Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (LEVY AND COLLECTION OF FEES IN RESPECT OF JATRA, URS) RULES, 1966 CONTENTS 1. Title 2. Definitions 3. Manner of publication of levy of fee 4. Levy and collection of fee 5. Period of levy 6. Exemptions 7. Penalty for breach of rules 8. Accounts KARNATAKA MUNICIPALITIES (LEVY AND COLLECTION OF FEES IN RESPECT OF JATRA, URS) RULES, 1966 In exercise of the powers conferred by Sections 137 and 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. PLM 38 MLR 65, dated 30th December, 1965, published as GSR 791, in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 6th January, 1966, namely. 1. Title :- These rules may be called the Karnataka Municipalities (Levy and Collection of fees in respect of Jatra, Urs) Rules, 1966. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Municipalities Act, 1964 ; (b) "Section" means a section of the Act. 3. Manner of publication of levy of fee :- Whenever a Municipal Council levies fees under Section 137 on persons resorting to a shrine, jatra or urs, the resolution in this behalf shall be published by the Municipal Council by. (a) affixing copies of the resolution and the Government order of sanction on the notice board of the office of the Municipal Council; (b) affixing the said copies in or near the place of the shrine, jatra or urs and other conspicuous places of the area as the Municipal Council thinks fit; and (c) Publication in at least two issues of a daily newspaper having wide circulation within the area-and neighbourhood as the place of shrine, jatra or urs. 4. Levy and collection of fee :- (1) The fee levied under these rules shall be collected at such gates or places of the shrine, jatra or urs, as may be fixed by the Municipal Council. (2) The Municipal Council may collect the fees either departmentally through its Officers and servants or by letting out the said right on contract basis. (3) Whenever fees are collected departmentally, the same shall be done by issuing printed tickets to every person liable to pay the fees, which tickets will be defaced on the entry of the person to the shrine, jatra or urs. The tickets shall be bound in book form and shall be in counterfoil bearing the seal of the Municipal Council and a running machine numbered serial number and shall for purposes of being defaced be punched on both the foils. (4) When the right to collect is leased to a contractor, the contractor shall not collect more than the fees levied by the Municipal Council. 5. Period of levy :- The Municipal Council shall determine the period or periods during which and the limits of the area within which the fees shall be levied. 6. Exemptions :- The following persons shall be exempted from the levy of fees, namely. (i) Government servants on duty; (ii) Municipal Officerrs and servants on duty; (iii) permanent residents of the locality whose place of residence is the place of shrine or jatra or urs and who are certified to that effect by the Municipal Commissioner or Chief Officer, as the case may be. 7. Penalty for breach of rules :- (1) Any person entering the shrine or the place of jatra or urs without paying the fees, unless he is exempted from payment, shall be punishable with fine not exceeding twenty-five rupees and where the contravention is a continuing one with a further fine not exceeding one rupee for any day after the first, on which the contravention continues. (2) A contractor to whom the right to collect fees has been leased shall on conviction be punishable if he charges fees higher than that levied by the Municipal Council with fine which may extend to one hundred rupees. 8. Accounts :- The Municipal Council shall maintain accounts of the fees collected under these rules.