(e)provide -(i)for the inspection and proper regulation of encamping grounds, pounds, serais, bakeries, aerated-water factories, ice factories, dhobi ghats flour mills, foodgrains godowns, dispensing chemists, shops, slaughter-houses and places licensed under Section 128;(ii)for the inspection and proper regulation of markets and stalls, for the preparation and exhibition of a list of current price and fixing the fees, rents and other charges, to be levied in such markets and stalls;(iii)for the holding of fairs and industrial exhibitions within the municipality or under the control of the committee, and for the collection of fees under Section 199;(iv)for controlling and regulating the use and management of burial and burning grounds;(v)for the suspension, regulation and protection from pollution of public wells, tanks, springs or other sources from which water is or may be made available for the use of the public, whether within or without the municipality;(vi)for the licensing, inspection and proper regulation of theatres and other places of public resort, recreation or amusement;(vii)for the inspection and proper regulation of channels which are supplied with water from any canal to which either the Northern India Canals and Drainage Act, 1873, or the Punjab Minor Canals Act, 1905, applies;(viii)[ for the control of malaria in municipal areas,] [See Act 29 of 1988.]
