Section 341M in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341M. Functions and duties of Industrial Township Authority.
- It shall be incumbent on the Industrial Township Authority to make adequate provision, by any means or measures which it is lawfully competent for them to use or to take, for each of the following matters, namely:(i)the collection of any tax (including any penalty) which the State Government may under any law for the time being in force, levy or impose in such industrial township area, in the prescribed manner;(ii)lighting public streets, places and buildings;(iii)cleaning public streets, places and sewers, removing noxious vegetation and abating all public nuisances;(iv)extinguishing fires and protecting life and property when fires occur;(v)acquiring and maintaining, changing and regulating places for the disposal of the dead;(vi)constructing, altering and maintaining public streets, culverts, boundary marks, markets, slaughter-houses, latrines, privies, urinals, drains, sewers, drainage works, sewerage works, baths, washing places, drinking fountains, tanks, wells, and the like;(vii)supply of protected drinking water to the inhabitants of the Township and obtaining a supply or an additional supply of water, proper and sufficient for preventing danger to the health of the inhabitants from the insufficiency or unwholesomeness of the existing supply;(viii)registering births and deaths;(ix)establishing and maintaining public dispensaries and providing public medical relief and organising Family Planning Centres;(x)establishing and maintaining primary schools;(xi)taking such measures as the State Government may, from, time to time direct for improvement of the living and working conditions of the sanitary staff of the Authority;(xii)providing special medical aid and accommodation for the sick in time of dangerous or communicable disease and taking such measures as may be required to prevent the outbreak or to suppress and prevent the recurrence of such disease; and(xiii)any other functions and duties as may be assigned by the State Government.
