Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION LICENSING OF EXCESS QUANTITIES OF CERTAIN MATERIAL IN CERTAIN PORTIONS OF THE CITIES OF HYDERABAD AND SECUNDERABAD BYE LAWS, 1973 CONTENTS 1. Short title and commencement 2. Definitions 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . HYDERABAD MUNICIPAL CORPORATION LICENSING OF EXCESS QUANTITIES OF CERTAIN MATERIAL IN CERTAIN PORTIONS OF THE CITIES OF HYDERABAD AND SECUNDERABAD BYE LAWS, 1973 In exercise of the powers conferred upon it by Section 586 (41) read with Section 521 (1) (a) (ii) of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956), 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 licensing of excess quantities of certain material in certain Portions of the Cities of Hyderabad and Secunderabad Bye- laws, 1973. (b) They shall come into force from the date of their publication in the Andhra Pradesh Gazetee. (i.e. 9-8-73). 2. Definitions :- (a) In these bye-laws, unless the context otherwise requires; (i) 'Act' means the Hyderabad Municipal Corporations 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) 'section' means section of the Act. (v) Works used but not defined in these bye-laws shall have the meaning assigned to them in the Act. 3. . :- The commissioner may subject to bye-laws 4 prohibit by notified order that no person shall use except under a licence any premises within 500 metres of any human habitation specified in that notification for storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever inflammable materials like camphor, celluloid, celluloid goods, cinematograph film, cotton refuse and waste, gun powder, matches for lighting, methylated spirit, petroleum, and dangerous petroleum as defined in the Petroleum Act, 1934 Sulphur, Tar, Pitch, Dammer or Bitumen etc. 4. . :- (a) Subject to bye-law 3 no person shall use any building for any of the purposes mentioned in bye-law (3) unless it is constructed of masonry or other non-inflammable material. (b) The Commissioner shall publish or cause to be published a notification calling for objections to the proposed prohibition in any specified area and shall place all objections received within 30 days from the date of publication of the said notification, before the Municipal Corporation along with the proposal for approval. 5. . :- (a) Every person who intends to use any premises either for storing any articles mentioned in bye-law 3 in excess of the quantity specified in part II of Schedule P' to the Act, or for packing, pressing, cleansing, preparing or manufacturing by any process whatever any such articles shall apply to the Commissioner in the form in Annexure I to these bye-laws. (b) When the licence applied or is refused, the applicant shall be intimated of the reasons in writing in the form in Annexure III to these bye-laws, and 3/4th of the fee paid by the applicants shall be refunded to him and the same less the Money Order commission will be remitted to him by Money Order after the expiry of fifteen days from the date of refusal. 6. . :- Dangerous petroleum kept within Municipal limits shall be placed in separate class, stone ware or metal vessels, each of which shall contain not more than one pint (or 0.57 liters) and shall be securely stoppered. 7. . :- (a) Every person who has obtained from the commissioner on any other officer authorised by him, a licence in the form in the Annexure II to these bye-laws for the use of any premises for any of the purpose mentioned in bye-laws 5 shall cause such premises to be thoroughly cleansed as often as may be necessary and at least once daily and shall prevent any accumulation of filth or refuse therein. (b) Every application for licence shall be accompanied by. (i) A challan or receipt in token of payment of the licence fee fixed under sub-section (2) of Section 622 of the Act; (ii) A certificate of physical fitness obtained from a Registered Medical Practitioner in the form of Annexure IV to these bye-laws. (iii) In the case of an application for fresh licence, a copy of the title deed, if the applicant is the owner of the place or premises or a copy of the lease deed or any other document enabling the use and occupation of the place or premises attested by a Magistrate or a Gazetted Officer or any other officer authorised by the Commissioner; (iv) A blue print plan of the site and building or premises in triplicate duly attested by a licensed surveyor, or a supervisor, or an engineer or an architect. The plan be drawn to a scale of 1 to 100. (v) Two copies of the latest photographs of the applicant of passport size (3" x 2") or 7.62 x 5.08 cm. signed by a Gazetted Officer, or a Municipal Councillor or a member of the Legislative Assembly, or a Member of Legislative Council, bearing his signature on the reverse. 8. . :- He shall provide suitable means of ventilation and lighting for such premises and shall cause the same to be maintained in good order. 9. . :- He shall cause the flooring of such premises to be paved or otherwise made impervious and drained to the satisfaction of the Commissioner or any other officer authorised by him and such flooring shall be kept in good order and repair. 10. . :- He shall adopt the best practical means of rendering innocuous all gas, vapour, fumes, dust or other impurities arising from any source in such premises. 11. . :- He shall provide in such premises sufficient supply of pure and wholesome water and suitable means and appliance to combat any outbreak of fire. 12. . :- He shall not light or permit the lighting of any fire or use of permit the use of any naked light or smoke or permit smoking in such premises. 13. . :- No person entering such premises shall carry on his person any matches or other lighting appliance nor shall the licensee permit any person carrying matches or other lighting appliance on his person to enter such premises. 14. . :- The licensee shall not store in such premises any of the materials or articles mentioned in bye-laws (3) in excess of the quantity allowed by his licence. 15. . :- He shall at all times cause to be maintained in good order upon such premises all such means and appliances as the Commissioner or any other officer authorised by him, may, from time to time, require for the purpose of preventing any injury to any workman employed therein or preventing, abating or minimising any nuisance or annoyance to the neighbourhood or to the public. 16. . :- He shall provide in such premises such means of escape in case of out break of fire as may be approved by the Commissioner or any other officer authorised by him. 17. . :- He shall not permit any part of building on such premises to be used for purpose of human habitation. 18. . :- He shall not take or permit any person to take his meals in such premises. 19. . :- A notice board with the name of the licensee and the fact that he is licensed for storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever inflammable material or materials legibly written thereon, shall be affixed in a conspicuous part of the licensed premises. 20. . :- Whoever commits a breach of any of the foregoing bye-laws shall be punishable. (a) with fine which may extend to rupees one hundred in case of a continuing breach and 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