Section 66 in The M.P. Municipal Corporation Act, 1956
66. Matters to be provided fur by Corporation.
(1)The Corporation shall make adequate provision, by any means or measures which it may lawfully use or take, for each of the following matters, namely :-(a)lighting public streets, places and buildings;(b)cleaning public streets, places and sewers and all spaces not being private property, which are open to the enjoyment of the public, whether such spaces are vested in the Corporation or not; removing noxious vegetation, and abating all public nuisances;(c)disposing of nightsoil and rubbish and, if so deemed desirable, preparation of compost manure from nightsoil and rubbish;(d)the maintenance of the fire-brigade for extinguishing fire, and protection of [life] [Substituted by M.P. Act No. 13 of 1961.] and property when fires occur;(e)regulating or abating dangerous or offensive trades or practices;(f)removing obstructions and projections in public streets and places, and in spaces not being private property, which are open to the enjoyment of the public whether such spaces are vested in the Corporation or the Government;(g)establishing and managing cattle pounds;(h)securing or removing dangerous buildings or places;(i)acquiring and maintaining, changing and regulating places for the disposal of the dead and disposing of unclaimed dead bodies and dead bodies of paupers;(j)constructing, altering and maintaining public streets, culverts and corporation boundary, markets, latrines, urinals, drains, sewers and providing public facilities for drinking water, watering public streets and places;(k)the management and maintenance of all municipal water-works and the construction and maintenance of new work and means for providing a sufficient supply of suitable water for public and private purposes;(l)the erection in proper and convenient situations on municipal land of water closets, closet accommodation, urinals, and other conveniences for the public and the maintenance and the cleansing of the same;(m)the construction and the maintenance of public market and slaughter-houses and the regulation of all markets and slaughter-houses;(n)[Omitted] [Omitted by M.P. Act No. 13 of 1961.](o)the maintenance of an ambulance service;(p)naming streets and numbering houses;(q)registering births, marriages and deaths;(r)public vaccination;(s)establishing and maintaining primary schools;(t)taking measures to prevent the outbreak, spread or recurrence of infectious diseases;(u)the maintenance of municipal office and of all public monuments and other property vested in the Corporation;(v)provision of traffic signs;(w)printing and publishing such annual reports and returns on the administration of the Corporation as the Government may by general or special order, require the Corporation to submit;(x)the maintenance of public park, gardens recreation grounds, public places and open spaces in existence and vested in the Corporation;(y)fulfilling any obligation imposed by this Act or any other law for the time being in force;(z)construction and maintenance of veterinary dispensaries.(2)No suit for damages or for specific performance shall be maintainable against the Corporation or any officer or councillor thereof, on the ground that any of the duties specified in sub-section (1) have not been performed.
