Section 358(9) in The Chhattisgarh Municipalities Act, 1961
(9)Miscellaneous-(a)prevention and extinction of fire;(b)prohibiting stalling or herding of horses, cattle, donkeys, sheep or goats otherwise than in accordance with regulation prescribed in such bye-laws in regard to the number thereof, and the places to be used for the purpose as may be necessary to prevent danger to the public health;(c)the inspection of milch cattle, and prescribing and regulating the construction, dimensions, ventilation, lighting, cleaning, drainage and water-supply dairies and cattle sheds in the occupation of person following the trade of dairymen or milk-sellers;(d)prescribing the conditions subject to which and the circumstances in which, and the areas and localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of any place or building for use as Sarai or Dharamshala and providing for the inspection and regulation of such places or buildings;(e)regulating the management of Nazul lands transferred to the Council by the State Government;(f)protecting from injury or interference anything within the limits of the Municipality being the property of the State Government or of the Council or under the control or management of the Council;(g)(i)securing the protection of public parks, gardens, open spaces play-grounds, commons, swimming tanks, vested, in or under the control of the Council, from injury or misuse, regulating their management and the manner in which they may be used by the public, and providing for the proper behaviour of persons in them;(ii)regulating the use of common pasture land provided by the Council and rates of fees for use thereof;(h)the holding of fairs and industrial exhibitions within the Municipality or under the control of the Council and fixing the fees to be levied thereat;(i)prohibiting, in any specified street or area, the residing of public prostitutes and the keeping of a brothel, or the letting or otherwise disposal of house or building to public prostitutes or for a brothel;(j)inspection and control of brothels;(k)fixing and regulating the use of places, at which boats may be moored/loaded and unloaded, prohibiting the mooring, loading and unloading of boats, except at such places as may be prescribed by the Council;(l)prohibiting or regulating, with a view to promoting the public safety or convenience, any act which occasions, or is likely to occasion, a public nuisance, and for the prohibition or regulation of which no provision is made;(m)providing for the installation and maintenance of radio receiving stations;(n)providing for the establishment and maintenance of body-folds and rescue homes for women;(o)providing for the removal of social disabilities of Scheduled Castes and Backward Classes;(p)taking measures for the control of beggary;(q)taking measures for the removal of prostitutes from a specified area to another specified area;(r)generally for the regulation of matters relating to Municipal administration.
