Acts › The Delhi Municipal Corporation Act, 1957The Delhi Municipal Corporation Act, 1957 581 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Establishment of the Corporation. Section 3A — Division of the area of the Corporation into zones and words. Section 4 — Duration of the Corporation. Section 5 — Delimitation of wards. Section 5A — [Omitted.]. Section 6 — Power to alter or amend delimitation orders. Section 7 — Elections to the Corporation. Section 7A — Electoral roll for every ward. Section 7B — Electoral registration officers. Section 7C — Assistant electoral registration officers. Section 7D — Registration of Electors. Section 7E — Preparation and revision of electoral rolls. Section 7F — Correction of entries in electoral roll. Section 7G — Inclusion of names in electoral roll. Section 7H — Appeal. Section 7-I — Jurisdiction of civil courts barred. Section 8 — Qualifications for councillorship. Section 9 — Disqualifications for membership of Corporation. Section 10 — Right to vote. Section 11 — General elections of councillors. Section 12 — Filling of casual vacancies in councillorship. Section 13 — [Omitted.]. Section 14 — Publication of result of election. Section 15 — Election petitions. Section 16 — Relief that may be claimed by the petitioner. Section 17 — Grounds for declaring elections to be void. Section 18 — Procedure to be followed by the district judge. Section 19 — Decision of the district judge. Section 20 — Procedure in case of equality of votes. Section 21 — Finality of decisions. Section 22 — Corrupt practices. Section 23 — Maintenance of secrecy of voting. Section 24 — Officers, etc., at elections not to act for candidates or to influence voting. Section 25 — Prohibition of canvassing in or near polling station and of public meeting on election day. Section 26 — Penalty for disorderly conduct in or near polling station. Section 27 — Penalty for misconduct at the polling station. Section 28 — Breaches of official duty in connection with election. Section 29 — Removal of ballot papers or ballot boxes or the voting machines from polling station to be an offence. Section 29A — Prohibition of going armed to or near a polling station. Section 29B — Offence of booth capturing. Section 29C — Liquor not to be sold, given or distributed on polling day Section 30 — Other offences and penalties therefor. Section 31 — Power to make rules regulating the election of councillors and aldermen. Section 32 — Oath or affirmation. Section 32A — Declaration of assets. Section 32B — Vacation of seats in case of multiple membership. Section 33 — Vacation of seats. Section 33A — Powers of Election Commission. Section 33B — Statements made by persons to the Election Commission. Section 33C — Procedure to be followed by the Election Commission. Section 33D — Protection of action taken in good faith. Section 34 — Payment of allowances to councillors and aldermen. Section 35 — Annual election of Mayor and Deputy Mayor. Section 36 — Term of office of the Mayor and Deputy Mayor and facilities and privileges of the Mayor. Section 37 — Discharge of functions of the Mayor by the Deputy Mayor. Section 38 — Resignation of Mayor and Deputy Mayor. Section 39 — Rural Areas Committee and Education Committee. Section 40 — Special and adhoc committies and ward committees, etc. Section 41 — General powers of the Corporation. Section 42 — Obligatory functions of the Corporation. Section 43 — Discretionary functions of the Corporation. Section 44 — Enumeration of municipal authorities. Section 45 — Constitution of the Standing Committee. Section 46 — Casual vacancies. Section 47 — Chairman and Deputy Chairman of the Standing Committee. Section 48 — Resignation of Chairman and members of the Standing Committee. Section 49 — Functions of the Standing Committee. Section 50 — Constitution of the Wards Committee. Section 51 — Application of sections 47 and 48. Section 52 — Powers and functions of the Wards Committee. Section 54 — Appointment, etc., of the Commissioner. Section 55 — Salary and allowances of the Commissioner. Section 56 — Leave of absence of Commissioner. Section 57 — Appointment of officiating Commissioner in case of death, resignation or removal of Commissioner. Section 58 — Service regulations of Commissioner. Section 59 — Functions of the Commissioner. Section 60 — [Omitted.]. Section 61 — [Omitted.]. Section 62 — [Omitted.]. Section 63 — [Omitted.]. Section 64 — [Omitted.]. Section 65 — Appointment of sub-committees by the various committees. Section 66 — Commissioner and General Managers not to be interested in any contract, etc., with the Corporation. Section 67 — Vacation of seats by members of committees. Section 68 — Committees to continue in office till new committees are constituted. Section 69 — Power of Corporation to call for extracts of proceedings from the Committees. Section 70 — Power of Corporation to require the Commissioner, etc., to produce documents and furnish returns, reports, etc. Section 71 — Exercise of powers to be subject to sanction. Section 72 — Meetings. Section 73 — First meeting of the Corporation after general election. Section 74 — Notice of meetings and business. Section 75 — Quorum. Section 76 — Presiding officer. Section 77 — Presiding officer at meeting for the election of Mayor. Section 78 — Method of deciding questions. Section 79 — Maintenance of order at, and admission of public to, meetings; withdrawal and suspension of councillors and alderman. Section 80 — Councillors or aldermen not to vote on matter in which they are interested. Section 81 — Right to attend meetings of the Corporation and its committees, etc., and right of councillors and aldermen to ask questions in relation to the municipal government of Delhi. Section 82 — Power to make regulations. Section 83 — Presiding officers at meetings of the Standing and other committees. Section 84 — Conduct of business at meetings of Standing and other committees. Section 85 — Keeping of minutes and proceedings. Section 86 — Circulation of minutes and inspection of minutes and reports of proceedings. Section 87 — Forwarding minutes and reports of proceedings to the Administrator. Section 88 — Validation of proceedings, etc. Section 89 — Appointment of certain officers. Section 90 — Schedule of permanent posts and creation of temporary posts. Section 90A — Officers of erstwhile Corporations to become officers of Corporation. Section 91 — Restriction on employment of permanent officers and other employees. Section 92 — Power to make appointments. Section 92A — Recruitment to category B and category C posts. Section 93 — Officers and other employees not to undertake any extraneous work. Section 94 — Officers and other employees not to be interested in any contract, etc., with the Corporation. Section 95 — Punishment for municipal officers and other employees. Section 96 — Consultation with the Union Public Service Commission. Section 97 — Power of Commission to make regulations and reference to the Central Government in case of difference between the Commission and the Corporation. Section 98 — Power of Corporation to make regulations. Section 99 — Constitution of the Municipal Fund. Section 100 — Municipal Fund to be kept in the State Bank of India. Section 101 — Operation of the Accounts. Section 102 — Payments not to be made unless covered by a budget-grant. Section 103 — Duty of persons signing cheques. Section 104 — Procedure when money not covered by a budget-grant is expended. Section 105 — Application of Municipal Fund. Section 106 — Temporary payments from the Municipal Fund for works urgently required for the public service. Section 107 — Investment of surplus moneys. Section 107A — Constitution of Finance Commission. Section 108 — Constitution of special funds. Section 109 — Adoption of budget estimates. Section 110 — Power of Corporation to alter budget estimates. Section 111 — Power of Corporation to re-adjust income and expenditure during the year. Section 112 — Provisions as to unexpended budget-grant. Section 113 — Taxes to be imposed by the Corporation under this Act. Section 114 — Components of property tax. Section 114A — Building tax. Section 114B — Rebate for senior citizens, women and physically challenged persons. Section 114C — Vacant land tax. Section 114D — Rate of building tax. Section 114E — Rate of vacant land tax. Section 115 — Exemption of vacant lands and buildings from property tax. Section 115A — Unit of assessment. Section 116 — Constitution of Municipal Valuation Committee. Section 116A — Classification of vacant lands and buildings into colonies and groups and specification of base unit area values therefore. Section 116B — Notification of classification of vacant lands and buildings into colonies and groups and specification of base unit area values therefore and factors for increase or decrease. Section 116C — Objection to classification of vacant lands and buildings into colonies and groups and fixation of base unit area values and factors for increasing or decreasing such base unit area values Section 116D — Final base unit area values of vacant land and of covered space of building. Section 116E — Determination of annual value of covered space of building and of vacant land. Section 116F — Determination of annual value of building where land is exempted from property tax. Section 116G — Transitory provisions. Section 116H — One-time tax. Section 116I — Validity of base unit area values of vacant land and covered space of building.— Section 116J — Indexation of unit area value Section 116K — Hardship and Anomaly Committee Section 117 — [Omitted.]. Section 118 — [Omitted.]. Section 119 — Taxation of Union properties. Section 120 — Incidence of property taxes. Section 121 — Apportionment of liability for property taxes when the premises assessed are let or sub-let. Section 122 — Recovery of property taxes from occupiers. Section 123 — Property taxes a first charge on premises on which they are assessed. Section 123A — Submission of returns. Section 123B — Self assessment and submission of return. Section 123C — Revision of assessment. Section 123D — Power of Commissioner regarding assessment. Section 124 — Assessment list. Section 125 — Evidential value of assessment list. Section 126 — Omitted.. Section 127 — Omitted.. Section 128 — Notice of transfers. Section 129 — Notice of erection of building, etc. Section 130 — Notice of demolition or removal of building. Section 131 — Omitted.. Section 132 — Omitted.. Section 133 — Omitted.. Section 134 — Omitted.. Section 135 — Power of Commissioner to employ valuers. Section 136 — Tax on certain vehicles and animals and rates thereof. Section 137 — The tax on whom leviable. Section 138 — Tax when payable. Section 139 — Power of Commissioner to compound with livery stable keeper, etc., for tax. Section 140 — Theatre-tax. Section 141 — Liability to pay theatre-tax. Section 142 — Omitted.. Section 143 — Prohibition of advertisements without written permission of the Commissioner. Section 144 — Permission of the Commissioner to become void in certain cases. Section 145 — Presumption in case of contravention. Section 146 — Power of Commissioner in case of contravention. Section 147 — Duty on transfer of property and method of assessment thereof. Section 148 — Provisions applicable on the introduction of transfer duty. Section 149 — Tax on building applications. Section 150 — Imposition of other taxes. Section 151 — Supplementary taxation. Section 152 — Time and manner of payment of taxes. Section 152A — Punishment for wilful default in payment of property tax, furnishing wrong information in return of assessment, etc. Section 153 — Presentation of bill. Section 154 — Notice of demand and notice-fee. Section 155 — Penalty in case of default of payment of taxes. Section 156 — Recovery of tax. Section 156A — Recovery of property tax. Section 157 — Distress. Section 158 — Disposal of distrained property and attachment and sale of immovable property. Section 159 — Recovery from a person about to leave Delhi. Section 160 — Power to institute suit for recovery. Section 161 — Power of seizure of vehicles and animals in case of non-payment of tax thereon. Section 162 — Occupiers may be required to pay rent towards satisfaction of property taxes. Section 163 — Demolition, etc., of buildings. Section 164 — Omitted.. Section 165 — Omitted.. Section 166 — Omitted.. Section 167 — Omitted.. Section 168 — Omitted.. Section 169 — Appeal against assessment, etc. Section 170 — Conditions of right to appeal. Section 171 — Finality of appellate orders. Section 172 — Power to inspect for purposes of determining rateable value or tax. Section 172A — Power to appoint an agency for administration of property tax Section 173 — Composition. Section 174 — Irrecoverable debts. Section 175 — Obligation to disclose liability. Section 176 — Immaterial error not to affect liability. Section 177 — General power of exemption. Section 178 — Omitted.. Section 179 — Omitted.. Section 180 — Omitted.. Section 181 — Omitted.. Section 182 — Omitted.. Section 183 — Omitted.. Section 184 — Omitted.. Section 185 — Power of Corporation to borrow. Section 186 — Time for repayment of money borrowed under section 185. Section 187 — Form and effect of debentures. Section 188 — Payment to survivors of joint payees. Section 189 — Receipt by joint holders for interest or dividend. Section 190 — Maintenance and investment of sinking funds. Section 191 — Application of sinking funds. Section 192 — Annual statement by Commissioner. Section 193 — Power of Corporation to consolidate loans. Section 194 — Priority of payments for interest and repayment of loans over other payments. Section 195 — Attachment of Municipal Fund for recovery of money borrowed from Government. Section 196 — Power to make regulations. Section 197 — Acquisition of property. Section 198 — Acquisition of immovable property by agreement. Section 199 — Procedure when immovable property cannot be acquired by agreement. Section 200 — Disposal of property. Section 201 — Contracts by the Corporation. Section 202 — Procedure for making contracts. Section 203 — Mode of executing contracts. Section 204 — Accounts to be kept. Section 205 — Scrutiny of accounts by Municipal Chief Auditor and by the Standing Committee. Section 206 — Report by the Municipal Chief Auditor. Section 207 — Special audit at the direction of the Central Government. Section 208 — Procedure to be followed by the Municipal Chief Auditor. Section 209 — Power of Municipal Chief Auditor to make queries, etc., and call for returns, etc. Section 210 — Omitted.. Section 211 — Omitted.. Section 212 — Omitted.. Section 213 — Omitted.. Section 214 — Omitted.. Section 215 — Omitted.. Section 216 — Omitted.. Section 217 — Omitted.. Section 218 — Omitted.. Section 219 — Omitted.. Section 220 — Omitted.. Section 221 — Omitted.. Section 222 — Omitted.. Section 223 — Omitted.. Section 224 — Omitted.. Section 225 — Omitted.. Section 226 — Omitted.. Section 227 — Omitted.. Section 228 — Omitted.. Section 229 — Omitted.. Section 230 — Omitted.. Section 231 — Omitted.. Section 232 — Omitted.. Section 233 — Omitted. Section 234 — Omitted.. Section 235 — Omitted.. Section 236 — Omitted.. Section 237 — Omitted.. Section 238 — Omitted.. Section 239 — Omitted.. Section 240 — Omitted.. Section 241 — Omitted.. Section 242 — Omitted.. Section 243 — Omitted.. Section 244 — Omitted.. Section 245 — Omitted.. Section 246 — Omitted.. Section 247 — Omitted.. Section 248 — Omitted.. Section 249 — Omitted.. Section 250 — Omitted.. Section 251 — Omitted.. Section 252 — Omitted.. Section 253 — Omitted.. Section 254 — Omitted.. Section 255 — Omitted.. Section 256 — Omitted.. Section 257 — Omitted.. Section 258 — Omitted.. Section 259 — Omitted.. Section 260 — Omitted.. Section 261 — Omitted.. Section 262 — Omitted.. Section 263 — Omitted.. Section 264 — Omitted.. Section 265 — Omitted.. Section 266 — Omitted.. Section 267 — Omitted.. Section 268 — Omitted.. Section 269 — Omitted.. Section 270 — Omitted.. Section 271 — Omitted.. Section 272 — Omitted.. Section 273 — Omitted.. Section 274 — Omitted.. Section 275 — Omitted.. Section 276 — Omitted.. Section 277 — Omitted.. Section 278 — Omitted.. Section 279 — Omitted.. Section 280 — Omitted.. Section 281 — Omitted.. Section 282 — Omitted.. Section 283 — Omitted.. Section 284 — Omitted.. Section 285 — Omitted.. Section 286 — Omitted.. Section 287 — Omitted.. Section 288 — Omitted.. Section 289 — Omitted.. Section 290 — Omitted.. Section 291 — Omitted.. Section 292 — Omitted.. Section 293 — Omitted.. Section 294 — Omitted.. Section 295 — Omitted.. Section 296 — Omitted.. Section 297 — Omitted.. Section 298 — Vesting of public streets in the Corporation. Section 299 — Functions of Commissioner in respect of public streets. Section 300 — Disposal of land forming site of public streets permanently closed. Section 301 — Power to make new public streets. Section 302 — Minimum width of new public streets. Section 303 — Power to prohibit use of public streets for certain kind of traffic Section 304 — Power to acquire lands and buildings for public streets and for public parking places. Section 305 — Defining the regular line of streets Section 306 — Setting back building to regular line of street. Section 307 — Compulsory setting back of building to regular line of street. Section 308 — Acquisition of open land and land occupied by platforms, etc., within the regular line of street. Section 309 — Acquisition of the remaining part of a building and land after their portions within a regular line of street have been acquired. Section 310 — Setting forward of buildings to the regular line of street. Section 311 — Compensation to be paid in certain cases of setting back or setting forward of buildings, etc. Section 312 — Owner’s obligation when dealing with land as building sites. Section 313 — Lay-out plans. Section 314 — Alteration or demolition of street made in breach of section 313. Section 315 — Power of Commissioner to order work to be carried out or to carry it out himself in default. Section 316 — Right of owners to require streets to be declared public. Section 317 — Prohibition of projections upon streets, etc. Section 318 — Projections over streets may be permitted in certain cases. Section 319 — Ground floor doors, etc., not to open outwards on streets. Section 320 — Prohibition of structures or fixtures which cause obstruction in streets. Section 321 — Prohibition of deposit, etc., of things in streets. Section 322 — Power to remove anything deposited or exposed for sale in contravention of this Act. Section 323 — Prohibition of the tethering of animals and milking of cattle. Section 324 — Precautions during repair of streets. Section 325 — Streets not to be opened or broken up and building materials not to be deposited thereon without permission. Section 326 — Disposal of things removed under this Chapter. Section 327 — Naming and numbering of streets. Section 328 — Commissioner to take steps for repairing or enclosing dangerous places. Section 329 — Measures for lighting. Section 330 — Prohibition of removal, etc., of lamps. Section 330A — General superintendence etc., of the Central Government. Section 331 — Definition. Section 332 — Prohibition of building without sanction. Section 333 — Erection of building. Section 334 — Applications for additions to, or repairs of, buildings. Section 335 — Conditions of valid notice. Section 336 — Sanction or refusal of building or work. Section 337 — When building or work may be proceeded with. Section 338 — Sanction accorded under misrepresentation Section 339 — Buildings at corners of streets. Section 340 — Provisions as to buildings and works on either side of new streets. Section 341 — Period for completion of building or work. Section 342 — Prohibition against use of inflammable materials for building, etc., without permission. Section 343 — Order of demolition and stoppage of buildings and works in certain cases and appeal. Section 344 — Order of stoppage of buildings or works in certain cases. Section 345 — Power of Commissioner to require alteration of work. Section 345A — Power to seal unauthorised constructions. Section 346 — Completion certificates. Section 347 — Restrictions on user of buildings. Section 347A — Appellate Tribunal. Section 347B — Appeals against certain orders or notices issued under the Act. Section 347C — Procedure of the Appellate Tribunal. Section 347D — Appeal against orders of Appellate Tribunal. Section 347E — Bar of jurisdiction of courts Section 348 — Removal of dangerous buildings. Section 349 — Power to order building to be vacated in certain circumstances. Section 349A — Power of Central Government to make bye-laws. Section 350 — Provision for daily cleansing of streets and removal of rubbish and filth. Section 351 — Rubbish, etc., to be the property of the Corporation. Section 352 — Provision or appointment of receptacles, depots and places for rubbish, etc. Section 353 — Duty of owners and occupiers to collect and deposit rubbish, etc. Section 354 — Collection and removal of filth and polluted matter. Section 355 — Collection and removal of filth and polluted matter through municipal agency. Section 356 — Removal of rubbish, etc., accumulated on premises used as factories, workshops, etc. Section 357 — Prohibition against accumulation of rubbish, etc. Section 358 — Commissioner’s power to get premises scavenged and cleansed. Section 359 — Public latrines, urinals, etc. Section 360 — Construction of latrines and urinals. Section 361 — Latrines and urinals, etc., in new buildings. Section 362 — Latrines and urinals for labourers, etc. Section 363 — Provision of latrines and urinals for markets, etc. Section 364 — Other provisions as to private latrines. Section 365 — Removal of congested buildings. Section 366 — Power of Commissioner to require improvement of buildings unfit for human habitation. Section 367 — Enforcement of notice requiring execution of works of improvement. Section 368 — Power of Commissioner to order demolition of buildings unfit for human habitation. Section 369 — Insanitary huts and sheds. Section 370 — Prohibition against washing by washermen. Section 371 — Obligation to give information of dangerous disease. Section 372 — Removal to hospital of patients suffering from dangerous disease. Section 373 — Disinfection of buildings and articles. Section 374 — Destruction of infectious huts or sheds. Section 375 — Means of disinfection. Section 376 — Special measures in case of outbreak of dangerous or epidemic diseases. Section 377 — Infected clothes not to be sent to washerman or to laundry. Section 378 — Contamination and disinfection of public conveyance. Section 379 — Driver of conveyance not bound to carry persons suffering from dangerous disease. Section 380 — Disinfection of buildings before letting the same. Section 381 — Disposal of infected articles without disinfection. Section 382 — Prohibition of making or selling of food, etc., or washing of clothes by infected persons. Section 383 — Power to restrict or prohibit sale of food or drink. Section 384 — Control over wells and tanks, etc. Section 385 — Duty of persons suffering from dangerous disease. Section 386 — Disposal of infectious corpses where any person has died from any dangerous disease. Section 387 — Conditions of service of sweepers and certain other class of persons employed in municipal service. Section 388 — Omitted.. Section 389 — Power to call for information regarding burning and burial grounds. Section 390 — Permission for use of new burning or burial ground. Section 391 — Power to require closing of burning and burial grounds. Section 392 — Removal of corpses. Section 393 — Disposal of dead animals. Section 394 — Appointment of Chief Registrar and registrars. Section 395 — Duties of registrar. Section 396 — Information of births and deaths. Section 397 — Prohibition of nuisances. Section 398 — Power of Commissioner to require removal or abetment of nuisance. Section 399 — Registration and control of dogs. Section 400 — Stacking or collecting inflammable materials. Section 401 — Care of naked lights. Section 402 — Discharging fireworks, fire-arms, etc Section 403 — Power to require buildings, wells, etc., to be rendered safe. Section 404 — Enclosure of waste land used for improper purposes. Section 405 — Provisions of municipal markets and slaughter houses. Section 406 — Use of municipal markets. Section 407 — Private markets and slaughter houses. Section 408 — Conditions of grant of licence for private market. Section 409 — Prohibition of keeping market open without licence, etc. Section 410 — Prohibition of use of un licenced markets. Section 411 — Prohibition of business and trade near a market. Section 412 — Levy of stallages, rents and fees. Section 413 — Stallages, rents, etc., to be published Section 414 — Power to expel lepers and disturbers, etc. from markets. Section 415 — Butcher's, fish-monger's and poulter's licence. Section 416 — Factory, etc., not to be established without permission of the Commissioner. Section 417 — Premises not to be used for certain purposes without licence. Section 418 — Seizure of certain animals. Section 419 — Power of Commissioner to prevent use of premises in particular areas for purposes referred to in section 417. Section 420 — Licences for hawking articles, etc. Section 421 — Eating houses, etc., not to be used without licence from the Commissioner. Section 422 — Licensing and control of theatres, circuses and places of public amusement. Section 423 — Power of Commissioner to stop use of premises used in contravention of licences. Section 424 — Power of Commissioner to inspect places where unlawful slaughter of animals, etc., is suspected. Section 425 — Improvement scheme. Section 426 — Matters to be provided for in an improvement scheme. Section 427 — Submission of improvement scheme to the Corporation for approval and to the Central Government for sanction. Section 428 — Rehousing scheme. Section 429 — Improvement scheme and rehousing scheme to comply with the master plan and zonal development plan. Section 430 — Signature, conditions, duration, suspension, revocation, etc., of licences and written permissions. Section 431 — Powers of entry and inspection. Section 432 — Power to enter land adjoining land in relation to any work. Section 433 — Breaking into buildings. Section 434 — Time of making entry. Section 435 — Consent ordinarily to be obtained. Section 436 — Regard to be had to social or religious usages. Section 437 — Prohibition of obstruction or molestation in execution of work. Section 438 — Public notices how to be made known. Section 439 — Newspaper in which advertisements or notices to be published. Section 440 — Proof of consent etc., of Commissioner, General Managers, etc. Section 441 — Notices, etc., to fix reasonable time. Section 442 — Signature on notices, etc., may be stamped Section 443 — Notices, etc., by whom to be served or issued. Section 444 — Service of notices, etc. Section 445 — Service of bills for tax or notice of demand by ordinary post. Section 446 — Powers in case of non-compliance with notice, etc. Section 447 — Liability of occupier to pay in default of owner. Section 448 — Execution of work by occupier in default of owner and deduction of expenses from rent. Section 449 — Relief to agents and trustees. Section 450 — General power to pay compensation. Section 451 — Compensation to be paid by offenders for damage caused by them. Section 452 — Reference to the court of the district judge in certain cases. Section 453 — Application to the Court of the district judge in other cases. Section 454 — Power to sue for expenses or compensation. Section 455 — Mode of recovery of certain dues. Section 456 — Right of owner to apply to the court of the district judge in case of obstruction by occupier. Section 457 — General powers and procedure of the court of the district judge. Section 458 — Fees in proceedings before the court of the district judge. Section 459 — Repayment of half fees on settlement before hearing. Section 460 — Power of the court of the district judge to delegate certain powers and to make rules. Section 461 — Punishment for certain offences. Section 462 — Punishment for acquiring share or interest in contract, etc., with the Corporation. Section 463 — Punishment for offences relating to terminal tax. Section 464 — Penalty for evasion of terminal taxes. Section 465 — General penalty. Section 466 — Offences by companies. Section 466A — Certain offences to be cognizable Section 467 — Prosecutions. Section 468 — Composition of offences. Section 469 — Municipal magistrates. Section 470 — Cognizance of offences. Section 471 — Limitation of time for prosecution. Section 472 — Power of magistrate to hear cases in absence of accused when summoned to appear. Section 473 — Complaints concerning nuisances and procedure therefor. Section 474 — Arrest of offenders. Section 475 — Duties of police officers. Section 476 — Power to institute, etc., legal proceedings and obtain legal advice. Section 477 — Protection of action of the Corporation, etc. Section 478 — Notice to be given of suits. Section 479 — Supplemental provisions respecting rules. Section 480 — Supplemental provisions respecting regulations. Section 481 — Power to make bye-laws. Section 481A — Regulations and bye-laws to be laid before Parliament. Section 482 — Penalty for breaches of bye-laws. Section 483 — Supplemental provisions respecting bye-laws. Section 484 — Bye-laws to be available for inspection and purchase. Section 484A — Omitted.. Section 485 — Power of Central Government to require production of documents. Section 486 — Inspection. Section 487 — Directions by Central Government. Section 488 — Power to provide for enforcement of direction under section 487. Section 489 — Power of Government to give directions in relation to primary schools, etc. Section 490 — Dissolution of the Corporation. Section 490A — Delegation of power by the Central Government. Section 490B — Delegation of power by the Government. Section 491 — Power to delegate functions of Commissioner. Section 492 — Validity of notices and other documents. Section 493 — Admissibility of document or entry as evidence. Section 494 — Evidence of Municipal officer or employee. Section 495 — Prohibition against obstruction of Mayor or any municipal authority, etc. Section 496 — Prohibition against removal of mark. Section 497 — Prohibition against removal or obliteration of notice. Section 498 — Prohibition against unauthorised dealings with public place or materials. Section 499 — Liability of Commissioner, etc., for loss, waste or mis-application of Municipal Fund or property Section 500 — Councillors and municipal officers and employees to be public servants. Section 501 — Annual administration report. Section 502 — Other laws not to be disregarded. Section 503 — Exemption of diplomatic or consular missions from payment of tax etc. Section 504 — Construction of references. Section 505 — Repealed.. Section 506 — Repealed.. Section 507 — Special provisions as to rural areas. Section 508 — Special provisions as to Red Fort area. Section 508A — Corporation to undertake work on agency basis. Section 509 — Repealed.. Section 510 — Provisions relating to existing local authorities in Delhi till the establishment of the Corporation. Section 511 — Provisions as to employees of bodies and local authorities whose functions are taken over by the Corporation. Section 511A — Temporary provision with respect to electricity, water, sewage, etc. Section 511B — Special provision as to transferred functions. Section 512 — Special provisions as to the area transferred from New Delhi to Delhi Section 513 — Expenditure in connection with the Municipal Affairs from the commencement of this Act to the adoption of the budget by a Corporation. Section 514 — Limits of New Delhi Municipality. Section 514A — Appointment of Special Officer Section 514AA — Transitional provisions Section 514B — Overriding effect of the provisions of the Delhi Development Act, 1957. Section 515 — Power to remove difficulties. Section 516 — Repeal, etc., and savings. 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