Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD (INSPECTION OF MILCHCATTLE, CONSTRUCTION OF CATTLE-SHEDS AND DAIRIES, PROTECTING OF MILCHCATTLE AND MILK AGAINST CONTAMINATION) BYE-LAWS, 1964 CONTENTS 1. . 2. . 3. . 4. Every application for licence shall be accompanied by 5. In case of a belated application for renewal of licence, additional fees shall be charged at the following rates 6. . 7. . 8. . 9. . 10. . 11. . 12. Every such premises shall 13. . 14. . 15. Whoever commits a breach of any of the foregoing bye-laws shall be punishable MUNICIPAL CORPORATION OF HYDERABAD (INSPECTION OF MILCHCATTLE, CONSTRUCTION OF CATTLE-SHEDS AND DAIRIES, PROTECTING OF MILCHCATTLE AND MILK AGAINST CONTAMINATION) BYE-LAWS, 1964 In exercise of the powers conferred by Seection 586 (23), (26) and (27) of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956) the Hyderabad Municipal Corporation makes the following bye-laws 1. . :- (a) These bye-laws may be called the Municipal Corporation of Hyderabad (Inspection of milch-cattle, construction of cattle-sheds and dairies, protecting of milch-cattle and milk against contamination) Bye-laws. 1964. (b) They shall come into force from the date of publication in the official gazette. 2. . :- Any person who intends to use any premises or place within the Municipal limits of Hyderabad and Secunderabad for purposes of running a dairy or any cattle shed for purpose of sale of any product of cattle, shall apply for a licence to the Commissioner in the forms prescribed in Annexure I to these bye-laws. 3. . :- (a) The applicant shall pay into the Municipal Treasury or in the State Bank of Hyderabad to the Credits of the corporation, such licence fee as may be fixed by the Commissioner from time to time with the approval of the Corporation. (b) Mere payment of licence fee by the applicant shall not entitle the applicnt to use any place or premises for running a dairy or any cattle shed for purposes of sale of any product of cattle. 4. Every application for licence shall be accompanied by :- (i) a challan in token of payment of the fee. (ii) a certificate of physical fitness obtained from a registered medical practitioner. (iii) In the case of every application for a fresh licence, a copy of the title deed, if the applicant is the owner of the place or a copy of the lease deed or any other document entitling the applicant to have 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. The plan shall be drawn to a scale of 1 to 100. (v) two copies of the latest photographs of the applicant of passport size (3"x2") signed by a Gazetted Officer or a Municipal councillor or a Member or Legislative Assembly or a Memmber of Legislative Council, bearing his signature on the reverse. 5. In case of a belated application for renewal of licence, additional fees shall be charged at the following rates :- (a) upto 60 days 25% of the licence fee. (b) over 60 days 50% of the licence fee. 6. . :- An application for renewal of licence shall be accompanied by a true copy of the licence obtained for the previous year. 7. . :- The Commissioner or any other officer authorised by him in this behalf shall within thirty days after the receipt of an application either grant or refuse the licence. In case of refusal of licence, the reason thereof shall be comunicated to the applicant in writing in the form prescribed in Annexure II of these bye-laws. 8. . :- Every licence or granted or renewed under these bye-laws shall be issued in the form prescribed in Annexure III to these bye-laws shall be subject to the conditions specified therein. 9. . :- No person shall use or permit any premises to be used for the purpose of running a dairy or cattle shed for purpose of sale of any product of the cattle within 200m. (or 218.727 yds.) of any human habitation, or plot of land approved by the Commissioner for construction of residential building or buildings. 10. . :- The floor of every such premises shall be at least 3 metres above the level of the adjoining ground. 11. . :- In such premises no building shall be constructed of inflammable materials. 12. Every such premises shall :- (a) have an open space of not less than 3 m. in width at least on two sides within the boundary of such premises. It shall be open on two sides which may, however, be fitted with such weather boards and screens as may, in each case, be approved by the Medical Officer of Health hereinafter referred to as the Health Officer. (b) have a wall of a height of not less than 1.8m in any portion thereof. (c) be provided for a floor space of not less than 2.7m. by 1.2. metres for each cow or buffalo. Such floor space shall in each case, be exclusive of the space occupied by any manager of drain. (d) have one third of the whole area of such premises as open space. 13. . :- The owner of any premises licensed for use as dairy or cattle shed before these bye-laws come into force and which does not fulfil the requirements laid down in clauses (a), (b), (c) and (d) of bye-law 12 shall alter such premises or any part thereof for the purpose of bringing such premises to be in conformity with such requirements within 20 days from the date of these bye-laws coming into force. 14. . :- Every person who has obtained a licence for the use of any premises for the purpose of running a dairy or cattle shed. (a) shall cause the flooring of the building to be paved or otherwise made impervious and drained to the satisfaction of the Health Officer and keep such flooring in good repair. (b) shall cause any open space in or upon such premises to be paved or metalled and drained to the satisfaction of the Health Officer. (c) shall cause every drain or means of drainage upon such premises to be maintained in good order and shall connect the drains etc. to the nearest public drain or sewer if so required. (d) shall not pass or permit to be passed any solid refuse from such premises into a public drain or sewer without the written permision of the Health Officer. (e) shall provide in such premises sufficient supply of wholesome water, and shall not, without the previous written permission of the Health Officer, cause or permit any water drain from a well to be used or supplied to the animals stabled in the said premises or for purpose of washing the animals, cattle-shed etc. (f) shall deposit all refuse matter in suitable covered receptacles and shall cause such receptacles to be emptied at least once in 24 hours and as often as may be required. The refuse shall be disposed of in the manner approved by the Health Officer. (g) shall cause the premises to be thoroughly washed and cleaned at least once in 24 hours and as often as may be required and keep at all times in a clean condition. (h) shall cause the walls and ceiling of every building in such premises to be lime-washed at least twice in every year or more often if so required by the Health Officer. (i) shall not permit any part of such premises to be used for keeping or storing any or straw at any in excess of the quantity required for one week for the use of the animals stabled therein. (j) shall keep into therein a large number of cattle than can be provided for within the space prescribed in bye-law 12 (c) above: (k) shall give immediate notice to the Health Officer or the concerned Sanitary Inspector of the occurrence of any infectious or dangerous disease among animals in such premises and shall segregate or remove all sick animals to such place as the Health officer may direct; (l) shall whenever required by the Health Officer, permit the inspection of all or any of the milch-cattle kept in such premises, and shall afford every facility in order to make a thorough examination of the animals by the Inspecting Officer; (m) shall not permit any human habitation or any water closet, privy, urinal or cess-pool to be communicated directly with a dairy or cattle yard. (n) shall not permit any stall or stable or yard, part or any of such premises to be used for purposes of human habitation. (o) shall before the animals are milked, cause the under and tests of such animals and the hand of the milker to be throughly washed and cleaned. He shall also cause the hands of every poerson employed in handing milk or dairy produce to be thoroughly washed before handling such articles. (p) shall cause every person employed in a dairy or a milk shop or store to be medically examined on employment and twice every year thereafter. He shall also require every such person to produce a certificate in the form prescribed in Annexure IV to these bye- laws from any registered Medical Officer of Allopathic Medicine to the effect that he is free from disease or infection of any kind and i s fit for employment in such business. The certificate shall be produced by the licensee for inspection whenever required by the Health Officer or Inspecting Officer. 15. Whoever commits a breach of any 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 rupees ten for everyday 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 a written notice from the Commissioner or any Municipal Officer duly authorised in that behalf to discontinue the breach; and (c) in addition to the imposition of such fine, required to remedy the mischief so far as it lies in his power.