7. Duties of [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
(1)It shall be the duty of every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to make reasonable provision [within the municipal area for] [Substituted by U.P. Act No. 26 of 1995, for 'within the municipality for - '.], -(a)lighting public street and places;(b)watering public streets and places;(bb)[ making a survey, and erection of boundary marks, of the Municipality;] [Inserted by U.P. Act No. 26 of 1964.](c)cleaning public sheets, places and drains, removing noxious vegetation, and abating all public nuisances;(d)regulating offensive, dangerous or obnoxious trades, callings or practices;(dd)[ confinement, removal or destruction of stray dogs and dangerous animals;] [Inserted by U.P. Act No. 26 of 1964.](e)removing, on the ground of public safety, health or convenience, undesirable obstructions and projection in streets or public places;(f)securing or removing dangerous buildings or places;(g)acquiring, maintaining, changing, and regulating places for the disposal of the dead [and making arrangements for disposal of unclaimed dead bodies after ascertaining from the police in writing that there is no objection to do so;] [Inserted by U.P. Act No. 26 of 1964.](h)constructing, altering and maintaining public streets, culverts, [markets] [Substituted 'markets, slaughter-houses,' by U.P. Act No. 26 of 2018, dated 12.4.2018.]latrines, privies, urinals, drains, drainage works and sewerage works;(hh)[ reclaiming unhealthy localities;] [Inserted by U.P. Act No. 26 of 1964.](i)Planting and maintaining trees on road sides and other public places;(ii)[ providing water supply for domestic, industrial and commercial purposes;] [Inserted by U.P. Act No. 12 of 1994.](j)providing a sufficient supply of pure and wholesome water where the health of the inhabitants is endangered by the insufficiency or unwholesomeness of the existing supply, guarding from pollution water use for human consumption and preventing polluted water from being so used;(jj)[ maintaining in addition to any other source of water supply, public wells, if any, in working condition, guarding from pollution their water and keeping it fit for human consumption;] [Inserted by U.P. Act No. 26 of 1964.](k)registering births and deaths;(l)establishing and maintaining a system of public vaccination;(m)establishing maintaining or supporting public hospitals and dispensaries, and providing public medical relief;(mm)[ establishing, maintaining and assisting maternity centres and child welfare and birth control clinics and promoting population control, family welfare and small family norms;] [Substituted by U.P. Act No. 12 of 1994.](n)[ maintaining or contributing to the maintenance of veterinary hospitals;] [Substituted by U.P. Act No. 5 of 1932.](nn)[ establishing and maintaining or guaranteeing aid to institutions of physical culture;] [Inserted by U.P. Act No. 7 of 1949.](o)[] [Re-numbered by U.P. Act No. 5 of 1932.] establishing and maintaining primary schools;(p)[] [Re-numbered by U.P. Act No. 5 of 1932.] rendering assistance in extinguishing fires and protecting life and property when fires occur;(q)[ protecting, maintaining and developing the property vested in, or entrusted to the management of the] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(qq)[ maintaining the finances of the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in satisfactory condition and meeting its liabilities;(r)[] [Re-numbered by U.P. Act No. 5 of 1932.] [prompt attention to official letters and preparation of] [Substituted by U.P. Act No. 17 of 1934.] such returns, statements and reports as the [State Government] [Substituted by ALO 1950.] requires the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to submit; and(s)[] [Re-numbered by U.P. Act No. 5 of 1932.] fulfilling any obligation imposed by law upon it;(t)[ regulating tanneries; [Inserted by U.P. Act No. 12 of 1994.](u)construction and maintenance of parking lots, bus stops and public conveniences;(v)promoting urban forestry and ecological aspects and protection of the environment;(w)safeguarding the interests of weaker sections of society including the handicapped and mentally retarded;(x)promoting cultural, educational and aesthetic aspects;(y)constructing and maintaining cattle pounds and preventing cruelty to animals;(z)slum improvement and upgradation;(za)urban poverty alleviation;(zb)providing urban amenities and facilities such as gardens, public parks and play grounds.](2)[* * *] [Omitted by U.P. Act No. 7 of 1949.]
