Section 53(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Subject to the charges specified in sub-section (1) and to such rules as the State Government may make with respect to the priority to be given to the several duties of the municipality, the municipal fund shall be applicable to the payment in whole or in part, of the charges and expenses incidental to the following matters within the municipal area and with the sanction of the State Government outside the municipal area, namely: -(a)the construction, maintenance, improvement, cleansing and repair of all public streets, bridges, town-walls, town-gates, embankments, drains, privies, latrines, urinals, tanks and watercourses and the preparation of compost manure.(b)the watering and lighting of such streets or any of them;(c)the construction, establishment and maintenance of schools, hospitals and dispensaries, and other institutions for promotion of education or for the benefit of the public health, and of rest-houses, sarais, poor-houses, markets, stalls, encamping grounds, pounds, and other works of public utility, and the control and administration of public institution of any of these descriptions ;(d)grants-in-aid to schools, hospitals, dispensaries, poor-houses, leper-asylums, and other educational or charitable institutions;(e)the training of teachers and the establishment of scholarships;(f)the giving of relief and the establishment and maintenance of relief works in time of famine or scarcity ;(g)the supply, storage and preservation from pollution of water for the use of men or animals ;(h)the planting and preservation of trees, and the establishment and maintenance of public parks and gardens ;(i)the taking of vital statistics including the registration of births and deaths, public vaccination and any sanitary measure ;(j)the holding of fairs and industrial exhibitions :(k)the preparation and maintenance of a record of rights in immovable property ;(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants, or expenditure whereon may be declared by the municipality with the sanction of the State Government to be an appropriate charge on the municipal fund ; and(m)purposes specified in sections 47 and 48 and for all other purposes for which , by or under this Act or any other law for the time being in force, powers are conferred or duties are imposed upon a municipality :Provided that no expenditure shall be incurred out of the municipal fund unless provision therefor has been made in the budget of municipality or funds are obtained by re-appropriation duly approved except in such cases as may be prescribed.
