Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Hyderabad Municipal Corporation Bye-Laws for Securing Cleanliness of Milk-Stores, Milk-Shops and Milk-vessels used by Dairymen and regulating the Sale and Protection of Milk against Contamination in the City, 1967 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . Hyderabad Municipal Corporation Bye-Laws for Securing Cleanliness of Milk-Stores, Milk-Shops and Milk-vessels used by Dairymen and regulating the Sale and Protection of Milk against Contamination in the City, 1967 In exercise of the powers conferred by Section 589 of the Hyderabad Municipal Corporation Act, 1955 (Act II of 1956), the Governor of Andhra Pradesh hereby accords sanction to the following bye-laws made by the Municipal Corporation of Hyderabad in exercise of the powers conferred on it by clauses (23), (24) and (25) of Section 586 of the said Act and approved by it in its resolution No. 41, dated the 25th October, 1966. 1. . :- (1) These bye-laws may be called The Hyderabad Municipal Corporation Bye-Laws for Securing Cleanliness of Milk--Stores, Milk- Shops and Milk-vessels used by Dairymen and regulating the Sale and Protection of Milk against Contamination in the City, 1967." (2) They shall come into force on the date of their publication in Andhra Pradesh Gazette. 2. . :- No building as a milk-store or milk-shop shall be constructed of inflammable material. 3. . :- The dairyman shall cause the flooring of every building used as milk-shop or milk-store to be paved or otherwise made impervious and drained to the satisfaction of the Medical Officer of the Health and shall cause the same to be maintained in good order. 4. . :- The dairyman shall provide suitable means of ventilation and lighting upon or in connection with such buildings and shall cause the same to be maintained in good order. 5. . :- The dairymen shall cause every drain or means of drainage upon or in connection with premises having milk-shop or milk-store to be maintained in good order. 6. . :- The dairyman shall cause the walls and ceiling of every building used for milk shop or milk store to be lime washed atleast twice in every year or more often if so required by the Medical Officer of Health. 7. . :- The dairyman shall provide sufficient and good supply of water in such premises. 8. . :- The dairyman shall cause the premises to be thoroughly washed and cleaned at least once in every 24 hours. 9. . :- The dairyman shall provide in such premises sufficient number of counters, shelves or benches for keeping, milk vessels and utensils, and shall cause such counters, shelves or benches to thoroughly washed and cleaned at least once in every 24 hours. He shall not, at any time, keep such milk vessels on the ground. 10. . :- The dairyman shall not permit any part of the premises used as a milk store or shop to be used at any time for purposes of human habitation. 11. . :- Every milk vessel shall be of brass, enamel or earthen ware of such other materials as may be approved by the Medical Officer of Health and such vessels shall be kept in good repair and in a clean condition and shall not be used for any purpose other than that for which they are primarily intended. 12. . :- Every milk vessel used for keeping or strong milk shall be provided with a tight fitting cover. 13. . :- Every milk vessel shall be rinsed with boiling water and thoroughly cleaned before and after use. 14. . :- The dairyman shall take all reasonable and proper precautions in connection with the collection, storage and distribution of milk in order to prevent any infection, contamination or adulteration of such milk. 15. . :- The dairyman shall not keep milk intended for sale-- (a) in any room or place where it would be liable to become infected or contaminated by impure air, or by any offensive, varius or deleterious gas or substance or by any noxious or injurious emanation, or effluvium; or (b) in any dwelling house or room or place for sleeping or cooking; and (c) in any room where any other business is carried on; or (d) in any room or building or part of a building communicated directly by door, window or otherwise with any room used as sleeping room or in which there may be any person suffering from any any such disease and may not have been used by any such disease and may not have been properly disinfected; or (e) in any room or building in which there may be any direct inlet to any drain or which opens into a gully or latrine. 16. . :- The dairyman shall not, without the written permission of the Medical Officer of Health cell or cause to be sold or used or cause to be used the milk of any milk-cattle is sick or suffering from any infectious disease or if its udders or teeth have been eruption glandular swelling or affected by rinderpest or are or in any day in an unhealthy condition. 17. . :- No person engaged in preparing, selling, distributing or assisting in the preparation, sale or distribution of milk shall, after knowingly coming in contact or communication with any person suffering from any infectious disease, continue to engage in such business without the written permission of the Medical Officer of Health. On the occurrence of any; such disease in his house, he shall cease to carry on such business and shall not resume such business without written permission of the Medical Officer of Health. 18. . :- No person suffering from any infectious disease shall prepare, sell, or distribute or assist in the preparation, sale or distibution of milk. 19. . :- Whoever commits a breach of any of the foregoing bye-laws shall on conviction-- (a) be punishable with fine which may extend to Rs. 100 and in case of a continuing breach, with fine which may extend to Rs. 10 for every day during which the breach continues after conviction for the first breach; (b) be punishable with fine which may extend to Rs. 10 for every day during which breach continues, after the receipt of written notice from the Commissioner or any Municipal 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.