Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION BYE-LAWS REGULATING THE HOLDING OF FAIRS AND EXHIBITIONS, 1973 CONTENTS 1. Short title and Commencement 2. Definitions 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. He shall make provision for the following purpose, namely 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . HYDERABAD MUNICIPAL CORPORATION BYE-LAWS REGULATING THE HOLDING OF FAIRS AND EXHIBITIONS, 1973 In exercise of the powers conferred by Section 586 (40) read with Section 115 (10) of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956), the Municipal Corporation of Hyderabad hereby makes the following bye-laws 1. Short title and Commencement :- (a) These bye-laws may be called the Hyderabad Municipal Corporation Bye-laws regulating the Holding of Fairs and Exhibitions, 1973. (b) They shall come into force on the date of their publication in the Andhra Pradesh Gazette. (i.e. 9-8-1973). 2. Definitions :- (a) In these bye-laws, unless the context otherwise requires, (i) 'Act' means the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956). (ii) 'Council' means the General Body of the Municipal Corporation of Hyderabad; (iii) Health Officer' means the Medical Officer of Health and includes the Additional Medical Officer of Health of the Municipal Corporation of Hyderabad. (iv) 'Person' includes a Hindu undivided family, any company, association or body of individuals whether incorporated or not; (v) 'Section' means section of the Act. (b) Words used but not defined in these bye-laws shall have the meaning assigned to them in the Act; and (c) Unless there is anything repugnant to the subject or context words in the singular number shall include the plural and vice versa. 3. . :- No person shall, without the written permission of the Commissioner, establish, maintain or use any place or premises for holding any fair or Industrial Exhibition within the limits of the Municipal Corporation of Hyderabad. 4. . :- A person who intends to use any place or premises for holding any fair or Industrial Exhibition within the Municipal limits, shall submit an application to the Commissioner. The application shall contain:- (a) The survey number, extent, classification, boundary, description of the land in which he proposes to hold the Fair or Industrial Exhibition and shall be accompanied by a sketch indicating the position of the land with reference to the important roads and other lands in the neighborhood; and (b) any other particulars which the Commissioner may specifically require. 5. . :- (i) Every application shall be accompanied by a challan in token of payment of such fee as may be fixed under sub-section (2) of Section 622 of the Act, for holding the fair or industrial exhibition. (ii) The mere payment of the fee shall not however entitle the applicant to the grant of permission. (iii) In case of refusal to grant permission, the applicant shall be entitled to a refund of 2/3rd of the fee paid by him. 6. . :- Before according permission, the Commissioner shall cause the place or premises to be inspected by the Health Officer in regard to its suitability for the purpose for which it is proposed and consult the Traffic Advisory Board in regard to the places to be set part for parking of motor vehicles. 7. . :- Permission to use any place or premises for holding any fair or industrial exhibition shall not be accorded if it is situated within 1,000 meters of any human habitation or any hospital or dispensary where there are in-patients. 8. . :- Where the Corporation has set apart any place or premises for holding any fair or industrial exhibition under Section 115 (10) of the Act, the Commissioner may, with the previous approval of the Council, refuse to grant permission for the use of any other place or premises for the same or similar other purpose by any person within a radius of two miles. 9. . :- (i) Where the Corporation has set apart any place or premises for holding any fair or industrial exhibition, it shall publish the fact in the Hyderabad District Gazette and in two local daily newspapers having wide circulation furnishing information as to the location of the place and the fees payable for using the place or premises for the purposes of holding any fair or industrial exhibition; and (ii) The payment of such fees shall be without prejudice to the right of the Corporation to levy and collect any other fee, tax or rent in respect of any trade, shop, stall, restaurant or amusement park, or theatre carried on within the Exhibition Grounds. 10. . :- A licence holder of a fair or an industrial exhibition shall cause every yard, area and other open space within such space or premises to be thoroughly cleaned as often as may be necessary and maintained in clean condition. 11. . :- He shall provide suitable receptacles in suitable places within the camps of the fair or industrial exhibition for the deposit of all refuse matter and such receptacles shall be emptied as often as may be necessary. 12. . :- He shall prevent any accumulation of refuse of filth in the premises. 13. He shall make provision for the following purpose, namely :- (a) the employment of adequate temporary public health staff; (b) the accommodation for the temporary medical and public health staff employed; (c) the supply of water for the use of cattle and the opening of temporary veterinary dispensaries in connection with cattle fair; (d) the prevention of accidents by fire or drowning; and (e) the prevention of nuisances. 14. . :- He shall make suitable arrangements for sufficient supply of wholesome water at all times for the use of the visitors for drinking purposes. He shall also provide water at all times for the use of the visitors for other purposes. If water is not available through piped water-supply system in the local area, it shall be obtained from any other source approved by the Health Officer. 15. . :- He shall, if directed by the Health Officer, provide in such place or premises suitable bath-rooms and washing facilities for the visitors. 16. . :- He shall provide in such place or premises for the use of the visitors of each sex, latrines of such size and description as may be specified by an Officer of the Public Health Department of the Corporation and shall make adequate arrangements for the cleansing of such latrines and for maintaining them in clean and sanitary condition. 17. . :- He shall provide such drains or other means for effectively draining the premises and shall cause all such drains or other means of drainage to be maintained in good order and clean condition. 18. . :- He shall provide adequate number of exists, and so maintained as will readily afford ample means of safe agrees to the visitors in case of accidents. 19. . :- If he knows or has reasons to believe that any person in such place or premises is suffering from an infectious disease (a) he shall give immediate notice of the occurrence of such disease to the Commissioner or the Health Officer or any Officer of the Public Health Department of the Corporation, not below the rank of Health or Sanitary Inspector; and (b) he shall segregate such person in a separate room and shall adopt such measures as may be necessary to prevent the spread of infection and carry out such orders as may be issued by the Commissioner or the Health Officer in this behalf. 20. . :- He shall ensure that written permission of the commissioner has been obtained for the construction or re-construction of any building within such place or premises as required under the provisions of the Act or rules or bye-laws made thereunder. 21. . :- (1) To enable the Commissioner or any officer of the Corporation authorized by him in this behalf to levy and to collect licence and other fees at the rates fixed under rules Section (2) of Section 622 of the Act, and advertisement tax at the rate or rates fixed or imposed under Section 197 (1) (i) (f) of the licence shall maintain. (i) in such form as may be prescribed by the Commissioner a register showing the full names and permanent address of all persons using the place or premises; (ii) who carried on any of the trades or operations specified in Schedule P' to the Act; (iii) any other trades or operations, including exhibits, for which a licence is required to be taken from the Commissioner under any of the provisions of the Act or rules or bye-laws made thereunder. (2) He shall produce the register referred to in clause (1) at any time on demand by the Commissioner or any other officer authorised by him in this behalf. 22. . :- (1) The place or premises in respect of which written permission is granted in accordance with these bye-laws, shall be open to inspection by the Commissioner or any officer of the Public Health Department of the Corporation not below the rank of Health or Sanitary Inspector or any person empowered by the Commissioner in the behalf. (2) The written permission granted under these bye-laws shall not be transferable. 23. . :- Whoever commits a breach of any of the foregoing bye-laws shall be punishable. (a) with fine which may extend to rupees one hundred and in case of a continuing breach with fine which may extend to rupees ten for every day during which the breach continues after conviction for the first breach. (b) with fine which may extend to rupees ten for every day during which the breach continues after receipt of written notice from the commissioner or any officer duly authorised in that behalf to discontinue the breach; and (c) in addition to the imposition of such fine, be required to remedy the mischief so far as lies in his power.