The Greater Hyderabad Municipal Corporation Act, 1955.

THE GREATER HYDERABAD MUNICIPAL CORPORATION  
ACT, 1955. 
(ACT NO. II OF 1956) 
ARRANGEMENT OF SECTIONS 
Sections 
 CHAPTER - I 
Preliminary 
1. Short title, extent and commencement. 
2. Definitions. 
3. Constitution of Corporation. 
 CHAPTER - II. 
The Municipal Constitution. 
Municipal Authorities. 
4. Municipal authorities charged with the execution of 
the Act. 
 The Municipal Corporation. 
5. Composition of Corporation. 
 Term of office of Members 
6. Term of office of Members. 
7. Elections when to be held. 
 Qualifications and Disqualifications of Voters. 
8. Division of Corporation into wards etc., for the 
purpose of election of Members. 
8-A. Constitution, composition and functions, rights of 
Ward Committee, etc. 
8-B. Constitution of Area Sabha, representatives of 
Area Sabha and their qualifications, functions, 
duties etc. 
2  [Act No. II of 1956] 
9. State Election Commission. 
10. Powers and functions of the State Election 
Commissioner. 
11. Omitted. 
12. Preparation, revision and publication of electoral 
roll for Corporation. 
12A. Voter Identity Cards. 
13. Omitted. 
14. Omitted. 
15. Breach of official duty in connection with the 
preparation etc, of electoral rolls. 
16. Custody and preservation of list. 
 Corrupt Practices 
17. Corrupt practices. 
18. .... 
19. .... 
 Disqualification for voting, for being and 
continuing as a Member. 
20. Disqualification for voting. 
20-A. Disqualification on ground of corrupt practice or 
election offences. 
20-B. Disqualification for failure to lodge account of 
election expenses. 
21. Qualification for being elected as a Member. 
21-A. General disqualification. 
21-B. Person having more than two children to be 
disqualified. 
22. Disqualification for being a Member. 
[Act No. II of 1956]  3 
23. Disqualification for continuing as member. 
23-A. Omitted. 
23-B. Omitted. 
23-C. Omitted. 
23-D. Authority to decide questions of disqualifications 
of Members and Mayor. 
 Conduct of Elections. 
24. Notification to call upon wards. 
25. Returning Officer for each ward. 
25-A. Returning Officer for the Corporation. 
26. Assistant Returning Officer. 
27. Returning Officer to include Assistant Returning 
Officers performing the functions of the Returning 
Officer. 
28. General duty of the Returning Officer. 
29. Provision of polling stations for wards. 
30. Appointment of presiding officers for polling 
stations. 
31. General duty of the Presiding Officer. 
32. Duties of a polling officer. 
32-A. Electoral officers and staff etc., deemed to be on 
deputation. 
33. Appointment of dates of nominations, etc. 
34. Symbols for direct elections. 
35. Public notice of election. 
36. Presentation of nomination paper and 
requirements for a valid nomination. 
37. Deposits. 
4  [Act No. II of 1956] 
38. Notice of nominations and the time and place for 
their scrutiny. 
39. Scrutiny of nominations. 
40. Withdrawal of candidature. 
41. Publication of list of contesting candidates. 
42. Omitted. 
43. Appointment of election agents. 
44. Disqualification for being an election agent. 
45. Revocation of the appointment, or death of an 
election agent. 
46. Other functions of the election agents. 
47. Appointment of polling agents. 
48. Appointment of counting agents. 
49. Revocation of the appointment, or death, of a 
polling agent or counting agent. 
50. Functions of polling agents and counting agents. 
51. Candidate and his election agent to perform the 
functions of a polling agent or counting agent. 
52. Non-attendance of polling or counting agents. 
53. Death of candidate of recognised or registered 
Political Party before poll. 
54. Procedure in contested and uncontested 
elections. 
55. Omitted. 
56. Eligibility of members of Scheduled Castes, 
Scheduled Tribes, Backward Classes and 
Women to non-reserved seats. 
56-A. Reservation of office of members to cease after 
certain date. 
[Act No. II of 1956]  5 
57. Fixing time for poll. 
58. Adjournment of poll in emergencies. 
59. Fresh poll in the case of destruction, etc., of ballot 
boxes. 
59-A. Adjournment of poll or countermanding of 
election on the ground of booth capturing. 
60. Manner of voting at elections. 
60-A. Voting machines at elections. 
61. Right to vote. 
62. Omitted. 
63. Counting of votes. 
63-A. Destruction, loss, etc., of ballot papers at the time 
of counting. 
64. Equality of votes. 
65. Declaration of results. 
66. Report of the result. 
66-A. Date of election of candidate. 
67. Prohibition of simultaneous representation. 
68. Omitted. 
69. Omitted. 
70. Government may make rules for the conduct of 
elections. 
70-A. Requisitioning of premises and vehicles for 
election purposes. 
70-B. Payment of Compensation. 
70-C. Power to obtain information. 
70-D. Eviction from requisitioned premises. 
6  [Act No. II of 1956] 
70-E. Penalty for contravention of any order regarding 
requisitioning. 
70-F. Delegation of powers of the Government. 
70-FF. Delegation of powers of the Commission. 
70-G. Appointment of Special Officer. 
 Presentation and Trial of Election Petition 
71. Election petition. 
72. Parties to the petition. 
73. Contents of Petition. 
74. Relief that may be claimed by the Petitioner. 
75. Election Tribunal. 
76. Powers of the Tribunal. 
77. Decision of the Tribunal. 
78. Other orders to be made by the Tribunal. 
79. Grounds for declaring election to be void. 
80. Grounds for which a candidate other than the 
returned candidate may be declared to have 
been elected. 
81. Procedure in case of an equality of votes. 
82. Communication of orders of the Tribunal and the 
transmission of the records of the case to the 
Commissioner. 
83. Appeal against order of the Tribunal. 
84. Orders of the Tribunal to be final and conclusive. 
85. Orders when to take effect. 
86. Reference to the Election Tribunal. 
87. Procedure when no member is elected. 
[Act No. II of 1956]  7 
 Proceedings of the Corporation. 
88. Provisions regulating the Corporation’s 
proceedings. 
89. Power to order withdrawal of Member. 
90. Election of Mayor and Deputy Mayor. 
90-A. Resolution of disputes relating to cessation for 
disobedience of party whip. 
91. Deputy when to act as Mayor. 
91-A. Motion of no confidence in Mayor/ Deputy Mayor. 
92. Resignations. 
 Committees. 
93. Constitution of the Standing Committee. 
94. .... 
95. .... 
96. .... 
97. Provisions regulating the proceedings of the 
Standing Committee. 
98. Special Committees of the Corporation. 
99. Appointment of Ad-hoc Committee. 
100. Joint transactions with other local authorities. 
 Provisions regarding validity of proceedings. 
101. Vacancies in Corporation, etc., not to invalidate 
its proceedings. 
102. Proceedings of Corporation etc., not vitiated by 
disqualification, etc., of members thereof. 
103. Proceedings of meeting to be good and valid 
until contrary is proved. 
 
8  [Act No. II of 1956] 
 The Municipal Commissioner. 
104. Appointment of Commissioner. 
105. Appointment of Special Commissioner, Additional 
Commissioner, Zonal Commissioner, Joint 
Commissioner, Deputy Commissioner and 
Assistant Commissioner. 
106. Functions of an Special Commissioner, Additional 
Commissioner, Zonal Commissioner, Joint 
Commissioner, Deputy Commissioner and 
Assistant Commissioner. 
 Remuneration of Commissioner and Special 
Commissioner, Additional Commissioner, Zonal 
Commissioner, Joint Commissioner, Deputy 
Commissioner and Assistant Commissioner. 
107. Salary of the Commissioner and Special 
Commissioner, Additional Commissioner, Zonal 
Commissioner, Joint Commissioner, Deputy 
Commissioner and Assistant Commissioner. 
 Provisions for absence of Commissioner or 
Special Commissioner, Additional Commissioner, 
Zonal Commissioner, Joint Commissioner, 
Deputy Commissioner and Assistant 
Commissioner on leave. 
108. Grant of leave of absence to the Commissioner or 
Special Commissioner, Additional Commissioner, 
Zonal Commissioner, Joint Commissioner, 
Deputy Commissioner and Assistant 
Commissioner. 
109. Allowances whilst absent on leave. 
 
 
 
[Act No. II of 1956]  9 
110. Appointment and remuneration of Acting 
Commissioner or Acting Special Commissioner, 
Additional Commissioner, Zonal Commissioner, 
Joint Commissioner, Deputy Commissioner and 
Assistant Commissioner. 
 Disqualification of the Commissioner and the 
Special Commissioner, Additional Commissioner, 
Zonal Commissioner, Joint Commissioner, 
Deputy Commissioner and Assistant 
Commissioner. 
111. Commissioner and Special Commissioner, 
Additional Commissioner, Zonal Commissioner, 
Joint Commissioner, Deputy Commissioner and 
Assistant Commissioner not to be interested in 
any contract with the Corporation. 
 CHAPTER III. 
Duties and Powers of the Municipal Authorities; 
Obligatory and Discretionary Duties of the 
Corporation. 
112. Matters to be provided for by the Corporation. 
113. Corporation to provide for anti-rabic treatment. 
114. Corporation to provide for maintenance of lunatic 
asylums. 
115. Matters which may be provided for by 
Corporation at its discretion. 
116. Social and economic measures. 
 Respective functions of several Municipal 
Authorities. 
117. Functions of the several Municipal Authorities. 
118. Commissioner to exercise powers and perform 
duties of Corporation under other law. 
10  [Act No. II of 1956] 
119. Municipal Officers may be empowered to 
exercise certain of the powers, etc., of the 
Commissioner. 
120. Corporation may call for extracts from 
proceedings of the Standing Committee, etc. 
121. Corporation may require Commissioner to 
produce documents and furnish returns, reports 
etc. 
122. Right to ask questions and make proposals. 
123. Exercise of powers to be subject to sanction by 
Corporation of the necessary expenditure. 
 Contracts. 
124. Power of the Commissioner to execute contracts 
on behalf of the Corporation. 
124-A. Works costing more than rupees two crores. 
125. Mode of executing contracts. 
126. Tenders to be invited for contracts involving 
expenditure exceeding Rs.5 lakhs. 
127. Security when to be taken for performance of 
contract. 
128. Power of Corporation to determine whether works 
shall be executed by contract. 
129. Works costing more than rupees three crores. 
129-A. Omitted. 
 CHAPTER IV 
LOCAL GOVERNMENT SERVICE & MUNICIPAL 
OFFICERS AND SERVANTS. 
Local Government Service. 
130. Local Government Service. 
[Act No. II of 1956]  11 
131. Local Government Service Fund. 
132. Power of Government to appoint other officers. 
132-A. Constitution of Common Municipal Service. 
 City Engineer, Medical Officer of Health, 
Municipal Examiner of Accounts & Municipal 
Secretary. 
133. Appointment of City Engineer, etc. 
134. Power and duties of City Engineer and Medical 
Officer of Health. 
135. Power and duties of Examiner of Accounts. 
136. Powers and duties of Municipal Secretary. 
 Municipal Officers and Servants 
137. Numbers, designations, grades, etc., of Municipal 
Officers and servants. 
138. Omitted. 
139. Conditions of service and manner of making 
appointments. 
140. Application of the Hyderabad Civil Service Rules 
Manual and certain other rules. 
141. Power of suspension, punishment and dismissal 
in whom to vest. 
142. Leave of absence. 
143. Appointment during absence of an Officer. 
144. Disqualification of Municipal Officers and 
servants. 
 
 
 
12  [Act No. II of 1956] 
 CHAPTER V. 
MUNICIPAL PROPERTY 
Acquisition of Property. 
145. Powers of Corporation as to acquisition of 
property. 
146. Acquisition of immovable property by agreement. 
147. Procedure when immovable property cannot be 
acquired by agreement. 
 Disposal of Property. 
148. Disposal of property and interests therein. 
 CHAPTER VI. 
BORROWING POWERS. 
149. Powers to borrow from Central or State 
Government or other persons. 
150. Provisions applicable to any new loan contracted 
with Central or State Government. 
151. Mortgage of taxes or immovable property. 
152. Provisions as to exercise of borrowing powers. 
153. Investment of sinking fund and surplus moneys in 
debentures issued by the Corporation. 
154. Annual examination of sinking funds. 
155. Corporation may take advances from banks and 
grant mortgages. 
156. Corporation to have power to borrow from banks 
against Government promissory notes or 
securities. 
157. Form of security. 
158. Issue of duplicate securities. 
[Act No. II of 1956]  13 
159. Renewal of debentures. 
160. Renewal of debentures in case of dispute as to 
title. 
161. Liability in respect of debenture renewed. 
162. Discharge in certain cases. 
163. Indemnity. 
164. Right of survivors of joint payees of securities. 
165. Power of one or two or more joint holders to grant 
receipts. 
166. Issue of stock certificates. 
167. Annual statement to be prepared by 
Commissioner. 
168. Attachment of municipal fund for recovery of 
money borrowed from Government. 
 CHAPTER VII. 
REVENUE AND EXPENDITURE. 
The Municipal Fund. 
169. Constitution of Municipal Fund. 
170. Commissioner to receive payments on account of 
the municipal fund and to lodge them in a bank. 
171. How the fund shall be drawn against. 
172. (1) Only sums covered by a budget grant to be 
expended from municipal fund. 
 (2) Exceptions. 
173. Procedure when money not covered by a budget 
grant is expended under clauses (e), (f), (g) or (h) 
of section 172. 
174. Purpose for which Municipal Fund is to applied. 
14  [Act No. II of 1956] 
175. Municipal Fund where to be expended. 
176. Temporary Payments from the municipal fund for 
works urgently required for public service. 
 Special Funds. 
177. Constitution of Special Funds. 
 Disposal of Balances. 
178. Investment of surplus money. 
179. Keeping of Accounts. 
180. Preparation of Annual Administration Report and 
Statement of Accounts. 
181. Report and statement to be laid before the 
Assembly. 
182. Estimates of income and expenditure to be 
prepared annually by Commissioner. 
183. Classification of budget heads. 
184. Budget estimates to be prepared by the Standing 
Committee. 
185. Consideration of Budget estimate by Corporation. 
186. Fixing of rates of taxes. 
187. Final adoption of budget estimates. 
188. Budget grant defined. 
189. Corporation may increase amount of budget 
grants and make additional grants. 
190. Unexpended budget grants. 
191. Reductions or transfer. 
192. Readjustment of income and expenditure to be 
made by the Corporation during the course of 
financial year whenever necessary. 
[Act No. II of 1956]  15 
193. Weekly scrutiny of accounts by Examiner of 
Accounts and scrutiny of accounts by the 
Standing Committee. 
194. Duties and Powers of the Municipal Examiner of 
Accounts. 
195. Report by Examiner of Accounts. 
196. Audit and Accounts. 
196-A. Finance Commission. 
 CHAPTER VIII. 
Municipal Taxation. 
197. Taxes to be imposed under this Act. 
197-A. …. 
198. Notice regarding levy of Taxes. 
199. Property Taxes of what to consist and at what rate 
leviable. 
200. Water tax on what premises levied. 
201. Conservancy tax on what premises to be levied. 
202. General tax on what premises to be levied. 
202-A. Exemption of property Tax. 
203. Payments to be made to Corporation in lieu of 
general tax by the Central Government or State 
Government, as the case may be. 
 Liability of Property Taxes. 
204. Primary responsibility for property taxes on whom 
to rest. 
205. Apportionment of responsibility for property tax 
when the premises assessed are let or sublet. 
206. Person primarily liable for Property tax entitled to 
credit, if he is a rent payer. 
16  [Act No. II of 1956] 
 Notice of transfer, etc., of premises assessable to 
Property Tax. 
207. Notice to be given to the Commissioner of all 
transfers of title of persons primarily liable to 
payments of property tax. 
208. Form of notice. 
209. Liability for payment of property taxes to continue 
in the absence of any notice of transfer. 
210. Notice to be given to the Commissioner of the 
erection of a new building, etc. 
211. Notice to be given to the Commissioner of 
demolition or removal of a building. 
 Valuation of Property assessable to Property 
Taxes. 
212. Rateable value how to be determined. 
213. Commissioner may call for information or returns 
from owner or occupier or enter and inspect 
assessable premises. 
 Assessment Book. 
214. Assessment book what to contain. 
215. The assessment book to be made separately for 
each ward and in parts, if necessary. 
216. Treatment of property which is let to two or more 
persons in separate occupancies. 
217. Person primarily liable for property taxes how to 
be designated, if his name cannot be 
ascertained. 
218. Public notice to be given when valuation of 
property in any ward has been completed. 
219. Assessment book to be open to inspection. 
[Act No. II of 1956]  17 
220. Time for filing complaints against valuations to be 
publicly announced. 
220-A. Levy of Penalty on unauthorized constructions. 
221. Time and manner of filing complaints against 
valuation. 
222. Notice to complainants of day fixed for 
investigating their complaints. 
223. Hearing of complaint. 
224. Authentication of ward assessment books when 
all complaints have been disposed of. 
225. Assessment book may be amended by the 
Commissioner during the financial year. 
226. New assessment book need not be prepared 
every financial year. 
226-A. Preparation of a new assessment book. 
 Special provisions concerning the Water and 
Conservancy Taxes. 
227. Omitted. 
228. Omitted. 
229. Supply of water at public drinking fountain, etc, 
not to be taxed. 
230. Conservancy tax may be fixed at special rates in 
certain cases. 
231. Water tax or conservancy tax paid by any person 
may be recovered by him from the occupier of 
the premises for which it is paid. 
 Refund of Property Taxes for Vacancies. 
232. Refund of Property Taxes. 
233. Vacancies for the purposes of section 232. 
18  [Act No. II of 1956] 
234. Refund not claimable unless notice of vacancy is 
given to the Commissioner. 
235. Refund of water-tax inadmissible unless 
application for stopping water supply has been 
made. 
236. Refund of general tax inadmissible when 
drawback has been sanctioned. 
237. Applications for refund and how to be made. 
238. Property tax, a first charge on property and 
movables. 
 Tax on Vehicles and Animals. 
239. Tax on vehicles, boats and animals. 
240. Exemption from the tax. 
241. Livery, stable-keepers and others may be 
compounded with. 
242. Vehicle and animal tax book to be kept. 
243. Returns may be called for from owners of 
premises and persons supposed to be liable to 
the tax. 
244. Notice to be given to Commissioner by a person 
who becomes owner or possessed of a vehicle or 
animal in respect of which liability arises, etc. 
245. Power to inspect stable, garage, etc., and 
summon persons liable to tax. 
246. Refund of tax on vehicles and animals when and 
to what extent obtainable. 
247. Refund not claimable unless notice is given to the 
Commissioner. 
 Dogs. 
248. Tax on dogs. 
[Act No. II of 1956]  19 
249. Licence and number ticket for and disposal of 
dogs. 
250. Protection of persons acting in good faith. 
251. Certain sections not to apply. 
 Octroi. 
252. Octroi at what rates and on what articles leviable. 
253. Table of rates of octroi to be affixed on certain 
places. 
254. Exemption of articles belonging to Government 
from octroi and refund of octroi on articles 
becoming property of Government. 
255. Exemption of articles imported for immediate 
exportations. 
256. Refund of octroi on export. 
257. Omitted. 
258. Entertainment tax. 
259. Exemption from entertainment tax. 
260. Returns by persons in charge of entertainment. 
261. Tax on transfer of property. 
262. Omitted. 
 Supplementary Taxation. 
263. Any tax imposable under this Act may be 
increased by way of imposing supplementary 
taxation. 
 Collection of Taxes. 
264. Property taxes how payable. 
265. Tax on vehicles, animals and public conveyances 
payable in advance. 
20  [Act No. II of 1956] 
266. Service of bills for certain taxes. 
267. When one bill may be served for several claims. 
268. Omitted. 
269. Distress. 
270. Goods of defaulter may be distrained wherever 
found. 
271. Inventory and notice of distress and sale. 
272. Sale. 
273. Fees for distraints. 
274. Fees for cost of recovery may be remitted. 
275. Seizure of vehicles and animals if tax on vehicles 
and animals not paid and number plate not 
obtained. 
276. When occupiers may be held liable for payment 
of property tax. 
277. Summary proceedings may be taken against 
persons about to leave the city. 
278. Defaulters may be sued for arrears if necessary. 
278-A. Limitation for recovery of dues. 
279. Collection of Octroi how to be effected. 
280. Powers of persons authorised to collect and 
refund Octroi. 
281. Writing off of irrecoverable taxes. 
281-A. Liability for loss, waste, misapplication. 
 Appeals against Valuations and Taxes. 
282. Appeals when and to whom to lie. 
282-A. Omitted. 
 
[Act No. II of 1956]  21 
283. Cause of complaint when to be deemed to have 
secured. 
284. Arbitration. 
285. Appointment of valuer. 
286. Reference of question to High Court. 
287. Appeals. 
288. Costs of proceedings in appeal. 
289. Unappealed values and taxes and decisions on 
appeal to be final. 
 CHAPTER IX. 
DRAINS AND DRAINAGE WORKS. 
Municipal Drains. 
290. Municipal drains to be under the control of 
Commissioner. 
291. Vesting of water-course. 
292. Drains to be constructed and kept in repair by the 
Commissioner. 
293. Powers for making drain. 
294. Alteration and discontinuance of drains. 
295. Cleansing drains. 
 Drains of public street and drainage of premises. 
296. Powers to connect drains of private streets with 
municipal drains. 
297. Power of owners and occupiers of premises to 
drain municipal drains. 
298. Connections with municipal drains not to be 
made except in conformity with section 296 or 
297. 
22  [Act No. II of 1956] 
299. Buildings etc., not to be erected without 
permission over any drains. 
300. Right of owners and occupiers of premises to 
carry drains through land belonging to other 
persons. 
301. Owner of land to allow others to carry drains 
through the land. 
302. Commissioner may enforce drainage of 
undrained premises situate within a hundred feet 
of a municipal drain. 
303. Commissioner may enforce drainage of 
undrained premises not situate within a hundred 
feet of municipal drain. 
304. Power of Commissioner to drain premises in 
combination. 
305. Commissioner may close or limit the use of 
existing private drains. 
306. New building not to be erected without drains. 
307. Provision of troughs and pipes to receive water 
from roofs of building. 
308. Excrementitions matter not to be passed into 
cesspool. 
309. Obligations of owners of drains to allow use 
thereof or joint ownership therein to others. 
310. How right of use or joint ownership of a drain may 
be obtained by a person other than the owner. 
311. Commissioner may authorize person other than 
the owner of a drain to use the same or declare 
him to be a joint owner thereof. 
312. Sewage and rain water drains to be distinct. 
313. Drain not to pass beneath buildings. 
[Act No. II of 1956]  23 
314. Omitted. 
315. Right of Corporation to drains, etc., constructed, 
etc., at charge of municipal fund on premises not 
belonging to the Corporation. 
316. All drains and cesspools to be properly covered 
and ventilated. 
317. Affixing of pipes for ventilation of drains etc., 
318. Omitted. 
 Disposal of Sewage. 
319. Appointment of places for emptying of drains and 
disposal of sewage. 
320. Provision of means for disposal of sewage. 
 Water-closets, Privies, Urinals, etc. 
321. Construction of water closets and privies. 
322. Water closets and other accommodation in 
buildings newly erected or re-errected. 
323. Where there is no such accommodation or the 
accommodation is insufficient or objectionable. 
324. Power to require privy accommodation to be 
provided for factories, etc. 
325. Power of Commissioner as to unhealthy privies. 
326. Provisions as to privies. 
327. Provisions as to water-closets. 
328. Position of privies and water-closets. 
329. Use of places for bathing or washing clothes or 
domestic utensils. 
330. Public necessaries. 
331. Water-closets, etc., not to be injured or 
improperly fouled. 
24  [Act No. II of 1956] 
 Inspection. 
332. Drains, etc., not belonging to the Corporation to 
be subject to inspection and examination. 
333. Power to open ground, etc., for purpose of such 
inspections and examinations. 
334. (1) When the expenses of inspection are to be 
paid by the Commissioner. 
 (2) When the expenses of inspection and 
examination are to be paid by the owner. 
335. Commissioner may require repairs, etc., to be 
made. 
336. Cost of inspection and execution of works in 
certain cases. 
 General Provisions. 
337. Prohibition of acts contravening the provisions of 
this Chapter or done without sanction. 
338. When materials and works may be supplied and 
done under this Chapter for any person by the 
Commissioner. 
339. Work to be done by licensed plumber; 
permission to use as drain. 
340. Commissioner may execute certain works under 
this Chapter without allowing option to persons 
concerned of executing the same. 
 CHAPTER X. 
341-372. Omitted. 
 
 
 
 
[Act No. II of 1956]  25 
 CHAPTER XI. 
REGULATION OF STREETS. 
Construction, Maintenance and Improvement of 
Public Streets. 
373. Vesting of public streets in the Corporation. 
374. Powers of Commissioner in respect of public 
streets. 
374-A. Government’s power to repair the public streets 
vested in the Municipal Corporation. 
375. Disposal of land forming site of closed street. 
376. Power to make new public streets. 
377. Minimum width of new public streets. 
378. Power to adopt, construct or alter any sub-way, 
bridge, etc. 
379. Power to prohibit use of public streets for certain 
kinds of traffic. 
380. Power to acquire premises for improvement of 
public streets. 
 Preservation of regular line in Public Street. 
381. Power to determine the regular line of street. 
382. Setting back buildings to the regular line of the 
street. 
383. Additional power of Commissioner to order 
setting back of building or regular line of the 
street. 
384. Acquisition of open land or of land occupied by 
platforms, etc., within regular line of street. 
385. Acquisition of the remaining part of building and 
land after their portions within a regular line of the 
street are acquired. 
26  [Act No. II of 1956] 
386. Setting forward of buildings to regular line of the 
street. 
387. Compensation to be paid and betterment 
charges to be levied. 
 Provisions concerning Private Streets. 
388. Notice to be given to Commissioner of intention 
to lay out lands for building and for private 
streets. 
389. Commissioner may call for further particulars. 
390. Commissioner may require plans to be prepared 
by licensed Surveyors. 
391. Laying out of land dimensions and area of each 
plot; laying out of private streets and heights of 
buildings to be determined by Commissioner. 
392. Land not to be appropriated for building and 
private street not be laid out until expiration of 
notice not otherwise than in accordance with 
Commissioner’s directions. 
393. Renewal of notice of intention to carry out works 
not executed in pursuance of approval given 
under section 391. 
394. Levelling and draining of private streets and 
means of access. 
395. Power to declare private streets when sewered, 
etc., as public streets. 
396. Applicability of sections 394 and 395 when a 
street is in part public and in part private. 
 Projections and Obstructions. 
397. (1) Prohibition of projection upon streets. 
 (2) Powers to require removal of the same. 
[Act No. II of 1956]  27 
398. Power to require removal or alterations of 
projections, etc., made before the coming into 
force of this Act. 
399. Projections over streets may be permitted in 
certain cases. 
400. Ground floor doors, etc., not to open outwards on 
street. 
401. Prohibition of structures or fixtures which cause 
obstruction in streets. 
402. Prohibition of depositing etc., of thing in streets. 
403. Licence for sale in public places. 
404. Licences for use of skill in handicraft or rendering 
services for purposes of gain in public place or 
street. 
405. Commissioner may without notice, remove any 
thing erected, deposited or hawked or exposed 
for sale in contravention of Act. 
406. Power to require removal of a structure or fixture 
erected or set up. 
407. Prohibition of tethering of animals in public street. 
 Temporary erections on streets during Festivals. 
408. Commissioner may permit booths, etc., to be 
erected on streets on festivals. 
 Provisions concerning execution of works in or 
near to streets. 
409. Streets when broken up for any municipal 
purposes to be restored without delay. 
410. Commissioner may close street in which work is 
in progress. 
 
28  [Act No. II of 1956] 
411. Commissioner to provide for traffic, etc, pending 
execution of Municipal work in any street. 
412. Precautions to be taken for public safety where 
municipal works are in progress in any street. 
413. Streets not to be opened or broken up and 
building materials not be deposited thereon 
without permission. 
414. Precaution for public safety to be taken by 
persons to whom permission is granted under 
section 413. 
415. Persons to whom permission is granted under 
section 413 must reinstate streets, etc. 
416. Provisions to be made by persons to whom 
permission is given under section 413 for traffic, 
etc. 
417. Hoards to be set up during work on any building 
adjacent to a street. 
 Naming of Streets, etc. 
418. Naming of streets, and numbering of houses. 
419. Buildings at corners of streets. 
 Sky-signs and Advertisements. 
420. Regulations as to sky-signs. 
421. Regulation and control of advertisements. 
 Dangerous places. 
422. Commissioner to take proceedings for repairing 
or enclosing dangerous places. 
423. Protective measures during demolition work. 
 Lighting of Street. 
424. Public streets to be lighted. 
[Act No. II of 1956]  29 
425. Prohibition of removal, etc., of lamps. 
426. Persons accidentally breaking lamp to repair the 
damage. 
427. Measures for watering streets. 
 CHAPTER XII. 
BUILDING REGULATIONS. 
Notices regarding erecting of building. 
428. Notice to be given to Commissioner of intention 
to erect a building. 
429. Commissioner may require plans and other 
documents to be furnished. 
430. Commissioner may require plan, etc., submitted 
under last preceding section to be prepared by a 
licensed Surveyor. 
431. Additional information and the attendance of the 
person who gave the notice may be required. 
432. Effect of non-compliance with requisition made 
under section 429 or section 431. 
 Notices regarding Execution of Works not 
amounting to the Erection of a building. 
433. Notice to be given to the Commissioner of 
intention to make additions, etc., to buildings. 
434. Plans and additional information may be called 
for. 
 Forms of notices. 
435. Printed forms of notices to be supplied to the 
public. 
 Commencement of work. 
436. Supervision of buildings and works. 
30  [Act No. II of 1956] 
437. When building or work may be proceeded with. 
438. Building or work which is disapproved by the 
Commissioner may be proceeded with, subject to 
terms. 
439. Power to the Commissioner to withhold disposal 
of plans in certain circumstances. 
440. When work may be commenced. 
441. Building not to be converted to other purposes 
without the permission of the Commissioner. 
442. Building for human habitation not to be used as 
godown, etc. 
443. No alterations to be made in buildings for human 
habitation without written permission of 
Commissioner. 
 Provisions as to structure, material, etc. 
444. Provisions as to buildings which are to be newly 
erected. 
445. Roofs and external walls of buildings not to be of 
inflammable materials. 
446. Maximum height of buildings. 
447. Height of buildings with reference to width of 
streets. 
448. Frame buildings. 
449. Provision of sufficient means of egress. 
450. Power of Commissioner to cancel permission on 
the ground of material misrepresentation by 
applicant. 
 Inspection. 
451. Inspection of buildings in course of erection, 
alteration, etc. 
[Act No. II of 1956]  31 
452. Demolition or alteration of the building work 
unlawfully commenced, carried on or completed 
and appeal thereon. 
452-A. Regularisation of violation of floor area of Non-
High Rise Buildings. 
453. Buildings or works commenced contrary to Act 
may be cut into and laid open for purpose of 
inspection. 
454. Enforcement of provisions concerning buildings 
and works. 
455. Completion of certificates, permission to occupy 
or use. 
455-A. Regularisation of Buildings constructed without 
sanctioned plan. 
455-AA. Regulation and penalisation of construction of 
buildings in deviation of sanctioned plan. 
 Dangerous Structures. 
456. Removal of structures, trees, etc., which are in 
ruins or likely to fall. 
457. Precautions in case of dangerous trees. 
458. Precautions in case of dangerous tanks, wells, 
holes, etc. 
459. Opportunity for stating objections. 
460. Periodic inspection of buildings. 
 Works unlawfully carried on. 
461. Powers of Commissioner to direct removal of 
person directing unlawful work. 
461-A. Powers to seal unauthorised construction/ 
development of premises. 
 
32  [Act No. II of 1956] 
462. Power of Commissioner to cause any building to 
be vacated in certain circumstances. 
462-A. Municipal Building Tribunal. 
463. Power to regulate future construction of certain 
classes of buildings in particular streets or 
localities. 
 CHAPTER XII-A 
SPECIAL PROVISIONS RELATING TO 
DEVELOPMENT AND MAINTENANCE OF 
MAJOR CIVIC INFRASTRUCTURE. 
463-A. Power of Corporation to levy external betterment 
charges. 
 Chapter XIII omitted (sections 464 to 479). 
 CHAPTER XIV. 
SANITARY PROVISIONS. 
Scavenging and Cleansing. 
480. Commissioner to provide for cleansing of streets 
and removal of refuse. 
481. Refuse, etc., to be the property of the 
Corporation. 
482. Provision and appointment of receptacles, depots 
and places for refuse, etc. 
483. Duty of owners and occupiers to collect and 
deposit dust, etc. 
484. Provision may be made by Commissioner for 
collection, etc., of excrementitious and polluted 
matter. 
485. Collection and removal of excrementitious and 
polluted matter when to be provided for by 
occupiers. 
[Act No. II of 1956]  33 
486. Scavengers’ duties in certain cases may not be 
discharged by private individuals without the 
Commissioner’s permission. 
487. Prohibition of failure to remove, refuse, etc., when 
bound to do so. 
488. Presumption as to offender under clause (e) of 
sub-section (1) of section 487. 
489. Removal of rubbish and filth accumulating in 
large quantities on premises. 
490. Contract with owner or occupier for removal of 
rubbish or filth. 
491. Special sanitary arrangements at certain places. 
 Inspection and sanitary regulation of premises. 
492. Power to inspect premises for sanitary purposes. 
493. Repair, cleansing and lime-washing of any 
building may be required. 
494. Removal of building materials from any premises 
may be required. 
495. Abandoned or unoccupied premises. 
496. Neglected premises. 
497. Nuisance arising from defective roof. 
498. Powers with reference to insanitary buildings. 
499. Buildings unfit for human habitation. 
500. Power of Commissioner to call for statement of 
accommodation. 
501. Overcrowded dwelling. 
502. Insanitary huts and sheds. 
503. Measures against rats, etc., may be required in 
respect of premises used for storage of goods. 
34  [Act No. II of 1956] 
504. Fillings in of pools, etc., which are a nuisance. 
504-A. Regulation or prohibition of certain kinds of 
cultivation. 
505. Permission for new well etc., 
506. Power to order cleansing of insanitary private 
water source, spring, tank, well, etc., used for 
drinking. 
507. Duty of Commissioner in respect of public well or 
receptacle of stagnant water. 
508. Dangerous quarrying may be stopped. 
509. Removal and trimming of trees, shrubs and 
hedges. 
 Keeping and destruction of animals and disposal 
of carcasses. 
510. Prohibitions as to keeping animals. 
511. Stabling animals or storing grain in dwelling 
house may be prohibited. 
512. Removal of carcasses of dead animals. 
 Regulation of public bathing, washing, etc. 
513. Places for public bathing, etc., to be fixed by the 
Commissioner, and regulation of use of such 
places. 
514. Prohibition of bathing, etc., contrary to order or 
regulation. 
515. Prohibition of corruption of water by steeping 
therein animal or other matter, etc. 
 Regulation of factories, trades, etc. 
516. Factory etc., not to be newly established without 
permission of Commissioner. 
517. Application for new factories. 
[Act No. II of 1956]  35 
518. Furnaces used in trade or manufacture to 
consume their own smoke. 
519. Sanitary regulation of factories, etc. 
520. Prohibition of use of steam-whistle or steam 
trumpet without permission of the Commissioner. 
521. Certain things not to be kept and certain trades 
and operations not to be carried on, without a 
license. 
522. Prohibition of corruption of water by chemicals, 
etc. 
523. Inspection of premises used for Manufacture, etc. 
524. Regulation of washing of clothes by washermen. 
 Maintenance and Regulation of Markets and 
Slaughter-Houses. 
525. What to be deemed Municipal Markets and 
slaughter-houses’. 
526. Provisions of new municipal markets and 
slaughter houses. 
527. Closure and disposal of markets and Slaughter 
Houses. 
528. Prohibition of sale in a municipal market without 
licence of the Commissioner. 
529. Opening of new private markets. 
530. Private markets not to be kept or permitted to be 
kept open and no place to be used or permitted 
to be used as slaughter house, without licence. 
531. Prohibition of sale in unauthorised private 
markets. 
 
 
36  [Act No. II of 1956] 
532. Provision for requiring private market building 
and slaughter-houses to be properly paved and 
drained. 
533. Regulations to be framed for markets and 
slaughter-houses. 
534. Levy of Stallages, rents and fees in Municipal 
markets and slaughter-houses. 
535. Removal of live cattle, sheep, goats or swine from 
any municipal slaughter-house, market or 
premises. 
536. Regulations and table of stallage rents to be 
posted up in markets and slaughter-houses. 
537. Power to expel persons contravening bye-laws or 
regulations. 
 Sale of articles of food outside Markets. 
538. Prohibition of sale of animals, etc., except in 
market. 
 Licensing of Butchers 
539. Butchers and persons who sell the flesh of 
animals to be licenced. 
540. Prohibition of import of cattle, etc., into the city 
without permission. 
 Inspection of places of sale, etc. 
541. Commissioner may enter any place where 
slaughter of animals or sale of flesh contrary to 
the provisions of this Act, is suspended. 
542. Commissioner to provide for inspection of articles 
exposed for sale for human food. 
543. Unwholesome articles, etc., to be seized. 
 
[Act No. II of 1956]  37 
544. Disposal of perishable articles seized under 
section 543. 
545. Disposal of animals and articles of a non-
perishable nature seized under section 543. 
546. Penalty for possessing food which appears to be 
diseased, unsound or unwholesome or unfit for 
human food. 
547. Applications for summon to be refused if not 
applied for within specified time. 
548. Slaughter of animals in slaughter houses. 
 Prevention of spread of infectious diseases. 
549. Information to be given of the existence of 
infectious disease or continuous pyrexia of 
unknown origin. 
550. Any place may at any time be inspected for 
purpose of preventing spread of infectious 
disease. 
551. Prohibition of use of drinking of water likely to 
cause infectious disease. 
552. Commissioner may order removal of patients to 
hospital. 
553. Power to order detention in hospital of infected 
person without proper lodging to return to. 
554. Disinfection of buildings, etc. 
555. Destruction of huts and sheds, when necessary. 
556. Place for disinfection may be provided. 
557. Person suffering from infectious disease not to 
enter a public conveyance without notifying the 
same. 
 
38  [Act No. II of 1956] 
558. Provision of carriages for conveyance of patients. 
559. Provision as to carriage of persons suffering from 
infectious disease in public conveyances. 
560. Public conveyance which has carried a person 
suffering from infectious disease to be 
disinfected. 
561. Duty of owner, etc., of public conveyance in 
regard to cases of infectious disease. 
562. Infected articles, not to be transmitted, etc., 
without previous disinfection. 
563. Infected building not to be let without being first 
disinfected. 
564. Closure of lodging and eating houses. 
 Special Sanitary Measures. 
565. Commissioner may take special measures on 
outbreak of any infectious disease. 
 Disposal of the dead 
566. Places for disposal of dead to be registered. 
567. Provision of new places for disposal of dead. 
568. New places for disposal of dead not to be 
opened without permission of Commissioner. 
569. Government may direct closing of place for 
disposal of dead. 
570. Government may sanction reopening of places 
which have been closed for disposal of dead. 
571. Burials within places of worship and exhumation 
not to be made without permission of 
Commissioner. 
572. Acts prohibited in connection with disposal of 
dead. 
[Act No. II of 1956]  39 
 CHAPTER XV. 
VITAL STATISTICS. 
Registration of Births and Deaths. 
573. Appointment of Registrars. 
574. Registrars to reside in their respective wards. 
575. Register books to be supplied. 
576. Registrars to inform themselves of all births and 
deaths. 
577. Information of birth to be given within seven days. 
578. Information respecting finding of new-born child 
to be given. 
579. Officers to be appointed to receive information of 
deaths at places for disposal of dead. 
580. Information of death to be given at the time when 
the corpse of the deceased is disposed of. 
581. Medical Practitioner who attended a deceased 
person to certify the cause of his death. 
582. Preparation of register books of deaths and 
mortality returns, etc. 
583. Correction of errors in registers of births or 
deaths. 
584. Registration of name of child or of alteration of 
name. 
 CHAPTER XVI. 
RULES & BYE-LAWS. 
585. Power to make rules. 
586. Bye-laws for what purposes to be made. 
587. Commissioner to lay draft bye-laws before the 
Corporation for its consideration. 
40  [Act No. II of 1956] 
588. Hearing by Corporation of objections to proposed 
bye-laws. 
589. Bye-law to be confirmed by Government. 
590. Printed copies of bye-laws to be kept on sale. 
591. Boards for exhibiting bye-laws to be open to 
inspection and not to be injured. 
592. Government may modify or repeal bye-laws. 
593. Making of standing orders by Commissioner. 
594. Posting of standing orders and table of stallage 
rents, etc. 
595. Penalty for breach of bye-laws, or standing 
orders. 
 CHAPTER XVII. 
Offences and Penalties 
596. Certain offences punishable with fine. 
597. Continuing offences. 
598. Offences punishable under the Indian Penal 
Code. 
 Electoral Offences. 
599. Promoting enmity between classes in connection 
with election. 
600. Prohibition of public meetings during period of 
forty-eight hours ending with hour fixed for 
conclusion of poll. 
601. Disturbances at election meetings. 
601-A. Restrictions on the printing of pamphlets posters 
etc. 
602. Maintenance of secrecy of voting. 
 
[Act No. II of 1956]  41 
603. Officers, etc., at elections not to act for 
candidates or to influence voting. 
604. Prohibition of canvassing in or near polling 
stations. 
605. Penalty for disorderly conduct in or near polling 
stations. 
606. Penalty for misconduct at the polling station. 
606-A. Penalty for failure to observe procedure for 
voting. 
607. Penalty for illegal hiring or procuring of 
conveyance at elections. 
607-A. Penalty for Government servants etc. for acting as 
election agent, polling agent or counting agent. 
607-B. Prohibition of going armed to or near a polling 
station. 
607-C. Offence of booth capturing. 
608. Removal of ballot papers from polling station to 
be an offence. 
609. Making false declaration. 
610. Breach of official duty in connection with 
elections. 
610-A. Liquor not to be sold, given or distributed on 
polling day. 
611. Other offences and penalties therefor. 
612. Penalty for offences not otherwise provided for. 
 Offences other than electoral offences. 
613. Punishment for acquiring share or interest in 
contract, 

Excerpt shown. Open the full act in Lexace.

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