Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BYE-LAWS REGULATING THE ADMISSION AND MANAGEMENT OF REST HOUSES BELONGING TO THE MUNICIPAL CORPORATION CONTENTS 1 . I n these bye-laws, unless there is anything repugnant to the context 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . 26. . 27. . 28. . 29. . 30. . 31. . 32. . 33. . BYE-LAWS REGULATING THE ADMISSION AND MANAGEMENT OF REST HOUSES BELONGING TO THE MUNICIPAL CORPORATION In exercise of the powers conferred under Section 586 (43) and (48) of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956), the Municipal Corporation of Hyderabad makes the following bye-laws 1. In these bye-laws, unless there is anything repugnant to the context :- (a) The 'Act' means the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956), as amended from time to time. (b) Words used but not defined shall have the same meaning as assigned to them in the Act. 2. . :- The Municipal Rest House hereinafter referred to in these bye-laws as Rest House shall be under the control of the Commissioner or any officer not below the rank of a Gazetted Officer authorised by him in this behalf from time to time. 3. . :- The Rest House shall be open to all bonafide travellers and other persons who may be permitted by the Commissioner or any Officer authorised by him in this behalf under special circumstances, for occupation on payment of rent prescribed thererfor and it shall be vacated immediately if so required either by the Commissioner, or the said Authorised Officer, who shall also have power to forbid the use of the Rest House by any person or class of persons including travellers if, in his opinion, the grant of permission to such person or persons or travellers is not desirable on the ground of safety. 4. . :- No one shall occupy the Rest House ordinarily for more than three days at a time. The superintendent of the Rest House may if there is no demand for the room at the time permit any occupant to stay for a further period not exceeding three days on payment of additional rent equivalent to 25% of the rent fixed for the occupied room, apart from the usual rent. The Commissioner can permit a still further stay of 6 days subject to the payment of additional rent equivalent to 50% of the rent fixed for the room apart from the usual rent payable. 5. . :- The Commissioner shall have the power to relax the conditions in bye-law 4 in any special case. 6. . :- Intending occupants shall deposit in advance three days rent fixed for the room and shall make a further deposit as per the extension of stay which shall be equivalent to the rent chargeable for the additional period of occupation. Occupants vacating the room without staying for the full period for which they have deposited the rent in advance would get the rent refunded for the unexpired period at the time of leaving the Rest House. 7. . :- (a) A day's rent will be charged for occupation of any 6 to 24 hours duration. Half a day's rent will be charged for occupation of less than 6 hours. (b) An additional rent at rate of Rupee one per day for every additional member who is not a family member of the principal occupant shall be charged. (c) Not more than six in family portion, not more than four in 'A' class room and not more than three in 'B' class room shall be allowed to occupy in all. 8. . :- The Commissioner shall have the power to fix or revise the rates of rent chargeable at any time with the approval of the Standing Committee and such revised rates shall come into effect from the date fixed by the Standing Committee and they shall also apply to all those who are in the occupation of the rooms on the date. 9. . :- A book shall be kept in the office room of the Rest House in the form prescribed by the Commissioner in which all persons who are permitted to stay there shall be required to enter their names, time o f arrival and departure and the rent due and paid, and other particulars required shall also be noted therein. Every occupant shall also enter, under the column headed Name', his own name and address, and below that, he shall state the number of members of his family or other persons, if any, that accompanied him specifying clearly the relationship. 10. . :- No person occupying the Rest Houses shall leave without paying the rent due. 11. . :- If any occupant fails to vacate the room or keeps it locked at the end of the allowed period for which the rent was paid by him in advance, the Superintendent of the Rent House shall, with the help of the Police, have the person evicted and take possession of the room, as the case may be. 12. . :- Every person occupying the Rent House shall be responsible for any damage caused to the building or other structures or fittings or furniture or other equipment in the Rest House premises by himself or by any member of his family or any person accompanying him and shall be liable for eviction along with his companions immediately and the cost of damage caused as determined by the Commissioner shall be recoverable by the sale of his belongings and if there is still balance left, it shall be recoverable from him as if it is an arrear of property tax. 13. . :- Electric lighting will be provided in the rooms during the hours between 6 p.m. to 11 p.m. and 4 a.m. to 6.a.m. and in rooms where fans are provided by their usage shall be subject to restrictions and conditions imposed by the Commissioner and no electrical equipment not provided shall be used by the occupant. 14. . :- No animal or any vehicle except cars shall be kept within the premises of the Rest House. The cars permitted shall parked at the place specified for the purpose at their own risk and responsibility. 15. . :- No person occupying the Rest House shall require the servants working in the Rest House to do any service other than that specifically assigned to them by the management. 16. . :- No person shall be allowed to cook inside any room or anywhere in the rest house premises except in the places specifically provided for the purpose. 17. . :- The management shall bear no responsibility for any loss of property of the occupants during their stay in the Rest House. They shall make their own arrangement for the safe custody of their belongings. 18. . :- The use of intoxicants of any kind or gambling within the premises of the Rest House is strictly prohibited. 19. . :- The Rest House premises shall not be used for purpose of meeting or functions. 20. . :- The occupants of the Rest House shall have no objection to furnish any information that may be required by the police on their duty. 21. . :- It shall be the constant endeavour of the occupants of the Rest House to keep the premises always neat and tidy and nobody shall commit nuisance of any kind. 22. . :- No person suffering from leprosy or any other contagious disease shall be allowed to enter the Rest House premises. 23. . :- Persons other than the occupants shall not enter the premises or any room in the Rest House without the permission of the officer- in-charge. 24. . :- Any person who has vacated a room or has been asked to vacate a room should not stay in any room in the Rest House or keep his belongings in any other room or stay with any other occupant in the Rest House. 25. . :- The articles, that are supplied to a room shall not be taken out of it or put in any other room. 26. . :- No person shall use the telephone kept in the Rest House for making any trunk call or phonogram, but local calls will be allowed by the Superintendent on payments of charge prescribed. 27. . :- The Superintendent in the course of his duties shall have the power to enter any room, of the Rest House for the purpose of inspection after intimating the occupant of his desire to do so. 28. . :- There shall be a complaint book kept in the office room of the Rest House wherein any bonafide occupant can write any complaint or any suggestion about the management, which shall be given prompt and due attention by the authorities. 29. . :- There shall be a register maintained by the Superintendent wherein any occupant who has not been provided with accommodation shall be allowed to note down the time of his arrival together with his name and address and the reply given by the Superintendent and a notice board to denote that such a register is kept in the office of the Rest House shall be put up conspicuously at the main entrance of the office of the Rest House. 30. . :- There shall be kept conspicuously in every room a list of articles and other equipment provided in it. 31. . :- Any person contravening any of these bye-laws shall be liable for eviction by the superintendent of the Rest House in the manner laid down in the bye-laws 11 and 12. 32. . :- The Superintendent and other servants of the Rest House who are provided with quarters shall stay therein only. 33. . :- A copy of the bye-laws shall be exhibited in a conspicuous place in the office room of the Rest House.