The Tenth Schedule
[See Section 369 (1)]
Penalties
Explanation.
The entries in the second column of the following table headed "Subject" are not intended as definitions of the offences prescribed in the provisions mentioned in the first column or even as abstracts of those provisions, but are inserted merely as reference to the subject thereof:
Table
| Section, sub-section, clause or proviso | Subject | Fine or imprisonment which may be imposed | Daily fine which may be imposed | |||
| Rs. | Rs. | |||||
| Section 74, sub-sections (1) and (2) | Failure to give notice of transfer or devolution of land or building | 50 | - | |||
| Section 74, sub-section (3) | Failure to produce instrument of transfer | 50 | - | |||
| Section 75 | Failure to give notice of erection of new building, etc. | 50 | - | |||
| Section 76 | Failure to give notice of demolition or removal of building | 50 | - | |||
| Section 77 | Failure to comply with requisition to furnish information, etc. | 50 | - | |||
| Section 81, sub-section (2) | Wilful delay or obstruction of valuers | 50 | - | |||
| Section 89 | Prohibition of advertisement without permission | 200 | 5 | |||
| Section 114 | Failure to give notice of vacant land or building | 50 | 5 | |||
| Section 119, sub-section (2) | Non-compliance with the requisition of attendance before the Chairperson | 50 | - | |||
| Section 122 | Failure to disclose liability | 100 | - | |||
| Section 148 | Use for non-domestic purposes of water supplied for domestic purposes | 100 | 5 | |||
| Section 152, sub-section (1) | Non-compliance with the requisition to take water supply | 200 | 20 | |||
| Section 153 | Prohibition to occupy new premises without arrangement for water supply | 200 | 20 | |||
| Section 164 | Waste or misuse of water | 50 | - | |||
| Section 165 | Refusal of admittance, etc. | 100 | - | |||
| Section 168, sub-section (1) | Laying of water pipes, etc., in a position where pipes may be injured or water therein polluted | 100 | 10 | |||
| Section 168, sub-section (2) | Construction of latrines, etc., in a position where pipes may be injured or water therein polluted | 100 | - | |||
| Section 173 | Injury to, or interference with free flow of contents of municipal drain of drains communicating with municipal drain | 50 | - | |||
| Section 174, sub-section (2) | Private drain not to be connected with municipal drain without notice | 50 | - | |||
| Section 175 | Non-compliance with requisition for drainage of undrained premises | 100 | 25 | |||
| Section 176 | Erection of new premises without drain | 1000 | - | |||
| Section 177 | Non-compliance with requisition of maintenance of drainage works for any group or block of premises | 50 | 5 | |||
| Section 178 | Non-compliance with directions to close or limit the use of private drains in certain cases | 50 | 5 | |||
| Section 179 | Non-compliance with Chairperson's orders regarding the use of a drain by a person other than the owner thereof | 50 | - | |||
| Section 180 | Non-compliance with requisition for keeping sewage and rain water drains distinct | 50 | - | |||
| Section 181 | Non-compliance with requisition for the pavement of courtyard, etc. | 50 | - | |||
| Section 183 | Connection with municipal water works or drains without written permission | 200 | 50 | |||
| Section 186, sub-section (4) | Non-compliance with requisition to close, remove or divert a pipe or drain | 50 | 5 | |||
| Section 193, sub-section (1) | Execution of work by a person other than a licensed plumber | 200 | - | |||
| Section 193, sub-section (2) | Failure to furnish when required, name of licensed plumber employed | 100 | - | |||
| Section 193, sub-section (6) | Licensed plumbers not to demand more than the charges prescribed | 100 | - | |||
| Section 193, sub-section (8) | Licensed plumbers not to contravene bye-laws or execute work carelessly or negligently, etc. | 100 | - | |||
| Section 194 | Prohibition of wilful or neglectful acts relating to water or sewage works | 100 | - | |||
| Section 209, sub-section (3) | Construction of building within the regular line of street without permission | 1000 | 10 | |||
| Section 211 | Failure to comply with requisition to set back buildings to regular line of street | 200 | 50 | |||
| Section 214 | Failure to comply with requisition to set forward buildings to regular line of street | 200 | 10 | |||
| Section 217, sub-sections (5) | Utilising, selling or otherwise dealing with any land or laying out a private street otherwise than in conformity with orders of the Council | Rigorous imprisonment which may extend to three years | - | |||
| Section 218, sub-section (1), clauses (a) and (b) | Failure to comply with requisition to show cause for alteration of street or for a appearance before the Chairperson | 50 | 5 | |||
| Section 219, sub-section (1) | Failure to comply with requisition on owner of private street or owner of adjoining land or building to level, etc., such street | 100 | 10 | |||
| Section 221, sub-section (1) | Prohibition of projections upon streets, etc. | 200 | - | |||
| Section 221, sub-section (2) | Failure to comply with requisition to remove projections from streets | 200 | - | |||
| Section 222, sub-section (2) | Failure to comply with requisition to remove a verandah, balcony, etc., put up in accordance with section 221(1) | 200 | - | |||
| Section 223 | Failure to comply with requisition to have ground floor doors, etc., so altered as not to open outwards | 50 | - | |||
| Section 224, sub-section (1) | Erection, etc., of structures of fixtures which cause obstruction in streets | 200 | 10 | |||
| Section 225 | Deposit, etc., of things in streets | 100 | - | |||
| Section 227, sub-sections (1) and (2) | Tethering of animals and milking of cattle in public streets | 100 | 5 | |||
| Section 228, sub-section (4) | Unlawful removal of bar or shorting timber, etc., or removal or extinction of light | 50 | - | |||
| Section 229, sub-section (1) | Streets not to be opened or broken and building materials not to be deposited thereon without permission | 200 | 10 | |||
| Section 231, sub-section (2) | Name of street and number of house not to be destroyed or defaced, etc. | 50 | - | |||
| Section 232, sub-section (1) | Failure to comply with requisition to repair, protect or enclose a dangerous place | 100 | 25 | |||
| Section 234, sub-section (1) | Removal, etc., of lamps | 100 | - | |||
| Section 234, sub-section (2) | Wilfully and negligently extinguishing lights in public streets, etc. | 50 | - | |||
| Section 237, sub-section (1) | Erection of a building without the sanction of the Chairperson | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 237, sub-section (2) | Use of inflammable materials without permission | 100 | - | |||
| Section 238, sub-section (1) | Failure to give notice of intention to erect a building | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 239, sub-section (1) | Failure to give notice of intention to make additions, etc., to buildings | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 242, sub-section (4) | Commencement to work without notice, etc. | 10000 | 500 | |||
| Section 244 | Failure to comply with requisition to round off buildings at corners of streets | 100 | 5 | |||
| Section 245, sub-section (1) | Erection of buildings on new streets without levelling | 1000 | - | |||
| Section 245, sub-section (1) | Erection of buildings or execution of work within regular line of street or in contravention of any scheme or plan | 1000 | - | |||
| Section 247 | Failure to demolish buildings erected without sanction or erection of buildings in contravention of order | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 248 | Erection of buildings in contravention of conditions of sanction, etc. | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 249 | Failure to carry out a alterations | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 251, sub-sections (1) and (2) | Non-compliance with provision as to completion certificates, occupation or use, etc., without permission | 200 | 10 | |||
| Section 252 | Non-compliance with restrictions on user of buildings | Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both | - | |||
| Section 258, sub-sections (1) and (2) | Failure to comply with requisition to remove structures which are in ruins or likely to fall | 500 | 20 | |||
| Section 259, sub-section (1) | Failure to comply with requisition to vacate buildings in dangerous conditions, etc. | 200 | - | |||
| Section 264 | Failure to provide for collection, removal and deposit of refuse and provision of receptacles | 50 | - | |||
| Section 265, sub-section (1) | Failure to collect and remove filth and polluted matter | 50 | - | |||
| Section 265, sub-section (3) | Scavenger's duties in certain cases not to be discharged by any person without permission | 25 | - | |||
| Section 266 | Failure to comply with requisition for removal of rubbish, etc., from premises used as market, etc. | 100 | - | |||
| Section 267, sub-section (1) | Keeping rubbish and filth for more than twenty-four hours, etc. | 50 | 10 | |||
| Section 267, sub-section (2) | Allowing filth to flow in streets | 50 | - | |||
| Section 267, sub-section (3) | Depositing rubbish or filth, etc., in street, etc. | 50 | - | |||
| Section 271, sub-section (1) | Latrines and urinals not to be constructed without permission or in contravention of terms prescribed | 200 | - | |||
| Section 272, sub-section (1) | Failure to provide buildings newly erected or re-erected with latrine, urinal and other accommodation | 500 | - | |||
| Section 272, sub-section (3) | Failure to provide residential buildings composed of separate tenements with latrine, bathing or washing place for servants on the ground floor | 500 | - | |||
| Section 273 | Failure to provide latrines for premises used by large number of people and to keep them clean and in proper order | 100 | 20 | |||
| Section 274 | Failure to comply with requisition to provide latrines for market, cattle shed, cart stand, etc., and to keep them clean and in proper order | 100 | 20 | |||
| Section 275, clauses (a), (b), (c) and (d) | Failure to comply with requisition to enforce provision of latrine or urinal accommodation, etc. | 100 | 10 | |||
| Section 276, sub-section (2) | Failure to comply with requisition for removal of congested buildings | 1000 | - | |||
| Section 277 | Failure to comply with requisition to improve buildings unfit for human habitation | 1000 | - | |||
| Section 279, sub-sections (1), (2), (3) and (4) | Failure to comply with order of demolition of buildings unfit for human habitation | 1000 | - | |||
| Section 280 | Failure to comply with requisition of the Chairperson to remove insanitary huts and sheds, etc. | 100 | 15 | |||
| Section 281, sub-section (1) | Prohibition against washing by washerman | 25 | - | |||
| Section 282 | Failure to give information of dangerous disease | 100 | - | |||
| Section 284 | Failure to comply with requisition to cleanse and disinfect buildings or articles | 50 | - | |||
| Section 285 | Failure to comply with requisition to destroy infectious huts or sheds | 50 | - | |||
| Section 286 | Washing of clothing, bedding, etc., at any place not notified by the Chairperson | 25 | - | |||
| Section 288, sub-section (1) | Sending infected clothes to washerman or laundry | 25 | - | |||
| Section 288, sub-section (2) | Failure to furnish address of washerman or laundry to which clothes have been sent | 25 | - | |||
| Section 289, sub-sections (1), (2) and (3) | Use of public conveyances by persons suffering from a dangerous disease, etc. | 50 | - | |||
| Section 291 | Failure to disinfect buildings before letting the same | 100 | - | |||
| Section 292 | Disposal of infected articles without disinfection | 50 | - | |||
| Section 293 | Making or selling of food, etc., or washing of clothes by infected persons | 50 | - | |||
| Section 294 | Sale of food or drink in contravention of restriction or prohibition of Chairperson | 50 | - | |||
| Section 295 | Removal or use of water from wells and tanks in contravention of prohibition of Chairperson | 50 | - | |||
| Section 296 | Exposure of persons to risk of infection by the presence or conduct of a person suffering from a dangerous disease, etc. | 100 | - | |||
| Section 297 | Removal of infectious corpses in contravention of the provisions of the section | 50 | - | |||
| Section 298, sub-sections (1) and (2) | Absence of sweepers, etc., from duty without notice | Imprisonment which may extend to one month | - | |||
| Section 299 | A sweeper employed for doing house scavenging not to discontinue work without notice | 10 | - | |||
| Section 300 | Failure to supply information by persons incharge of burning or burial grounds | 50 | - | |||
| Section 301 | Use of new burning or burial ground without permission | 50 | - | |||
| Section 302, sub-section (1) | Failure to comply with requisition to close a burning or burial ground | 50 | - | |||
| Section 302, sub-section (2) | Burning or burial of corpses in a burning or burial ground after it has been closed | 50 | - | |||
| Section 303 | Removal of corpses by other than prescribed routes | 25 | - | |||
| Section 304, clause (b) | Failure to give notice for removal of carcasses of dead animals | 10 | - | |||
| Section 307, sub-sections (1) and (2) | Failure to give information of births and deaths | 50 | - | |||
| Section 308, sub-sections (1), (2) and (3) | Commission of nuisances | 50 | - | |||
| Section 309 | Failure to comply with requisition for removal or abatement of nuisance | 500 | 25 | |||
| Section 310, sub-section (4) | Dogs not to be at large in a street without being secured by a chain lead | 50 | - | |||
| Section 310, sub-section (5) | Ferocious dogs at large without being muzzled, etc. | 100 | - | |||
| Section 311 | Staking inflammable material in contravention of prohibition | 50 | - | |||
| Section 312 | Setting a naked light | 50 | - | |||
| Section 313 | Discharging fireworks, firearms, etc., likely to cause danger | 50 | - | |||
| Section 314 | Failure to comply with requisition to render buildings, wells, etc., safe | 50 | - | |||
| Section 315 | Failure to comply with requisition to enclose land used for improper purposes | 50 | - | |||
| Section 317, sub-section (1) | Sale in municipal markets without permission | 200 | - | |||
| Section 318, sub-sections (1) and (2) | Use of places as private markets without a licence and use of places other than a municipal slaughter house as slaughter houses | 500 | 25 | |||
| Section 318, sub-section (2) proviso (a) | Non-compliance with conditions imposed by Chairperson | 50 | - | |||
| Section 320 | Keeping market open without licence, etc. | 2000 | - | |||
| Section 321 | Sale in unlicensed market | 50 | - | |||
| Section 322 | Carrying on business or trade near a market | 50 | - | |||
| Section 324 | Failure of person in charge of markets to expel lepers and disturbers from the market | 50 | - | |||
| Section 325 | Carrying on butcher's, fishmonger's or poluterer's trade without licence, etc. | 100 | 10 | |||
| Section 326 | Establishment of factory, etc., without permission | 5000 | 50 | |||
| Section 327 | Certain things not to be kept and certain trades and operations not to be carried on without a licence | 1000 | 100 | |||
| Section 328, sub-section (3) | Keeping, abandonment or tethering of animals, etc. | 100 | - | |||
| Section 329, sub-section (5) | Use of premises in contravention of declaration | 500 | - | |||
| Section 330 | Hawking articles for sale without a licence, etc. | 100 | - | |||
| Section 331 | Keeping a lodging house, eating house, tea shop, etc., without licence or contrary to licence | 100 | - | |||
| Section 332 | Keeping open theatre, circus or other place of public amusement without licence or contrary to terms of licence | 500 | 50 | |||
| Section 339, sub-section (5) | Failure to produce licence or written permission | 50 | 5 | |||
| Section 340 | Preventing the Chairperson or any person authorised in this behalf from exercising his powers of entry, etc. | 50 | - | |||
| Section 341 | Preventing the Chairperson or any person authorised in this behalf from exercising his power of entry upon any adjoining land | 50 | - | |||
| Section 346 | Obstruction or molestation in execution of work | 200 | - | |||
| Section 353, sub-section (4) | Failure to comply with requisition to state the name and address of owner of premises | 50 | - | |||
| Section 364, sub-section (3) | Failure of occupier of land or building to afford owner facilities for complying with provisions of the Act, etc., after eight days from issue of order by district judge | 200 | 50 | |||
| Section 404 | Obstruction of Chairperson or a member, etc. | 200 | - | |||
| Section 405 | Removal of any mark set up for indicating level, etc. | 100 | - | |||
| Section 406 | Removal, etc., of notice exhibited by or under orders of the Council, Chairperson, etc. | 50 | - | |||
| Section 407 | Unlawful removal of earth, sand or other material or deposit of any matter or making of any encroachment from any land vested in the Council. | 50 | - | |||
