Haryana Municipal Job Porters Bye-laws, 1976
Published vide Haryana Government Notification No. GSR 97/..../76, dated 23.4.76
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- Short title and extent.- (1) These bye-laws may be called the Haryana Municipal Job Porters Bye-laws, 1976.
(2) They shall apply to all the municipalities.
- Definitions.- In these bye-laws, unless the context otherwise requires, -
(a) "Executive Officer" means the Executive Officer of the committee;
(b) "form" means form appended to these bye-laws;
(c) "job porter" means a person who carries goods for hire for reward;
(d) "licence" means a licence issued under these bye-laws;
(e) "Secretary" means the Secretary of a committee.
- Job Porters to be licensed.- No person shall work as a job porter in a municipality except within the precincts of a railway station, without a licence issued for the purpose by the Executive Officer or the Secretary, as the case may be.
- Conditions relating to grant of licence.- No licence shall be granted under these bye-laws unless the applicant, -
(a) puts in an application in form A to the Executive Officer or the Secretary, as the case may be, for the grant of a licence in form B and has attached with the application two copies of his recent photograph and a certificate from a reliable person to the effect that the applicant is personally known to him for not less than two years immediately preceding the date of application and that the particulars given in the application are correct to the best of his knowledge;
(b) has paid such fees as are fixed from time to time by the committee and such other charges as are leviable under these bye-laws;
(c) has completed the age of seventeen years;
(d) is well acquainted with the principal streets and places of interest in the municipal areas;
(e) is physically and mentally fit in all respects to act as a job porter;
- Conditions to be complied with by licensee.- A job porter-
(a) shall at all times, while waiting for hire or during the period of his duties as a job porter affix the badge supplied to him under bye-laws 7 on his person in such a manner that it can be early noticed ;
(b) shall take proper care of the badge and shall not alter, deface or obliterate it;
(c) shall, while on duty, wear clothes of such colour, design and shape as may be prescribed by the Executive Officer or the Secretary, as the case may be, from time to time;
(d) shall deposit at the nearest police station all goods or property left with him by the owner thereof negligently or by mistake;
(e) shall not demand or receive more than the maximum hire fixed by a committee from time to time;
(f) shall not carry load more than 94 kilograms at a time.
- Expiry of licence.- Every licence issued under these bye-laws shall expire on the thirty-first day of March, next following the date of issue unless it is got renewed on or before that date.
- Renewal of licence.- No licence shall be renewed for a period exceeding twelve months at a time and in no case beyond the thirty-first day of March, next following the date of renewal.
- Application for renewal of licences.- An application for renewal of licence issued under these bye-laws shall be made in the form A at least ten days before the expiry of the licence and shall be disposed of before the expiry of the licence and if the application is not so disposed of within that period the licence shall be deemed to have been renewed.
- Licences not transferable.- No licence granted or renewed under these bye-laws shall be transferable.
- Metal Badge.- A metal badge of such design, as the Executive Officer or the Secretary, as the case may be, may prescribe from time to time shall be supplied to a job porter alongwith the licence on payment of a fee of two rupees.
- Conditions relating to renewal of licences.- No licence shall be renewed unless the applicant -
(a) has paid such fees as are fixed from time to time by the committee;
(b) continues to be physically and mentally fit in all respects to work as a job porter.
- Return of licence and badge.- Every licensee shall return his licence and the metal badge to the Executive Officer or the Secretary, as the case may be, within a reasonable time after the expiry of the term of licence or where the licence has been suspended or revoked, immediately after such suspension or revocation.
- Penalty.- Any person who commits a breach or abets the breach of these bye-laws shall, on conviction by a magistrate, by punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees and when the breach is continuing breach, with a further fine of ten rupees for every day after the first during which the breach continues.
- Repeal and savings.- All bye-laws relating to Job Porters in force in the municipalities immediately before the commencement of these bye-laws shall stand repealed :
Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provisions of these bye-laws.
Form A
(See Bye-law 4)
Municipal Committee____________
Application for licence or renewal thereof for Job Porter
No.____________
- Name of applicant (in block letters)________________________
- Age__________________________________________________
- Father's name__________________________________________
- Residential address in municipality_________________________
(house No.____________________wards No.___________locality.
- Permanent address______________________________________
- Previous licence number and date, if any_____________________
- Copies in duplicate of present photograph____________________
- Name, designation and address of the person issuing character certificate _____.
- Has he paid the fee (give receipt number and date) ____________
- Is he well acquainted with principal streets and places in the municipality_____.
- Is he physically and mentally fit in all respects to act as Job Porter ______
Signature of applicant
Counterfoil
No._________
Received an application for licence/renewal of licence from Shri_________ resident of _______for licence as Job Porter.
Signatures of Receipt Clerk
(Conditions can be printed on the reverse)
Form B
(See Bye-law 4)
Job Porter's Licence
Photo of the Licensee
Thumb-impression of the licensee
Office of the Municipal Committee___________
Dated the ___________19
Shri _________son of________ is authorised to work as Job Porter within the limits of ______ from the _____day of___19_____to the _____day of ____19 __ .
Description of Licensee
Name
Father's name
Occupation
Address
Remarks
Signatures of the Licensing Officer
