Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD BYE-LAWS FOR THE PROTECTION OF AVENUES, TREES IN PUBLIC STREETS, PARKS AND OTHER PUBLIC OR MUNICIPAL PLACES, 1967 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. Whoever commits a breach of any of the foregoing bye-laws shall on conviction MUNICIPAL CORPORATION OF HYDERABAD BYE-LAWS FOR THE PROTECTION OF AVENUES, TREES IN PUBLIC STREETS, PARKS AND OTHER PUBLIC OR MUNICIPAL PLACES, 1967 In exercise of the powers conferred by Section 589 of the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956), the Governor of Andhra Pradesh hereby accords sanction to the following bye-laws approved by the general-body of the Municipal Corporation of Hyderabad in its resolution No. 40, dated 25th October, 1966 and made by the said Corporation in exercise of the powers conferred by Clauses (37), (44) and (48) of Section 586 of the said Act, for regulating the protection of avenues, trees in public streets, parks and other public or Municipal places, the same having been published at pages 345 to 349 of Part I of the Andhra Pradesh Gazette, dated the 4th July, 1966 as also in the manner specified in Section 588 of the said Act. 1. . :- (1) The bye-laws may be called the Municipal Corporation of Hyderabad bye-laws for the protection of avenues, trees in public streets, parks, and other public or Municipal places, 1967. (2) They shall come into force from the date of publication in the Andhra Pradesh Gazette, (i.e. 27-4-1967). 2. . :- No person shall, without the written permission of the Commissioner damage or cut any tree, grass or other appurtenance of any public street, part, garden or other public or Municipal place. 3. . :- No person shall, without the written permission of the Commissioner remove any fruit from any tree, in any public street, park, garden or other public or Municipal place. 4. . :- No person shall graze or feed any animal, or allow any animal to be grazed or feed on any grass or tree in any public street, park, garden any other public or Municipal place. 5. . :- No person shall write, paint, cut or crave or affix anything on any tree in any public street, part, garden or other public or Municipal place. 6. . :- No person shall drive any nail or ring or any such article into any tree in any public street, park, garden or any other public or Municipal place. 7. . :- No person shall tether any animal to any tree or fence or post in any public street, part, garden or any other public or Municipal place. 8. . :- The City Engineer, Municipal Corporation of Hyderabad (here- in- after referred to as the 'City Engineer') shall maintain a Register in Form I in the Appendix to these bye-laws showing the number of avenue plants or trees in each division and the City Engineer shall see that the produce of the avenue plants or trees is periodically sold in public auction and the amount realised credited to Municipal Fund. 9. . :- Avenue loppings and dead trees shall immediately be removed out of the way of the traffic to the side of the road where the cuttings were made or if necessary carted to some convenient place. The avenue cuttings, etc., when collected shall be reported to the City Engineer in Form II in the Appendix to these bye-laws for orders to sell them. The sale of avenue looping and dead trees shall be conducted by the Assistant Engineer, Supervisor, or Overseer of the Circle under orders of the City Engineer. The sale proceeds shall be credited to the Municipal Fund. 10. . :- The Posts and Telegraph Department may after obtaining permission of the City Engineer in writing cause any tree or branches thereof interfering with their wires, cut them by their own men, but this shall be done under the supervision of the Supervisor of Overseer of the Corporation in such manner as he may direct so as to cause the least possible damage to the trees: Provided that if it is possible to lay the lines without causing damage to the tree, no tree or part therefrom shall be cut, and any damage done to a tree shall be treated as breach of these bye- laws. 11. . :- (1) If the branches of any tree planted on a public street, place or park, garden or public or Municipal place project into any private premises and cause nuisance or danger to property of human safety, occupier of such premises may request the City Engineer in writing to cause removal of such branches. (2) The City Engineer shall within eight days of the receipt of such written request cause inspection of such premises and arrange for the removal or cutting of such part of the tree as projects into the private premises if he is satisfied that these branches or part of the tree cause nuisance or danger to property or human safety. 12. . :- (1) Every Sanitary Inspector or Sub-overseer or Road Inspector or Sanitary Jawan shall inspect all the trees planted on any public street, park, garden or other public or Municipal place within his jurisdiction and submit a report to the City Engineer once in a fortnight. (2) The report shall contain information on the following points, namely:- (i) Number of trees. (ii) Name of the tree. (iii) Number of trees dead. (iv) Number of trees replaced. (v) Whether all trees are being looked after. 13. Whoever commits a breach of any of the foregoing bye- laws shall on conviction :- (a) be punished with fine which may extend to Rs. 100 and in case of continuing breach with fine which may extend to rupees ten for every day during which the breach continues after conviction for the first breach; (b) be punished 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 Municipal 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.