Section 58 in Karnataka Municipal Corporations Act, 1976
58. Obligatory functions of the corporations.
- It shall be incumbent on the corporation to make reasonable and adequate provision by any means or measures which it is lawfully competent 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 Government defining the limits or any alteration in the limits of the city;(2)the watering and cleansing of all public streets and public 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;(4)the construction, maintenance and cleaning of drains and drainage works and of public privies, water closets, urinals and similar conveniences;(5)the lighting of public streets, municipal markets and places of resort vested in the corporation;(6)the maintenance of a corporation office and of all public monuments and open spaces and other property vesting in the corporation and keeping a true and correct account of all corporation property;(7)the naming or numbering of streets and of public places vesting in the corporation and the numbering of premises;(8)the regulation and abatement 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 maintenance of an ambulance service and service for conveying dead bodies to crematoriums;(12)the destruction of birds or animals causing nuisance, or of vermin and confinement or destruction of stray or ownerless dogs;(13)laying out new public streets;(14)maintaining or aiding schools for pre-primary education;(15)the construction or acquisition and maintenance of cattle pounds;(16)establishing and maintaining a system of public vaccination;(17)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(18)the planting and maintenance of trees on road sides and elsewhere;(19)the construction, maintenance, alteration and improvement of public streets, bridges, sub-ways, culverts cause-ways and the like;(20)the removal of obstructions and projections in or upon streets, bridges and other public places;[(20-A) removal of unauthorized cable including Optical Fiber Cables laid under, over, along, the across, in or upon any streets or property vested in the corporation] [Inserted by Act 55 of 2013 w.e.f.20.8.2013.](21)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;(22)preventing and checking the spread of dangerous diseases;(23)the securing or removal of dangerous buildings and places;(24)the construction and maintenance of residential quarters for the poura-karmikas;(25)the provision of public parks, gardens, playgrounds and recreation grounds;(26)the regulation of lodging houses, camping grounds and rest houses in the city;(27)establishing and maintaining compost plants for disposal of sewage;(28)supplying, constructing and maintaining in accordance with the general system approved by the corporation, receptacles, fittings, pipes and other appliances whatsoever on or for the use of premises for receiving and conducting the sewage thereof into drains under the control of the corporation;(28A)[vital statistics including registration of births and deaths; [Inserted by Act 35 of 1994 w.e.f.1.6.1994.](28B)regulation of tanneries.](29)taking measures to meet any calamity affecting the public;(30)fulfillment of any obligation imposed by or under this Act or any other law for the time being in force and discharge of functions in respect of any matter entrusted to the corporation by Government by notification;(31)subject to adequate provision being made for the matters specified above, 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.
