Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION CONTROL OF BUTCHERS BYE-LAWS, 1973 CONTENTS 1. Short title and commencement 2. Definitions 3. Application for licence 4. Payment of fee 5. Other Requirements 6. Payment of additional fee in respect of belated application 7. Copy of previous licence to be accompanied 8. Payment of arrears of fees etc 9. Refusal of grant of licence 10. Form of Licence 11. Period of Licence 12. Transfer of Licence 13. Refusal for a transfer 14. Refund of licence fee 15. Refund not allowed when licence is cancelled 16. Application for refund of licence fee 17. Area required for shop etc 18. Distance from meat market 19. Distance from human habitation 20. Masonry drain etc 21. Ventilation etc 22. Maintenance of walls etc, in good order 23. Provisions of wholesome water 24. Not to use the place in human habitation 25. Maintenance of the drains 26. Prevention of accumulation of Filth 27. Provision of receptacles for refuse matter 28. Duties of the licensee 29. Person suffering from leprosy etc. not be employed 30. Animals not to be kept 31. Spoiled meat not to be sold 32. Penalties for breach 33. Existing shops, stalls to comply with these Bye-Laws HYDERABAD MUNICIPAL CORPORATION CONTROL OF BUTCHERS BYE-LAWS, 1973 In exercise of the powers conferred upon it by Section 586 (29) read with Section 539 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 Control of Butchers, Bye-Laws 1973". (b) They shall come into force from the date of publication in the Andhra Pradesh Gazette. (i.e. from 23-8-1973). 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) 'Butcher' means any person who slaughters animals for food or who keeps a shop, shall or uses any place or premises for the sale of meat, head and all other offal of an animal intended for human consumption and includes his servants and workmen; (iii) 'Corporation' means the Municipal Corporation of Hyderabad; (iv) 'Section' means section of the Act. (b) Words used in these bye-laws but not defined shall have the meaning assigned to them in the Act. 3. Application for licence :- Any person who intends to carry on the trade of a butcher or work within a Municipal slaughter-house or use any premises for the sale of meat, shall apply for licence to the commissioner in the form in Annexure 'A' to these bye-laws. 4. Payment of fee :- (a) The applicant shall pay into the Municipal Treasury or the Hyderabad State Bank, such licence fee as may be fixed under sub- section (2) of Section 622 of the Act. (b) Mere payment of licence fee by the applicant shall entitle the applicant to carry on the business. 5. Other Requirements :- Every application for licence shall be accompanied by-- (i) a Challan in token of payment of the fee; (ii) a certificate of physical fitness in form in Annexure D' to these bye-laws obtained from a Registered Medical Practitioner of modern medicine (iii) In the case of an application for a fresh licence, a copy of the title deed if the applicant is the owner of the prmises/place or a copy of the lease deed or any other document enabling the use and occupation of the premises/place attested by a Magistrate or a Gazetted Officer or any other officer authorised by the Commissioner; (iv) In case of an application for a fresh licence, a blue print plan of the site and building or premises in triplicate duly attested by a licensed surveyor or/ the plan shall be drawn to scale of 1 to 100. (v) Two passport size (3" x 2") photographs of the applicant signed by a Gazetted Officer, a Municipal Councillor, Member of Legislative Assembly, and Member of Legislative Council, bearing his signature on the reverse. 6. Payment of additional fee in respect of belated application :- In case of a belated application for renewal of licence additonal fee shall be charged at the following rates:- (a) Up to 60 days--------25% of the licence fee (b) Over 60 days---------50% of the licence fee 7. Copy of previous licence to be accompanied :- an application for renewal of licence shall be accompanied by a true copy of the licence obtained for the previous year. 8. Payment of arrears of fees etc :- An application for grant or renwal of licence shall not be considered unless the applicant has paid all arrears of licence fee in respect of the trade or place or premises for the previous year if he had carried on the trade or used the place or premises for the purpose during that period. An application for the renewal of licence shall be made to the Commissioner in the form in Annexure 'A' to these bye-laws thirty days beore the expiry of the licence. 9. Refusal of grant of licence :- The Commissioner or any other officer authorised by him in this behalf shall within thrity days after the receipt of an application, either grant or refuse the licence. In case of refusal of licence, the reason thereof shall be communicated to the appliant in writing in Annexure 'C' to these bye-laws. 10. Form of Licence :- Every Licence granted or renewed under Section 539 of the Act, shall be issued in the form in Appendix 'B' to these bye-laws and shall be subject to the conditions specified therein. 11. Period of Licence :- Every licence shall expire at the end of the financial year for which it is granted unless, for special reasons, the Commissioner considers that it shall expire at an earlier date and fixes such earlier date. 12. Transfer of Licence :- (a) No licence shall be transferred to another person without the previous sanction of the commissioner. (b) A fee equivalent to 25% of the licence fee shall be charged for each application for transfer of licence. 13. Refusal for a transfer :- the Commissioner may refuse to sanction any transfer for reasons to be recorded in wrting and communicated to the applicant. 14. Refund of licence fee :- Where a licence is refused and where no revision petition or appeal against such refusal is preferred within one month from the date of such refusal, the applicant will be entitled to a refund of 2/3rd of the fee paid by him, and the same less the Money Order commission shall be remitted to him by Money Order, after expiry of the period of one month, if an appeal against such refusal has been rejected, the refund shall be made immediately. 15. Refund not allowed when licence is cancelled :- If a licence is cancelled revoked, or suspended, the grantee shall not be entitled to any refund of licence fee paid. 16. Application for refund of licence fee :- No application for refund of licence fee will, however, be entertained after a licence is granted. 17. Area required for shop etc :- Every place intended to be used as a shop or stall for sale of meat shall not have not less than 160 Sq. feet (15.064 Sq.m.) of covered space and shall coform to the type design showed in Annexure 'E' to these bye-laws. 18. Distance from meat market :- The commissioner shall not grant a licence for the use of any place, or premises, for the establishment of a new stall or shop for the sale of meat, head and all other offal of an animal intended for human consumption within a radius of 50 meters of Municipal or private meat market of any existing stall or shop. 19. Distance from human habitation :- N o person shall use any premises or permit any premises to be used for the sale of meat (i) unless such premises are situated at a distance of not less than 100 metres from the place of nearest human habitation or well or other sources of domestic water supply; and (ii) unless they are constructed of masonry. 20. Masonry drain etc :- The owner or occupier of any place or premises who has obtained a licence from the Commissioner shall cause the floor of such place or premises to be paved or otherwise made impervious and sloped towards an impervious masonry drain discharge into an impervious masonry cistern situated outside such place or premises fitted with an airtight cover. The cistern shall be emptied and cleaned once in a day or often, if required by the Commissioner or any officer authorised by him, in this behalf. 21. Ventilation etc :- He shall provide suitable means of ventilation and lighting for the premises and shall cause the same to be maintained in good order to the satisfaction of medical officer of Health. 22. Maintenance of walls etc, in good order :- He shall cause the wall and the floor or pavement of such premises to be maintained in good order and repair so as to prevent the absorption therein of any blood or liquid refuse or filth which may be spilled or splashed thereon or any offensive matter which may be deposited thereon. 23. Provisions of wholesome water :- H e shall provide in such prmises sufficient supply of pure and wholesome water. 24. Not to use the place in human habitation :- He shall not permit such place or premises to be used for purposes of human habitation nor shall he permit any fire to be lighted or any cooking to be done. 25. Maintenance of the drains :- He shall cause the drains provided in the premises to be maintained in good order. 26. Prevention of accumulation of Filth :- He shall cause such premises to be thoroughly washed and clean within three hours after the completion of the sale of meat, head and all other offal and shall prevent any accumulation of filth or refuse therein. 27. Provision of receptacles for refuse matter :- He shall provide a suitable covered airtight non-absorbent receptacles for the deposit of all refuse matter and shall cause such receptacles to be emptied twice a day or more often, if so required by the Medical officer of Health, or any other officer authorised by him in this behalf and disposed of in the manner approved by him. 28. Duties of the licensee :- A licensee shall (i) bring the meat of slaughtered animals in a covered vehicle, basket or box from slaughter house to the shop in good sanitary condition and protected from contamination; (ii) keep the meat in a noted almirah or box so as to prevent flies, insects, ants or moths from contamination of the flesh; (iii) preserve the portion of meat bearing the stamp affixed in the slaughter-house after test, till the closure of sales for inspection; (iv) keep the prescribed badge fastened to his arm while selling or slaughtering the animal; (v) affix the licence in a glass frame at a conspicuous place in his shop; the premises or stall; (vi) keep clean the boxes, almirahs, blocks, knives, scales and weights and other articles used in his trade and keep them safe from contamination by dust,dirt or any other substance injurious to health: (vii) use the scales and weights approved by Government for weigheing the meat; (viii) produce the licence or badge for inspection whenever required to do so by any Municipal Officer authorised by the Commissioner in this behalf; (ix) shall not sell or exhibit or keep for sale any meat which is spoiled and rendered unfit for human consumption. (x) shall not allow any part of his body, except his hands, to come into contract with the meat intended for sale; and (xi) shall not sell to any customer meat of one animal for another. ExplanationFor the purposes of this bye-laws, flesh included entrails, liver head, legs and all other offal. 29. Person suffering from leprosy etc. not be employed :- No licence shall be granted to a person who is suffering from leprosy, or any loathsome, infectious or contagious disease and no licensee shall employ any such person to assist him in carrying on s u c h trade or allow a peron suffering from leprosy or any contagious disease to enter any place, premises, stall or shop. 30. Animals not to be kept :- No licensee shall keep or stable any dog, cattle or other animal in such place, premises, stall or shop. 31. Spoiled meat not to be sold :- I f meat which is spoiled, injurious to health or unfit for human consumption, is sold or exhibited or kept for sale in any place, premises, stall or shop, the commissioner or any officer authorised by him in this behalf may take action in respect of such meat in accordance with the provision of Section 544 of the Act. 32. Penalties for breach :- whoever commits a breach of any of the provisions 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 ten rupees for everyday during which the breach continues after conviction for the first breach. (b) with fine which may extend to rupees ten for everyday 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. (c) in addition to the imposition of such fine, be required to remedy the mischief so far as lies in his power. 33. Existing shops, stalls to comply with these Bye-Laws :- All places, premises, shops and stalls used for the sale of meat, offal of an animal intended for human consumption, which are in existence on the date of coming into force of these bye-laws and which do not comply with the provisions of these bye-laws shall do so within sixty days from the date of these bye-laws come into force.