Section 57(1) in The City of Nagpur Corporation Act, 1948
(1)The Corporation shall make adequate provision by any means or measures which it may lawfully use or take, for each of the following matters, namely :-(a)lighting public streets, places and buildings;(aa)[ Planning for Economic and Social development; [Clauses (aa) and (ab) was inserted by Maharashtra 41 of 1994, Section 91.](ab)urban forestry, protection of environment and promotion of ecological aspects;](b)cleaning public streets, places, and sewers and all spaces not being private property which are open to the enjoyment of the public whether such spaces are vested in the Corporation or not: removing noxious vegetation; and abating all public nuisances;(c)[ disposing of night-soil and rubbish and, if so required by the State Government, preparation of compost manure, from night soil and rubbish;] [Clause (c) was substituted by M. P. Act XIV of 1953, Section 4.](d)the maintenance of a fire brigade for extinguishing fire and protection of life and property when fires occur;(e)regulating or abating dangerous or offensive trades or practices;(f)removing obstructions and projections in public streets or places, and in spaces not being private property, which are open to the enjoyment of the public, whether such spaces are vested in the Corporation or in Government;(g)establishing and managing cattle-pounds;(h)securing or removing dangerous buildings or places;(i)acquiring and maintaining, changing and regulating places for the disposal of the dead and disposing of unclaimed dead bodies and dead bodies of paupers;(j)constructing, altering and maintaining public streets, culverts and Corporation bounding marks, urinals, drains, sewers and providing public facilities for drinking water; weatering public streets and places;(k)the management and maintenance of all municipal water-works and the construction and maintenance of new works and means for providing a sufficient supply of suitable water for public and private purposes;(l)the erection in proper and convenient situations on municipal land of water closets, closet accommodation, urinals and other conveniences for the public and the maintenance and the cleansing of the same;(m)the construction and maintenance of public markets and slaughter-houses and the regulation of all markets and slaughter-houses;(n)establishing and maintaining public hospitals and dispensaries and carrying out other means necessary for public medical relief;(o)the maintenance of an ambulance service;(p)naming streets and numbering houses;(q)registering births and deaths;(r)public vaccination;(s)establishing and maintaining primary schools;(t)prevention of vagrancy; establishing and maintaining poor houses;(u)taking measures to prevent the outbreak, spread or recurrence of infectious diseases;(v)the maintenance of a municipal office and of all public monuments and other property vested in the Corporation;(w)provision of traffic signs;(x)printing and publishing such annual reports and returns on the administration of the Corporation as the State Government may, by general or special order, require the Corporation to submit;(y)the maintenance of public parks, gardens, recreation grounds, public places and open spaces in existence and vested in the Corporation;(z)fulfilling any obligation imposed by this Act or any other law for the time being in force;(z-1) construction and maintenance of veterinary dispensaries;(z-2) establishing and maintaining a farm or factory for the disposal of sewage;(z-3) organisation and maintenance of maternity home; and infant welfare centres.
