Section 43 in Haryana Municipal Corporation Act, 1994
43. Obligatory functions of Corporation.
- It shall be incumbent on the Corporation to make adequate provisions, by any means or measures which it may lawfully use or take, for each of the following matters, namely :-(a)the construction, maintenance and cleaning of drains and drainage works and of public latrines, urinals and similar conveniences;(b)the construction and maintenance of works and means for providing supply of water for public and private purposes;(c)the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;(d)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(e)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(f)the construction and maintenance of cattle pond;(g)measures for preventing and checking the spread of dangerous diseases;(h)the construction and maintenance of municipal markets and the regulation thereof;(i)the regulation and abatement of offensive or dangerous trades or practices;(j)the securing or removal of dangerous buildings and places;(k)the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;(l)the lighting, watering and cleaning of public streets and other public places;(m)the removal of obstructions and projections in or upon streets, bridges and other public places;(n)the naming and numbering of streets and premises;(o)the maintenance of municipal offices;(p)the laying out of the maintenance of public parks, gardens or recreation grounds;(q)the maintenance of a fire-brigade and the protection of life and property in the case of fire;(r)the maintenance of monuments and memorials vested in a local authority in the Municipal area immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;(s)the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation;(t)the fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force;(u)planting and care of trees on road sides, etc.; and(v)survey of buildings and lands.
