Section 49(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)In addition to the duties imposed upon it by or under this Act or any other law for the time being in force, it shall be the duty of every Council to undertake and to make reasonable provision for the following matters within the limits of the municipal area, and when effective measures cannot otherwise be made then even outside the said limits, namely:-(a)lighting public streets, places and buildings;(aa)[ planning for social and economic development; [Clauses (aa) and (ab) were inserted by Maharashtra 41 of 1994, Section 135(a).](ab)urban forestry, protection of the environment and promotion of ecological aspects;](b)watering public streets and places;(c)cleansing 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 Council or not removing noxious vegetation and abating all public nuisances;(d)[ maintenance of a fire-brigade equipped with suitable appliances for extinguishing fires, and protection of life and property when fire occurs;] [Clause (d) was substituted for the original by Maharashtra 26 of 1990, Section 2.](e)regulating or abating offensive or dangerous trades or practices;(f)removing obstructions and protections 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 Council or in Government;(g)securing or removing dangerous buildings or places and reclaiming unhealthy localities;(h)acquiring and maintaining, changing and regulating places for the disposal of the dead;(i)constructing, altering and maintaining public streets, culverts municipal boundary marks, markets, slaughter-houses, laterines, privies, urinals, drains, sewers, drainage works, sewerage works, baths, washing places, drinking fountains, tanks, wells, dams and the like;(j)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, when such supply or additional supply can be obtained at reasonable cost;(k)naming streets and numbering of premises;(l)registering births and deaths;(m)public vaccination;(n)suitable accommodation for any calves, cows, or buffaloes required within the municipal area for the supply of animal lymph;(o)establishing and maintaining public dispensaries, and providing public medical relief and organising [family planning centres and promoting population control, family welfare and small family normal;] [These words were substituted for the words 'Family Planning Centres' oy Maharashtra 18 of 1993, Section 7(a).](p)establishing and maintaining primary schools;(q)printing such annual reports on the municipal administration of the municipal area as the State Government by general or special orders requires the Council to submit;(r)erecting substantial boundary marks of such description and in such position as shall be approved by the Collector, defining the limits or any alteration in the limits of the municipal area;(ra)[ converting dry latrines in the municipal area into wet latrines;] [Clause (ra) was inserted by Maharashtra 45 of 1975 Section 4(a).](s)disposing of night-soil and rubbish and if so required by the State Government, preparation of compost manure from such night-soil and rubbish;[(s-la) ensuring that no person shall require or compel any other person to carry, and no person shall carry, night-soil as a head-load for removing it from one premises or place to any other premises or place, or for disposal, in any part of the municipal area;] [clause (s-la) was inserted by Maharashtra 67 of 1981 Section 2.](sa)[ 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 Council;] [Clause (sa) was inserted by Maharashtra 45 of 1975 Section 4(d).](sb)[ Welfare measures for the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes, who are residing within the limits of the municipal area, and in particular taking such measures for the amelioration of the conditions of these classes as the State Government may, from time to time, direct;] [Clause (sb) was inserted by Maharashtra 9 of 1976, Section 3.](t)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;(u)giving relief and establishing and maintaining rebel works in time of scarcity or for destitute persons within the limits of the municipal area;(v)imposing compulsory taxes which are specified in section 105.
