- The Council may make bye-laws not inconsistent with the provisions of this Act and the rules made thereunder or any other law, to provide for-(1)the due performance by all officers and employees of the Municipalities of the duties assigned to them;(2)the time and mode of collecting taxes and duties under this Act;(3)determining the conditions under which lands shall be deemed to be appurtenant to buildings;(4)the regulation of public bathing, washing and the like;(5)the maintenance and protection of the water supply and drainage system entrusted to a Municipality;(6)the maintenance and protection of the lighting system;(7)the cleansing of latrine, earth closets, ash-pits and cess pools and the keeping of latrines supplied with sufficient water for flushing;(8)the laying out of streets, and determing the information and plans to be submitted with applications for permission to lay out street; and regulating the level and the width of public streets and the height of buildings abutting thereon;(9)the regulation of the use of public streets, and the closing thereof or parts thereof;(10)the protection of avenues, trees, grass and other appurtenances of public streets and other places;(11)for the regulation of use of parks, gardens and other public places;(12)the regulation of building and licensing of builders and surveyors;(13)regulation of hotels, lodging houses, boarding houses, choultries, rest houses, restaurants, eating houses, cases, refreshment rooms, coffee houses, and any premises to which the public are admitted for repose or for consumption of food or drink;(14)regulating the mode of constructing stables, cattle sheds and cow houses and connecting them with municipal drains;(15)the sanitary control and supervision of places used for any purposes specified in the sixth schedule, the seventh schedule and the eighth schedule and of any trade or manufacture carried on therein;(16)the control and supervision of the methods of slaughtering, slaughterhouses and of places used for skinning and cutting up carcasses;(17)the control and supervision of butchers carrying on business in the municipal area;(18)the inspection of milch cattle and the regulation of the ventilation, lighting, cleaning, drainage and water supply of dairies and cattle sheds in the occupation of persons following the trade of dairyman or milk seller;(19)enforcing the cleanliness of milk shops and vessels and utensil used by the keepers thereof or by hawkers for containing or measuring milk or preparing any milk product and for enforcing the cleanliness of persons employed in the milk trade;(20)requiring notice to be given where any milch animal is affected with any contageous disease and prescribing the precautions to be taken in order to protect milch cattle and milk against infection and contamination;(21)for the inspection of public and private markets and shops and other places therein and the regulation of their use and control of their sanitary condition;(22)licensing and controlling brokers, commission agents, weighmen and measures practising their calling in markets;(23)prescribing the method of sale of articles whether by measure, weight, tale or piece;(24)the prevention of the sale or exposure for sale of unwholesome meat, fish or provisions and securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;(25)the regulation of burial and burning grounds and other place for the disposal of corpses, the levy of fees for the use of such burial and burning grounds and crematoria as are maintained by the Municipality, the verification of deaths and the causes of death, the period for which corpses must be kept for inspection and for the period within which corpses must be conveyed to a burial or burning ground and the mode of conveyance of corpses through public places;(26)the registration of births, deaths and marriages;(27)the training and licensing of dhais and midwives;(28)the enumeration of the inhabitants of the Municipalities;(29)the prevention of dangerous diseases of men or animals;(30)the enforcement of compulsory vaccination;(31)the prevention of outbreaks of fire,(32)the prohibition and regulation of advertisements in public streets or parks;(33)securing cleanliness, safety and order and the good governance and well-being of the inhabitants of the Municipality and for carrying out all the purposes of this Act; and(34)all matters in respect of which bye-laws are to be; or may be, made.
