Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ARSIKERE TOWN MUNICIPALITY (EXTENSION OF LIMITS) ACT, 1967 12 of 1967 [31st August, 1967] CONTENTS 1. Short title and commencement 2. Extension of limits of the Arsikere Town Municipality SCHEDULE A :- SCHEDULE SCHEDULE B :- SCHEDULE ARSIKERE TOWN MUNICIPALITY (EXTENSION OF LIMITS) ACT, 1967 12 of 1967 [31st August, 1967] STATEMENT OF OBJECTS AND REASONS (Karnataka Act No. 12 of 1967) Karnataka Gazette, dated 11-5-1967 The growth of Arsikere Town on the North and West has necessitated the expansion of the municipal boundaries for providing urban amenities in the outlying extension. This extension of the limits will have the effect of surrounding the area of the Laxmipura Sanitary Board which was a separate entity so far on the Northern borders of the Town. It is in the interest of the administration of the town and the Sanitary Board area to merge the latter in the municipal limits. Hence the Bill. 1. Short title and commencement :- (1) This Act may be called the Arsikere Town Municipality (Extension of Limits) Act, 1967. (2) It shall come into force on such date as the State Government may by notification in the official Gazette, appoint. 2. Extension of limits of the Arsikere Town Municipality :- (1)Notwithstanding anything contained in the karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) or any other law or rules, orders or notifications having the force of law, on the date of commencement of this Act, the area (hereinafter referred to as the local area), the boundaries of which are specified in Schedule A to this Act, which is the area within the jurisdiction of the Lakshmipura Sanitary Board, Arsikere, (hereinafter referred to as t h e Sanitary Board) shall be included in and form part of the Arsikere Town Municipality and the boundaries of the said Municipality after such inclusion shall be as specified in Schedule B to this Act. (2) With effect from the said date of inclusion of the said local area in the Arsikere Town Municipality, the following consequences shall ensue, namely. (a) the rules providing for the administration of the local area published under Notification of the Government of KARNATAKA No. L 5062-M 1 150-49-4, dated the 22nd November, 1949 shall stand repealed and the Sanitary Board shall cease to exist and function in the local area; (b) the provisions of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) and all taxes levied, notifications issued, rules, bye-laws, orders and directions made and powers conferred under the said Act or any other law applicable to the Arsikere Town Municipality shall apply to the said local area; (c) the unexpended balance of the funds of the Sanitary Board and the property (including arrears of taxes, fees and rates) belonging to the Sanitary Board and all rights and powers which, prior to such date, vested in the Sanitary Board shall, subject to all charges and liabilities affecting the same vest in the Arsikere Town Municipal Council; (d) any appointment made, notification or notice issued, tax levied, order, scheme, rule or bye-law made, and licence or permission granted by the Sanitary Board immediately before the said date in respect of the local area shall in so far as it is not inconsistent with the provisions of clause (b), continue in force and be deemed to have been made, issued, levied or granted under the law applicable to the Arsikere Town Municipal council until it is superseded or modified by any appointment made, notification or notice issued, tax levied, order, scheme, rule or bye-law made, and licence or permission, granted under the Karnataka Municipalities Act, 1964; (e) all budget estimates, assessment lists, valuations or measurements, made or authenticated before such date in respect of the local area shall be deemed to have been made or authenticated under the Karnataka Municipalities Act, 1964; (f) all debts and obligations incurred by or on behalf of the Sanitary Board before the said date and subsisting on the said date shall be deemed to have been incurred and made by the Arsikere Town Municipal Council in exercise of the powers conferred on it by law; (g) all officers and servants in the employ of the Sanitary Board immediately before the said date shall be officers and servants of the Arsikere Town Municipal Council and shall, until other provision is made in accordance with the provisions of the Karnataka Municipalities Act, 1964, receive salaries and allowances and be subject to the conditions of service to which they were entitled or subject on such date: Provided that it shall be competent to the Arsikere Town Municipal Council, subject to the previous sanction of the State Government, to dispense with the services of any officer or servant, who in its opinion, is not necessary or suitable to the requirements of the municipal service after giving such officer or servant such notice as is required to be given by the terms of his employment and every officer or servant whose services are dispensed with shall be entitled to such leave, pension, provident fund and gratuity as he would have been entitled to take or receive on being incapacitated for service as if the Sanitary Board had not ceased to exist; (h) all proceedings pending on the said date before the Sanitary Board shall be deemed to be transferred to and shall be continued before the Arsikere Town Municipal Council; (i) all appeals pending before any authority shall, so far as may be practicable, be disposed of as if the local area had been included in the Arsikere Town Municipality when they were filed; (j) all prosecutions instituted by or on behalf of the Sanitary Board and all suits and other legal proceedings instituted by or against the Sanitary Board or any officer of the Sanitary Board pending on the said date shall be continued by or against the Arsikere Town Municipal Council as if the local area had been included in the Arsikere Town Municipality when such prosecutions, suits or proceedings were instituted; (k) all arrears of rates, taxes and fees vesting in the Arsikere Town Municipal Council under clause (c) shall be recoverable in the same manner as a tax recoverable under Chapter VII of the Karnataka Municipalities Act, 1964; (1) until the reconstitution of the Arsikere Town Municipal Council in accordance with the provisions of the Karnataka Municipalities Act, 1964, notwithstanding anything to the contrary contained in the said Act, one person ordinarily resident in the local area who is nominated by the State Government, shall be an additional councillor of the Arsikere Town Municipal Council. SCHEDULE A SCHEDULE SCHEDULE A Boundaries of the local area to be included in the Arsikere Town Municipality: The Boundary starts from North East corner of survey number 430 and runs along the Bangalore-Honnavar Road, to the South East corner of survey number 424, and then turns towards West along the Boundary limits of Arsikere Municipal area up to the Railway limits. Then it takes a turn towards North-West passing along the Western Boundary line of survey numbers 423, 422, 421, 420, 419 and 418, till it reaches western bond stone of survey number 418. Then it takes a turn towards North East passing along the Northern Boundary line of survey numbers 418, 432 and 430 till it touches the Bangalore-Honnavar Road and ends at North East bond stone of survey number 430. SCHEDULE B SCHEDULE SCHEDULE B The boundaries of Arsikere Town Municipality after its limits are extended: The Boundary line starts from the North Eastern corner bond stone of survey number 274 (T.B.), runs along the Northern Boundary line of survey number 274, crosses the Southern Railway line and turns to the South along Arsikere-Channarayapatna Road and skirts along the Western Boundary line of survey numbers 275, 276, 277, 311, 312 and 315, crosses the road at the junction of Hassan-Arsikere Road and follows the Eastern Boundary of survey number 485 and Western boundary of survey number 488 and Arskere-Channarayapama Road and Eastern Boundary of Southern Railway Station yard limits. Then it turns North along the boundary of station yard up to the West Boundary mark of survey number 418. Then it takes a turn towards North-East passing along the Northern Boundary line of survey numbers, 418, 432 and 430 till it touches Bangalore- Honnavar Road. Then it runs along Bangalore-Honnavar Road and crosses the road to reach the North-West corner of survey number 425 and runs along the Northern Boundary line of survey number 425, Southern Boundary of survey number 467 and survey number 1, Eastern Boundary of survey number 1, Western Boundary of survey number 2 and Northern Boundary of survey number 2 and Southern Boundary of survey numbers 4 and 36. Then it runs southwards along Eastern Boundary of survey number 37 and crosses Arsikere-Huliyar Road. It skirts along the Eastern and Southern Boundary line of survey number 259 and Northern Boundary of survey number 261. It then follows the Western Boundary line of survey numbers, 261, 262, 263, 269 and 270. At the North-West corner of survey number 271, it crosses the Bangalore-Honnavar Road and joins North-East corner boundary mark of survey number 274.