Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION (NAMING AND NUMBERING OF ROADS AND STREETS AND NUMBERING OF HOUSES) RULES, 1995 CONTENTS 1. Short Title and Commencement 2. Definition 3. Numbering and Naming Streets 4. . 5. . 6. . 7. Display of Street Name/Number Boards and Plates 8. Numbering of Houses 9. Numbering of Huts 10. Maintenance of Registers 11. Building with Additional Floors and Multi Storeyed Buildings 12. Authorities to Assign the House Numbers 13. Publication of Correlation Statement 14. Review 15. Publication of Date of Commencement 16. Power to issue Classifications Etc. HYDERABAD MUNICIPAL CORPORATION (NAMING AND NUMBERING OF ROADS AND STREETS AND NUMBERING OF HOUSES) RULES, 1995 In exercise of the powers conferred by Sub-section (1) of Section 585, read with Section 418 of the Hyderabad Municipal Corporations Act, 1955 (Act-II of 1956), the Governor of Andhra Pradesh, hereby makes the following rules, namely; 1. Short Title and Commencement :- These rules may be called the Hyderabad Municipal Corporation (Naming and numbering of roads and streets and numbering of Houses) Rules, 1995. These rules, shall extend to the limits of Hyderabad Municipal Corporation. 2. Definition :- In these rules, unless the context otherwise requires (i) "Act" means Hyderabad Municipal Corporation 1955, (Act II of 1956). (ii) "Commissioner" means the Commissioner of Hyderabad, Municipal Corporation. (iii) "Corporation" means the Municipal Corporation of Hyderabad. (iv) "Government" means the Government of Andhra Pradesh. (v) "House" means any building defined in Sub-section (3) to Section-2 of the Act, with a opening to a road street or access towards the identified land mark of area under these rules. (vi) "House Number" means the number assigned under these rules to a building whether, assessed to Property Tax or not and shall not have any relationship to the ownership rights of the building and mere assignment of this number shall not create or vest any right of whatsoever nature in any person. (vii) "Ward" means the area geographically divided as revenue wards by the Corporation. (viii) "Words and expressions used in these rules but" not defined here in shall carry the same meaning as is assigned to them in the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956). 3. Numbering and Naming Streets :- (1) All the streets in each ward shall be numbered in one series according to geographical location and all the streets in the Corporation shall not be numbered in one series. (2) For the purpose of numbering of the streets each street having a distinct name shall be treated as separate street and only one number shall be assigned even it cuts across many wards. (3) In case of a street bearing the same name but not continuous, each position of such street shall be treated as separate and be given consecutive serial numbers after the name of the street. 4. . :- (1) Wherever streets are not named after persons or features, they shall be named as first main road or second road and likewise with the name of the locality. Provided, where the streets have no approved names but are known by names through long local usage, it shall be competent for the Commissioner to adopt such local name for the purpose of naming of the streets. (2) The vast localities or colonies or settlements shall be geographically divided into distinguishable units and shall be assigned a sector number and all the streets and cross roads in each sector shall be assigned separate numbers. 5. . :- The longest road or street in each ward shall be assigned the number one. 6. . :- The street numbers shall be assigned by the Town Planning Department of Corporation at the time of approval of the layout together with the name of the locality, and no person or group of persons or institution shall adopt any existing name without specific approval of the Commissioner for newly coming up colonies or settlements of the Corporation. 7. Display of Street Name/Number Boards and Plates :- The name boards or plates shall be displayed in each street with the name of the street and number or division of the street. 8. Numbering of Houses :- (1) Each house on the street shall be assigned with a number commencing from East, North East, or North West as the case may be and all the houses on both sides of the street shall be consecutively numbered in clockwise direction. The numbers shall b e assigned continuously on one side and then continued on the other side in reverse direction. The vacant lands falling in the process shall also be numbered as per their turn in continuity and the alphabet "L" shall be added to such numbers. (2) The assignment of numbers to the vacant lands shall be with reference to the ownership as far as possible. (3) The houses on long streets and National Highways shall be numbered in one continuous series throughout the length of the street irrespective of the fact that the street on National Highways run through more than one ward. 9. Numbering of Huts :- Huts put up temporarily shall not be assigned any numbers. "Provided that huts and thatched sheds which come up on regular basis and likely to continue for long periods shall be numbered and house numbers shall be displayed using a metalic board on the house." Provided further that huts and other semi-permanent structures coming up on hill tops and other vacant places in a zig-zag manner shall also be numbered on the basis of their location i.e., (North, South, East, West) to a distinct land mark existing on the site or by using the temporarily assumed name of the locality. 10. Maintenance of Registers :- (1) The Corporation shall consolidate and maintain a register showing the names of the various localities in the city together with their boundaries. The localities or colonies having the same name shall be identified, to newly adopted names and documented accordingly in the register. (2) No change of name shall be allowed once the names are documented as above, except with the prior approval of the Government. 11. Building with Additional Floors and Multi Storeyed Buildings :- Buildings with more than one floor shall be assigned only one house number but the independent residential units will be allotted consecutive numbers with floor numbers for each floor separately. 12. Authorities to Assign the House Numbers :- The Commissioner or the Officer nominated by him shall be competent to assign the house numbers under these rules. 13. Publication of Correlation Statement :- As soon as the assigning of house numbers is over, the Commissioner or the Officer nominated by the Commissioner for the purpose shall publish the correlation statement in the Hyderabad District Gazette. 14. Review :- (1) Review petition against any discrepancy, Commission or omission or any aberration arising on account of assignment of house numbers shall be filed within 90 days from the date of publication of the correlation statement in the District Gazette before the Commissioner or the Officer nominated by him for the purpose. (2) A review petition shall be disposed of after conducting a summary enquiry and correction if any to the original publication and shall be published in District Gazette. 15. Publication of Date of Commencement :- On expiry of 90 days period from the date of publication under Sub-rule (2) of Rule 14 is published, the Commissioner shall, by a separate notification in Hyderabad District Gazette and also in local, news papers, shall publish the date from which the house numbers are given effect to. 16. Power to issue Classifications Etc. :- The Commissioner shall be competent to issue any clarification and also to interpret any of these rules and issue such direction for proper implementation of these rules and decision of the Commissioner in this regard shall be final.