Section 63 in The Maharashtra Municipal Corporations Act, 1949
63. Matters to be provided for by the Corporation. - It shall be incumbent on the Corporation to make reasonable and adequate provision, by any means or measures which it is lawfully competent to it to use or to take, for each of the following matters, namely :-
(1)erection of substantial boundary marks of such description and in such positions as shall be approved by the [State] Government defining the limits or any alteration in the limits of the City;[(1a) planning for social and economic development;(1b)urban forestry, protection of the environment and promotion of ecological aspects;](2)the watering, scavenging, and cleansing of all public streets and places in the City and the removal of all sweepings therefrom;(3)the collection, removal, treatment and disposal of sewage, offensive matter and rubbish and, if so required by the [State] Government, the preparations of compost manure from such sewage, offensive matter and rubbish;(4)the construction, maintenance and cleansing of drains and drainage works and of public latrines, water-closets, urinals and similar conveniences;(5)the entertainment of a fire-brigade equipped with suitable appliances for the extinction of fires and the protection of life and property against fire;(6)the construction or acquisition and maintenance of public hospitals and dispensaries including hospitals for the isolation and treatment of persons suffering or suspected to be infected with a contagious or infectious disease and carry in out other measures necessary for public medical relief;(7)the lighting of public streets, municipal markets and public buildings vested in the Corporation;(8)the maintenance of a municipal office and of all public monuments and open spaces and other property vesting in the Corporation:(9)the naming or numbering of streets and of public places vesting in the Corporation and the numbering of premises;(10)the regulation and abatement of offensive and dangerous trades or practices;(11)the maintenance, change and regulation of places for the disposal of the dead and the provision of new places for the said purpose and disposing of unclaimed dead bodies;(12)the construction or acquisition and maintenance of public markets and slaughter-houses and the regulation of all markets and slaughter-houses;(13)the construction or acquisition and maintenance of cattle ponds;(14)public vaccination in accordance with the provisions of the [Bombay] District Vaccination Act, 1892;(15)maintaining, aiding and suitably accommodating stocks for primary education;(16)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(17)the registration of births and deaths;(18)the construction, maintenance, alteration and improvement of public streets, bridges, sub-ways, culverts, cause-ways and the like;(19)the removal of obstructions and projections in or upon streets, bridges, and other public places;(20)the management and maintenance of all municipal water works and the construction or acquisition of new Works necessary for a sufficient supply of water for public and private purposes;(21)preventing and checking the spread of dangerous diseases;(22)the securing or removal of dangerous buildings and places;(23)the construction and maintenance of residential quarters for the municipal conservancy staff;(24)fulfillment of any obligation imposed by or under this Act or any other law for the time being in force;(25)subject to adequate provision being made for the matters specified above the provisions of relief to destitute persons in the City in times of famine and scarcity and the establishment and maintenance of relief works in such times.
