Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD REGULATION AND CONTROL OF BARBER SHOPS AND HAIR DRESSING SALOONS, BYE-LAWS, 1973 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . MUNICIPAL CORPORATION OF HYDERABAD REGULATION AND CONTROL OF BARBER SHOPS AND HAIR DRESSING SALOONS, BYE-LAWS, 1973 In exercise of the powers conferred by Section 586 (22) and (48)read with Section 521 (1) (e) (i) of the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II of 1956), the Municipal corporation of Hyderabad hereby makes the following bye-laws 1. . :- (a) These Bye-laws may be called the Municipal Corporation of Hyderabad Regulation and Control of Barber Shops and Hair Dressing Saloons, Bye-laws. 1973. (b) They shall come into force from the date of publication in the official gazette, (i.e. 19-7-1973). 2. . :- No person shall use any premises as a Barber Shop or Hair Dressing Saloon, unless-- (a) it is constructed of masonry, or of such other durable material as may be approved by the Commissioner; and (b) every part thereof is constructed of non-inflammable material. 3. . :- (a) (i) Any person wishing to run or open or establish a Barber Shop or a Hair Dressing Saloon or use any premises as a Barber Shop or a Hair Dressing Saloon shall apply to the Commissioner in the form prescribed in Annexure A' to these bye-laws. (ii) The Commissioner or any other officer authorised by him in his behalf, may in his discretion, grant the licence applied for in the form prescribed in annexure - 'B' to these bye-laws or require the applicant to effect such improvements as in the Commissioner's opinion are necessary before his application can be considered. (iii) The Commissioner or any other officer authorised by him in this behalf, may refuse to grant the licence for reasons to be recorded in writing and communicated to the applicant in the form prescribed in Annexure (C) to these bye-laws. (iv) If within sixty days after receipt of the application for a licence, the Commissioner or any other officer authorised by him in this behalf, fails to grant the licence or intimate, in writing, to the applicant the refusal to grant the licence, it may be deemed by the applicant that the licence applied for has been granted but not so as to contravene any of the provisions of the Act or these bye-laws. (v) Where a licence is refused and where no revision petition against such refusal is preferred within one month from the date of refusal, the applicant will be entitled to a refund of 3/4th of the fee paid by him and the same less the money order commission shall be remitted to him, by money order, after expiry of the prescribed period of one month. If a revision petition or any appeal against such refusal has been rejected, the refund of the fee shall be made immediately. 4. . :- An application for renewal of a licence granted shall be made to the Commissioner in the form prescribed in Annexure A' to these bye- laws before the first month of each financial year. 5. . :- Licence fee as fixed by the Standing Committee of the Municipal Corporation shall be payable in each case in advance along with the application. 6. . :- Every person in charge of premises-- (a) shall cause every part of the flooring in such premises to be paved or otherwise made impervious and drained to the satisfaction of the Commissioner and such flooring shall at all times be kept in good order; (b) shall provide suitable means of drainage upon or in connection with such premises, and cause the same to be maintained at all times in good order; (c) shall provide suitable means of ventilation and lighting upon or in connection with such premises and shall cause the same to be maintained at all times in good order; (d) shall cause every part of the internal surface of the walls and ceiling or every building upon such premises to be limewashed at least twice in every year or more often if so required by the Commissioner, or any other officer authorised by him in this behalf; (e) shall provide suitable covered receptacles in suitable place in such premises for the deposit of all refuse matter and shall cause such receptacles to be emptied at such intervals as may be necessary in order to keep them clean; (f) shall provide in such premises sufficient supply of water. 7. . :- No person suffering from leprosy or any loathsome, infectious or contagious disease shall carry on the business of a barber or be employed in or assist in the carrying on of such business. 8. . :- Every barber or operator working in such premises shall wear a clean apron when attending on any customer. 9. . :- Every barber or operator shall wash his hands thoroughly with soap and water before and after serving each customer, the hands of the barber or operator shall after the customer is served, in addition to being washed with soap and water be dipped in such disinfectant a s may be approved by the Commissioner or any other officer authorised by him in this behalf. 10. . :- Razors and other instruments used for a customer shall be rendered safe immediately after such use by being thoroughly cleaned and dipped in boiling water or disinfected in good disinfectant. 11. . :- Every shaving gum and brush shall be thoroughly rinsed in hot water immediately after use. 12. . :- At the end of every day, every brush, towel and comb used in the premises shall be sterilised by being immersed in boiling water or in a good disinfectant. 13. . :- Every licensee shall keep in his custody some suitable medicine for rendering first aid in cases of cuts or burns by the barber's instruments. 14. . :- No person shall spit in such premises except in such receptacles or places as are provided for the purpose. 15. . :- No person suffering from leprosy or any visible skin disease, open sore or any loathsome, infectious or contagious disease, shall be admitted or be served in such premises. 16. . :- Every person employed as a barber in a Barber Shop or a Hair Dressing Saloon shall obtain a medical certificate in the form, prescribed in Annexure (E) to these bye-laws, at least once a year, from a Registered Medical Practitioner of modern medicine of the rank of a Civil Surgeon to the effect that he is free from disease or infection of the kind mentioned in bye-law 7-- 17. . :- No person other than the one referred to in bye-law-15 shall be refused admission into any Barber Shop or Hair Dressing Saloon on grounds of caste, creed, or religion. 18. . :- (1) Whoever commits a breach of any of the foregoing bye-laws shall be punishable-- (a) with fine which may extend to Rs.100 and in the case of a continuing breach, with fine which may extend to Rs.10 for every day during which the breach continues, after conviction for the first breach. (b) with fine which may extend to Rs.10 for every day during which the breach continues after receipt of written notice from the Commissioner or any other Officer duly authorised in that behalf by the Commissioner, to discontinue the breach. (2) In addition to the imposition of such fine, he may be required to remedy the mischief so far as it lies in his power.