| Contents |
| Title |
Delhi Municipal Corporation Act, 1957 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
The Corporation |
| 3. |
Establishment of the Corporation |
| 4. |
Duration of the Corporation |
| 5. |
Delimitation of wards |
| 6. |
Power to alter or amend delimitation orders |
| 7. |
Elections to the Corporation |
| 8. |
Qualifications for councillorship |
| 9. |
Disqualifications for membership of Corporation |
| 10. |
Right to vote |
| 11. |
General elections of councillors |
| 12. |
Filling of casual vacancies in councillorship |
| 13. |
[Election of aldermen.].- Omitted by the Delhi Municipal Corporation Amendment Act 1993 (67 of 1993), s. 20 (w.e.f. 1-10-1993). |
| 14. |
Publication of result of election |
| 15. |
Election petitions |
| 16. |
Relief that may be claimed by the petitioner |
| 17. |
Grounds for declaring elections to be void |
| 18. |
Procedure to be followed by the district judge |
| 19. |
Decision of the district judge |
| 20. |
Procedure in case of equality of votes |
| 21. |
Finality of decisions |
| 22. |
Corrupt practices |
| 23. |
Maintenance of secrecy of voting |
| 24. |
Officers, etc., at elections not to act for candidates or to influence voting |
| 25. |
Prohibition of canvassing in or near polling station and of public meeting on election day |
| 26. |
Penalty for disorderly conduct in or near polling station |
| 27. |
Penalty for misconduct at the polling station |
| 28. |
Breaches of official duty in connection with election |
| 29. |
Removal of ballot papers from polling station to be an offence |
| 30. |
Other offences and penalties therefor |
| 31. |
Power to make rules regulating the election of councillors and aldermen |
| 32. |
Oath or affirmation |
| 33. |
Vacation of seats |
| 34. |
Payment of allowances to councillors and aldermen |
| 35. |
Annual election of Mayor and Deputy Mayor |
| 36. |
Term of office of the Mayor and Deputy Mayor and facilities and privileges of the Mayor |
| 37. |
Discharge of functions of the Mayor by the Deputy Mayor |
| 38. |
Resignation of Mayor and Deputy Mayor |
| 39. |
Rural Areas Committee and Education Committee |
| 40. |
Special and adhoc committies and ward committees, etc. |
| Chapter III |
Functions of The Corporation |
| 41. |
General powers of the Corporation |
| 42. |
Obligatory functions of the Corporation |
| 43. |
Discretionary functions of the Corporation |
| Chapter IV |
Municipal Authorities Under The Corporation |
| 44. |
Enumeration of municipal authorities |
| 45. |
Constitution of the Standing Committee |
| 46. |
Casual vacancies |
| 47. |
Chairman and Deputy Chairman of the Standing Committee |
| 48. |
Resignation of Chairman and members of the Standing Committee |
| 49. |
Functions of the Standing Committee |
| 50. |
Constitution of the Wards Committee |
| 51. |
Application of sections 47 and 48 |
| 52. |
Powers and functions of the Wards Committee |
| 54. |
Appointment, etc., of the Commissioner |
| 55. |
Salary and allowances of the Commissioner |
| 56. |
Leave of absence of Commissioner |
| 57. |
Appointment of officiating Commissioner in case of death, resignation or removal of Commissioner |
| 58. |
Service regulations of Commissioner |
| 59. |
Functions of the Commissioner |
| 60. |
[Appointment, etc. of the General Managers.] Omitted by the Delhi Municipal, Corporation (Amendment) Act, 1993 (67 of 1993), s. 44 (w.e.f. 1-10-1993). |
| 61. |
[Salary and Allowances of General Managers.] Omitted by s. 44, ibid. (w.e.f. 1-10-1993). |
| 62. |
[Leave of absence to the General Managers, etc.] Omitted by s. 44, ibid. (w.e.f. 1-10-1993). |
| 63. |
[Service regulations of the General Managers.] Omitted by s. 44, ibid. (w.e.f. 1-10-1993). |
| 64. |
[Functions of the General Managers.] Omitted by s. 44, ibid. (w.e.f. 1-10-1993). |
| 65. |
Appointment of sub-committees by the various committees |
| 66. |
Commissioner and General Managers not to be interested in any contract, etc., with the Corporation |
| 67. |
Vacation of seats by members of committees |
| 68. |
Committees to continue in office till new committees are constituted |
| 69. |
Power of Corporation to call for extracts of proceedings from the Committees |
| 70. |
Power of Corporation to require the Commissioner, etc., to produce documents and furnish returns, reports, etc. |
| 71. |
Exercise of powers to be subject to sanction |
| Chapter V |
Procedure |
| 72. |
Meetings |
| 73. |
First meeting of the Corporation after general election |
| 74. |
Notice of meetings and business |
| 75. |
Quorum |
| 76. |
Presiding officer |
| 77. |
Presiding officer at meeting for the election of Mayor |
| 78. |
Method of deciding questions |
| 79. |
Maintenance of order at, and admission of public to, meetings; withdrawal and suspension of councillors and alderman |
| 80. |
Councillors or aldermen not to vote on matter in which they are interested |
| 81. |
Right to attend meetings of the Corporation and its committees, etc., and right of councillors and aldermen to ask questions in relation to the municipal government of Delhi |
| 82. |
Power to make regulations |
| 83. |
Presiding officers at meetings of the Standing and other committees |
| 84. |
Conduct of business at meetings of Standing and other committees |
| 85. |
Keeping of minutes and proceedings |
| 86. |
Circulation of minutes and inspection of minutes and reports of proceedings |
| 87. |
Forwarding minutes and reports of proceedings to the Administrator |
| 88. |
Validation of proceedings, etc. |
| Chapter VI |
Municipal Officers and Other Municipal Employees |
| 89. |
Appointment of certain officers |
| 90. |
Schedule of permanent posts and creation of temporary posts |
| 91. |
Restriction on employment of permanent officers and other employees |
| 92. |
Power to make appointments |
| 93. |
Officers and other employees not to undertake any extraneous work |
| 94. |
Officers and other employees not to be interested in any contract, etc., with the Corporation |
| 95. |
Punishment for municipal officers and other employees |
| 96. |
Consultation with the Union Public Service Commission |
| 97. |
Power of Commission to make regulations and reference to the Central Government in case of difference between the Commission and the Corporation |
| 98. |
Power of Corporation to make regulations |
| Chapter VII |
Revenue and Expenditure |
| 99. |
Constitution of the Municipal Fund |
| 100. |
Municipal Fund to be kept in the State Bank of India |
| 101. |
Operation of the Accounts |
| 102. |
Payments not to be made unless covered by a budget-grant |
| 103. |
Duty of persons signing cheques |
| 104. |
Procedure when money not covered by a budget-grant is expended |
| 105. |
Application of Municipal Fund |
| 106. |
Temporary payments from the Municipal Fund for works urgently required for the public service |
| 107. |
Investment of surplus moneys |
| 108. |
Constitution of special funds |
| 109. |
Adoption of budget estimates |
| 110. |
Power of Corporation to alter budget estimates |
| 111. |
Power of Corporation to re-adjust income and expenditure during the year |
| 112. |
Provisions as to unexpended budget-grant |
| Chapter VIII |
Taxation |
| 113. |
Taxes to be imposed by the Corporation under this Act |
| 114. |
Components and rates of property tax |
| 115. |
Premises in respect of which property taxes are to be levied |
| 116. |
Determination of reteable value of lands and buildings assessable to property taxes |
| 117. |
[Charge by measurement in lieu of water tax in certain cases.] Omitted by the Delhi Municipal Corporation (Amendment) Act, 1993 (Act 67 of 1993), s. 84 (w.e.f. 1-10-1993). |
| 118. |
[Special rates of scavenging tax in certain cases.] Omitted by s. 84, ibid. (w.e.f. 1-10-1993). |
| 119. |
Taxation of Union properties |
| 120. |
Incidence of property taxes |
| 121. |
Apportionment of liability for property taxes when the premises assessed are let or sub-let |
| 122. |
Recovery of property taxes from occupiers |
| 123. |
Property taxes a first charge on premises on which they are assessed |
| 124. |
Assessment list |
| 125. |
Evidential value of assessment list |
| 126. |
Amendment of assessment list |
| 127. |
Preparation of new assessment list |
| 128. |
Notice of transfers |
| 129. |
Notice of erection of building, etc. |
| 130. |
Notice of demolition or removal of building |
| 131. |
Power of Commissioner to call for information and returns and to enter and inspect premises |
| 132. |
Premises owned by, or let to, two or more persons in severalty to be ordinarily assessed as one property |
| 133. |
Assessment in case of amalgamation of premises |
| 134. |
Power of Commissioner to assess separately out-houses and portions of buildings |
| 135. |
Power of Commissioner to employ valuers |
| 136. |
Tax on certain vehicles and animals and rates thereof |
| 137. |
The tax on whom leviable |
| 138. |
Tax when payable |
| 139. |
Power of Commissioner to compound with livery stable keeper, etc., for tax |
| 140. |
Theatre-tax |
| 141. |
Liability to pay theatre-tax |
| 142. |
Tax on advertisements |
| 143. |
Prohibition of advertisements without written permission of the Commissioner |
| 144. |
Permission of the Commissioner to become void in certain cases |
| 145. |
Presumption in case of contravention |
| 146. |
Power of Commissioner in case of contravention |
| 147. |
Duty on transfer of property and method of assessment thereof |
| 148. |
Provisions applicable on the introduction of transfer duty |
| 149. |
Tax on building applications |
| 150. |
Imposition of other taxes |
| 151. |
Supplementary taxation |
| 152. |
Time and manner of payment of taxes |
| 153. |
Presentation of bill |
| 154. |
Notice of demand and notice-fee |
| 155. |
Penalty in case of default of payment of taxes |
| 156. |
Recovery of tax |
| 157. |
Distress |
| 158. |
Disposal of distrained property and attachment and sale of immovable property |
| 159. |
Recovery from a person about to leave Delhi |
| 160. |
Power to institute suit for recovery |
| 161. |
Power of seizure of vehicles and animals in case of non-payment of tax thereon |
| 162. |
Occupiers may be required to pay rent towards satisfaction of property taxes |
| 163. |
Demolition, etc., of buildings |
| 164. |
Remission or refund of tax |
| 165. |
Power to require entry in assessment list of details of buildings |
| 166. |
Notice to be given of the circumstances in which remission or refund is claimed |
| 167. |
What buildings, etc., are to be deemed vacant |
| 168. |
Notice to be given of every occupation of vacant land or building |
| 169. |
Appeal against assessment, etc. |
| 170. |
Conditions of right to appeal |
| 171. |
Finality of appellate orders |
| 172. |
Power to inspect for purposes of determining rateable value or tax |
| 173. |
Composition |
| 174. |
Irrecoverable debts |
| 175. |
Obligation to disclose liability |
| 176. |
Immaterial error not to affect liability |
| 177. |
General power of exemption |
| 178. |
Terminal tax on goods carried by railway or road |
| 179. |
Recovery of terminal taxes |
| 180. |
Payment by the Central Government to the Corporation and other local authorities |
| 181. |
Power of exemption |
| 182. |
Powers and liabilities of persons authorised to collect terminal taxes |
| 183. |
Power to make rules |
| 184. |
Proceeds of entertainment tax |
| Chapter IX |
Borrowing |
| 185. |
Power of Corporation to borrow |
| 186. |
Time for repayment of money borrowed under section 185 |
| 187. |
Form and effect of debentures |
| 188. |
Payment to survivors of joint payees |
| 189. |
Receipt by joint holders for interest or dividend |
| 190. |
Maintenance and investment of sinking funds |
| 191. |
Application of sinking funds |
| 192. |
Annual statement by Commissioner |
| 193. |
Power of Corporation to consolidate loans |
| 194. |
Priority of payments for interest and repayment of loans over other payments |
| 195. |
Attachment of Municipal Fund for recovery of money borrowed from Government |
| 196. |
Power to make regulations |
| Chapter X |
Property and Contracts |
| 197. |
Acquisition of property |
| 198. |
Acquisition of immovable property by agreement |
| 199. |
Procedure when immovable property cannot be acquired by agreement |
| 200. |
Disposalof proper ty |
| 201. |
Contracts by the Corporation |
| 202. |
Procedure for making contracts |
| 203. |
Mode of executing contracts |
| Chapter XI |
Accounts and Audit |
| 204. |
Accounts to be kept |
| 205. |
Scrutiny of accounts by Municipal Chief Auditor and by the Standing Committee |
| 206. |
Report by the Municipal Chief Auditor |
| 207. |
Special audit at the direction of the Central Government |
| 208. |
Procedure to be followed by the Municipal Chief Auditor |
| 209. |
Power of Municipal Chief Auditor to make queries, etc., and call for returns, etc. |
| Chapter XII |
Water Supply, Drainage and Sewage Disposal |
| 210 to 273. |
Water Supply, Drainage and Sewage Disposal |
| Chapter XIII |
Electricity Supply |
| 274 to 286. |
Electricity Supply |
| Chapter XIV |
Transport Services |
| 287 to 297. |
Transport Services |
| Chapter XV |
Streets |
| 298. |
Vesting of public streets in the Corporation |
| 299. |
Functions of Commissioner in respect of public streets |
| 300. |
Disposal of land forming site of public streets permanently closed |
| 301. |
Power to make new public streets |
| 302. |
Minimum width of new public streets |
| 303. |
Power to prohibit use of public streets for certain kind of traffic |
| 304. |
Power to acquire lands and buildings for public streets and for public parking places |
| 305. |
Defining the regular line of streets |
| 306. |
Setting back building to regular line of street |
| 307. |
Compulsory setting back of building to regular line of street |
| 308. |
Acquisition of open land and land occupied by platforms, etc., within the regular line of street |
| 309. |
Acquisition of the remaining part of a building and land after their portions within a regular line of street have been acquired |
| 310. |
Setting forward of buildings to the regular line of street |
| 311. |
Compensation to be paid in certain cases of setting back or setting forward of buildings, etc. |
| 312. |
Owner's obligation when dealing with land as building sites |
| 313. |
Lay-out plans |
| 314. |
Alteration or demolition of street made in breach of section 313 |
| 315. |
Power of Commissioner to order work to be carried out or to carry it out himself in default |
| 316. |
Right of owners to require streets to be declared public |
| 317. |
Prohibition of projections upon streets, etc. |
| 318. |
Projections over streets may be permitted in certain cases |
| 319. |
Ground floor doors, etc., not to open outwards on streets |
| 320. |
Prohibition of structures or fixtures which cause obstruction in streets |
| 321. |
Prohibition of deposit, etc., of things in streets |
| 322. |
Power to remove anything deposited or exposed for sale in contravention of this Act |
| 323. |
Prohibition of the tethering of animals and milking of cattle |
| 324. |
Precautions during repair of streets |
| 325. |
Streets not to be opened or broken up and building materials not to be deposited thereon without permission |
| 326. |
Disposal of things removed under this Chapter |
| 327. |
Naming and numbering of streets |
| 328. |
Commissioner to take steps for repairing or enclosing dangerous places |
| 329. |
Measures for lighting |
| 330. |
Prohibition of removal, etc., of lamps |
| Chapter XVI |
Building Regulations |
| 331. |
Definition |
| 332. |
Prohibition of building without sanction |
| 333. |
Erection of building |
| 334. |
Applications for additions to, or repairs of, buildings |
| 335. |
Conditions of valid notice |
| 336. |
Sanction or refusal of building or work |
| 337. |
When building or work may be proceeded with |
| 338. |
Sanction accorded under misrepresentation |
| 339. |
Buildings at corners of streets |
| 340. |
Provisions as to buildings and works on either side of new streets |
| 341. |
Period for completion of building or work |
| 342. |
Prohibition against use of inflammable materials for building, etc., without permission |
| 343. |
Order of demolition and stoppage of buildings and works in certain cases and appeal |
| 344. |
Order of stoppage of buildings or works in certain cases |
| 345. |
Power of Commissioner to require alteration of work |
| 346. |
Completion certificates |
| 347. |
Restrictions on user of buildings |
| 348. |
Removal of dangerous buildings |
| 349. |
Power to order building to be vacated in certain circumstances |
| Chapter XVII |
Sanitation and Public Health |
| 350. |
Provision for daily cleansing of streets and removal of rubbish and filth |
| 351. |
Rubbish, etc., to be the property of the Corporation |
| 352. |
Provision or appointment of receptacles, depots and places for rubbish, etc. |
| 353. |
Duty of owners and occupiers to collect and deposit rubbish, etc. |
| 354. |
Collection and removal of filth and polluted matter |
| 355. |
Collection and removal of filth and polluted matter through municipal agency |
| 356. |
Removal of rubbish, etc., accumulated on premises used as factories, workshops, etc. |
| 357. |
Prohibition against accumulation of rubbish, etc. |
| 358. |
Commissioner's power to get premises scavenged and cleansed |
| 359. |
Public latrines, urinals, etc. |
| 360. |
Construction of latrines and urinals |
| 361. |
Latrines and urinals, etc., in new buildings |
| 362. |
Latrines and urinals for labourers, etc. |
| 363. |
Provision of latrines and urinals for markets, etc. |
| 364. |
Other provisions as to private latrines |
| 365. |
Removal of congested buildings |
| 366. |
Power of Commissioner to require improvement of buildings unfit for human habitation |
| 367. |
Enforcement of notice requiring execution of works of improvement |
| 368. |
Power of Commissioner to order demolition of buildings unfit for human habitation |
| 369. |
Insanitary huts and sheds |
| 370. |
Prohibition against washing by washermen |
| 371. |
Obligation to give information of dangerous disease |
| 372. |
Removal to hospital of patients suffering from dangerous disease |
| 373. |
Disinfection of buildings and articles |
| 374. |
Destruction of infectious huts or sheds |
| 375. |
Means of disinfection |
| 376. |
Special measures in case of outbreak of dangerous or epidemic diseases |
| 377. |
Infected clothes not to be sent to washerman or to laundry |
| 378. |
Contamination and disinfection of public conveyance |
| 379. |
Driver of conveyance not bound to carry persons suffering from dangerous disease |
| 380. |
Disinfection of buildings before letting the same |
| 381. |
Disposal of infected articles without disinfection |
| 382. |
Prohibition of making or selling of food, etc., or washing of clothes by infected persons |
| 383. |
Power to restrict or prohibit sale of food or drink |
| 384. |
Control over wells and tanks, etc. |
| 385. |
Duty of persons suffering from dangerous disease |
| 386. |
Disposal of infectious corpses where any person has died from any dangerous disease |
| 387. |
Conditions of service of sweepers and certain other class of persons employed in municipal service |
| 388. |
Conditions of service of sweepers employed for doing house scavenging |
| 389. |
Power to call for information regarding burning and burial grounds |
| 390. |
Permission for use of new burning or burial ground |
| 391. |
Power to require closing of burning and burial grounds |
| 392. |
Removal of corpses |
| 393. |
Disposal of dead animals |
| Chapter XVIII |
Vital Statistics |
| 394. |
Appointment of Chief Registrar and registrars |
| 395. |
Duties of registrar |
| 396. |
Information of births and deaths |
| Chapter XIX |
Public Safety and Suppression of Nuisances |
| 397. |
Prohibition of nuisances |
| 398. |
Power of Commissioner to require removal or abetment of nuisance |
| 399. |
Registration and control of dogs |
| 400. |
Stacking or collecting inflammable materials |
| 401. |
Care of naked lights |
| 402. |
Discharging fireworks, fire-arms, etc. |
| 403. |
Power to require buildings, wells, etc., to be rendered safe |
| 404. |
Enclosure of waste land used for improper purposes |
| Chapter XX |
Markets, Slaughter Houses, Trade and Occupations |
| 405. |
Provisions of municipal markets and slaughter houses |
| 406. |
Use of municipal markets |
| 407. |
Private markets and slaughter houses |
| 408. |
Conditions of grant of licence for private market |
| 409. |
Prohibition of keeping market open without licence, etc. |
| 410. |
Prohibition of use of un licenced markets |
| 411. |
Prohibition of business and trade near a market |
| 412. |
Levy of stallages, rents and fees |
| 413. |
Stallages, rents, etc., to be published |
| 414. |
Power to expel lepers and disturbers, etc. from markets |
| 415. |
Butcher's, fish-monger's and poulter's licence |
| 416. |
Factory, etc., not to be established without permission of the Commissioner |
| 417. |
Premises not to be used for certain purposes without licence |
| 418. |
Seizure of certain animals |
| 419. |
Power of Commissioner to prevent use of premises in particular areas for purposes referred to in section 417 |
| 420. |
Licences for hawking articles, etc. |
| 421. |
Eating houses, etc., not to be used without licence from the Commissioner |
| 422. |
Licensing and control of theatres, circuses and places of public amusement |
| 423. |
Power of Commissioner to stop use of premises used in contravention of licences |
| 424. |
Power of Commissioner to inspect places where unlawful slaughter of animals, etc., is suspected |
| Chapter XXI |
Improvement |
| 425. |
Improvement scheme |
| 426. |
Matters to be provided for in an improvement scheme |
| 427. |
Submission of improvement scheme to the Corporation for approval and to the Central Government for sanction |
| 428. |
Rehousing scheme |
| 429. |
Improvement scheme and rehousing scheme to comply with the master plan and zonal development plan |
| Chapter XXII |
Powers, Procedure, Offences and Penalties |
| 430. |
Signature, conditions, duration, suspension, revocation, etc., of licences and written permissions |
| 431. |
Powers of entry and inspection |
| 432. |
Power to enter land adjoining land in relation to any work |
| 433. |
Breaking into buildings |
| 434. |
Time of making entry |
| 435. |
Consent ordinarily to be obtained |
| 436. |
Regard to be had to social or religious usages |
| 437. |
Prohibition of obstruction or molestation in execution of work |
| 438. |
Public notices how to be made known |
| 439. |
Newspaper in which advertisements or notices to be published |
| 440. |
Proof of consent etc., of Commissioner, General Managers, etc. |
| 441. |
Notices, etc., to fix reasonable time |
| 442. |
Signature on notices, etc., may be stamped |
| 443. |
Notices, etc., by whom to be served or issued |
| 444. |
Service of notices, etc. |
| 445. |
Service of bills for tax or notice of demand by ordinary post |
| 446. |
Powers in case of non-compliance with notice, etc. |
| 447. |
Liability of occupier to pay in default of owner |
| 448. |
Execution of work by occupier in default of owner and deduction of expenses from rent |
| 449. |
Relief to agents and trustees |
| 450. |
General power to pay compensation |
| 451. |
Compensation to be paid by offenders for damage caused by them |
| 452. |
Reference to the court of the district judge in certain cases |
| 453. |
Application to the Court of the district judge in other cases |
| 454. |
Power to sue for expenses or compensation |
| 455. |
Mode of recovery of certain dues |
| 456. |
Right of owner to apply to the court of the district judge in case of obstruction by occupier |
| 457. |
General powers and procedure of the court of the district judge |
| 458. |
Fees in proceedings before the court of the district judge |
| 459. |
Repayment of half fees on settlement before hearing |
| 460. |
Power of the court of the district judge to delegate certain powers and to make rules |
| 461. |
Punishment for certain offences |
| 462. |
Punishment for acquiring share or interest in contract, etc., with the Corporation |
| 463. |
Punishment for offences relating to terminal tax |
| 464. |
Penalty for evasion of terminal taxes |
| 465. |
General penalty |
| 466. |
Offences by companies |
| 467. |
Prosecutions |
| 468. |
Composition of offences |
| 469. |
Municipal magistrates |
| 470. |
Cognizance of offences |
| 471. |
Limitation of time for prosecution |
| 472. |
Power of magistrate to hear cases in absence of accused when summoned to appear |
| 473. |
Complaints concerning nuisances and procedure therefor |
| 474. |
Arrest of offenders |
| 475. |
Duties of police officers |
| 476. |
Power to institute, etc., legal proceedings and obtain legal advice |
| 477. |
Protection of action of the Corporation, etc. |
| 478. |
Notice to be given of suits |
| Chapter XXIII |
Rules, Regulations and Bye-Laws |
| 479. |
Supplemental provisions respecting rules |
| 480. |
Supplemental provisions respecting regulations |
| 481. |
Power to make bye-laws |
| 482. |
Penalty for breaches of bye-laws |
| 483. |
Supplemental provisions respecting bye-laws |
| 484. |
Bye-laws to be available for inspection and purchase |
| Chapter XXIV |
Control |
| 485. |
Power of Central Government to require production of documents |
| 486. |
Inspection |
| 487. |
Directions by Central Government |
| 488. |
Power to provide for enforcement of direction under section 487 |
| 489. |
Power of Central Government to give directions in relation to primary schools, etc. |
| 490. |
Dissolution of the Corporation |
| Chapter XXV |
Miscellaneous |
| 491. |
Power to delegate functions of Commissioner |
| 492. |
Validity of notices and other documents |
| 493. |
Admissibility of document or entry as evidence |
| 494. |
Evidence of Municipal officer or employee |
| 495. |
Prohibition against obstruction of Mayor or any municipal authority, etc. |
| 496. |
Prohibition against removal of mark |
| 497. |
Prohibition against removal or obliteration of notice |
| 498. |
Prohibition against unauthorised dealings with public place or materials |
| 499. |
Liability of Commissioner, etc., for loss, waste or mis-application of Municipal Fund or property |
| 500. |
Councillors and municipal officers and employees to be public servants |
| 501. |
Annual administration report |
| 502. |
Other laws not to be disregarded |
| 503. |
Exemption of diplomatic or consular missions from payment of tax etc. |
| 504. |
Construction of references |
| 505. |
[Amendment of Delhi Act 3 of 1955.] Rep. by the Repealing and Amending Act, 1960 (58 of 1960), s. 2 and the First Schedule (w.e.f. 26-12-1960). |
| 506. |
[Amendment of Act 43 of 1950.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-12-1960). |
| 507. |
Special provisions as to rural areas |
| 508. |
Special provisions as to Red Fort area |
| Chapter XXVI |
Supplemental and Transitional Provisions |
| 509. |
[Power of Central Government to make first appointments.] Omitted by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993), s. 132 (w.e.f. 1-10-1993). |
| 510. |
Provisions relating to existing local authorities in Delhi till the establishment of the Corporation |
| 511. |
Provisions as to employees of bodies and local authorities whose functions are taken over by the Corporation |
| 512. |
Special provisions as to the area transferred from New Delhi to Delhi |
| 513. |
Expenditure in connection with the Municipal Affairs from the commencement of this Act to the adoption of the budget by the Corporation |
| 514. |
Limits of New Delhi Municipality |
| 515. |
Power to remove difficulties |
| 516. |
Repeal, etc., and savings |
| First Schedule |
Boundaries of New Delhi |
| Second Schedule |
Bodies and Local Authorities whose Functions are taken over by the Corporation |
| Third Schedule |
Rates of Taxes Leviable on Vehicles and Animals |
| Fourth Schedule |
Theatre-Tax |
| Fifth Schedule |
Tax on Advertisements other Than Advertisements Published in The Newspapers |
| Sixth Schedule |
Tax on Building Applications |
| Seventh Schedule |
Notice of Demand |
| Eighth Schedule |
Form of Warrant |
| Ninth Schedule |
Form of Inventory of Property Distrained and Notice of Sale |
| Tenth Schedule |
Rates of Terminal Taxes on Goods |
| Eleventh Schedule |
Purposes for Which Premises may not be used without a Licence |
| Twelfth Schedule |
Penalties |
| Thirteenth Schedule |
Enactments Ceasing to Have Effect in Delhi |
| Fourteenth Schedule |
The Number, Names and Areas of Various Zones |
| Fifteenth Schedule |
Powers and Functions of The Wards Committee |
