Section 97 in West Bengal Municipal Corporation Act, 2006
97. Obligatory functions of Corporation.
- It shall be the obligatory duty of the Corporation to make reasonable and adequate provisions for the following matters within the jurisdictional limits of the Corporation area and within the financial means at its disposal, namely :-(1)in the sphere of public works,-(a)construction and maintenance of waterworks and providing, by itself or by an agency, means for supply of water for public and private purposes;(b)providing, by itself or by an agency, means of supply of water for fire-fighting purposes;(c)construction, maintenance and cleansing of sewers and drains, sewerage and drainage works;(d)construction, maintenance and cleansing of public latrines, urinals and similar conveniences;(e)construction, maintenance, alteration and improvement of public streets and street furniture, bridges, culverts, flyovers, subways, and causeways;(f)naming of streets and numbering of premises;(g)lighting of public streets and other public places;(h)planting and care of trees on roadside and elsewhere;(i)construction and maintenance of municipal markets and slaughterhouses, and regulation of all markets and slaughterhouses;(j)maintenance of all monuments vested in the Corporation;(2)in the sphere of public health and sanitation, -(a)scavenging, removal and disposal of filth, rubbish, and other obnoxious or polluted matters;(b)reclamation of unhealthy localities, removal of noxious vegetation, and abatement of all nuisances;(c)regulating and abating offensive and dangerous trades or practices;(d)watering and cleansing of public streets and other public places;(e)ensuring wholesomeness of water supplied for drinking and domestic purposes;(f)regulation of places for the disposal of the dead, and provision and maintenance of places for the said purpose;(g)measures for preventing and checking the spread of dangerous diseases;(h)public vaccination and inoculation;(i)removal and disposal of unclaimed dead bodies and carcases of all dead animals;(j)maintenance of all public tanks and regulating re-excavation, repair and up-keep of all private tanks, wells and other sources of water supply on such terms and conditions as the Mayor-in-Council may deem proper,(k)conversion of all service privies into sanitary latrines and providing adequate facilities for sanitation so that open defecation may be completely done away with;(l)disposal of solid and liquid wastes consistent with efforts to cause recovery and re-use of all that can be salvaged;(3)in the sphere of town planning and development. -(a)devising town planning within the limits of the Corporation area in accordance with the laws relating to town planning for the time being in force;(b)regulating land-use pattern in the fringe areas within the jurisdiction of the Corporation in accordance with the law applicable for the purpose;(c)improvement of bustees;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses:(f)co-ordination of all overground rights enjoyed by service agencies:(g)co-ordination of activities of agencies relating to laying, and maintenance, of underground pipelines, tubes, and cables;(h)laying out and maintenance of public parks, squares, gardens or recreation areas;(i)re-development of congested areas for providing better living conditions;(j)planned development of new areas within the jurisdiction of the Corporation for human settlement;(k)preservation of monuments and places of historical, artistic and other importance;(l)measures for beautification of township by setting up fountains and statues, providing recreational areas, improving river-banks, and landscaping;(4)in the sphere of administration, -(a)survey of lands and buildings and preparation and maintenance from time to time of survey maps and plans of the Corporation area and other records relating to survey;(b)removal of obstruction and projections in, or upon, streets, bridges and other public places:(c)securing or removal of dangerous buildings and places;(d)registration of births and deaths;(e)providing boundary marks for the Corporation area;(f)destruction of noxious animals or diseased unclaimed dogs;(g)compilation and maintenance of records and statistics relating to administrative functions of the Corporation;(h)maintenance and development of all properties vested in, or entrusted with, the management of the Corporation;(i)removal of unauthorised encroachment on public streets and public places;(j)checking construction of unauthorised buildings and pulling down unlawful constructions;(k)ensuring stoppage of wastage of water supply and other civic facilities;(l)protection of public properties in general and civic properties in particular;(m)abatement of pollution of all kinds;(n)controlling stray animals and birds;(o)measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950 (West Ben. Act XVIII of 1950), and the rules made thereunder;(p)providing adequate training facilities for the employees of the Corporation and equipping and motivating them for public service;(q)observance of days of national importance.
