It shall be the duty of every [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], so far as the funds at its disposal permit, to make reasonable provision within the cantonment for-(a)lighting streets and other public places;(b)watering streets and other public places;(c)cleansing streets, public places and drains, abating nuisances and removing noxious vegetation;(d)regulating offensive, dangerous or obnoxious trades, calling.and practices;(e)removing, on the ground of public safety, health or convenience, undesirable obstructions and projections in streets and other public places;(f)securing or removing dangerous buildings and places;(g)acquiring, maintaining, changing and regulating places for the disposal of the dead;(h)constructing, altering and maintaining streets, culverts markets, slaughter-houses, latrines, privies, urinals, drains drainage works and sewerage works;(i)planting and maintaining trees on roadsides and other public places;(j)providing or arranging for a sufficient supply of pure and wholesome water, where such supply does not exist guarding from pollution water used for human consumption, and preventing polluted water from being so used;(k)registering births and deaths;(I)establishing and maintaining a system of public vaccination(m)establishing and maintaining or supporting public hospital and dispensaries, and providing public medical relief;(n)establishing and maintaining [or assisting] [Inserted by Act 24 of 1936, s.37.] primary schools;(o)rendering assistance in extinguishing fires, and protecting life and property when fires occur;(p)maintaining and developing the value of property vested in or entrusted to the management of, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]; and(q)fulfilling any other obligation imposed upon it by or under this Act or any other law for the time being in force.
