The Delhi Municipal Corporation Act, 1957

The Twelfth Schedule

[See Section 461]

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.

Section, subsection, clause or proviso	Subject	Fine or imprisonment which may be imposed	Daily fine which may be imposed
Section 128, sub-sections (1) & (2).	Failure to give notice of transfer or devolution of land or building.	Rs. 50	...
Section 128 sub-section (3).	Failure to produce instrument of transfer.	Rs. 50	...
Section 129	Failure to give notice of erection of new building, etc.	Rs. 50	...
Section 130	Failure to give notice of demolition or removal of building.	Rs. 50	...
Section 131	Failure to comply with requisition to furnish information, etc.	Rs. 50
Section 135, sub-section (2).	Wilful delay or obstruction of valuers.	Rs. 50	...
Section 143	Prohibition of advertisement without permission.	Rs. 200	Rs. 50
Section 168	Failure to give notice of vacant land or building.	Rs. 50	Rs. 5
Section 172, sub-section (2).	Non-compliance with the requisition of attendance before the Commissioner.	Rs. 50	...
Section 175	Failure to disclose liability.	Rs. 100	...
1*	*	*	*
Section 305, sub-section (3).	Construction of building within the regular line of street without permission.	Rs. 1,000	Rs. 100
Section 307	Failure to comply with requisition to set back buildings to regular line of street.	Rs. 200	Rs. 50
Section 310.	Failure to comply with requisition to set forward buildings to regular line of street.	Rs. 200	Rs. 10
Section 313, sub-section (5).	Utilising, selling or otherwise dealing with any land or laying out a private street otherwise than in conformity with orders of the Standing Committee.	1[Rigorous imprisonm ent which may extend to three years].	2***
Section 314, sub-section (1), clauses (a) and (b).	Failure to comply with requisition to show cause for alteration of street or for appearance before the Commissioner.	Rs. 50	Rs. 5
Section 315, 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.	Rs. 100	Rs. 10
Section 317, sub-section (1).	Prohibition of projections upon streets, etc.	Rs. 200
Section 317, sub-section (2).	Failure to comply with requisition to remove projections from streets.	Rs. 200
Section 318, sub-section (2).	Failure to comply with requisition to remove a verandah, balcony, etc., put up in accordance with section 317 (1).	Rs. 200
Section 319	Failure to comply with requisition to have ground floor doors, etc., so altered as not to open outwards.	Rs. 50
Section 320, sub-section (1).	Erection, etc., of structures of fixtures which cause obstruction in streets.	Rs. 200	Rs. 10
Section 321	Deposit, etc., of things in streets.	Rs. 100
Section 323, sub-sections (1) & (2).	Tethering of animals and milking of cattle in public streets.	Rs. 100	Rs. 5
Section 324, sub-section (4).	Unlawful removal of bar or shoring timber, etc., or removal or extinction of light.	Rs. 50
Section 325, sub-section (1).	Streets not to be opened or broken up and building materials not to be deposited thereon without permission.	Rs. 200	Rs. 10
Section 327, sub-section (2).	Name of street and number of house not to be destroyed or defaced, etc.	Rs. 50
Section 328, sub-section (1).	Failure to comply with requisition to repair, protect or enclose a dangerous place.	Rs. 100	25
Section 330, sub-section (1).	Removal, etc., of lamps.	Rs. 100
Section 330, sub-section (2).	Wilfully and negligently extinguishing lights in public streets, etc.	Rs. 50
Section 332	Erection of a building without the sanction of the Commissioner.	1[Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5,000 or with both.]	2***
Section 333, sub-section (1).	Failure to give notice of intention to erect a building.	3[Simple imprisonment which may extend to six months, or with fine which may extend to Rs. 5,000 or with both.]
Section 334, sub-section (1).	Failure to give notice of intention to make additions, etc., to building.	3[Simple imprisonment which may extend to six months, or with fine which may extend to Rs. 5,000 or with both.]
Section 337, sub-section (4).	Commencement of work without notice, etc.	Rs. 10,000	Rs. 500
Section 339	Failure to comply with requisition to round off buildings at corners of streets.	Rs. 100	Rs. 5
Section 340, sub-section (1).	Erection of buildings on new streets without leveling.	Rs. 1,000
Section 340, sub-section (2).	Erection of buildings or execution of work within regular line of street or in contravention of any scheme or plan.	Rs. 1,000
Section 342	Use of inflammable materials without permission.	Rs. 100
Section 343	Failure to demolish buildings erected without sanction 1[or erection of buildings in contravention of order].	2[Simple imprisonment which may extend to six months, or with fine which may extend to Rs. 5,000 or with both.]	3***
Section 344	Erection of buildings in contravention of conditions of sanction, etc.	2[Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5,000 or with both.]
Section 345	Failure to carry out alterations.	4[Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5,000 or with both.]
Section 346, sub-sections (1) & (2).	Non-compliance with provision as to completion certificates, occupation or use, etc., without permission.	Rs. 200	Rs. 10
Section 347	Non-compliance with restrictions on user of buildings.	4[Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5,000 or with both.]	5***
Section 348, sub-sections (1) & (2).	Failure to comply with requisition to remove structures which are in ruins or likely to fall.	Rs. 500	Rs. 20
Section 349, sub-section (1).	Failure to comply with requisition to vacate buildings in dangerous condition, etc.	Rs. 200
Section 353	Failure to provide for collection, removal and deposit of refuse and provision of receptacles.	Rs. 50
Section 354	Failure to collect and remove filth and polluted matter.	Rs. 50
Section 355, sub-section (2).	Scavenger's duties in certain cases not to be discharged by any person without permission.	Rs. 25
Section 356	Failure to comply with requisition for removal of rubbish, etc., from premises used as market,	Rs. 100
Section 357, sub-section (1).	Keeping rubbish and filth for more than twenty-four hours, etc.	Rs. 50	Rs. 10
Section 357, sub-section (2).	Allowing filth to flow in streets.	Rs. 50
Section 357, sub-section (3).	Depositing rubbish or filth, etc., in street, etc.	Rs. 50
Section 360, sub-section (1).	Latrines and urinals not to be constructed without permission or in contravention of terms prescribed.	Rs. 200
Section 361, sub-section (1).	Failure to provide buildings newly erected or re-erected with latrine, urinal and other accommodation.	Rs. 500
Section 361, sub-section (3).	Failure to provide residential buildings composed of separate tenements with latrine, bathing or washing place for servants on the ground floor.	Rs. 500
Section 362	Failure to provide latrines for premises used by large number of people and to keep them clean and in proper order.	Rs. 100	Rs. 20
Section 363	Failure to comply with requisition to provide latrines for market, cattle shed, cart stand, etc., and to keep them clean and in proper order.	Rs. 100	Rs. 20
Section 364, clauses (a), (b), (c) & (d).	Failure to comply with requisition to enforce provision of latrine or urinal accommodation, etc.	Rs. 100	Rs. 10
Section 365, sub-section (2).	Failure to comply with requisition for removal of congested buildings.	Rs. 1,000
Section 366	Failure to comply with requisition to improve buildings unfit for human habitation.	Rs. 1,000
Section 368, sub-sections (1), (2), (3) & (4).	Failure to comply with order of demolition of buildings unfit for human habitation.	Rs. 1,000
Section 369	Failure to comply with requisition of the Commissioner to remove insanitary huts and sheds, etc.	Rs. 100	Rs. 15
Section 370, sub-section (1).	Prohibition against washing by washerman.	Rs. 25
Section 371	Failure to give information of dangerous disease.	Rs. 100
Section 373	Failure to comply with requisition to cleanse and disinfect buildings or articles.	Rs. 50
Section 374	Failure to comply with requisition to destroy infectious huts or sheds.	Rs. 50
Section 375	Washing of clothing, bedding, etc., at any place not notified by the Commissioner.	Rs. 25
Section 377, sub-section (1).	Sending infected clothes to washerman or laundry.	Rs. 25
Section 377, sub-section (2).	Failure to furnish address of washerman or laundry to which clothes have been sent.	Rs. 25
Section 378, sub-sections(1), (2) and (3).	Use of Public conveyances by persons suffering from a dangerous disease, etc.	Rs. 50
Section 380	Failure to disinfect buildings before letting the same.	Rs. 100
Section 381	Disposal of infected articles without disinfection.	Rs. 50
Section 382	Making or selling of food, etc., or washing of clothes by infected persons.	Rs. 50
Section 383	Sale of food or drink in contravention of restriction or prohibition of the Commissioner.	Rs. 50
Section 384	Removal or use of water from wells and tanks in contravention of prohibition of commissioner.	Rs. 50
Section 385	Exposure of persons to risk of infection by the presence or conduct of a person suffering from a dangerous disease, etc.	Rs. 100
Section 386	Removal of infectious corpses in contravention of the provisions of the section.	Rs. 50
Section 387, sub-sections (1) & (2).	Absence of sweepers, etc., from duty without notice.	Imprisonment which may extend to one month.
Section 388	A sweeper employed for doing house scavenging not to discontinue work without notice.	Rs. 10
Section 389	Failure to supply information by persons in charge of burning or burial grounds.	Rs. 50
Section 390	Use of new burning or burial ground without permission.	Rs. 50
Section 391, sub-section (1).	Failure to comply with requisition to close a burning or burial ground.	Rs. 50
Section 391, sub-section (2).	Burning or burial of corpses in a burning or burial ground after it has been closed.	Rs. 50
Section 392	Removal of corpses by other than prescribed routes.	Rs. 25
Section 393, sub-section (1), clause (b).	Failure to give notice for removal of carcasses of dead animals.	Rs. 10
Section 396, sub-sections (1) & (2).	Failure to give information of births and deaths.	Rs. 50
Section 397, sub-sections (1), (2) & (3).	Commission of nuisances.	Rs. 50
Section 398	Failure to comply with requisition for removal or abatement of nuisance	Rs. 500	Rs. 25
Section 399, sub-section (4).	Dogs not to be at large in a steet without being secured by a chain lead.	Rs. 50
Section 399, sub-section (5).	Ferocious dogs at large without being muzzled, etc.	Rs. 100
Section 400	Stacking inflammable material in contravention of prohibition.	Rs. 50
Section 401	Setting a naked light.	Rs. 50
Section 402	Discharging fireworks, firearms, etc., likely to cause danger.	Rs. 50
Section 403	Failure to comply with requisition to render buildings, wells, etc., safe.	Rs. 50
Section 404	Failure to comply with requisition to enclose land used for improper purposes.	Rs. 50
Section 406, sub-section (1).	Sale in municipal markets without permission.	Rs. 200
Section 407, sub-sections (1) & (2).	Use of places as private markets without a licence and use of places other than a municipal slaughter house as slaughter houses.	Rs. 500	Rs. 25
Section 407, sub-section (2) Proviso (a).	Non-compliance with conditions imposed by Commissioner.	Rs. 50
Section 409	Keeping market open without licence, etc.	Rs. 2,000
Section 410	Sale in unlicensed market.	Rs. 50
Section 411	Carrying on business or trade near a market.	Rs. 50
Section 414	Failure of person in charge of markets to expel lepers and disturbers from the market.	Rs. 50
Section 415	Carrying on butcher's, fishmonger's or poulterer's trade without licence etc.	Rs. 100	Rs. 10
Section 416	Establishment of factory, etc., without permission.	Rs. 5,000	Rs. 500
Section 417	Certain things not to be kept and certain trades and operations not to be carried on without a licence.	Rs. 1,000	Rs. 100
Section 418, sub-section (3).	Keeping, abandonment or tethering of animals, etc.	Rs. 100
Section 419, sub-section (5).	Use of premises in contravention of declaration.	Rs. 500
Section 420	Hawking articles for sale without a licence, etc.	Rs. 100
Section 421	Keeping a lodging house, eating house, tea shop, etc., without licence or contrary to licence.	Rs. 100	Rs. 15
Section 422	Keeping open theatre, circus or other place of public amusement without licence or contrary to terms of licence.	Rs. 500	Rs. 50
Section 430, sub-section (5).	Failure to produce licence or written permission.	Rs. 50	Rs. 5
Section 431	Preventing the commissioner or any person authorised in this behalf from exercising his powers of entry, etc.	Rs. 50
Section 432	Preventing the Commissioner or any person authorised in this behalf from exercising his power of entry upon any adjoining land.	Rs. 50
Section 437	Obstruction or molestation in execution of work.	Rs. 200
Section 444, sub-section (4).	Failure to comply with requisition to state the name and address of owners of premises.	Rs. 50
Section 456, 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.	Rs. 200	Rs. 50
Section 495	Obstruction of Mayor or any municipal authority, etc.	Rs. 200
Section 496	Removal of any mark set up for indicating level, etc.	Rs. 100
Section 497	Removal etc., of notice exhibited by or under orders of the Corporation, Commissioner, etc.	Rs. 50
Section 498	Unlawful removal of earth, sand or other material or deposit of any matter or making of any encroachment from any land vested in the Corporation.	Rs. 50

1. All entries with respect to sections 214 to 273 omitted by Act 67 of 1993, s. 135 (w.e.f. 1-10-1993).

1. Subs. by Act 42 of 1984, s. 13, for "Rs. 500" (w.e.f. 10-12-1985).

2. The word and figures "Rs. 25" omitted by s. 13, ibid. (w.e.f. 10-12-1985).

1. Subs. by Act 42 of 1984, s. 13, for "Rs. 1,000" (w.e.f. 10-12-1985).

2. The word and figures "Rs. 50" omitted by s. 13, ibid. (w.e.f. 10-12-1985).

3. Subs. by s. 13, ibid., for "Rs. 100" (w.e.f. 10-12-1984).

1. Added by Act 42 of 1961, s. 23 (w.e.f. 12-9-1961).

2. Subs. by s. 13, ibid., for "Rs. 1,000" (w.e.f. 10-12-1985).

3. The word and figures "Rs. 25" omitted by s. 13, ibid. (w.e.f. 10-12-1985).

4. Subs. by s. 13, ibid., for "Rs. 500" (w.e.f. 10-12-1985).

5. The word and figures "Rs. 25" omitted by s. 13, ibid. (w.e.f. 10-12-1985).

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