Section 364F in Karnataka Municipalities Act, 1964
364F. Functions and duties of Industrial Township Authority.
- It shall be incumbent on the Authority to make adequate provision by any means or resources which it may lawfully use or take for each of the following matters within the Industrial Township, namely:-(1)Regulation and construction of buildings;(2)Planning for economic and social development;(3)Roads and bridges;(4)Water supply for domestic, industrial and commercial purposes;(5)Public, health, sanitation, conservancy and solid waste management and fire services;(6)Urban forestry, protection of environment and promotion of ecological aspects;(7)Safeguarding the interests of weaker sections of society, including handicapped and mentally retarded and improvement of slums;(8)Provision for urban amenities and facilities such as parks, garden and playgrounds;(9)Burial grounds and crematoriums;(10)Public amenities including street lighting, parking lots, bus stops and public conveniences;(11)Regulation of slaughter houses and tanneries;(12)Any other matter as may be prescribed.
