reservation of the office of the Chairperson.
29. Reservation of the office of the Mayor.
30. Constitution of Ward Committees.
31. Functions of the Ward Committee.
32. Postponement of casual elections to the office of
Chairperson, Vice-Chairperson and Members.
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33. Cessation of the office of Chairperson and Vice-
Chairperson.
34. Procedure when office of Chairperson is vacant.
35. Notification of elections.
36. Resignation of Member, Chairperson and Vice-
Chairperson.
37. Motion of no confidence in Chairperson and
Vice-Chairperson.
38. Appointment of Commissioner.
39. Power to call for records.
40. Presidency of Municipality.
41. Payment of honorarium and conveyance
allowance to Chairperson and Vice-Chairperson
and conveyance allowance to Members.
42. Training for the Chairperson and Ward Members.
ORGANIZATIONAL STRUCTURE OF
MUNICIPALITY MUNICIPAL ESTABLISHMENT
43. Constitution of Telangana Common Municipal
Service.
44. Power to transfer of officers and employees.
45. Appointment of officers and employees in the
Municipality.
46. Government employees on Lien / Deputation to
Municipality.
47. Code of Conduct of the elected representatives
and the employees of the Municipality.
48. Control of District Collector and Municipal
Commissioner over Officers and other
employees and their liability.
49. Essential Municipal Services.
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50. Salary and allowances of officers and
employees.
DUTIES AND RESPONSIBILITIES OF
MUNICIPALITY
51. Vesting of municipal administration.
52. Duties and Responsibilities of the Municipality.
53. Duties and Responsibilities of the Municipal
Commissioner.
54. Responsibilities of various Functionaries of the
Municipalities.
55. Authority to contract.
56. Duties and Responsibilities of Ward Member
(Councilor or Corporator).
57. Transformation into Model Town.
58. E-Governance and Online Services.
CONDUCT OF BUSINESS
59. Rules and regulations for proceedings of the
Municipal Council.
60. Member when to abstain from taking part in
discussion and voting.
DIRECTION AND CONTROL
61. Municipality to submit annual administration
report.
62. Power of the Government to transfer control of
Endowments and Inams to Municipality.
63. Acceptance of donation, endowment or trust by
the Municipality.
64. Subjects not provided for by this Act.
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65. Government’s power to cancel or suspend
resolutions of the Municipality.
66. Government or the District Collector’s power to
suspend Chairperson or Vice-Chairperson or
Member.
67. Government’s power to remove Chairperson or
Vice-Chairperson or Ward Members.
68. Government’s power to dissolve the Municipality.
69. Government’s or the District Collector’s power to
give directions.
70. Appointment of Special Officer.
71. The Government or the District Collector’s power
to call for records etc.
72. Government’s power to appoint officers to
supervise Municipalities.
73. Government or the District Collector Power to
Require the Performance of Duties and
Responsibilities.
74. Government’s or the District Collector’s power to
take action in certain cases.
75. Government’s powers to undertake work for
Municipality.
76. District Collector’s power to enforce implement-
tation of the provisions of the Act and execution
of resolutions.
77. Power of Government or the District Collector for
the purposes of control.
78. Emergency powers of the District Collector.
79. Responsibilities of officers acting for, or in default
of, the Municipality and liability of municipal fund.
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80. Power of the District Collector to suspend a
resolution, order, etc.
81. Establishment of State Institute of Urban
Excellence.
CHAPTER III
MUNICIPAL REVENUE
82. Sources, power to levy and collect Taxes and
user charges.
83. Power to levy and collect fees and fines.
84. Power to levy development charges.
85. Assessment and Collection of Taxes or fees or
user charges.
86. Levy of Tax or fee under any law.
87. Recovery of arrears of Municipal Revenue.
88. By whom Taxes payable.
89. Notification of new taxes.
90. Liability for loss, waste or misappropriation.
91. Power to write-off irrecoverable taxes, etc.
92. Property Tax.
93. Method of assessment.
94. Self-assessment.
95. Vacancy remission.
96. Tax on demolished buildings.
97. Levy of property tax on Vacant Land.
98. Recovery of service charges from the properties
of Union of India.
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99. Power of the Commissioner or any authorized
officer to call for information and to enter upon
premises.
100. Property Tax when payable.
101. Revision petitions and appeals when and to
whom to lie.
102. Power of Government to make rules under
property taxation.
103. Power to correct the Assessment records.
104. Change of entries of Record of Rights in
Municipal records.
105. Constitution of Telangana State Property Tax
Board.
105-A. Method of assessment of duty on transfer of
property.
105-B. Provisions of the Indian Stamps Act, 1899,
applicable on the introduction of duty on
transfers of property.
105-C. Power to make rules regarding assessment and
collection of duty on transfer of property.
FINANCE
106. Definition of Municipal Fund.
BUDGET
107. Budget estimate.
108. Revised Budget.
109. Preparation of Annual Accounts.
110. Audit of Accounts.
111. Contribution to expenditure by other local
authorities.
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112. Guarantee of State Government of principal of,
and interest on, the loans floated by Council in
Municipality for the purposes of the Act.
113. Recovery of loans and advances made by the
Government.
113-A. Constitution of Finance Commission.
CHAPTER IV
STATUTORY FUNCTIONS AND
RESPONSIBILITIES OF THE MUNICIPALITY
WATER SUPPLY
114. Vesting of powers.
115. Water Audit.
116. Powers of the State Government in water supply.
117. Powers of the Municipality in water supply.
118. Certain prohibitions to maintain water supply.
PUBLIC DRAINAGE AND SEWERAGE
119. Public drains to vest in the Municipality.
120. Responsibility of the Municipality for drains,
storm water drains and other such works.
121. Prohibitions regarding drains and sewage lines.
HEALTH AND SANITATION
122. City Sanitation Plan.
123. The responsibility of individuals to segregate
waste.
124. The responsibility of Municipality to collect
segregated waste.
125. Making arrangements for collection of waste.
126. Responsibilities of the Management of the Gated
Communities, Apartments, etc.
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127. Management of Dump yards.
128. Compost Yards.
129. Bio-Medical Waste.
130. Hazardous waste.
131. Food safety and standards
132. Construction and Demolition Waste.
133. Municipal Waste Management.
AVAILABILITY OF PUBLIC CONVENIENCE OR
RESTROOMS
134. Public Convenience.
135. Free access to public convenience facilities.
136. Provision of sufficient number of rest-rooms and
toilets.
PUBLIC STREETS
137. Barring obstruction in the public road.
138. Temporary permissions in public places.
139. Penal action for damage of roads.
140. Naming of the Public Street.
141. Acquisition of Land and Buildings for
Improvement of Streets.
142. Traffic Engineering Schemes.
143. Creating Infrastructure for Pedestrians and Bus
Stops.
STREET LIGHTS
144. Street lights.
145. Prohibition of removal of lamps and damages of
poles, etc.
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PUBLIC MARKETS
146. Public Market.
147. Allotment of Municipal Shops.
148. Permission for private markets.
VAIKUNTADAMAM (CREMATORIUM) AND
BURIAL GROUNDS
149. Vaikuntadamam (Crematorium) and Burial
Grounds.
150. Maintenance of records of Vaikuntadamam
(Crematoriums) and Burial Grounds.
151. Identification of alternative site for grave yards.
SLAUGHTER HOUSE
152. Slaughter Houses.
CONTROL OF INFECTIOUS DISEASES
153. Prevention of infectious diseases.
154. Public health surveillance programmes.
155. Steps to be taken on out-break of infectious
diseases.
156. Principles to control of infectious diseases.
157. Eradication of Mosquitoes and prevention of their
breeding.
158. Trade License for carrying out trade.
MANAGEMENT AND CONTROL OF ANIMALS
159. Management of domestic animals or pets.
160. Control of animals.
PROHIBITION OF NUISANCES
161. Prohibition of Nuisances.
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ENVIRONMENTAL MANAGEMENT
162. Control of pollution.
DISASTER MANAGEMENT
163. Management of disaster.
164. Ensuring safety of engineering staff and workers.
VITAL STATISTICS
165. Registration of births and deaths and their
reporting.
166. Registration of name of child or of alteration of
name.
167. Correction of errors in registers of births or
deaths.
168. Information of births.
169. Information regarding deaths.
170. Duties of police in regard to unclaimed corpses.
CHAPTER V
TOWN PLANNING
171. Planned Development.
DEVELOPMENT OF LAND AND
CONSTRUCTION OF BUILDING
172. Development of Land and Making of Layout.
173. Integrated Townships.
174. Approval of Building Permissions.
175. Occupancy Certificate.
176. Preconditions for Building Permissions.
177. Penalty for misrepresentation of the facts.
178. Enforcement.
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179. Town Planning Building Tribunal.
180. Penalties.
181. Power to seal unauthorized constructions /
development or premises embers of
Municipality.
182. Dangerous Structures, Precautions in case of
dangerous structures.
183. Construction of Buildings for Public Worship.
184. Building Permission for Industries and Factories.
185. Removal of Encroachments on Streets.
186. Protection of Water Bodies, Green Spaces and
Heritage Structures / Areas.
187. Usage of Toilet Facilities.
188. Code of Conduct for Licensed Technical
Personnel.
189. Plan for Bus Bays and Waiting Arenas.
190. Safety of pedestrians.
191. Safety of all existing structures.
192. Naming of Streets and Numbering of Buildings.
193. Informal Sector and Slum Development.
CHAPTER-VI
STATE ELECTION COMMISSION AND
CONDUCT OF ELECTIONS
194. State Election Commission.
195. Election notification.
195-A. Preparation and publication of electoral roll for a
Municipality.
196. Voting Machines at elections.
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197. Symbols for elections under the Act.
198. Voter identity cards.
199. Injunctions not to be granted in Election
Proceedings.
200. Requisitioning of premises and vehicles for
election purposes.
201. Payment of compensation.
202. Power to obtain information.
203. Eviction from requisitioned premises.
204. Penalty for contravention of any order regarding
requisitioning.
CORRUPT PRACTICES AND ELECTION
OFFENCES
205. Corrupt practices.
206. Impersonation at Elections.
207. Offences by Companies.
ELECTORAL OFFENCES
208. Promoting enmity between classes in connection
with election.
209. Prohibition of public meetings before the date of
poll.
210. Disturbance at election meetings.
211. Restrictions on the printing of pamphlets,
posters, etc.
212. Maintenance of secrecy of voting.
213. Officers at elections not to act for candidates or
to influence voting.
214. Prohibition of canvassing in or near polling
station.
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215. Penalty for disorderly conduct in or near polling
stations.
216. Penalty for misconduct at the polling station.
217. Penalty for failure to observe procedure for
voting.
218. Penalty for illegal hiring or procuring of
conveyance at elections.
219. Breaches of official duty in connection with
elections.
220. Penalty for Government servants for acting as
election agent, polling agent or counting agent.
221. Prohibition of going armed to or near a polling
station.
222. Removal of ballot papers or ballot boxes from
polling stations to be an offence.
223. Offences of booth capturing.
224. Liquor not to be sold, given or distributed on
polling day.
225. Other offences and penalties thereunder.
226. Penalty for offences not otherwise provided for.
MISCELLANEOUS ELECTION MATTERS
227. Adjournment of poll in emergencies.
228. Fresh poll in the case of destruction of ballot
boxes.
229. Adjournment of poll or countermanding of
election on the ground of booth capturing.
230. Destruction, loss of ballot papers at the time of
counting.
231. Electoral officers and staff deemed to be on
deputation.
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232. Delegation of powers of the Commission.
233. Election petitions.
ELECTION EXPENSES
234. Application of chapter.
235. Accounts of election expenses.
236. Lodging of account with the District Election
Authority.
APPOINTMENT OF OBSERVERS
237. Appointment of observers.
CHAPTER VII
SUBSIDIARY LEGISLATION
RULES, BYE-LAWS AND REGULATIONS
238. Power of Government to make rules.
239. Power to amend Schedules.
240. Power of the Council to Make Bye-laws.
241. Power of Government to make rules in lieu of
Bye-laws.
242. Power to give retrospective effect to certain Bye-
laws.
243. Conditions precedent to making Bye-laws.
244. Penalty for breaches of Bye-laws.
PUBLICATION OF RULES, BYE-LAWS AND
REGULATIONS
245. Copies of Act, Rules and Bye-laws to be made
available online.
PENALTIES
246. General provisions regarding penalties.
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247. Penalty for acquisition of interest by any
Municipal Officer of interest in contract or work.
248. Penalty for willful prevention of distraint.
249. Wrongful restraint of Municipal Authority or
Officer and his delegate.
250. Penalty for not giving information or giving false
information.
PROCEDURE AND MISCELLANEOUS
LICENSES AND PERMISSIONS
251. General provisions regarding licenses and
permissions.
APPEALS
252. Appeals.
POWER TO SUMMON
253. Power of persons conducting election and other
enquiries.
254. Summons to attend and give evidence or
produce documents.
NOTICES, Etc.
255. Form of notices and permissions.
256. Signature on documents.
257. Publication of bye-laws, notice, orders etc.
258. Notice of prohibition or setting apart of places.
259. Method of serving documents.
RELATIONS OF OCCUPIER TO OWNER.
260. Recovery by occupier of sum leviable, from
owner.
261. Obstruction of owner by occupier.
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262. Execution of work by occupier in default of
owner.
POWERS OF ENTRY AND INSPECTION
263. Power of entry to inspect, survey or execute the
work.
POWER TO ENFORCE LICENSING
PROVISIONS.
264. Consequences of failure to obtain licenses or of
breach of the same.
PAYMENT OF COMPENSATION BY AND TO
THE MUNICIPALITY
265. Power of Municipality to pay compensation.
266. Recovery of sums due as taxes.
267. Limitation for recovery of dues.
268. Persons empowered to prosecute.
269. Imprisonment in default of payment and
application of costs etc.
270. Payment of compensation for damage to
municipal property.
LEGAL PROCEEDINGS.
271. Institution of suits against Municipal Authorities,
Officers and Servants.
272. Provisions regarding institution of civil and
criminal actions and obtaining of legal advice.
273. Power of election authority to defend himself, if
sued.
274. Injunctions not to be granted in election
proceedings.
275. Protection of persons acting under this Act
against suits.
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276. Liability for loss, waste or misappropriation.
277. Sanction for Prosecution of Chairperson,
Commissioner or any other officer.
278. Assessment not to be questioned.
279. Injunctions not to be granted in respect of
revisions or amendment of assessment books.
POLICE
280. Duties of Police Officers.
281. Power of police officers to arrest persons.
282. Exercise of Powers of Police Officer by Municipal
Officers or Employees.
MISCELLANEOUS
283. Application of Term of ‘Public Servant’ to
Municipal Officers, Agents and Sub-Agents.
284. Prohibition against removal of mark.
285. Prohibition against removal or obliteration of
notice.
286. Prohibition against unauthorized dealings with
public place or materials.
287. Delegation of powers by the government.
288. Power to give directions.
289. Adjudication of disputes between Local
Authorities.
290. Notified Areas.
291. Power to transfer functions of municipalities to
Telangana State Industrial Infrastructure
Corporation and vice versa.
292. Disclosure of information.
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293. Extension of provisions of law relating to
municipalities or of rules thereunder, for mining
settlement
294. Vesting of public streets and appurtenances in
the Municipality.
295. Duty of Municipality in respect of public streets
withdrawn from its control.
296. Collected sewage, construction waste, etc. to
belong to Municipality.
297. Procedure for acquisition of immovable property
required by the Municipality.
298. Special powers of the Government.
299. Repeal and savings.
300. Remove of difficulties.
301. Repeal of Ordinance 6 of 2019.
Schedule-I.
Schedule-II.
Schedule-III.
Schedule-IV.
THE TELANGANA MUNICIPALITIES ACT, 2019.
ACT No. 11 OF 2019.
[9th October, 2018]
AN ACT TO CONSOLIDATE AND PROVIDE FOR THE
CONSTITUTION OF MUNICIPALITIES (MUNICIPAL
COUNCILS AND MUNICIPAL CORPORATIONS) OTHER
THAN THE GREATER HYDERABAD MUNICIPAL
CORPORATION IN THE STATE OF TELANGANA IN
TERMS OF PART – IX A OF THE CONSTITUTION OF
INDIA AND FOR MATTERS CONNECTED THEREWITH
OR INCIDENTAL THERETO.
Be it enacted by the Legislature of t he State in the
Seventieth Year of the Republic of India as follows:-
CHAPTER - I
PRELIMINARY AND DEFINITIONS
1. (1) This Act may be called the Telangana Municipalities
Act, 2019.
(2) It extends to the whole of the State of Telangana.
(3) It applies to the Municipal Councils and Municipal
Corporations in the State and save as otherwise provided
under this Act, it does not apply to the Greater Hyderabad
Municipal Corporation (constituted under the Greater
Hyderabad Municipal Corporation Act, 1955).
(4) It shall come into force on such date and in such
areas as the State Go vernment may, by notification in the
Received the assent of the Governor on the 8th October, 2019.
Short title, extent,
application and
commencement.
Act II of 1956.
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Telangana Gazette appoint, and they may appoint different
dates for different areas and for different provisions.
2. In this Act, unless the context otherwise requires,-
(1) “Advertisement” means anything in writing or in print
or by way of picture or effigy or representation to public
through any device whether illuminated either wholly or part
and further through any electronic or social media /
medium, including any hoarding or structure used or
adapted for the display of advertisement;
(2) “appointment” or “appoint” means and include
temporary appointment and officiating appointment by the
Government;
(3) “annual rental value ” means the annual rental value
of any building or land fixe d in accordance with the
provisions of this Act and the rules made thereunder;
(4) “booth capturing ” includes, among other things, all
or any of the following activities, namely:-
(i) 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;
(ii) taking possession of 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 free exercise of their right to vote;
(iii) coercing or intimidating or threatening directly or
indirectly any elector and preventing him fr om going to the
polling station or a place fixed for the poll to cast his vote;
Definitions.
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(iv) seizure of a 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 anyth ing which affects the orderly counting of
votes;
(v) 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.
(5) “building” means any permanent structure or
otherwise constructed of any material for any purpose and
includes multi storied complexes, gated communities, malls,
high rise buildings, a house, out-house, shop, stable, latrine,
shed, hut, wall and compound wall, or an y part of such
building either residential or non-residential;
(6) “building line ” means a line which is in rear of the
street alignment and to which the main wall of a building
abutting on a street may lawfully extend;
(7) “capital value ” means the ca pital value of any
building or land fixed in accordance with the provisions of
this Act and the rules made thereunder;
(8) “casual vacancy” means a vacancy arising otherwise
than by efflux of time;
(9) “casual election ” means an election held to fill a
casual vacancy;
(10) “Carriage” means any wheeled vehicle with springs
or other appliances acting as springs and includes any kind
of bicycle, tricycle, rickshaw and palanquin but does not
include any motor vehicle within the meaning of the Motor
Vehicles Act, 1988;
Central Act 59 of 1988.
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(11) “Chairperson” and “Vice-Chairperson” means-
(i) in relation to a Municipal Corporation the Mayor
and the Deputy Mayor respectively;
(ii) in relation to a Municipal Council, the Chairperson
and Vice-Chairperson, respectively;
(12) “Chairperson” means the Chairperson of the
Municipal Council and includes Mayor of Municipal
Corporation as elected under sectio n 20 of this Act, and the
term Chairperson shall be construed as the Mayor wherever
the context so requires with regard to the Municipal
Corporation, unless otherwise provided;
(13) “Collector” means District Collector in charge of a
District;
(14) “Commissioner” means the Commissioner of the
Municipality or of Municipal Corporation, appointed by the
Government under section 38 of this Act;
(15) “company” means a company as defined in the
Companies Act, 2013, and includes any foreign company;
(16) “compound” means land, whether enclosed or not,
which is the appurtenance of a building or the common
appurtenance of several buildings;
(17) “contractor” means and includes any person or
persons engaged by the Municipality for discharge of any
duties or works or services under a contract as may be
necessary;
(18) “corporation” means the Municipal Corporation
constituted under section 3 of this Act;
Central Act 18 of 2013.
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(19) “council” means the Municipal Council constituted
under section 3 of this Act;
(20) “cubical contents ” means and includes all those
parameters that are used with reference to the measurement
of a building, the space contained within the external
surface of its wall and roof and the upper surface of the floor
of its lowest storey, or where the building consists of one
storey only, the upper surface of its floor;
(21) “development” means the carrying out of any
activity of construction or building, or other operations in, or
over, or under land or water, or the making of any material
changes or otherwise, in any building or land or any part
thereof, or in the use of any building or land, and includes
any repairs or redevelopment and layout and sub -division of
any land; and “to develop” shall be construed accordingly;
(22) “development charge ” means a charge levied for
the purpose of any development activity;
(23) “Commissioner an d Director of Municipal
Administration” means an officer appointed by the
Government under this Act, and includes an Additional
Director, a Joint Director, Deputy Director, or any other
officer of the Government authorized by it to perform the
functions of the Commissioner and Director of Municipal
Administration;
(24) “drain” includes a sewer, a house -drain, a drain of
any other description, a tunnel, a culvert, a ditch, a channel
or any other device for carrying of sullage, sewage,
offensive matter, polluted water, rainwater or sub-soil water;
(25) “drainage” includes all liquid discharges except
sewage;
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(26) “election authority” means such officer or authority
as may be appointed by the State Election Commission
under this Act to exercise such powers, functions incidental
therewith for the conduct of elections to the Municipalities;
(27) “election tribunal” means a Tribunal con stituted for
disposal of election petitions under section 233 of this Act;
(28) “energy conservation building code ” means the
energy code adopted by the Bureau of Energy Efficiency as
revised from time to time, stipulating the minimum
requirements for en ergy-efficient building design and
construction;
(29) “factory” means any premises including the
precincts thereof,-
(i) wherein any industrial or manufacturing process is
carried on with the aid of steam, water, oil, gas, electrical or
any other form of power which is mechanically transmitted,
and it is not generated by human or animal agency; or
(ii) wherein twenty or more workers are working or
were working and in any part of which a manufacturing
process is being carried on without the aid of power or is
ordinarily so carried on but does not include a mine subject
to the operation of Mines Act, 1952 or a railway running
shed or a hotel or restaurant or an eating house;
(30) “Finance Commission ” or “State Finance
Commission” means the Finance Commission constituted
by the Governor under article 243 -I of the Constitution of
India;
Central Act 35 of 1952.
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(31) “filth” means,-
(i) night - soil and other contents of latrines,
cesspools and drains;
(ii) dung and the refuse or useless or offensive
material thrown out in consequence of any process of
manufacture, industry or trade; and
(iii) putrid and putrefying substances;
(32) “financial year ” means the year beginning on the
first day of April or such other date as the Government may
by notification appoint;
(33) “food” includes every article used for food or drink
by man, other than drugs or water, and any article which
ordinarily enters int o, or is used in the composition or
preparation of human food, and also includes confectionery,
flavoring and coloring matters, spices and condiments;
(34) “garbage” means rubbish or waste, especially
domestic or otherwise refuse;
(35) “Government” means the State Government of
Telangana;
(36) “green cell ” means a cell constituted at each
Municipality to enhance greenery, plantation, parks and
afforestation under envision Haritha Telangana or otherwise
and to develop own nurseries and ensure supply of saplings
and provide necessary care within the Municipal area;
(37) “height of building ” means height measured from
the road and in case of undulated terrain, height can be
considered as average of the corresponding ground level.
8 [Act No.11 of 2019]
The parapet wall, staircase headroom, lift room and water
tank are excluded from the height of the building;
(38) “high-rise building ” means and includes all
buildings with 18 meters or more in height measured from
the average level of the central line of street on which the
site abuts, staircase rooms, lift rooms, chimneys, elevated
tanks above the topmost floor and architectural featur es are
excluded from the height of such building;
(39) “house” means a building or hut fit for human
occupation, whether as a residence or otherwise, having a
separate principal entrance from the common way, and
includes any shop, workshop or warehouse o r any building
used for garaging or parking buses or as a bus-stand;
(40) “hut” means any building which is constructed
principally of wood, mud, leaves, grass or thatch and
includes any temporary structure of whatever size or any
small building of whate ver material made, which the council
may declare to be a hut for the purposes of this Act;
(41) “industrial area local authority ” means an authority
created for industrial township as separate local authority by
the Government of Telangana under the prov isions of article
243-Q of Constitution of India;
(42) “infectious disease or communicable disease ”
means any disease, which may be transmitted from one
person to another and declared as such by the Government
through notification under this Act;
(43) “land” includes land which is being built upon or is
built upon or covered with water, benefits to arise out of
land, things attached to the earth or permanently fastened
to anything attached to the earth and rights created by
legislation over any street;
[Act No.11 of 2019] 9
(44) “larger urban area” means a Municipal Corporation
and classified as a larger urban area by the Governor by
notification with reference to various factors as provided in
article 243Q of the Constitution of India;
(45) “latrine” means and includes a place set apart for
defecating or urinating or both and includes a closet of the
dry or water-carriage type and urinal, any public convenient
places such as rest rooms, washrooms, etc.;
(46) “license” means a license issued under this Act;
(47) “licensed technical personnel ” is a Licensed
Architect or Engineer or Town Planner or Structural
Engineer or Surveyor or any other technical person as
prescribed to plan, design and supervise for carrying out
layout and building developmenta l activities, and also to
issue certificate of supervision of such a development of
land and building in municipal areas;
(48) “local area ” means the entire area notified as
Municipal area of the Municipality, and includes any town,
village, hamlet, bazaar, station or other area or any group of
the same in the immediate neighborhood of one another;
(49) “liquid waste management ” means the creation,
collection, and disposal of non-hazardous liquid materials to
prevent discharge of pollutants to the storm water drain
system or to watercourse and all such steps taken in this
regard;
(50) “local authority” means any Municipality, Municipal
Corporation, Zilla Praja Parishad, Mandal Praja Parishad,
Gram Panchayat and Cantonment Board established by
law;
10 [Act No.11 of 2019]
(51) “Market” includes any place, by whatever name
called, where persons assemble for the sale of vegetables,
fruits, meat, fish, live stock, or any other article of food of a
perishable nature, or any other article and declared and
licensed by the municipality as a market;
(52) “master plan ” means a comprehensive plan
showing therein the existing and proposed locations and
general layout of (a) arterial streets and transportation lines,
(b) residential areas, (c) commercial areas, (d) industrial
areas, ( e) educational institutions, (f) public parks,
playgrounds and other recreational places, (g) public and
semi-public buildings, and (h) any other places put to any
specified use or earmarked and proposed to be used for
any of the purposes as mentioned in t his definition and as
provided under this Act;
(53) “Member” means elected members, ex -officio and
co-opted members of the Municipality;
(54) “municipal officer ” means and includes all the
officers, employees and such other staff employed in the
Municipality;
(55) “municipal property” means and includes municipal
open spaces, auditoriums, parks, playgrounds, community
halls, municipal roads, pavements, street li ghts, garbage,
nalas, municipal drain, municipal market, municipal
slaughter-house or water works and all such other
structures, buildings, etc. belonging to and managed by the
Municipality under this Act;
(56) “Municipalities” means institutions of self -
government constituted under article 243Q of the
Constitution of India and includes a Municipal Corporation
and a Municipal Council as declared and notified under the
provisions of this Act and the expression Municipality shall
[Act No.11 of 2019] 11
be construed as Municipal C ouncil and Municipal
Corporation wherever the context so requires and unless
provided otherwise under this Act;
(57) “municipal fund” means the municipal fund referred
to in section 106 of this Act;
(58) “nuisance” includes any act, omission, place 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 of the
public or the people in general who dwell or occupy in the
vicinity or persons who may have occasion to use any
public right;
(59) “notification” means a notification published either
in the Telangana Gazette or as the case may be District
Gazette concerned and the word ‘notifi ed’ shall be
construed accordingly;
(60) “non-revenue water ” means water that has been
produced and is “lost” before it reaches the customer or
does not yield any revenue;
(61) “occupier” includes—
(i) any person for the time being paying or liable to
pay to the owner the rent or any portion of the rent of the
land or building or part of the same in respect of which the
word is used; or
(ii) a rent-free occupant;
(62) “online service ” means services of Municipality
through electronic devices such as computer, computer
12 [Act No.11 of 2019]
network, computer resource and communication device or
through any such other electronic device;
(63) “ordinary vacancy” means a vacancy occurring by
efflux of time and “ordinary election” means an election held
to fill an ordinary vacancy;
(64) “owner” means and includes—
(i) the person for the time being receiving or entitled
to receive, whether on his own account or as agent, trustee,
guardian, manager or receiver for another person or estate
for any religious or charitable purposes, the rent or profits of
the property in connection with which the word is used;
(ii) the person for the time being in charge of the
animal or vehicle in connection with which the word is used;
(65) “population” means the population as ascertained
at the latest census as published by the census authorities;
(66) “premises” means any land or building or part of a
building or any hut or part of a hut, and includes —
(i) the garden, ground and outhouses, if any,
appertaining thereto, and
(ii) any fittings or fixtures affixed to a building or part
of a building or land or hut or part of a hut;
(67) “prescribed” means prescribed under the rules
made under this Act;
(68) “private street ” means any street, road, square,
court, alley, passage or riding path, which is not a public
street but does not include a pathway made by the owner of
[Act No.11 of 2019] 13
premises on his own land t o secure access to, or the
convenient use of, such premises;
(69) “public place” includes any path, garden or ground
or any other place to which public have or are permitted to
have access;
(70) “public street ” means any street, road, square,
court, al ley, passage or riding path over which the public
have a right of way whether a thoroughfare or not, and
includes—
(i) the roadway over any public bridge or causeway;
(ii) the footway attached to any such street, public
bridge or causeway; and
(iii) the drains attached to any such street, public
bridge or causeway and the land, whether covered or not by
any pavement, veranda, or other structure which lies on
either side of the roadway upto the boundaries of the
adjacent property whether that pro perty is private property
or property belonging to the Government;
(71) “public watercourse, springs, wells and tanks ”
include those used by the public to such an extent as to
give a prescriptive right to such use;
(72) “qualifying date” means the firs t day of January of
the year in relation to the preparation and publication of
electoral roll under this Act.
(73) “re-construction of a building” includes—
(i) the re -erection, wholly or partially, of a building
after more than one -half of its cubic al contents have been
14 [Act No.11 of 2019]
taken down or burnt down or has fallen down whether at
one time or not;
(ii) the re-erection, wholly or partially, of any building
of which an outer wall has been taken down or burnt down
or has fallen down to or within ten feet of the ground,
adjoining the lowest storey of the building, and of any frame
building which has so far been taken down or burnt down or
has fallen down, so as to leave only the frame work of the
lowest storey;
(iii) the conversion into a dwelling house or a place of
public worship of any building not originally constructed for
human habitation or for public worship as the case may be,
or the conversion into more than one dwelling house of a
building originally constructed as one dwelling house only
or the conversion of a dwelling house into a factory, shop,
office or warehouse;
(iv) the re-conversion into a dwelling house or a place
of public worship or a factory of any building which has
been discontinued as, or appropriated for any purpose
other than a dwelling house or a place of public worship or
a factory, as the case may be;
(74) “Regional Director ” means the Regional Director -
cum-Appellate Commissioner of Municipal Administration
having jurisdiction over the Municipality concerned under
this Act;
(75) “registered voter in the Municipality ” means a
person whose name appears in the electoral roll prepared
and published under this Act;
(76) “residence” and “reside” means that a person is
deemed to have his ordinary residence or to reside in any
house, which includes a person using any portion thereof as
[Act No.11 of 2019] 15
a sleeping apartment; or a person merely absent to reside in
any house but has a right or a liberty to return to such house
at any time and has not abandoned his intention of
returning;
(77) “Returning Officer” means an officer designated by
the State Election Commission under this Act for conduct of
elections to the offices under this Act;
(78) “rubbish” means dust, ash, broken brick, mortar,
broken glass, and refuse of any kind which is not filth;
(79) “salary” means all pays or emoluments or
payments and includes all allowances;
(80) “schedule” means the schedules annexed to this
Act;
(81) “Scheduled Castes ” mean such castes, races or
tribes or parts of or groups within such castes, races or
tribes as are notified to be Scheduled Castes under article
341 of the Constitution of India in relation to the State of
Telangana;
(82) “Scheduled Tribes ” mean such tribes or tribal
communities or parts of or groups within such tribes or tribal
communities as are notified to be Scheduled Tribes under
article 342 of the Constitution of India in relation to the State
of Telangana;
(83) “segregation” means sorting and separate storage
of various components of solid waste, namely
biodegradable wastes, non -biodegradable waste s and
domestic hazardous waste;
16 [Act No.11 of 2019]
(84) “self-assessment” means the act or process of
analyzing and evaluating oneself and in conne ction with
which the word is used;
(85) “self-certification” means an official statement that
a person make about himself, especially while applying for
municipal services;
(86) “sewage” means night soil and other contents of
water closets, latrines, privies, urinals, cesspools or drains,
and polluted water from sinks, bathrooms, stables, cattle
sheds and other like places and includes trade effluents and
discharges from manufactories of all kinds;
(87) “self-declaration” means the act of declaring
something that is stated or made known in an official or
public way by the individual;
(88) “single window system ” is a facility to process the
applications for permission through online by streamlining
the different processes and approvals, in order to act as a
single point of contact for requesting various services,
submission of documents and payment of fees as
prescribed;
(89) “slaughter house ” means any place used for the
slaughter of cattle, sheep, goats, or pigs for the purpose of
selling the flesh thereof as meat;
(90) “slum” means a highly populated urban residential
area consisting of closely packed tempo rary structures like
kutcha or semi -pucca houses without any basic amenities
like roads, drains, water supply, street light or health
facilities and occupied by below poverty line families;
[Act No.11 of 2019] 17
(91) “special officer ” means any officer of the
Government appointed as such for exercising powers and
discharging functions under provisions of this Act;
(92) “State Election Commission ” means the State
Election Commission constituted in pursuance of article
243-K of the Constitution of India;
(93) “street alignment ” means a line dividing the lands
comprised in and forming part of a street from the adjoining
land;
(94) “smaller urban area ” means a Municipality with
reference to various factors as provided in article 243 -Q of
the Constitution of India;
(95) “solid waste management ” means the process of
generating, collecting and treating the solid waste or semi -
solid domestic waste, sanita ry waste, commercial waste,
institutional waste, catering and market waste and other
non-residential waste, street sweeping, silt removed or
collected from the surface drains, horticulture waste,
agriculture and dairy waste, treated bio -medical waste
excluding industrial waste, bio -medical waste and e -waste,
battery waste, radioactive waste generated in the area under
the municipality;
(96) “State Government ” means the Government of
Telangana;
(97) “Transferable Development Right or TDR ” means
an award specifying the built up area an owner of a site or
plot can sell or dispose or utilize elsewhere, in lieu of
surrendering land free of cost which is required to be set
apart or affected for public purpose as per the Master Plan
or in road widening or covered in recreational use zone, etc.
18 [Act No.11 of 2019]
and which was issued in the form of a certificate by
Competent Authority;
(98) “Telangana State Industrial Project Approval and
Self-Certification System (TS -iPASS)” means a body
constituted under the Telangana State Industrial Project
Approval and Self-Certification System (TS-iPASS) Act, 2014
meant for according clearances and approval for
manufacturing proposals;
(99) “Urban Development Authority ” means any Urban
Development Authority cExcerpt shown. Open the full act in Lexace.