Section 7 in Gauhati Municipal Corporation Act, 1971
7. Matter to be provided by Corporation.
- It shall be incumbent on the Corporation to made adequate provision by any means or measures which it is lawfully competent to use or take for each of the following maters, namely -(1)The construction, maintenance and cleaning of drains and drainage works and public latrines urinals and similar conveniences;(2)The construction and maintenance of works and means for providing a supply of water for public and private purposes;(3)The scavenging, removal and disposal of filth rubbish and other obnoxious or plutted matters;(4)The reclamation of unhealthy localities the removal of noxious vegetation and generally the abatement of all nuisances;(5)The regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(6)The registration of births and deaths;(7)Public vaccination and inoculation;(8)Measures for preventing and checking the spread of dangerous and contagious diseases;(9)The establishment and maintenance of hospitals, dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;(10)The construction and maintenance of municipal markets and slaughterhouses and the regulation of all markets and slaughterhouses;(11)The regulation and abatement of offensive or dangerous trades or practices;(12)Maintenance of fire brigade and the protection of life and property in case of fire;(13)The securing or removal of dangerous building and places;(14)The construction, maintenance, alternation and improvement of public roads, streets, bridge, culverts, causeways and the like;(15)The removal of obstructions and protections and unauthorised occupation in or upon streets, bridges and other public places;(16)The naming and numbering of streets and premises, correction and installing of statues of important personalities;(17)The maintenance of a Municipal Corporation office and of all public monuments and open spaces and other property vesting in the Corporation;(18)The establishment and maintenance of cattle pounds;(19)The construction and maintenance of residential quarters for the Corporation staff including conservancy staff;(20)The maintenance of ambulance service;(21)The provision of Public Park, garden, playgrounds and recreation grounds;(22)The lighting, watering and cleansing of public streets and other public places;(23)Subject to adequate provision being made for the matter specific above the provisions of relief to destitute persons in the city in times of famine and scarcity and the establishment and maintenance of relief working in such times;(24)Taking of measures against food adulteration including milk, ghee, mustard oil, rice, atta, and other food stuff; and(25)The fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.
