Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION BYE LAWS REGULATING TRADE IN COTTON, COTTON REFUSES, RAGS, BONES, 1973 CONTENTS 1. Short title and commencement 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . HYDERABAD MUNICIPAL CORPORATION BYE LAWS REGULATING TRADE IN COTTON, COTTON REFUSES, RAGS, BONES, 1973 In exercise of the powers conferred under Section 586 (39) read with Section 521 of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956) the Municipal Corporation of Hyderabad makes the following bye-laws. 1. Short title and commencement :- (a) These bye-laws may be called the Hyderabad Municipal Corporation bye-laws regulating Trade in Cotton, Cotton refuses, Rags, Bones, in the cities of Hyderabad and Secunderabad,1973. (b) They shall come into force from the date of publication in the official gazette. (i.e. 28-7-1973) 2. . :- Any person who intends to use any premises for the trade, sale or use in any manufacturing process whatever, cotton, cotton refuse, cotton seed, rags, second hand clothing, bedding, oil cloth, bones, offal, cat-gut, cow-dung cakes, dammar, wood, flax, pitch, tar shall apply to the Commissioner in the form prescribed in the annexure to these bye-laws along with a challan in token of payment of licence fee as may be fixed from time to time provided they are not covered in the existing schedule. 3. . :- No person shall use any premises within 500 meters of any human habitation for any of the purposes mentioned in bye-law 2. 4. . :- Every person who has obtained a licence from the Commissioner for the use of any premises for any of the purposes mentioned in bye- law 2 shall provide sufficient supply of pure and wholesome water in such premises and shall cause such premises to be thoroughly cleaned as often as may be necessary and at least once daily and shall prevent any accumulation of filth or refuse therein. 5. . :- The licensee shall store all materials, which have been received upon such premises and which are not required for immediate use, in such manner and situation as to prevent the emission of any noxious or injurious effluvium therefrom. 6. . :- The licensee shall maintain in good order all means and appliance for rendering innocuous all gas, vapour, fumes or dust emitted during any process either from the articles operated on or from the contents of any cask, tank, vat, pan, trough or other receptacles upon such premises. 7. . :- The licensee shall cause the wall and ceilings of every building upon such permises to be lime-washed at least twice in a year or more often if so required by the Commissioner or any Municipal Officer duty authorised by him in this behalf. 8. . :- The licensee shall keep the walls of every building and floor or pavement in such premises in good repair so as to prevent the absorption therein, or percolation therefrom of any liquid, filth or refuse or any noxious or injurious matter which may be splashed or may fall or be deposited thereon. 9. . :- The licensee shall provide suitable means of drainage for such premises and shall maintain it in good order. 10. . :- The licensee shall provide suitable means of ventilation and lighting for such premises and shall maintain it in good order. 11. . :- The licensee shall maintain in good order upon such premises all such means and appliances as the Commissioner may, from time to time require for the purpose of preventing injury to any person employed therein or for preventing, abating or minimising any nuisance or annoyance to the neighbourhood or to the public or for combating any outbreak of fire. 12. . :- The licensee shall collect and deposit all refuse or other matter which may have fallen or have been deposited upon any part of such premises, in suitable water-tight non-absorbent covered receptacles or places to the satisfaction of the Commissioner or any Municipal Officer duly authorised by him in this behalf. The licensee shall remove all such refuse from such premises at least twice daily and it shall be disposed off in such manner as may be approved by the Commissioner. 13. . :- The licensee shall not use or permit to be used any part of the building on such premises at any time for purposes of human habitation. 14. . :- No person suffering from leprosy or an open sore or any loathsome infectious or contagious disease shall carry on the business mentioned in bye-law 2, and no licensee shall employ and person suffering as aforesaid to assist him in carrying on such business or allow any such person to enter such premises. 15. . :- No licensee shall keep or stable permanently or temporarily any dog, cattle or other animal in the premises. 16. . :- (1) The licensee shall not light or permit the lighting of any fire, use or permit the use of any naked light, smoke or permit smoking in such premises. (2) No person entering such premises shall carry on his person any matches or other lighting appliance. 17. . :- (1) Whoever commits a breach of these bye-laws shall be punishable (a) with fine which may extend to rupees one hundred; in case of continuing breach with fine which may extend to rupees ten for everyday 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 Municipal Officer duly authorised in that behalf to discontinue the breach; and (2) In addition to the imposition of such fine the licensee may be required to remedy the mischief so far as lies in his power