Section 112 in Greater Hyderabad Municipal Corporation Act, 1955
112. Matters to be provided for by the Corporation.
- The Corporation shall make adequate provision for the following matters, namely:-(1)erection of substantial boundary marks of such description and in such positions as shall be approved by the Government defining the limits or any alteration in the limits of the City;(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 the preparation of compost manure from such sewage, offensive matter and rubbish;[(3-a) Construction of drains and drainage works after collecting the prescribed fees fixed by the Commissioner, from time to time, from the persons who apply for construction, addition or alterations of a building, in advance along with the application for sanction, and in the case of buildings already constructed from the occupiers thereof;] [Inserted by Act No.6 of 1984.](4)the [***] [Omitted by Act No.6 of 1984.] maintenance and cleansing of drains and drainage works,[and the construction, maintenance and cleansing of public latrines] [Substituted by Act No.23 of 1985.], water-closets, urinals and similar conveniences:[Provided that it shall be competent for the Corporation to charge such fee as may be prescribed, from time to time, from the users of public latrines, waterclosets, uninals and similar conveniences;] [Proviso added by Act No.23 of 1985.](5)the lighting of public buildings vested in the Corporation, public streets and municipal markets;(6)the maintenance of a municipal office and of all public monuments and open spaces and other property vesting in the Corporation;(7)the naming or numbering of streets and of public places in the Corporation and the numbering of premises;(8)the regulation of offensive and dangerous trades or practices;(9)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;(10)the construction or acquisition and maintenance of public markets and slaughter houses and the regulation of all markets and slaughter houses;(11)the construction or acquisition and maintenance of cattle-pounds;(12)public vaccination in accordance with the provisions of the [Telangana Vaccination Act, 1951] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.];(13)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abetment of all nuisances;(14)the registration of births and deaths;(15)the construction, maintenance, alteration and improvement of streets, bridges, subways, culverts, cause ways or the like;(16)the removal of obstructions and projections in or upon streets, bridges and other public places;(17)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;(18)preventing the spread of infectious diseases;(19)the securing or removal of dangerous buildings and places;(20)the improvement of the City;(21)the provision of public parks, gardens, playgrounds and recreation grounds;(22)the fulfilment of any obligation imposed by or under this Act or any other law for the time being in force;(23)subject to adequate provision being made for the matters hereinbefore specified, the provision 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;(24)[ Planning for economic and social development; [Added by Act No.7 of 2008.](25)Urban Forestry, protection of the environment and promotion of ecological aspects;(26)Safeguarding the interests of weaker sections of society including the disabled and mentally retarded;(27)Promotion of cultural, educational and aesthetic aspects;(28)Slum improvement and upgradation; and(29)Urban poverty alleviation;](30)[ The organization, maintenance or management of transport facilities and public utilities including State Road Transport Corporation for the conveyance of the public or goods or to provide assistance to such public utility in the manner as assessed and decided by the Government from time to time.] [Added by G.O.Ms.No.134, MA&UD (F2) Department, dated 13.10.2015.]
