Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH MUNICIPALITIES (PUBLICATION OF NOTIFICATION FOR PURPOSE FOR WHICH PLACES MAY NOT BE USED WITHOUT A LICENCE) RULES, 1967 CONTENTS 1. . 2. . 3. . ANDHRA PRADESH MUNICIPALITIES (PUBLICATION OF NOTIFICATION FOR PURPOSE FOR WHICH PLACES MAY NOT BE USED WITHOUT A LICENCE) RULES, 1967 In exercise of the powers conferred by Clause (a) of sub-section (2) of Section 326 read with sub-section (1) of Section 263 of the Andhra Pradesh Municpalities Act, 1965 (Act 6 of 1965), the Governor of Andhra Pradesh hereby makes the following rules relating to the manner of publication of notification under Section 263, the same having been published at pages 389-394 of Rules Supplement to Part 1 of the Andhra Pradesh Gazette, dated the 3rd September, 1966 as required by Clauses (a) and (b) of sub-section 237 of the said Act. 1. . :- These rules may be called the Andhra Pradesh Municipalities (Publication of Notification for purposes for which places may not be used without a Licence) Rules, 1967. 2. . :- When the Municipal Council determines that no place within municipal limits or within 3 kilometers of such limits shall be used for any one or more of the purposes specified in Schedule IV to the A.P. Municipalities Act, 1965 without a licence of the Commissioner, the Commissioner shall forthwith publish a notification in the form annexed to those rules. 3. . :- Every notification referred to in Rule 2 shall be published- (a) in the District Gazette and , if there is no District Gazette, in the Andhra Pradesh Gazette; (b) by affixing a copy of notification on the notice board of the municipal office: (c) by beat of drum both in municipal limits and outside the municipal limits where this notification is to become operative; and (d) through announcement by wire broadcasting system wherever such system is in operation.