Section 58(1A) in Karnataka Panchayat Raj Act, 1993
(1A)Notwithstanding anything contained in sub-section (1) and Schedule I, it shall be obligatory on the part of a Grama Panchayat in so far as the Grama Panchayat fund at its disposal will allow, to make reasonable provision within the panchayat area in regard to the following matters, namely:-(i)providing sanitary latrines to not less than ten per cent of the households every year and achieve full coverage as early as possible;(ii)constructing adequate number of community latrines for the use of men and women and maintaining them;(iii)maintaining water supply works either on its own or by annual contract by generating adequate resources;(iv)revising and collecting taxes, rates and fees periodically which are leviable under the Act;(v)ensuring universal enrollment of children in primary school;(vi)achieving universal immunisation of children;(vii)ensuring prompt registration and reporting of births and deaths;(viii)providing sanitation and proper drainage;(ix)construction, repair and maintenance of public streets;(x)removing encroachments on public streets or public places;(xi)providing adequate number of street lights and paying electricity charges regularly;(xii)filling-up insanitary depressions and reclaiming unhealthy localities;(xiii)destruction of rabid and ownerless dogs;(xiv)maintenance of all community assets vested in it;(xv)maintenance of records relating to population census crop census, cattle census, census of unemployed persons and persons below poverty line;(xvi)earmarking places away from the dwelling houses for dumping refuse and manure.](xvii)[ protecting the biodiversity] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
