Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Second Amendment) Act, 1990 22 of 1990 CONTENTS 1. Short title 2. Amendment of Act 11 of 1956 3. Amendment of Act 6 of 1965 4. Amendment of Act 19 of 1979 5. Amendment of Act 23 of 1981 6. Application of Section 2 to the Visa khapatnam and Vijayawada Municipal Corporations Andhra Pradesh Municipal Laws (Second Amendment) Act, 1990 22 of 1990 PREAMBLE An Act further to amend the Hyderabad Municipal Corporations Act, 1955, the Andhra Pradesh Municipalities Act, 1965. The Visakhapatnam Municipal Corporation Act, 1979 and The Vijaya- wada Municipal Corporation Act, 1981. B E it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India, as follows:- 1. Short title :- This Act may be called the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1990. 2. Amendment of Act 11 of 1956 :- In the Hyderabad Municipal Corporations Act, 1955,- (a) in section 12, for sub-section (1), the following shall be substituted, namely:- "(1) The draft of the electoral roll for the Corporation shall be prepared by the person authorised by such authority, in such manner by reference to such qualifying date as may be prescribed and the electoral roll for the Corporation shall come into force immediately upon its final publication in accordance with the rules made by the Government in this behalf. The draft of the electoral roll for the Corporation shall consist of such part of the electoral roll for the Assembly Constituency published under the Representation of the People Act (Central Act 43 of 1950) 1950 as revised or amended under the said Act, upto the qualifying date, as relates to the cities of Hyderabad and Secunderabad or any portion thereof. EXPLANATION:- Where in the case of any Assembly Constituency there is no distinct part of the electoral roll relating to the cities of Hyderabad and Secunderabad, all persons whose names are entered in such roll under the registration area comprising the cities of Hyderabad and Secunderabad, and whose addresses as entered are situated in the cities of Hyderabad and Secunderabad shall be entitled to be included in the electoral roll for the Corporation prepared for the purposes of this Act."; (b) in section 56A, for the expression "after the 25th January, 1990", the expression "after the 25th January, 2000". shall be substituted. 3. Amendment of Act 6 of 1965 :- In the Andhra Pradesh Municipalities Acts, 1965:- (a) after section 8, the following new section shall be inserted, namely:- Section 9 Reservation of offices of Councillors and chairman to cease after certain date.-- The provisions of sections 8 and 23 relating to the reservation of office of Councillor or the Chairman for the Scheduled Castes and Scheduled Tribes, shall cease to have effect after the 25th January, 2000."; (b) for section 142, the following shall be substituted, namely:- 142. "Lavy and collection of pipe-line service charges.-- The Government may by notification, direct the council to levy and collect pipeline service charges from every owner or occupier of a premises to which water connection has been given at such rate as may be prescribed to the different categories specified in clause (a) of sub-section. (2) of section 141 to defray the capital cost of pipeline service works undertaken by the council and the operation and maintenance of the pipeline system from time to time: Provided that no such charges shall be levied on the owner or occupier of any premises situated in the areas which are not served by the pipeline system of the Council". 4. Amendment of Act 19 of 1979 :- In the Visakhapatnam Municipal Corporation Act, 1979, after section 7, the following new section shall be inserted, namely:- 7A. "Levy and collection of pipeline service charges.-- The Government may, by notification, direct the corporation to levy and collect pipeline service charges from every owner or occupier of a premises to which water connection has been given at such rate as may be prescribed to the different categories as may be specified in this regard to defray the capital cost of pipeline service works undertaken by the Corporation and the operation and maintenance of the pipeline system front time to times: Provided that no such charges shall be levied on the owner or occupier of any premises situated in the areas which are not served by the pipeline system of the Corporation." 5. Amendment of Act 23 of 1981 :- In the Vijayawada Municipal Corporation Act, 1981, after section 7, the following new section shall be inserted namely:- 7A. "Levy and collection of pipeline service charges.-- The Government may, by notification, direct the Corporation to levy and collect pipeline service charges from every owner or occupier of a premises to which water connection has been given at such rate as may be prescribed to the different categories as may be specified in this regard to defray the capital cost of pipeline service works undertaken by the Corporation and the operation and maintenance of the pipeline system from time to times Provided that no such charges shall be levied on the owner or occupier of any premises situated in the areas which are not served by the pipeline system of the Corporation." 6. Application of Section 2 to the Visa khapatnam and Vijayawada Municipal Corporations :- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 2, shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.