Per vel.!
RF,
i. 1-Visettis:drieni on hoarding, \sal. of !Jodi Ui the. ruin non-iilwrianacci
it space up to ; sqtaiic metre
(2) for a space over 1 square metre and up
2.5 square metres
(3) for every additional 2.5 square metres less
2. Advertisement on cloth hung across street footpath—
(1) in a street up too metres wide
(2) in a street over 6 17etres wide
111
to
or
or
1.00
(per 30 centimetres)
1.51
(per rura,rig 30 centir7erres)
12.00
25.00
20.00
3. (1) Advertisements which are fixed u or against the wail or outer faLe of a buraling t.'o ria:-tot psoiect.oir or
for up to 1 sqaart jilt tL
12.00
spact.. O\ 1 Ciisa isle tit and up s;1:i4re ;-. tieLe!, (:i) for e'iery addiCortal 2.5 srlutre er 20.00
145
146 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule III.)
Per month
Rs. P.
Per year
Rs. P.
(b) which are placed in a position inclined to the vertical or otherwise project on or over a street:
(i) for a space up to 1 square metre 12.00
(ii) for a space over 1 square metre and up to 2.5 square metres 25.00
(iii) for every additional 2.5 square metres or less 20.00
(2) Advertisement suspended over or across street-
(a) for a space up to 1 square metre 12.00
(b) for a space over 1 square metre and up to 2.5 square metres 25.00
(c) for every additional 2.5 square metres or less 20.00
4. Advertisement hoarding standing blank but bear- ing the name of the advertiser or with the an- nouncement "To be let" displayed thereon-
(1) for a space up to 1 square metre 0.50
(2) for a space over 1 square metre and up to 5 square metres 1.00
(3) for every additional 2.5 square metres or less 1.00
5. Advertisement board carried on vehicles (or advertisements displayed on the body of vehicles)-
(1) for a space up to 1 square metre 20.00
(2) for a space over 1 square metre and up to
2.5 square metres 41.00
(3) for a space over 2.5 square metres and up to 5 square metres 75.00
(4) for every additional 5 square metres or less: 75.00
Provided that in the case of a person advertising in more than one vehicle at a time, the total space advertised in all the vehicles taken together shall be taken into account for the purpose of determination of the tax.
6. Illuminated advertisement boards carried on vehicles (for illuminated advertisements displayed on the body of vehicles)-
(1) for a space up to 2.4 square metres 75.00
(2) for a space over 2.5 square metres and up to 5 square metres 150.00
(3) for every additional 5 square metres or less 150.00
7. Advertisement boards carried by sandwich boardmen-
(1) for each board up to 1 square metre 1.25
(2) for each board over I squaie metre and up to 2.5 square metres 2.50
(3) for every additional 1 square tiled e or less 1.25
146
PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 147
The West Bengal Municipal Corporation Act, 2006. (Schedule III.)
Per month
Rs. P.
Per year
Rs. P.
8. Illuminated advertisement boards carried by sandwich boardmen—
(1) for each board up to 1 square metre 2.50
(2) for each board over 1 square metre and up to 2.5 square metres 5.00
(3) for every additional 1 square metre or less 2.50
9. Illuminated sky-signs and advertisements, other than those referred to in items 6 and 8—
(1) for a space over 2,000 square centimetres 16.00
(2) for a space over 2,000 square centimetres and up to 5,000 square centimetres 32.00
(3) for a space over 5,000 square centimetres and up to 2.5 square metres 40.00
(4) for every additional 2.5 square metres or less 40.00
Note: In the case of projected advertisements, in addition to the tax as aforesaid, the same rates of tax relating to projection and thickness as are provided in item 3 shall also apply.
10. Advertisement exhibited on screens by means of lantern-slides or similar devices—
(1) for a space up to 5,000 square centimetres 64.00
(2) for a space over 5,000 square centimetres and up to 2.5 square metres 80.00
(3) for every additional 2.5 square metres or less, 80.00
11. Posters or wails, hoardings, frames, posts, kiosks upon or in vehicles—
(1) for a space not exceeding a single royal 0.75
(2) for a space not exceeding double royal 0.50
(3) for every additional 1 square metre 0 37 if a poster for which tax has already been paid has to be replaced due to damage or otherwise before the expiry of the period for which tax has been paid, a stamp may be affixed to the new poster to the effect that the new poster is covered by the original receipt for payment of tax for the poster which has been replaced, and the number and date of the said receipt shall be specified on the body of the new poster:
Provided that the previous approval of the Commissioner shall be taken before erecting a new poster.
12. Fly posters or hand-posters--
(1) of a size up to 96 square centimetres
(2) of a size over 96 square centimetres and up to 192 square centimetres
(3) of a size over 192 square centimetres and up to 320 square centimetres
(4) of size over 320 square centimetres and 4s0 square centimetres
(5) of eveiy additional 96 square ct-rtmetres or e.s.s
1 paisa each
2 paise each
3 paise each
5 piise each
I paisa each
147
148 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule IV.)
Explanation I.—In calculating the space or the area referred to in the foregoing provisions of this Schedule, all the faces of the advertisement hoarding and boards utilised for the purpose of display shall be taken into account:
Provided that in the case of a sky-sign, in addition to the above, the face surface of the supporting pillars or raised platforms, if any, below the actual displaying area shall also be taken into account.
Explanation 11.—An advertisement shall not be deemed to be an illuminated advertisement within the meaning of this Schedule if such advertisement is illuminated merely by light which, in the opinion of the Commissioner, is not more than what is necessary to make the same visible at night.
SCHEDULE IV
Purposes for which premises may not be used without licence.
[See section 273(1).] Aerated waters—Manufacturing. Asafoetide—Storing.
Aloe fibre and yarn—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatsoever.
Ammunition—Storing, pressing, cleansing, preparing or manufacturing by any process whatsoever.
Arecanuts—Soaking of.
Articles made of flour—Baking, preparing, keeping or storing for human consumption (for other than domestic use).
Ashes—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dumping or shifting.
Bakelite goods—Manufacturing or processing.
Bamboos—Storing for sale, hire or manufacture.
Bidi leaves—Storing or processing.
Biscuits—Baking, preparing, keeping or storing for human consumption (for other than domestic use).
Blasting powder—Storing.
Blood—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Bones—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Bread—Making, preparing, keeping or storing for human consumption (for other than domestic use).
Bricks—Manufacturing.
Camphor—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or boiling.
Candles—Packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Carbide of calcium—Storing.
Cardboard—Storing.
Carpets—Manufacturing.
148
PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 149
The West Bengal Municipal Corporation Act, 2006. (Schedule IV.)
Cashewnuts—Storing, packing, preparing or manufacturing by any process whatever.
Catgut—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Celluloid goods—Storing.
Cement—Storing, pressing, cleansing, preparing or manufacturing by any process whatever.
Charcoal—Dumping, shifting, selling or storing.
Chemical preparations—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Chillies—Grinding by machinery.
Chillies (dried)—Selling wholesale or storing for wholesale trade. Chlorate mixture—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Cinders—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever, dumping or shifting.
Cinematograph films—Shooting of, treating or processing.
Clothes—Dyeing, bleaching, mercirising or storing.
Coal—Dumping, shifting, selling or storing.
Cocoanut fibre—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Cocoanut husks and cadjan leaves—Soaking of.
Cocoanut shell—Storing.
Coir yarn—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Coke—Storing.
Combustible materials (Materials required for baking etc. for human consumption, other than domestic use)—Storing.
Combustibles—Baking, preparing, keeping or storing for human consumption (for other than domestic use).
Compound gases (namely, oxygen, nitrogen, hydrogen, carbon-dioxide, sulphur, chlorine, and acetylene)—Storing.
Copra—Preparing or storing or selling wholesale.
Cotton of all kinds, cotton refuse, cotton seed—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Detonators—Storing.
Dry leaves—Storing.
Dyes—Packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Dynamite—Storing.
Explosive—Storing.
Explosive paints (namely, nitro-cellulose, lacquer, and enamel)—Storing. Fat—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever,
Felt- -Storing.
Fibre—Selling or storing.
Fins—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Firewood—Selling or storing.
Fireworks—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Fish—Storing, packing. pressing, cleansing, preparing or manufacturing by any process whatever.
149
150 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule IV.)
Fish oil—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Flax--Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Fleshing—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Flour—Packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Fuel—Using for any industrial purpose.
Fulminate of mercury—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Furniture---Making or storing for sale.
Gas—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Gelatine—Storing.
Ghee—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Gold—Refining.
Grain—Selling wholesale or storing for wholesale trade.
Gram—Husking by machinery.
Grass—Storing.
Ground-nut--Selling wholesale or storing for wholesale trade. Gun cotton—Storing, packing, pressing or cleansing.
Gunny-bag---Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Gunpowder--Storing, packing, pressing, preparing or manufacturing by any process whatever.
Hair—Storing, packing, pressing, cleansing preparing or manufacturing by any process whatever, dyeing or drying.
Hay—Selling or storing.
Hemp—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Hessian cloth—Storing.
Hides—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Hoofs--Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Horns—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Ice--Manufacturing.
Incense—Storing.
Ja. ..2gery—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or selling wholesale.
jute—Storing, packing. pressing. cleansing, preparing or manufacturing by any process whatever.
Kakhi--- Preparing.
Lac—Storing. packing, pressing, cleansing, preparing or manufacturing by unv process whatever.
Lead—Melting.
150
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 151
The West Bengal Municipal Corporation Act, 2006. (Schedule IV.)
Leather—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Lime—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Limeshells—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Manure—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Machinery—Using for any industrial purpose.
Matches—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Meat—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Metals (including precious metal)—Beating, breaking, hammering, and casting. Methylated spirit or denatured spirit—Storing.
Nitro-compound—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Nitro-mixture—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Offal—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Oil—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or boiling.
Oilseeds—Storing.
Paddy—Boiling or husking by machinery.
Paints—Manufacturing or storing.
Paper—Packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Petroleum products—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Phosphorus—Storing.
Pitch—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Plastic or plastic goods—Manufacturing or storing.
Plywood—Storing.
Pottery—Packing, processing, cleansing, preparing or manufacturing by any process whatever.
Polythene—Manufacturing or storing.
Radio—Manufacturing, assembling, servicing and repairing. Resin (including rosin)—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Rugs—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Sago—Manufacturing or distilling.
Saltpetre—Storing. packing, pressing, cleansing, preparing or manufacturing by any process whatever.
151
152 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule IV.)
Seekai—Powdering by machinery.
Shellac—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Silk—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Sisal fibre—Storing.
.Skins--Storing" packing,.pressing, cleansing, preparing or manufacturing by any process whatever.
Soap—Packing, pressing, cleansing, preparing or manufacturing by an; process whatever.
Spirit—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Straw—Selling or storing.
Sugar—Packing, pressing, cleansing. preparing or manufacturing by any process whatever.
Sugar-candy---Packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Sulphur—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever or melting.
Surki—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatever.
Sweetmeats—Baking, preparing, keening or storing for human consumption (for other than domestic use).
Tallow---Storing, packing, pressing, zansing, preparing or manufacturing by any process whatever or melting.
kieking, pressing, cleansing, preparing or manufacturing by any process -.Y'wa.evei.
Tarpauit:e—Stocing.
Thatching rnactilial- -Selling or storing.
Timber--Sehri, or storing.
Tobacco Cir,,-;10t f e sn 4f, cigars, eiga 7fq'tts and bid.;) ,--,f toring, packing, :7•:ess:ng, cleansing, preparing; or manufacturing by any process whatever.
Turpentine—Storing, packing, pressing, cleansing, preparing or manufacturing by any process whatevei.
Varnish—Alanufacturing or storing.
Wool--Stol-ing packing, pressing, cleansing, preparing or manufacturing by any process whatever, dyeing or drying.
Yarn—Dyeing or drying.
Manufacturing; articles from which 4- iffe.,' 13;Ve
smell. fot,-, e, or noise arises. In general, ay, or the course lir a-industrial proce anything, which, i tl':e.opiilion of the C•Jr:ioration., is likely be dangerous to illirria..11 life or health ens is likely ec ;.•-.:•.tio or cause auisauce:
Pre,..ided ha no heonci; shall be trit: tt'f: -Jot tk,r 0111.7 any of me:q-ioner.1 in OTli Scherli...le for dome.s,ic aid te erh quantitie, from rime to time, be fixed by the
,J
152
One thousand rupees. Twenty-five rupees. One thousand rupees. One hundred rupees. One thousand rupees. One hundred rupees. Three times the tax
payable annually.
One hundred rupees.
Seven hundred and
fifty rupees.
Five hundred rupees.
Two hundred and
fifty rupees.
Twenty-five rupees.
Ten rupees.
Seventy-five rupees.
Fifty rupees.
Ten rupees.
Five hundred rupees. One hundred rupees. Two hundred and
Ten rupees.
fifty rupees.
Two hundred and Ten rupees.
fifty rupees.
One thousand rupees. One hundred rupees. One thousand rupees. One hundred rupees.
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 153
The West Bengal Municipal Corporation Act, 2006. (Schedule V.)
SCHEDULE V
Penalties. [See section 384.] Section and sub-section, Subject Maximum fine or
Maximum daily
clause or proviso imprisonment that fine that may be may be imposed
imposed
(1)
(2)
(3)
(4)
Requisition by auditors to produce documents, to appear in person or to make and sign declaration or to answer question or to submit statement. Failure to obtain certificate of enlistment.
Prohibition of advertisement without licence.
Advertisement made without payment of tax.
Default in payment of tax on carriage and animal.
Default in furnishing statement and production of books and accounts. Use of wholesome water for purposes other than domestic purposes. Sinking of tube-well without permission. Sinking of tube-well in violation of conditions of licence or without payment of fee.
Refusal to sink a tube-well. Refusal to take licence or violation of conditions of licence or non-payment of fee.
Refusal to lay separate supply-pipe. Fraud on water meter.
Premises constructed or reconstructed after the commencement of this Act not to be occupied without arrangement for water-supply.
Requisition to owner of premises or other persons to take water-supply for the premises.
Non-compliance with requisition to fill up well.
Section 87, sub-
section (3)
Section 141
Section 143
Section 144
Section 148
Section 151, sub-
sections (2) and (3)
Section 180, sub-
section (1)
Section 192, sub-
section (1)
Section 192, sub-
section (2)
Section 193, sub-
section (1)
Section 193, sub-
section (2)
Section 199, sub-
section (2)
Section 208, sub-
section (1)
Section 211
Section 212
Section 214
Two hundred rupees. Fifty rupees. Five hundred rupees. Fifty rupees. Two hundred rupees. Twenty rupees.
153
154 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule V.)
(1) (2) (3) (4)
Non-compliance with requisition to the Five hundred rupees. Fifty rupees. owner of premises to set up pumps or
other contrivances for supply of water to
the topmost storey of the premises.
Use of filtered water, supplied for
Seven hundred and Seventy-five rupees.
domestic purposes, for any other fifty rupees.
purpose without permission.
Use of unfiltered water for domestic Two hundred and Ten rupees. purposes, or for any other purpose not fifty rupees. authorised.
Wastage or misuse of water. Five hundred rupees. Twenty-five rupees. Construction of private streets, or of One thousand rupees. One hundred rupees. walls, fence, etc. on municipal drain,
channel etc. without permission.
Unlawful connection of house drain with One thousand rupees. One thousand rupees. municipal drain.
Non-compliance with requisition for One thousand rupees. One thousand rupees. construction of closed cesspools and
drains.
Throwing, emptying or discharging One thousand rupees. Fifity rupees. certain matters not be passed through
municipal drains.
Keeping or maintaining toilet or urinal Five thousand rupees. Fifty rupees. for public use without permission.
Failure to provide privy, urinal, bathing Five hundred rupees. Fifty rupees. or other accommodation for washing of
clothes and domestic utensils.
Failure to provide privy or urinal Five hundred rupees. Fifty rupees. accommodation in premises.
Unlawful construction of cesspool. Five hundred rupees. Twenty-five rupees. Non-compliance with requisition to fill Five hundred rupees. Twenty-five rupees. up or remove unlawful cesspool.
Failure to comply with notice for One thousand rupees. Fifty rupees. removal or alteration of verandah, plat-
form, building, etc.
Prohibition of tethering of animals and Two hundred rupees. Ten rupees. milking of cattle in public street or other
public place.
Failure to comply with the direction for One hundred rupees setting back or setting forward any
building or portion thereof.
Utilisation or sale or otherwise disposal One thousand rupees of land for construction of buildings
without provision for streets giving
access to the site.
Section 215
Section 216
Section 217, sub-
section (3)
Section 218, sub-
section (1)
Section 224
Section 227, sub-
section (1)
Section 228
Section 231
Section 236, sub-
section (3)
Section 238, sub-
section (2)
Section 239, sub-
section (2)
Section 240, sub-
section (1)
Section 240, sub-
section (2)
Section 247, sub-
section (2)
Section 249
Section 250, sub-
section (5)
Section 254, sub-
section (1)
4
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 155
The West Bengal Municipal Corporation Act, 2006. (Schedule V.)
(1)
(2)
(3)
(4)
Making new streets without prior approval.
Use of land fir construction of building lt,..rcon not in accordance with the provi- .ons of the Act etc.
Leauthorised erection of a building. ::!tange of use of building or conversion ]. tenement uncler ::articular occupancy or use group to be tenement under another occupancy or use group, without One thousand rupees.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
One hundred rupees
per square metre.
Two hundred rupees.
Two hundred rupees.
Section 256
Section 261
Section 266, sub-
section (1)
Section 267. still-
section (1)
Section 282
Section 300, sub-
section (3)
Section 302, sub-
section (I)
Section 303, sub-
section (1)
Section 304. sub-
section (I)
Section 305
Section 306
Section 308
occupation of a hulling without a completion certificate.
1-;,=lure to perform duties in the mailer collection of solid wastes.
Use, or material alteration of use or enlargement or extension of use. or premises as warehouse or godown etc. jthout pet-Mission.
Establishing factory without permission. Keeping eating how;e etc. witilotn:. or otherwise than in conformity with the terms of, licence.
Keeping open theatre, circus etc. with- out, or otherwise than in conformity with the terms of, licence.
Violation of order of Commissioner to stop use of premises.
Keeping open private market etc. with- out, or otherwise than in conformity with, a licence.
Five h9-dree rupees
Three handred rupc:es.
Two Mousand and
five hundred rupees
imprisourrerr.
monti-r,: or both.
TWO thousave a i..
five huhoree rupee,
or irnprsounlew.
six months or oil).
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
One thousand rupees.
One thousand rupees.
Two thousand and
five hundred rupees
or imprisonment tor
six months or both.
Twenty-five rupees.
'Iwenty-five rupees.
Two hundred rupees.
'Two hundred rupees.
wo hundred rupees_
One hundred rupees.
One hundred rupees.
Two hundred rupees.
155
156 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006. (Schedule V.)
(1)
(2)
(3)
(4)
Section 309. clause (a) Section 309, clause (b) Section 312 Section 313 Carrying on the trade or business of a butcher or sell, or expose or hawk for sale, any animal, or any meat or fish etc. otherwise than in conformity with the terms of a licence.
Prohibition of sale, or exposure or hawking for sale, of animal, meat or fish without, or otherwise than in conformity with the terms of a licence.
Prohibition of hawking, etc. otherwise than in terms of a licence.
Prohibition of carrying on trade of a butcher, fish monger, etc. otherwise than in conformity with a licence. Two thousand and
Two hundred and fifty
five hundred rupees rupees.
or imprisonment for
six months or both.
Five hundred rupees. Twenty-five rupees. Five hundred rupees. Twenty-five rupees. Five hundred rupees. Twenty-five rupees. Section 316
Failure to register manufactory. Two thousand and Two hundred rupees.
five hundred rupees
or imprisonment for
six months or both.
One thousand rupees. Two hundred rupees. Prohibition of keeping adulterants in a place where butter, ghee, etc. are manu-
factured or stored.
Failure to provide protection to articles
of food, drug, receptacle, etc.
Keeping of shop etc. otherwise than in
conformity with a licence or failure to
display the licence.
Failure to give information of dangerous
disease.
Failure to take measures to prevent
spread of dangerous disease.
Non-registration of place for disposal of
the dead and failure to deposit plan in
the office of the Corporation.
Section 317
Section 318, sub-
section (2)
Section 319
Section 321
Section 324
Section 332, sub-
section (1)
Two hundred rupees. Fifty rupees.
One thousand rupees. One hundred rupees.
One hundred rupees.
One hundred rupees.
One hundred rupees.
By order of the Governor,
ANINDYA BHATTACHARYYA,
Secy.-in-charge to the Govt. of West Bengal, Law Department.
Published by the Controller of Printing and Stationery, West Bengal and printed at Saraswaty Press Ltd. (Government of West Bengal Enterprise), Kolkata 700 056
156