Section 67 in The Chhattisgarh Municipal Corporation Act, 1956
67. Matters which may be provided for by Corporation at its discretion.
- In addition to the other powers and duties, conferred or imposed on it by or under this Act or any other Act for the time being in force, the Corporation may in its discretion provide from time to time either wholly or partly for all or any of the following matters, namely :-(a)reclaiming healthy localities, laying out, whether in areas previously built upon or not, new public street, and acquiring land for that purpose, including plots of land for building to abut on such streets;(b)constructing, establishing or maintaining public parks or gardens, library, museums, halls, theatres, stadiums, offices, sarais, rest-houses and other public buildings;(c)constructing and maintaining residential quarters for municipal officers and servants;(d)construction, maintenance and cleansing of washing and bathing places;(e)furthering educational objects other than the establishment and maintenance of primary schools and making grants to educational institutions;(f)planting and maintaining roadside and other trees;(g)taking a census and granting rewards for information tending to secure the correct registration of vital statistics;(h)making a survey;(i)the destruction or the detention of ownerless dogs or stray pigs or detention of animals causing nuisance;(j)securing or assisting to secure suitable places for the carrying on of the offensive trades or practices;(k)supplying, constructing and maintaining pipe and other fittings for the supply of water to private premises from water-works maintained by the Corporation;(l)supplying, constructing and maintaining receptacles, fittings, pipes, and other appliances on or for the use of private premises for receiving and conducting the sewage thereof into sewers under the control of the Corporation;(m)fairs and exhibitions, or athletics or games, competitions or tournaments;(n)constructing and maintaining such roads and buildings and other Government works as the Government may transfer to the Corporation;(o)organisation and management of chemical or bacteriological laboratories for the examination on analysis of water, food or drugs, for the detection of disease or for researches connected with public health; and(p)the construction and maintenance in the public streets of drinking fountains for human beings and water troughs for animals;(q)the prevention of cruelty to animals;(r)the playing of music in squares, gardens or other places of public resort;(s)the construction, purchase, organization, maintenance or management of tramways or motor transport facilities for the conveyance of the public;(t)preparation and presentation of address to person of distinction;(u)prevention of vagrancy; establishing and maintaining poor houses;(v)establishing and maintaining a farm or factory for the disposal of sewage;(w)organization and maintenance of maternity homes and infant welfare centres;(x)the organization, maintenance or management of institutions, for the care and training of blind, deal, dumb or otherwise disable persons;(y)swimming pools, public wash houses, bathing places and other institution designed for the improvement of public health;(z)dairies or farms within or without the city for the supply, distribution and processing of milk or milk products, for the benefit of the residents of the city;(aa)establishment and control of gwala colonies and cattle pens within or without the city;(bb)the purchase of any undertaking for the supply of electric energy or gas or starting or subsidizing of any such undertaking;(cc)the acquisition and maintenance of grazing grounds within or without the city;(dd)granting rewards for information regarding the infringement of any provisions of this Act or of any other Acts, the enforcement of which is entrusted to the Corporation by regulation or standing order thereunder;(ee)the construction and maintenance of sanitary stables for animals or vehicles, or garages;(ff)measures to meet any calamity affecting the public in the city;(gg)the regulation of lodging houses and boarding houses in the city;(hh)the grant of loans for building purposes or for purchase of conveyance to municipal officers and servants, on such terms and conditions as may be prescribed by bye-laws by the corporation;(ii)any other measures for the welfare of municipal servants;(jj)contribution towards any public fund raised for the relief of human sufferings within the city or for the public welfare;(kk)establishing and maintaining pre-primary schools;(ll)establishing and maintaining public hospitals and dispensaries and carrying out other means necessary for public medical relief;(mm)any other matter likely to promote the public health, safety or convenience of the public.(nn)Urban planning including town planning;(oo)Regulations of land-use and construction of buildings;(pp)Planning for economic and social development;(qq)Urban forestry, protection of the environment and promotion of ecological aspects;(rr)Safeguarding the interests of weaker sections of society, including the handicapped and mentally regarded; and(ss)Urban poverty alleviation.
