| Contents: |
| Title |
The New Delhi Municipal Council Act, 1994 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
The Council |
| 3. |
Establishment of the Council |
| 4. |
Composition of the Council |
| 5. |
Duration of the Council |
| 6. |
Disqualification for membership of the Council |
| 7. |
Oath or affirmation |
| 8. |
Vacation of seat |
| 9. |
Setting-up of committees |
| Chapter III |
Functions of The Council |
| 10. |
General powers of the Council |
| 11. |
Obligatory functions of the Council |
| 12. |
Discretionary functions of the Council |
| Chapter IV |
The Chairperson |
| 13. |
Appointment, etc., of the Chairperson |
| 14. |
Leave of absence of Chairperson |
| 15. |
Appointment of officiating Chairperson in case of death, resignation or removal of Chairperson |
| 16. |
Salary and allowances of the Chairperson and members |
| 17. |
Service regulations of members |
| 18. |
Functions of the Chairperson |
| 19. |
Chairperson not to be interested in any contract, etc., with the Council |
| 20. |
Exercise of powers to be subject to sanction |
| Chapter V |
Procedure |
| 21. |
Meetings |
| 22. |
First meeting of the Council |
| 23. |
Notice of meetings and business |
| 24. |
Quorum |
| 25. |
Presiding Officer |
| 26. |
Method of deciding questions |
| 27. |
Members not to vote on matter in which they are interested |
| 28. |
Right to attend meetings of Council and its committees, etc., and right of members to ask questions in relation to the municipal government of New Delhi |
| 29. |
Keeping of minutes and proceedings |
| 30. |
Circulation of minutes and inspection of minutes and reports of proceedings |
| 31. |
Forwarding minutes and reports of proceedings to the Administrator |
| 32. |
Validation of proceedings, etc |
| Chapter VI |
Municipal Officers and Other Municipal Employees |
| 33. |
Appointment of certain officers |
| 34. |
Schedule of permanent posts and creation of temporary posts |
| 35. |
Restriction on employment of permanent officers and other employees |
| 36. |
Power to make appointments |
| 37. |
Officers and other employees not to undertake any extraneous work |
| 38. |
Officers and other employees not to be interested in any contract, etc., with the Council |
| 39. |
Punishment for municipal officers and other employees |
| 40. |
Consultation with the Union Public Service Commission |
| 41. |
Power of Commission to make regulations and reference to the Central Government in case of difference between the Commission and the Council |
| 42. |
Recruitment to category B and category C posts |
| 43. |
Power of Council to make regulations |
| Chapter VII |
Revenue and Expenditure |
| 44. |
Constitution of the New Delhi Municipal Fund |
| 45. |
New Delhi Municipal Fund to be kept in the State Bank of India |
| 46. |
Operation of the Accounts |
| 47. |
Payments not to be made unless covered by a budget grant |
| 48. |
Duty of persons signing cheques |
| 49. |
Procedure when money not covered by a budget-grant is expended |
| 50. |
Application of New Delhi Municipal Fund |
| 51. |
Temporary payments from the New Delhi Municipal Fund for works urgently required for the public service |
| 52. |
Investment of surplus moneys |
| 53. |
Constitution of Finance Commission |
| 54. |
Constitution of special funds |
| 55. |
Adoption of budget estimates |
| 56. |
Power of Council to alter budget estimates |
| 57. |
Power of Council to re-adjust income and expenditure during the year |
| 58. |
Accounts to be kept |
| 59. |
Audit |
| Chapter VIII |
Taxation |
| 60. |
Taxes to be imposed by the Council under this Act |
| 61. |
Rates of property tax |
| 62. |
Premises in respect of which property tax is to be levied |
| 63. |
Determination of rateable value of lands and buildings assessable to property tax |
| 64. |
Charge for supply of water |
| 65. |
Taxation of Union properties |
| 66. |
Incidence of property tax |
| 67. |
Apportionment of liability for property tax when the premises are let or sub let |
| 68. |
Recovery of property tax from occupiers |
| 69. |
Property tax a first charge on premises on which it is assessed |
| 70. |
Assessment list |
| 71. |
Evidential value of assessment list |
| 72. |
Amendment of assessment list |
| 73. |
Preparation of new assessment list |
| 74. |
Notice of transfers |
| 75. |
Notice of erection of building, etc |
| 76. |
Notice of demolition or removal of buildings |
| 77. |
Power of Chairperson to call for information and returns and to enter and inspect premises |
| 78. |
Premises owned by, or let to two or more persons in severalty to be ordinarily assessed as one property |
| 79. |
Assessment in case of amalgamation of premises |
| 80. |
Power of Chairperson to assess separately outhouses and portions of buildings |
| 81. |
Power of Chairperson to employ valuers |
| 82. |
Tax on certain vehicles and animals and rates thereof |
| 83. |
The tax on whom leviable |
| 84. |
Tax when payable |
| 85. |
Power of Chairperson to compound with livery stable keeper, etc., for tax |
| 86. |
Theatre tax |
| 87. |
Liability to pay theatre-tax |
| 88. |
Tax on advertisements |
| 89. |
Prohibition of advertisements without written permission of the Chairperson |
| 90. |
Permission of the Chairperson to become void in certain cases |
| 91. |
Presumption in case of contravention |
| 92. |
Power of Chairperson in case of contravention |
| 93. |
Duty on transfer of property and method of assessment thereto |
| 94. |
Provisions applicable on the introduction of transfer duty |
| 95. |
Tax on building applications |
| 96. |
Imposition of other taxes |
| 97. |
Supplementary taxation |
| 98. |
Time and manner of payment of taxes |
| 99. |
Presentation of bill |
| 100. |
Notice of demand and notice fee |
| 101. |
Penalty in case of default of payment of taxes |
| 102. |
Recovery of tax |
| 103. |
Distress |
| 104. |
Disposal of distrained property and attachment and sale of immovable property |
| 105. |
Recovery from a person about to leave New Delhi or Delhi |
| 106. |
Power to institute suit for recovery |
| 107. |
Power of seizure of vehicles and animals in case of non-payment of tax thereon |
| 108. |
Occupiers may be required to pay rent towards satisfaction of property tax |
| 109. |
Demolition, etc., of buildings |
| 110. |
Remission or refund of tax |
| 111. |
Power to require entry in assessment list of details of buildings |
| 112. |
Notice to be given of the circumstances in which remission or refund is claimed |
| 113. |
What buildings are to be deemed vacant |
| 114. |
Notice to be given of every occupation of vacant land or building |
| 115. |
Appeal against assessment, etc |
| 116. |
Conditions of right to appeal |
| 117. |
Condonation of delay in preferring the appeal. |
| 118. |
Finality of appellate orders |
| 119. |
Power to inspect for purposes of determining rateable value or tax |
| 120. |
Composition |
| 121. |
Irrecoverable debts |
| 122. |
Obligation to disclose liability |
| 123. |
Immaterial error not to affect liability |
| 124. |
General power of exemption |
| 125. |
Payment of proceeds of entertainment and betting taxes to Council |
| Chapter IX |
Borrowing |
| 126. |
Power of Council to borrow |
| 127. |
Time for repayment of money borrowed under section 126 |
| 128. |
Form and effect of debenture |
| 129. |
Payment to survivors of joint payees |
| 130. |
Receipt by joint holders for interest or dividend |
| 131. |
Maintenance and investment of sinking funds |
| 132. |
Application of sinking funds |
| 133. |
Annual statement by Chairperson |
| 134. |
Power of Council to consolidate loans |
| 135. |
Priority of payment for interest and repayment of loans over other payments |
| 136. |
Power to make regulations |
| Chapter X |
Property and Contracts |
| 137. |
Acquisition of property |
| 138. |
Acquisition of immovable property by agreement |
| 139. |
Procedure when immovable property cannot be acquired by agreement |
| 140. |
Disposal of movable property |
| 141. |
Disposal of immovable property |
| 142. |
Contracts by the Council |
| 143. |
Procedure for making contracts |
| 144. |
Mode of executing contracts |
| Chapter XI |
Water Supply, Drainage And Sewage Collection |
| 145. |
Definitions |
| 146. |
Council may carry out surveys and formulate proposals |
| 147. |
Functions in relation to water supplies |
| 148. |
Water supplied for domestic purposes not to be used for non-domestic purposes |
| 149. |
Supply of water for domestic purposes not to include any supply for certain specified purposes |
| 150. |
Power to supply water for non-domestic purposes |
| 151. |
Use of water for extinguishing fire |
| 152. |
Power to require water supply to be taken |
| 153. |
New premises not to be occupied without arrangement for water supply |
| 154. |
Public gratuitous water supply |
| 155. |
Power to lay mains |
| 156. |
Power to lay service pipes, etc |
| 157. |
Provision of fire hydrants |
| 158. |
Supply of water |
| 159. |
Laying of supply pipes, etc |
| 160. |
Power to require separate service pipes |
| 161. |
Stopcocks |
| 162. |
Power of Chairperson to provide meters |
| 163. |
Presumption as to correctness of meters |
| 164. |
Prohibition of waste or misuse of water |
| 165. |
Power to enter premises to detect waste or misuse of water |
| 166. |
Power to test water fittings |
| 167. |
Power to close or restrict use of water from polluted source of supply |
| 168. |
Water pipes, etc., not to be placed where water will be polluted |
| 169. |
Power to cut off private water supply or to turn off water |
| 170. |
Joint and several liability of owners and occupiers for offence in relation to water supply |
| 171. |
Public drains, etc., to vest in the Council |
| 172. |
Control of drains and sewage collection works |
| 173. |
Certain matters not to be passed into municipal drains |
| 174. |
Application by owners and occupiers to drain into municipal drains |
| 175. |
Drainage of and drained premises |
| 176. |
New premises not to be erected without drains |
| 177. |
Power to drain group or block of premises by combined operations |
| 178. |
Power of Chairperson to close or limit the use of private drains in certain cases |
| 179. |
Use of drain by a person other than the owner |
| 180. |
Sewage and rain water drains to be distinct |
| 181. |
Power of Chairperson to require owner to carry out certain works for satisfactory drainage |
| 182. |
Appointment of places for the emptying of drains and collection of sewage |
| 183. |
Connection with water works and drains not to be made without permission |
| 184. |
Building, railways and private streets not to be erected or constructed over drains or water works without permission |
| 185. |
Rights of user of property for aqueducts, lines, etc |
| 186. |
Power of owner of premises to place pipes and drains through land belonging to other persons |
| 187. |
Power to require railway level, etc., to be raised or lowered |
| 188. |
Power of Chairperson to execute work after giving notice to the person liable |
| 189. |
Power of Chairperson to affix shafts, etc., for ventilation of drain or cesspool |
| 190. |
Power of Chairperson to examine and test drains, etc., believed to be defective |
| 191. |
Bulk receipt of water and delivery of sewage by the Council |
| 192. |
Employment of Government agencies for repairs, etc |
| 193. |
Work to be done by licensed plumber |
| 194. |
Prohibition of certain acts |
| Chapter XII |
Electricity Supply |
| 195. |
Functions in relation to electricity supply |
| 196. |
Additional functions in relation to electricity supply |
| 197. |
Council to have powers and obligations of licensee under Act 9 of 1910 |
| 198. |
Restriction on building and other acts interfering with the works of electric supply |
| 199. |
Power of Council to make arrangements with licensees |
| 200. |
Charges for supply of electricity |
| 201. |
Bulk receipt of electricity by the Council |
| Chapter XIII |
Streets |
| 202. |
Vesting of public streets in the Council |
| 203. |
Functions of Chairperson in respect of public streets |
| 204. |
Disposal of land forming site of public streets permanently closed |
| 205. |
Power to make new public streets |
| 206. |
Minimum width of new public streets |
| 207. |
Power to prohibit or regulate use of public streets for certain kind of traffic |
| 208. |
Power to acquire lands and buildings for public streets and for public parking places |
| 209. |
Defining the regular line of streets |
| 210. |
Setting back building to regular line of street |
| 211. |
Compulsory setting back of building to regular line of street |
| 212. |
Acquisition of open land and land occupied by platform, etc., within the regular line of street |
| 213. |
Acquisition of the remaining part of a building and land after their portions within a regular line of street have been acquired |
| 214. |
Setting forward of buildings to the regular line of street |
| 215. |
Compensation to be paid in certain cases of setting back or setting forward of buildings, etc |
| 216. |
Owners obligation when dealing with land as building sites |
| 217. |
Lay-out plans |
| 218. |
Alteration or demolition of street made in breach of section 217 |
| 219. |
Power of Chairperson to order work to be carried out or to carry it out himself in default |
| 220. |
Right of owner to require streets to be declared public |
| 221. |
Prohibition of projections upon streets, etc |
| 222. |
Projections over streets may be permitted in certain cases |
| 223. |
Ground floor doors, etc., not to open outwards on streets |
| 224. |
Prohibition of structures or fixtures which cause obstruction in street |
| 225. |
Prohibition of deposit, etc., of things in streets |
| 226. |
Power to remove anything deposited or exposed for sale in contravention of this Act |
| 227. |
Prohibition of the tethering of animals and milking of cattle |
| 228. |
Precautions during repair of streets |
| 229. |
Streets not to be opened or broken up and building materials not to be deposited thereon without permission |
| 230. |
Disposal of things removed under this Chapter |
| 231. |
Naming and numbering of streets |
| 232. |
Chairperson to take steps for repairing or enclosing dangerous places |
| 233. |
Measures for lighting |
| 234. |
Prohibition of removal, etc., of lamps |
| Chapter XIV |
Building Regulations |
| 235. |
General superintendence, etc., of the Central Government |
| 236. |
Definition |
| 237. |
Prohibition of building without sanction |
| 238. |
Erection of building |
| 239. |
Applications for additions to, or repairs of, buildings |
| 240. |
Conditions of valid notice |
| 241. |
Sanction or refusal of building or work |
| 242. |
When building or work may be proceeded with |
| 243. |
Sanction accorded under misrepresentation |
| 244. |
Buildings at corners of streets |
| 245. |
Provisions as to buildings and works on either side of new streets |
| 246. |
Period for completion of building or work |
| 247. |
Order of demolition and stoppage of buildings or works in certain cases and appeal |
| 248. |
Order of stoppage of buildings or works in certain cases |
| 249. |
Power of Chairperson to require alteration of work |
| 250. |
Power to seal unauthorised constructions |
| 251. |
Completion certificates |
| 252. |
Restrictions on uses of buildings |
| 253. |
Appeals against certain orders or notices issued under the Act |
| 254. |
Appeals against certain orders or notices issued under the Act |
| 255. |
Procedure of the Appellate Tribunal |
| 256. |
Appeal against orders of Appellate Tribunal |
| 257. |
Bar of jurisdiction of courts |
| 258. |
Removal of dangerous buildings |
| 259. |
Power to order building to be vacated in certain circumstances |
| 260. |
Power of the Central Government to make bye-laws |
| Chapter XV |
Sanitation and Public Health |
| 261. |
Provision for daily cleansing of streets and removal of rubbish and filth |
| 262. |
Rubbish, etc., to be the property of the Council |
| 263. |
Provision or appointment of receptacles, depots and places for rubbish, etc |
| 264. |
Duty of owners and occupiers to collect and deposit rubbish, etc |
| 265. |
Collection and removal of filth and polluted matter |
| 266. |
Removal of rubbish, etc., accumulated on premises used as factories, workshop, etc |
| 267. |
Prohibition against accumulation of rubbish, etc |
| 268. |
Prohibition in respect of air pollutant |
| 269. |
Chairperson's power to get premises scavenged and cleansed |
| 270. |
Public latrines, urinals, etc |
| 271. |
Construction of latrines and urinals |
| 272. |
Latrines and urinals, etc., in new buildings |
| 273. |
Latrines and urinals for labourers, etc |
| 274. |
Provision of latrines and urinals for markets, etc |
| 275. |
Other provisions as to private latrines |
| 276. |
Removal of congested buildings |
| 277. |
Power of Chairperson to require improvement of building unfit for human habitation |
| 278. |
Enforcement of notice requiring execution of works of improvement |
| 279. |
Power of Chairperson to order demolition of buildings unfit for human habitation |
| 280. |
Insanitary huts and sheds |
| 281. |
Prohibition against washing by washerman |
| 282. |
Obligation to give information of dangerous disease |
| 283. |
Removal to hospital of patients, suffering from dangerous disease |
| 284. |
Disinfection of buildings and articles |
| 285. |
Destruction of infectious huts or sheds |
| 286. |
Means of disinfection |
| 287. |
Special measures in case of outbreak of dangerous or epidemic diseases |
| 288. |
Infected clothes not to be sent to washerman or to laundry |
| 289. |
Contamination and disinfection of public conveyance |
| 290. |
Driver of conveyance not bound to carry persons suffering from dangerous disease |
| 291. |
Disinfection of buildings before letting the same |
| 292. |
Disposal of infected articles without disinfection |
| 293. |
Prohibition of making or selling of food, etc., or washing of clothes by infected persons |
| 294. |
Power to restrict or prohibit sale of food or drink |
| 295. |
Control over wells and tanks, etc |
| 296. |
Duty of persons suffering from dangerous disease |
| 297. |
Disposal of infectious corpses where any person has died from any dangerous disease |
| 298. |
Conditions of service of sweepers and certain other class of persons employed in municipal service |
| 299. |
Conditions of service of sweepers employed for doing house scavenging |
| 300. |
Power to call for information regarding burning and burial grounds |
| 301. |
Permission for use of new burning or burial ground |
| 302. |
Power to require closing of burning and burial grounds |
| 303. |
Removal of corpses |
| 304. |
Disposal of dead animals |
| Chapter XVI |
Vital Statistics |
| 305. |
Appointment of Chief Registrar, etc |
| 306. |
Duties of registrar |
| 307. |
Information of births and deaths |
| Chapter XVII |
Public Safety a and Suppression of Nuisances |
| 308. |
Prohibition of nuisances |
| 309. |
Power of Chairperson to require removal or abatement of nuisance |
| 310. |
Registration and control of dogs |
| 311. |
Stacking or collecting inflammable materials |
| 312. |
Care of naked lights |
| 313. |
Discharging fire works, fire-arms, etc |
| 314. |
Power to require buildings, wells, etc., to be rendered safe |
| 315. |
Enclosure of waste land used for improper purpose |
| Chapter XVIII |
Markets, Trades and Occupations |
| 316. |
Provision of municipal market |
| 317. |
Use of municipal markets and slaughter house |
| 318. |
Private markets |
| 319. |
Conditions of grant of licence for private market |
| 320. |
Prohibition of keeping market open without licence, etc |
| 321. |
Prohibition of use of unlicensed markets |
| 322. |
Prohibition of business and trade near a market |
| 323. |
Levy of stallages, rents and fees |
| 324. |
Power to expel disturbers, etc., from markets |
| 325. |
Butcher's fish-monger's and poulter's licence |
| 326. |
Factory, etc., not to be established without permission of the Chairperson |
| 327. |
Premises not to be used for certain purposes without licence |
| 328. |
Seizure of certain animals |
| 329. |
Power of Chairperson to prevent use of premises in particular areas for purposes referred to in section 327 |
| 330. |
Decisions of Committee of Arbitration |
| 331. |
Eating houses, etc., not to be used without licence from the Chairperson |
| 332. |
Licensing and control of theatres, circuses and places of public amusement |
| 333. |
Power of Chairperson to stop use of premises used in contravention of licences |
| Chapter XIX |
Improvement |
| 334. |
Improvement scheme |
| 335. |
Matters to be provided for in an improvement scheme |
| 336. |
Submission of improvement scheme to the Council for approval and to the Central Government for sanction |
| 337. |
Rehousing scheme |
| 338. |
Improvement scheme and rehousing scheme to comply with the master plan and zonal development plan |
| Chapter XX |
Powers, Procedure, Offences and Penalties |
| 339. |
Signature, conditions, duration, suspension, revocation, etc., of licences and written permissions |
| 340. |
Powers of entry and inspection |
| 341. |
Power to enter land adjoining land in relation to any work |
| 342. |
Breaking into building |
| 343. |
Time of making entry |
| 344. |
Consent ordinarily to be obtained |
| 345. |
Regard to be had to social or religious usages |
| 346. |
Prohibition of obstruction or molestation in execution of work |
| 347. |
Public notices how to be made known |
| 348. |
Newspapers in which advertisements or notices to be published |
| 349. |
Proof of consent, etc., of Chairperson |
| 350. |
Notices, etc., to fix reasonable time |
| 351. |
Signature on notices, etc., may be stamped |
| 352. |
Notices, etc., by whom to be served or issued |
| 353. |
Services of notices, etc |
| 354. |
Service of bills for tax or notice of demand by ordinary post |
| 355. |
Powers in case of non-compliance with notice, etc |
| 356. |
Liability of occupier to pay in default of owner |
| 357. |
Execution of work by occupier in default of owner and deduction of expenses from rent |
| 358. |
Relief to agents and trustees |
| 359. |
General power to compensation |
| 360. |
Compensation to be paid by offenders for damage caused by them |
| 361. |
Reference to the court of the district judge in certain cases |
| 362. |
Application to the court of the district judge in other cases |
| 363. |
Mode of recovery of certain dues |
| 364. |
Right of owner to apply to the court of the district judge in case of obstruction by occupier |
| 365. |
General powers and procedure of the court of the district judge |
| 366. |
Fees in proceedings before the court of the district judge |
| 367. |
Repayment of half fees on settlement before hearing |
| 368. |
Power of the court of the district judge to delegate certain powers and to make rules |
| 369. |
Punishment for certain offences |
| 370. |
General penalty |
| 371. |
Offences by companies |
| 372. |
Certain offences to be cognizable |
| 373. |
Prosecutions |
| 374. |
Composition of offences |
| 375. |
Municipal magistrates |
| 376. |
Cognizance of offences |
| 377. |
Limitation of time for prosecution |
| 378. |
Power of magistrate to hear cases in absence of accused when summoned to appear |
| 379. |
Complaints concerning nuisances |
| 380. |
Procedure to be followed by magistrate regarding complaints concerning nuisances |
| 381. |
Arrest of offenders |
| 382. |
Duties of police officers |
| 383. |
Power to institute, etc., legal proceedings and obtain legal advice |
| 384. |
Protection of action of the Council, etc |
| 385. |
Notice to be given of suits |
| Chapter XXI |
Rules, Regulations and Bye-Laws |
| 386. |
Supplemental provisions respecting rules |
| 387. |
Supplemental provisions respecting regulations |
| 388. |
Power to make bye-laws |
| 389. |
Regulations and bye-laws to be laid before Parliament |
| 390. |
Penalty for breaches of bye-laws |
| 391. |
Supplemental provisions respecting bye-laws |
| 392. |
Bye-laws to be available for inspection and purchase |
| 393. |
Government to require production of documents |
| Chapter XXII |
Control |
| 394. |
Inspection |
| 395. |
Directions by Central Government |
| 396. |
Power to provide for enforcement of direction under section 395 |
| 397. |
Power of Central Government to give directions in relation to primary schools, etc |
| 398. |
Dissolution of the Council |
| Chapter XXIII |
Miscellaneous |
| 399. |
Delegation of power by the Central Government |
| 400. |
Power to delegate functions of Chairperson |
| 401. |
Validity of notices and other documents |
| 402. |
Admissibility of document or entry as evidence |
| 403. |
Evidence of Municipal officer or employee |
| 404. |
Prohibition against obstruction of any municipal authority |
| 405. |
Prohibition against removal of mark |
| 406. |
Prohibition against removal or obliteration of notice |
| 407. |
Prohibition against unauthorised dealings with public place or materials |
| 408. |
Liability of Chairperson, etc., for loss, waste or misapplication of New Delhi Municipal Fund or property |
| 409. |
Members and municipal officers and employees to be public servants |
| 410. |
Annual administration report |
| 411. |
Other laws not to be disregarded |
| 412. |
Exemption of diplomatic or consular missions from payment of tax, etc |
| 413. |
Construction of references |
| 414. |
Council to undertake work on agency basis |
| 415. |
Power to remove difficulties |
| 416. |
Repeal and savings |
| 417. |
Expenditure in connection with the Council from the commencement of this Act to the adoption of the budget by the Council |
| 418. |
Transitory provision |
| 419. |
Repeal of Ordinance 8 of 1994 |
| Schedule I |
Boundaries of New Delhi |
| Schedule II |
Rates of Taxes Leviable On Vehicles and Animals |
| Schedule III |
Theatre-Tax |
| Schedule IV |
Tax On Advertisements Other Than Advertisements Published In The Newspapers |
| Schedule V |
Tax On Building Applications |
| Schedule VI |
Notice of Demand |
| Schedule VII |
Form of Warrant |
| Schedule VIII |
Form of Inventory Of Property Distrained And Notice Of Sale |
| Schedule IX |
Purposes for Which Premises May Not Be Used Without A Licence |
| Schedule X |
Penalties |
